PUNJAB GENERAL MANUFACTURING WORKS,MATHURA vs. JURISDICTIONAL A.O DC/AC CIRCLE -1(3)(1), MATHURA

ITA 107/AGR/2021Status: DisposedITAT Agra21 March 2022AY 2018-1951 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that no disallowance is warranted for belated payment of employee's contribution to ESI and EPF funds if deposited before the due date of filing the Income Tax Return. The AO was not justified in denying the deduction.

What were the facts?

The appeals concern the deductibility of delayed payments of employee contributions to provident fund (PF) and Employees' State Insurance (ESI) funds. The Assessing Officer (AO) disallowed these deductions due to late deposit, even though the contributions were made before the due date for filing the income tax return.

What were the issues?

Whether delayed deposit of employee's contribution to PF/ESI funds, made before the due date of filing the income tax return, is eligible for deduction under the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 2(24)(x),Section 36(1)(va),Section 43B,Section 139(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(21)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

And In the Income-Tax Appellate Tribunal, Agra Bench, Agra

Before : Shri Anil Chaturvedi, Accountant Member And Sh. Laliet Kumar, Judicial Member Assessment year: 2018-19 M/s. Krishna Kanha Shelters Pvt. Ltd. vs. ACIT Circle – 2(1)(2) Pushpanjali Palace Delhi Gate Sanjay Place, Agra U.P. Agra U.P. PAN: AACCK7160L (Appellant) (Respondent) Assessment year: 2008-09 M/s BanmoreElecticals Pvt Ltd vs. DCIT Behind Park Hotel, Moti Mahal, Road City Centre Gwalior M.P. Gwalior M.P. PAN: AABCB4242M (Respondent) (Appellant)

ITA No. 56 & 57/Agr/2021 Assessment year: 2018-19 & 2019-20 Sh. Ganesh Chand Agarwal vs. ITO Ward-2(2)(1) A-2, Ganesh Nagar Firozabad U.P. Firozabad U.P. 283203 PAN: AAKPA0572F (Appellant) (Respondent) Assessment year: 2018-19 M/s. Glass Industries vs. DCIT Circle - 2(1)(1) Mainpuri Gate, New Rusulpur Agra U.P. Firozabad U.P. PAN: AAZFS7907H (Appellant) (Respondent)

Assessment year: 2018-19 M/s. Advance Glass Works vs. DCIT Circle -2(1)(1) Station Road Agra, U.P. Firozabad U.P. PAN: AACFA4260C (Appellant) (Respondent) Assessment year: 2018-19 New Decent Footwear Industries vs. J.O. Circle-1(1)(1) 14

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 2(24)(x)

All 2,270 judgments and leading authorities on Section 2(24)(x) →

Recent GST High Court judgments

Search GST case law →