ITO,WARD-12(1), NEW DELHI vs. IRONMAN SECURITY SERVICES PVT. LTD., NEW DELHI
In favour of the Revenue: the Revenue's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal set aside the CIT(A)'s findings and confirmed the additions made by the AO. This was done by respectfully following the Supreme Court's decision in the case of Checkmate Services Private Limited.
What were the facts?
The revenue appealed against the deletion of additions made by the AO for belated payment of PF and ESI. The CIT(A) had deleted these additions following earlier judicial decisions.
What were the issues?
Whether belated payments of PF and ESI are allowable as deductions. The applicability of the Supreme Court's decision in Checkmate Services Private Limited.
Which sections of the Income-tax Act were involved?
None explicitly mentioned, but relates to disallowance of expenses due to delayed statutory payments.
AI-generated summary — verify with the full judgment below
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- Checkmate Services Pvt. Ltd. v. CIT1,392 citing448 ITR 518 · 2022 · SC · Read judgment
Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI
Before: SH. N. K. BILLAIYA & SH. YOGESH KUMAR US
PER N. K. BILLAIYA, AM: and 2269/Del/2022 are two separate appeals by the revenue preferred against the order dated 22.07.2022 by NFAC, Delhi for A.Y.2019-20 and 2018-19. 2. Since common issues are involved in both the appeals they were heard together and are disposed of by this common order for the sake of convenience and brevity. 3. None appeared on behalf of the assessee inspite of several notices. We decided to proceed exparte.
The common grievance of the revenue in both the appeals relates to the deletion of the addition made by the AO on account of belated payment of PF and ESI.
The CIT(A) has deleted the disallowance following various judicial decisions which were rendered prior to the decision by the Hon’ble Supreme Court in the case of Checkmate Services Private Limited 448 ITR 518. 6. Now, the entire quarrel has been settled by the Hon’ble Supreme Court (supra) in favour of the revenue and against the assessee, therefore, respectfully following the decision of the Hon’ble Supreme Court (supra) we set aside the findings of the CIT(A) and confirmed the additions / disallowance made by the AO. 7. In the result, both the appeals filed by the revenue are allowed. 8. Decision announced in the open court 17.08.2023.
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