M/S MOTILAL OSWAL HOME FINANCE LIMITED,MUMBAI vs. DCIT, CIR-4(1)(1), MUMBAI

This appeal by the assessee is directed against order dated 07.11.2023, passed by the ld. Commissioner of Income Tax (Appeals) – National Faceless Appeal Centre (NFAC), Delhi (in short ‘the ld. CIT(A)) for AY 2017-18 raising following grounds:

Disallowance of employees' contribution to ESIC of Rs.1,41,191 On the facts and circumstances of the case and in law, the learned CIT(A) erred in confirming the disallowance made by the learned Assessing Officer in relation to delay in depositing employees' contribution to ESIC amounting to Rs 1,41.191under section 36(1)(va) read with section 438 of the income-tax Act, 1961 ('Act'). Without prejudice to the above, on the facts and circumstances of the case and in law, the learned CIT(A) erred in not granting relief with respect to the payment made of delayed employees' contribution to ESIC under section 37(1) of the Act as the same is wholly and exclusively incurred for the purpose of the business of the Appellant and ignoring the fact that the default is only for one day. 3. The appellant craves leave to add to amend, alter, delete and/or modify the above grounds of appeal

In the opinion of this Court, the reasoning in the impugned judgment that the non-obstante clause would not in any manner dilute or override the employer's obligation to deposit the amounts retained by it or deducted by it from the employee's income, unless the condition that it is deposited on or before the due date, is correct and justified. The non-obstante clause has to be understood in the context of the entire provision of Section 438 which is to ensure timely payment before the returns are filed, of certain liabilities which are to be borne by the assessee in the form of tax, interest payment and other statutory liability In the case of these liabilities, what constitutes the due date is defined by the statute. Nevertheless, the assessees are given some leeway in that as long as deposits are made beyond the due date, but before the date of filing the return, the deduction is allowed. That, however, cannot apply in the case of amounts which are held in trust, as it AYs 2017-18 4 Motilal Oswal Home Finance Ltd. v. Dy CIT is in the case of employees' contributions- which are deducted from their income. They are not part of the assessee employer's income, nor are they heads of deduction per se in the form of statutory pay out. They are others' income, monies, only deemed to be income, with the object of ensuring that they are paid within the due date specified in the particular law. They have to be deposited in terms of such welfare enactments. It is upon deposit, in terms of those enactments and on or before the due dates mandated by such concerned law, that the amount which is otherwise retained, and deemed an income, is treated as a deduction. Thus, it is an essential condition for the deduction that such amounts are deposited on or before the due date. If such interpretation were to be adopted, the non-obstante clause under Section 43B or anything contained in that provision would not absolve the assessee from its liability to deposit the employee's contribution on or before the due date as a condition for deduction.

In the light of the above reasoning, this court is of the opinion that there is no infirmity in the approach of the impugned judgment. The decisions of the other High Courts, holding to the contrary, do not lay down the correct law. For these reasons, this court does not find any reason to interfere with the impugned judgment. The appeals are accordingly dismissed. 38 The judgement of Hon'ble Supreme Court discussed supra is squarely on employee's contribution where the employer has no role but to deposit the amount without any delay as same is the contribution of the employee and not that of the employer. Hence, I confirm the addition on this ground as this amount is not the income of the employer but that of the employee.”

Similarly, the ld. CIT(A) while upholding the disallowance for employees’ contribution to ESIC, has followed the finding of the Hon’ble Supreme Court in the case of Checkmate Services P. Ltd (supra). The relevant finding of the ld. CIT(A) is reproduced as under:

In the result, appeal of the assessee is dismissed.