KATARIA TRANSPORT CORPORATION,INDORE vs. CENTRAL PROCESSING CENTRE, INDORE

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ITA 243/IND/2024Status: DisposedITAT Indore11 September 2024AY 2020-21Bench: SHRI VIJAY PAL RAO (Judicial Member), SHRI B.M. BIYANI (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found merit in the Revenue's proposal to remand the issues to the Jurisdictional AO for fresh verification and adjudication. The assessee was given an opportunity to make full submissions before the AO.

What were the facts?

The assessee appealed against the disallowance of bonus and commission paid to employees, and belated payments of ESIC and PF. The disallowance of bonus was based on a tax audit report, while the belated payments were attributed to extensions granted due to the Covid-19 pandemic.

What were the issues?

Whether the disallowance of bonus and commission paid to employees is justified, and whether belated payments of ESIC and PF are allowable deductions.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 36(1)(vii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI VIJAY PAL RAO & SHRI B.M. BIYANI

For Appellant: Shri Venus Rawka, AR
For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 11.09.2024Pronounced: 11.09.2024

आदेश / O R D E R

Per B.M. Biyani, A.M.:

1.

Feeling aggrieved by appeal-order dated 31.01.2024 passed by learned Commissioner of Income-tax (Appeal) - Addl./JCIT(A), Thane [“CIT(A)”] which in turn arises out of intimation dated 23.12.2021 passed by CPC, Bangalore [“AO”] u/s 143(1) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2020-21, the assessee has filed this appeal on following grounds:

(1) The learned CIT(A) erred in disallowing the claim of Rs. 6,05,930/- for the bonus and commission paid to the employees. The learned CIT(A) further erred in disallowing the claim of payments of ESIC and PF in view of limitation extension order by Supreme Court. The Page 1 of 4 appellant craves to add, to amend, to alter any of the grounds of appeal on or before the appeal. (2) The learned CIT(A) erred in disallowing the claim of payment of ESI and PF.

2. On hearing learned Representatives of both sides, we find that the assessee in present appeal requires redressal of two issues of additions/ disallowances made by AO in intimation u/s 143(1).

3. The first issue is the disallowance of Rs. 6,05,930/- made by AO on the basis of following reporting made by auditors of assessee in Clause No.

20(a) of Form No. 3CD (Tax Audit Report):

“20(a) Any sum paid to an employee as bonus or commission for services rendered, where such sum was otherwise payable to him as profits or dividend [Section 36(1)(vii)] Description Amount Bonus 6,05,930/- 3.1 The assessee has filed a certificate dated 08.08.2024 of M/s Pramod Gupta & Associates, Chartered Accountants, Tax Auditors of assessee, certifying that the assessee had paid bonus of Rs. 6,05,930/- to its employees during the period 01.04.2019 to 31.03.2020; that the payment had been made through cheque/banking channel on 31.03.2020 and that the bonus payment has been debited in books of assessee on 31.03.2020.

During hearing, Ld. AR for assessee drew us to this very certificate. Further, Ld. AR emphasized his submission as made in a Written-Note filed that the impugned bonus was paid in lieu of business requirement and the payment

Page 2 of 4 so made to employees is in the limits of Bonus Act and hence allowable as deduction.

4.

The second issue relates to the disallowance of Rs. 76,523/- belatedly paid to ESIC/PF after due dates under relevant funds. Ld. AR’s only submission for this issue is such that the time-limit for payment was extended by Order of Supreme Court and a Circular issued by PF authorities due to prevailing adverse situation of Covid-19 pandemic at that time.

5.

Ld. DR for revenue proposed that both of these issues may be remanded to the file of Jurisdictional AO (JAO) for factual verification and adjudication afresh.

6.

We have considered rival submissions of both sides and perused the documents held on record including the orders of lower-authorities. We find that for first issue of disallowance of bonus, the assessee has filed a certificate of Tax Auditor which is a new evidence. Further, in relation to the second issue of disallowance of belated payments of ESI/PF, the assessee is relying upon some extension order/circular of Supreme Court/PF authorities permitting belated payment. Therefore, in the situation, we find merit in the proposal made by Ld. DR for revenue that these issues may be remanded to JAO for verification and adjudication afresh. Accordingly, we remit these issues to the file of JAO for a fresh adjudication. Needless to mention that the JAO shall give necessary opportunity to assessee and Page 3 of 4 consider assessee’s submission properly without being influenced by earlier order. The assessee shall be at liberty to make a full representation including what has been submitted before us for AO’s consideration.

7.

Resultantly, this appeal is allowed for statistical purpose.

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