NAGAUR URBAN COOPERATIVE BANK LIMITED,NAGAUR vs. ITO, WARD-1,, NAGAUR

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ITA 882/JODH/2024Status: DisposedITAT Jodhpur28 January 2026AY 2022-23Bench: DR. MITHA LAL MEENA, HON’BLE (Accountant Member), SHRI SUDHIR PAREEK, HON’BLE (Judicial Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the disallowance, citing the Supreme Court's decision in Checkmate Services Pvt. Ltd. Vs. CIT, which states that employees' contributions to PF and ESI paid after the due date are not deductible. The adjustment made by the CPC was deemed permissible under Section 143(1).

What were the facts?

The assessee challenged a disallowance of Rs. 6,51,147 made by the CPC under Section 154, related to employees' contribution to PF and ESI for the assessment year 2022-23. The assessee's adjournment request was rejected due to lack of supporting evidence.

What were the issues?

The key legal issue was the permissibility of disallowing employees' contributions to PF and ESI when paid after the due date, and whether such an adjustment falls within the scope of Section 143(1).

Which sections of the Income-tax Act were involved?

Section 154,Section 36(1)(va),Section 143(1)

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Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

For Appellant: Shri K.C. Meena, Addl. CIT-DR (Virtual)
Hearing: 12.01.2026

ORDER DR. MITHA LAL MEENA, A.M.: The appeal by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [hereinafter referred to as “the NFAC/CIT appeal”] dated 27.09.2024 with respect to assessment year 2022-23 challenging therein disallowance of Rs. 6,51,147/- by CPC invoking provisions of Section 154 of the Income Tax Act.

2.

None attended for the assessee and an unsigned adjournment application was received stating therein that due to poor health position of my father, I may not be able to appear today in the case of Nagaur Urban Coop.

1. Asst. Year: 2022-23 2 Bank Ltd. “

1.

.” The reasons mentioned in the adjournment application are not supported with any evidence regarding the health position which is in our view does not construed sufficient cause or valid reason for seeking adjournment.

3.

Accordingly, the adjournment application is rejected and the appeal was taken up for hearing as being a covered matter on the issue pertains to employees contribution of PF and ESI by the Apex Court in the case of “Checkmate Services Pvt. Ltd. Vs. CIT (2022) 448 ITR 518 (SC).”

4.

Having heard the Ld. DR and perusal of record, we find that the disallowance of relief payment of employees contribution to PF and ESI in terms of Section 36(1)(va) is incorrect claimed as per the information furnished in the return of income.

5.

Presently the issue of employees contribution of PF and ESI is settled and, therefore, the adjustment made by the CPC on this issue is permissible under the scope of Section 143(1) in the light of the judgment delivered by the Hon’ble Apex Court in the case of “Checkmate Services Pvt. Ltd. Vs. CIT (2022) 448 ITR 518 (SC).” Where it has been observed that if the payment has been made with respect to employees contribution after the due date, same has to be disallowed and cannot be allowed as deduction as per the law u/s 143(1).

1.

1. Asst. Year: 2022-23 3 The judgment of the Hon’ble Supreme Court is a law of land, which has to be interpreted with the position of law from the date of enactment of provision, following Hon’ble Apex Courts in the case of “Checkmate Services Pvt. Ltd.(supra)” disallowance of Rs. 6,51,147 u/s 154 read with Section 36(1)(va) of the Income Tax Act is rightly confirmed by the Ld. CIT(A) and, therefore, the impugned order passed by the Ld. CIT(A) is sustained.

6.

In the result, the appeal filed by the assessee is dismissed.

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