FLOURTECH ENGINEERS PVT LTD,HARYANA vs. ACIT CIRCLE-1, HARYANA

PDF · subscribers
ITA 2201/DEL/2022Status: DisposedITAT Delhi24 April 2023AY 2019-204 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the employees' contribution to PF/ESI, if deposited after the due date specified in the respective acts, is not allowable as a deduction, even if deposited before the due date of filing the return of income. This is in line with the Supreme Court's decision in Checkmate Services Pvt. Ltd.

What were the facts?

The assessee deposited employees' contribution to Provident Fund/ESI after the due dates prescribed by the respective acts but before the due date for filing the return of income. The Assessing Officer made disallowances on this account.

What were the issues?

Whether the disallowance of employees' contribution to PF/ESI deposited after the statutory due dates but before the return filing due date is justified.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 43B,Section 139(1),Section 143(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)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.

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: SHRI C.M GARG & SHRI M. BALAGANESH

For Appellant: Ms. Jaya (Intern)
Hearing: 20/04/2023Pronounced: 24/04/2023

O R D E R PER M. BALAGANESH, A. M.: 1. This appeal in A.Y. 2019-20 arises out of the order by the Ld. Commissioner of Income Tax(Appeals), NFAC, Delhi in appeal No. ITA/NFAC/S/250/2022-231044425782(1) dated 02.08.2022 (hereinafter referred to as ID. CIT(A) in short) against the order of assessment passed u/s 154 of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 08.09.2020 by the Ld. Assistant Director of Income Tax, CPC, Bengaluru (hereinafter referred to as ld. AO).

2.

Though the assessee has raised several grounds, the only effective issue to be decided in this appeal is as to whether the ld CIT(A), NFAC was justified in upholding the disallowances made on account of employees contribution of Provident Fund/ ESI in the facts and circumstances of the case.

Flourtech Engiiners Pvt. Ltd 3. The ld AR placed a request for adjournment vide letter dated 20.04.2023. Since the issue involved is already covered by the decision of the Hon'ble Supreme Court, the request for adjournment was rejected and the appeal was taken up for hearing. 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 due date of filing the return of income u/s 139(1) of the Act. 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:- “53. The distinction between an employer’s contribution which is its primary liability under law – in terms of Section 36(1)(iv), and its liability to deposit amounts received by it or deducted by it (Section 36(1)(va)) is, thus crucial. The former forms part of the employers’ income, and the later retains its character as an income (albeit deemed), by virtue of Section 2(24)(x) - unless the conditions spelt by Explanation to Section 36(1)(va) are satisfied i.e., depositing such amount received or deducted from the employee on or before the due date. In other words, there is a marked distinction between the nature and character of the two amounts – the employer’s liability is to be paid out of its income whereas the second is deemed an income, by definition, since it is the deduction from the employees’ income and held in trust by the employer. This marked distinction has to be borne while interpreting the obligation of every assessee under Section 43B.

54.

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 Page | 2 Flourtech Engiiners Pvt. Ltd 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.”

4.

Pursuant to the said decision, the claim of deduction made by the assessee towards employees’ contribution to PF and ESI would become an incorrect claim warranting prima facie adjustment u/s 143(1) of the Act. Accordingly, the grounds raised

by the assessee are dismissed. 5. In the result, appeal of the assessee is dismissed. Order pronounced in the open court on 24/04/2023.

More judgments on Section 36(1)(va)

All 6,054 judgments and leading authorities on Section 36(1)(va) →

Recent GST High Court judgments

Search GST case law →