BIHARI LAL MENGHANI,NEW DELHI vs. DCIT CPC, NEW DELHI

We have heard the rival submissions and perused the materials available on record. The assessee firm is engaged in the business of laying tracks, construction of minor bridges etc for railways and other Govt. departments. The assessee firm filed its return of income for AY 2011-12 on 20.09.2011 declaring total income of Rs. 52,44,930/-. The ld AO in para 2 of the assessment order had stated that the assessee had declared net profit at 5.04% on the gross receipts of Rs. 15,91,65,511/- during the year under consideration as against net profit at 5.22% declared in immediately preceding year. During the course of assessment proceedings, the assessee was called upon to furnish complete details of the wages project-wise. The assessee submitted the ledger account of labour charges and furnished the project-wise details as under:-

The ld AO however mentioned in assessment order with regard to item No. 2 in the aforesaid table as labour charges incurred only for IRCON project of Rs. 1,15,83,630/-, whereas, the said labour charges were incurred for both IRCON/ Kalindee project. The ld AO ultimately proceeded to disallow the said labour charges. The modus operandi adopted by the ld AO for arriving at the said disallowance figure could be understood from the following facts that the ld AO while going through the profit and loss account observed that a sum of Rs.4,40,67,729/- had been incurred on account of job work expenses. This expenditure represents payments made to various sub-contractor engaged by the appellant as sub-contractors to carry out the work entrusted to it by IRCON/Kalindee railways. The assessee filed the details with regard to major sub-contractors which have also been extracted in para 4.2 of the assessment order (page no.3 of the assessment order). S. Name of the party Address of the party Amount paid No. 1 Chander Shekher WZ-13, 1st Floor, Main Road, Tihar 3,46,15,000/- Paswan Village, New Subhash Nagar, New Delhi 2 Shambhu Paswan WZ-13, Is' Floor, Main Road, Tihar 17,50,000/- Village, New Subhash Nagar, New Delhi 3 Ritesh Kumar Raitani 29,16,500/- WZ-1935, 2nd Floor, Rani Bagh, New Delhi 4 Rohit Kumar WZ-1475, 2nd Floor, Rani Bagh, New 12,00,000/- Page | 3

Thereafter the Ld. AO called the above-mentioned sub-contractors u/s 131 of the Income Tax Act and recorded their respective statements on oath. The extract of the recorded statements of these sub- contractors have been given in para 4.3 at page nos. 4 to 6 of the assessment order. The gist of the recorded statements of all these contractors is that all of them admitted that they had worked for the assessee firm in relation to the sub-contracts given to them by the firm. In response to the question made to each of the sub-contractor that who paid the labour charges in respect of labour employed by them, each of the sub-contractors replied that they engaged their own labour and paid them out of their remuneration/receipts from the assessee firm.

The Ld. AO on receipt of the aforesaid information/details, namely, details of labour payments made by the assessee directly, details of payments — sub-contractors-wise and recording statements of sub-contractors as mentioned in para 4.3, called for information u/s 133(6) of the Act from IRCON about the work given by them to the assessee-firm and the payments made by it with regard to the same. The information received by the Ld. AO from IRCON has been extracted at page no.7 of the assessment order which is reproduced hereunder:- S.No Name of Work Payments . 1 Rs.90,75,316/- Installation Testing and commissioning of Ballastless Track including plinth casting with M- 35 Grade of concrete inside tunnel (Board or cut & cover for Phase-II Part-2 Corridor of DMRC (Central Secretariat-Green Park-Qutub Minar- Sushant Lok) Between Ch.26537 (including Green Park Station) and Ch.32398 (upto Ramp) in Delhi dated 30.03.2009.

After collecting all these information, the Ld. AO asked the assessee to file details as to what projects were assigned to the sub- contractor and whether the work was done completely through sub- contractors. In reply to this query, the assessee filed the details showing the names of the sub-contractors, the details of the project handled by them, and the proportionate extent of services provided by them in relation to the same. In this regard, the assessee furnished the following chart which is reproduced in page nos. 6 & 7 of the assessment order:-

The Ld. AO has finally concluded that the works mentioned at serial no. 1 & 2 in table (reported at page 7 of the assessment order) has been got executed by the sub-contractors engaged by the assessee- firm, and the work mentioned at serial no.3 & 4 have been executed by the assessee-firm itself i.e. without the aid of sub-contractors.

In line with the above thinking, the Ld. AO arrived at a view that the total amounts incurred by the assessee firm on the work of IRCON amounts to Rs.3,87,31,500/-. This view has been expressed by the Ld. AO in para 4.5 of the assessment order (page no.8 thereof). The amount of Rs.3,87,31,500/- pertains to the payments made to sub- contractors as follows (as mentioned in para 4.5): Mr. Chander Shekhar Paswan 3,46,15,000/- Mr. Ritesh Kumar Raitani 29,16,500/- Mr. Rohit Kumar 12.00.000/- 3,87,31,500/-

Actually these are the figures which have been taken from the details filed by the assessee's counsel with regard to the payment made to the above-said sub- contractor (mentioned in para 4.2 page 3 of the assessment order).

To this amount of Rs.3,87,31,500/-, being payments made to these three sub- contractors, the Ld. AO added Rs. 1,15,83,630/- being labour charges perceived by her to have been paid exclusively for IRCON work and, thus, the total amount expended on the IRCON work was estimated by her to be Rs.5,03,15,130/- (Rs.3,87,31,500+ Rs.1,15,83,630). According to her, the receipts from the IRCON are Rs.2,81,90,987/-, as per the information supplied by IRCON, whereas, the amount expended on IRCON work, calculated in the above manner, worked out to Rs.5,03,15,130/- which according to the ld. AO is almost twice the amounts of receipts from IRCON i.e. Rs.2.82 crore.

We have heard the rival submissions and perused the materials available on record. The ld AO observed that the sub-contractor Shri Shambhu Paswan account was reflected as credit balance as on 31.03.2011 amounting of Rs. 8,91,000/- in the balance sheet of the assessee. Summons u/s 131 was issued to the said party by the ld AO on 13.12.2013. Shri Shambhu Paswan appeared before the ld AO and statement was recorded on oath from him on 20.12.2013. Shri Shambhu Paswan provided all the details of bills raised on the assessee and explained the complete modus operandi adopted in the business. On a specific query raised by the ld AO with regard settlement of dues outstanding as on 31.03.2011, Shri Shambhu Paswan confirmed that the entire payment of dues as on 31.03.2011 has been received by him in the same financial year by showing as cheques in hand. In other words, certain cheques were received by him from the assessee and those cheques were retained by him as on 31.3.2011 by reflecting it as ‘cheques on hand’ in the balance sheet. The ld AO observed that in the books of account of Shri Shambhu Paswan, he has not shown any amount as receivable from the assessee as on 31.03.2011. When this was confronted to the assessee by the ld AO, the ld AR of the assessee submitted that in the balance sheet of Shri Shambu Paswan , a sum of Rs. 10,72,580/- is reflected as cheques on hand which corresponded to the amount unpaid from the assessee. The ld AO did not believe this explanation on the ground that if at all cheques have been issued by the assessee to Shambhu Paswan, then there would be no need to show the sum as outstanding balance in the books of the assessee as on 31.03.2011. Accordingly, the ld AO treated the closing balance of Shri Shambu Paswan as on 31.03.2111 amounting to Rs. 8,91,000/- as not genuine liability and proceeded to add the same. This action of the ld AO was upheld by the ld CIT(A).

The ld AR before us stated that the cheques were issued by the assessee to Shambu Paswan and those cheques had reached the custody of Shri Shambhu Paswan as on 31.03.2011. The assessee had to make arrangement for certain funds, hence the assessee had requested Shri Shambhu Paswan to hold the cheques and deposit the same in later point of time. However, Shri Shambhu Paswan had knocked off the total dues from the assessee by considering the cheques on hand with him by giving corresponding credit to the account of the assessee in his books of account. This is the reason how a sum of Rs 8,91,000/- is shown as outstanding amounts payable by the assessee in the account of Shri Shambhu Paswan but Nil balance was shown in the books of Shri Shambhu Paswan. The ld AR however to buttress this argument placed reliance on the page 48 of the Paper Book containing the certificate issued by Oriental Bank of Commerce Manager very clearly stating that a sum of Rs. 8,91,000/- has been deposited in the account of Shambhu Paswan on 11.04.2011 and 29.06.2011 in the following manner:-

We find from the perusal of the aforesaid facts that a sum of Rs. 8,91,000/- which shown as a closing balance as on 31.03.2011 to the account of Shri Shambhu Paswan in the books of the assessee has been duly paid by the assessee within 1st quarter of next Financial year. We have also seen the corresponding debit made in the bank statement of the assessee on 11.04.2011 and 29.06.2011 which are enclosed in pages 49 to 50 of the paper book. From these facts staring on us, there is absolutely no case for the revenue to treat the balance outstanding as not a genuine liability by believing the books of account of Shri Shambhu Paswan to be sacrosanct. Accordingly, ground No. 3 raised by the assessee is allowed.

In the result, the appeal of the assessee for AY 2011-12 is partly allowed.

The only effective issue to be decided in this appeal is whether the ld CIT(A) was justified in confirming the disallowances made on account of PF & ESI dues which were remitted beyond the due dates prescribed under the respective Acts but before the due date of filing income tax return u/s 139(1) of the Act.

We have heard the rival submissions and perused the materials available on record. It is not in dispute that the employees’ contribution to provident fund and ESI were deposited by the assessee to the Government account beyond the due dates prescribed under the respective acts but well before the date of filing the return of income. We find that the recent decision of the Hon'ble Supreme Court in the case of Checkmate Services Pvt. Ltd Vs. CIT reported 448 ITR 518 had settled the entire dispute to rest by deciding it in favour of the revenue by observing as under:-

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 43B 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 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. 55. 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.”

In our considered opinion and pursuant to the aforesaid decision of the Hon’ble Supreme Court, the claim of deduction towards employee’s contribution to PF & ESI made by the assessee becomes an incorrect claim warranting prima facie adjustment u/s.143(1) of the Act. Accordingly, the grounds raised by the assessee are dismissed.

In the result, the appeal of the assessee for AY 2011-12 is partly allowed and appeal of the assessee for AY 2018-19 is dismissed.