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“statutory dues”

DisallowancesSection 43BSection 43B297 judgments

The decision most relied on for statutory dues is CIT v. Alom Extrusion Ltd. (390 ITR 306), cited in 274 judgments on BharatTax.

Leading authorities on statutory dues

CIT v. Alom Extrusion Ltd.
390 ITR 306 · 2009 · Supreme Court
274
citing judgments

The amendment to the second proviso of Section 43B, introduced by the Finance Act, 2003, is curative in nature and applies retrospectively. This means employee contributions to welfare funds like ESI and PF are deductible if paid before the due date for filing the income tax return, even if paid beyond the statutory due date.

CIT v. Hindustan Organic Chemicals Limited
366 ITR 1 · 2014 · High Court
206
citing judgments

Employees' contribution towards Provident Fund (PF) and Employees' State Insurance Corporation (ESIC) is allowable as a deduction under Section 36(1)(va) read with Section 43B if deposited before the due date of filing the income tax return, even if deposited after the expiry of the statutory time period specified in the applicable fund's statute.

Kalpesh Synthetics (P.) Ltd. v. DCIT
137 Taxmann.com 475 · 2022 · ITAT
198
citing judgments

A deduction claimed under Section 36(1)(va) for employee contributions remitted after the statutory due date but before the return filing due date cannot be disallowed during intimation processing under Section 143(1) if the issue is debatable. Such a disallowance cannot be made automatically based solely on auditor's mention of actual vs. due dates in the tax audit report.

Ghanashyam Mishra And Sons. v. Edelweiss Asset Reconstruction
126 Taxmann.com 132 · 2021 · Supreme Court
192
citing judgments

Once a resolution plan is approved under Section 31(1) of the IBC, claims not included in the plan are extinguished and cannot be pursued. This applies to statutory dues owed to the government and other authorities.

Guj.) (iii) CIT vs. South India Corporation Ltd. (2000) 242 ITR 114 (Ker) (iv) CIT v. GTN Textiles Ltd.
269 ITR 285 · 2004 · High Court
176
citing judgments

Employee contributions towards ESI and PF are allowable as a deduction if paid by the due date for filing the income tax return, even if paid after the statutory due dates prescribed under the respective ESI/PF Acts.

Bharat Commerce Industries Ltd. v. CIT
230 ITR 733 · 1998 · Supreme Court
130
citing judgments

The Supreme Court holds that interest paid under Section 201(1A) of the Income-tax Act, for failure to deduct tax at source, is not an allowable business expenditure under Section 37(1) of the Act.

Lachmandas Mathura v. CIT
254 ITR 799 · 2002 · Supreme Court
119
citing judgments

Interest paid on delayed payment of statutory dues, such as sales tax, service tax, TDS, and GST, is compensatory in nature rather than penal. Consequently, such interest is an allowable deduction in computing business profits.

CIT v. Noble and Hewitt (I) P. Ltd.
305 ITR 324 · 2008 · High Court
109
citing judgments

Section 43B of the Income-tax Act does not apply to disallow an amount (such as statutory dues like service tax or GST) if it has not been debited to the Profit & Loss account and no deduction for it has been claimed by the assessee.

Judgments citing statutory dues

Southern Petrochemical Industries Corporation Ltd., Chennai vs. ITO, Chennai

Appeal stands dismissed

ITA 84/CHNY/2023[2008-09]Status: DisposedITAT Chennai10 Jan 2024AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.84/Chny/2023 (िनधा)रण वष) / Assessment Year: 2008-09) M/S. Southern Petrochemical Income Tax Officer बनाम Industries Corporation Limited Corporate Ward-3(1) 88, Spic House, Mount Road, Guindy, Chennai-600 034. / Vs. Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &
Section 115JSection 143(3)Section 14ASection 35Section 35(3)Section 43B

this being an ascertained liability, it could not be adjusted u/s 115JB. 7.2 However, rejecting the same, the Ld. AO held that these were statutory dues and hit by the provisions of Sec.43B. Further, the final quantification of the electricity tax was continent on the happening of future event. Therefore

Southern Petrochemical Industries Corporation Ltd., Chennai vs. ITO, Chennai

The appeal stands partly allowed in terms of our above order

ITA 210/CHNY/2023[2007-08]Status: DisposedITAT Chennai10 Jan 2024AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.210/Chny/2023 (िनधा)रण वष) / Assessment Year: 2007-08) M/S. Southern Petrochemical Income Tax Officer बनाम Industries Corporation Limited Corporate Ward-3(1) 88, Spic House, Mount Road, Guindy, Chennai-600 034. / Vs. Chennai-600 032. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4668-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Vijayaraghavan & Shri Saroj Kumar Parida (Advocates)-Ld. Ars " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) & Shri Ar V Sreenivasan (Addl. Cit)-Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 16-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 10-01-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan & Shri Saroj KumarFor Respondent: Shri Nilay Baran Som (CIT) &
Section 115JSection 143(3)Section 28Section 36(1)(vii)

that this being ascertained liability, it could not be adjusted u/s 115JB. 6.2 However, rejecting the same, the Ld. AO held that these were statutory dues and hit by the provisions of Sec.43B. Further, the final quantification of the electricity tax was continent on the happening of future event. Therefore

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 31/NAG/2019[2010-11]Status: DisposedITAT Nagpur05 Oct 2023AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

therefore will be effective from the date on which I&B Code has come into effect; and (iii) Consequently all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished ... therefore will be effective from the date on which I&B Code has come into effect; 102.3. Consequently, all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished and no proceedings

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 22/NAG/2019[2009-10]Status: DisposedITAT Nagpur05 Oct 2023AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

therefore will be effective from the date on which I&B Code has come into effect; and (iii) Consequently all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished ... therefore will be effective from the date on which I&B Code has come into effect; 102.3. Consequently, all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished and no proceedings

Assistant Commissioner of Income Tax, Central Circle -2(1), Nagpur vs. M/S Unijules Life Sciences Limited, Nagpur

In the result, the appeal of the Revenue in ITA

ITA 21/NAG/2019[2008-09]Status: DisposedITAT Nagpur05 Oct 2023AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita Nos.21, 22 & 31/Nag/2019 िनधा"रण वष" / Assessment Years : 2008-09, 2009-10 & 2010-11 Acit, Central Circle-2(1), Vs. M/S. Unijules Life Nagpur. Sciences Limited, Cb-21, 22 Kalmeeshwar, Midc Area, Nagpur- 441501. Pan : Aaacu8032D Appellant Respondent Revenue By : Shri Kailash G. Kanojiya Assessee By : Shri Kapil Hirani Date Of Hearing : 25.09.2023 Date Of Pronouncement : 05.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By Revenue Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-3, Nagpur [‘The Cit(A)’] Dated 31.12.2018, 11.01.2019 & 21.01.2019 For The Assessment Years 2008-09, 2009-10 & 2010-11 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Three Appeals Of The Revenue, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.21/Nag/2019 For The Assessment Year 2008-09 Are Stated Herein.

For Appellant: Shri Kapil HiraniFor Respondent: Shri Kailash G. Kanojiya
Section 13Section 31Section 7

therefore will be effective from the date on which I&B Code has come into effect; and (iii) Consequently all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished ... therefore will be effective from the date on which I&B Code has come into effect; 102.3. Consequently, all the dues including the statutory dues owed to the Central Government, any State Government or any local authority, if not part of the resolution plan, shall stand extinguished and no proceedings