VIGILANT SECURITY PLACEMENT & DETECTIVE SERVICES PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE-16(1), NEW DELHI

The dispute in the present appeal is confined to disallowance of Rs.2,65,53,841/- on account of delay in depositing employees contribution to provident fund (PF) and Employees State Insurance (ESI).

Briefly, the facts are, while processing return of income filed by the assessee for the impugned assessment year, the Central Processing Centre (CPC), found that though, the assessee has claimed deduction of expenses on account of payment of employees’ contribution to PF and ESI, however, such amounts were not deposited within the due date as specified in PF and ESI Acts. Accordingly, CPC disallowed the deduction claimed by the assessee while issuing intimation u/s. 143(1) of the Act.

We have heard Dr. Rakesh Gupta, learned counsel for the assessee and Shri Vivek Vardhan, learned Sr. Departmental Representative. It is the case of the assessee that factually there is no delay in depositing employees contribution to PF and ESI, as the month to be taken should be the month in which the salary/wages has been disbursed. It is submitted, the months involved in the present appeal are April, 2018 to March, 2019.

Without prejudice to the aforesaid submission, learned counsel submitted that the present disallowance could not have been made by way of adjustment u/s. 143(1) of the Act.

Learned Departmental Representative strongly relied upon the observations of first appellate authority.

We have considered rival submissions and perused the materials on record. In our view, after the decision of Hon’ble Supreme Court in case of Checkmate Services P. Ltd. vs. CIT, 448 ITR 518 (SC), the disputed issue is no more res integra, as the Hon’ble Supreme Court has clearly and categorically held that in case employees contribution to PF and ESI have not been deposited within the due date prescribed under the PF and ESI Acts, the same cannot be allowed as deduction in view of the provisions contained under section 36(1)(va) of the Act. Hon’ble Supreme Court has further held that in such circumstances, the employees contribution to PF and ESI not deposited within the due date, shall be treated as income of the assessee u/s. 2(24)(x) of the Act. In that view of the matter, we are unable to accept assessee’s contention that the disallowance cannot be the subject matter of adjustment u/s. 143(1) of the Act.

As regards the alternative contention of the assessee that the employees contribution to PF and ESI have been deposited within the due date keeping in view the fact that the months to be considered should be the month, in which, salary/wages are disbursed, we direct the Assessing Officer to examine the claim of the assessee strictly with reference to the provisions contained under the PF and ESI Acts in respect of the mode and manner of depositing the employees contribution towards PF & ESI and decide the issue accordingly. Needless to mention, the Assessing Officer must afford reasonable opportunity of being heard to the assessee before deciding the issue.

In the result, appeal is partly allowed for statistical purposes.