Section 2(24)(x) of the Income Tax Act

The decision most relied on for Section 2(24)(x) is CIT v. AIMIL Ltd. (321 ITR 508), cited in 1,629 of the 2,270 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(24)(x)

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Checkmate Services Pvt. Ltd. v. CIT
143 Taxmann.com 178 · 2022 · Supreme Court
1,392
citing judgments

Employee contributions to provident fund and ESI deposited by an employer beyond the due dates prescribed under the respective special Acts are not allowable as a deduction under section 36(1)(va) of the Income-tax Act, 1961. Such disallowance can be made during processing under section 143(1).

CIT v. Alom Extrusions Ltd.
319 ITR 306 · 2009 · Supreme Court
1,344
citing judgments

A proviso inserted into a section to remedy unintended consequences, make the section workable, or supply an obvious omission must be read retrospectively in operation to give effect to the section as a whole.

CIT v. Gujarat State Road Transport Corporation
366 ITR 170 · 2014 · High Court
1,158
citing judgments

Employees' contributions to welfare funds, such as provident fund, are not allowable as a deduction under section 36(1)(va) if deposited beyond the due date prescribed under the respective welfare statutes, even by a single day. Such delayed deposits are not cured even if made before the income-tax return filing due date.

279 ITR 331/149 Taxman 15 (Guj.); 5. CIT v. Sabari Enterprises
298 ITR 141 · 2008 · High Court
706
citing judgments

Employee contributions to provident fund or ESI, even if deposited after the due date specified in the respective welfare statutes, are allowable as a deduction under Section 36(1)(va) if paid before the due date for filing the income-tax return. This judgment aligns the treatment of employee contributions with employer contributions under Section 43B.

CIT v. Nipso Polyfabriks Ltd.
350 ITR 327 · 2013 · High Court
425
citing judgments

Deduction for employee contributions to EPF/ESI is allowable under section 43B if paid before the due date for filing the return of income under section 139(1), irrespective of the due dates under the respective welfare fund statutes.

Commissioner of Income-Tax, Udaipur v. Udaipur Dugdh Utpadak Sahakari Sandh Ltd.
35 Taxmann.com 616 · 2013 · High Court
304
citing judgments

No disallowance can be made under Section 36(1)(va) or Section 43B for delayed payment of employee's contributions to ESI or PF if these amounts are deposited by the assessee on or before the due date for filing the return of income under Section 139(1). This aligns the treatment of employee contributions with employer contributions for allowability.

M/s Mahadev Cold Storage v. Jurisdictional AO
43 Taxmann.com 33 · 2014 · High Court
262
citing judgments

Employees' contributions to welfare funds are an allowable deduction if paid before the due date for filing the income-tax return under section 139(1), even if the payment is made beyond the due date specified by the respective welfare fund Acts, as per the provisions of section 43B.

13/257 Taxman 120/406 ITR 150 (Ker.) 2. CIT v. Gujarat Road Transport Corpn
223 Taxmann 398 · 2014 · High Court
220
citing judgments
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.

Judgments on Section 2(24)(x)

Bhola Singh, Hooghly vs. ITO, Hooghly

In the result appeal of the assessee in ITA No

ITA 278/KOL/2023[2018-19]Status: DisposedITAT Kolkata30 May 2023AY 2018-19

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 278 & 279/Kol/2023 Assessment Year: 2018-19 Bhola Singh Income Tax Officer, Ward-24(1), Singh Enterprise Vs Hooghly 2, Netaji Park Lichu Bagan, Bandel Hooghly - 712123 [Pan : Aoxps1479N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, Fca Revenue By : Smt. Ranu Biswas, Addl. Cit D/R सुनवाई क" तारीख/Date Of Hearing : 16/05/2023 घोषणा क" तारीख /Date Of Pronouncement: 30/05/2023 आदेश/O R D E R Per Dr. Manish Borad: These Are Two Appeals Related To Assessment Year 2018-19. Ita No. 278/Kol/2023 Is Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter Referred To As The ‘Ld. Cit(A)’), Dt. 17/03/2023 Arising Out Of The Order U/S 143(3) Of The Act, Dt. 25/10/2019 & In Ita No. 279/Kol/2023 Is Against The Order Of The Ld. Cit(A) Dt. 15/03/2023, Arising Out Of The Order U/S 154 Of The Act, Dt. 11/05/2021. 2. The Common Issue Raised In Both These Appeal Are Firstly The Disallowance U/S 43B Of The Act At Rs. 4,38,526/- On Account Of Non- Payment Of Outstanding Amount Of Esi, Pf, Cgst & Sgst Not Paid Before The Due Date Of Filing Of Return Of Income & The Second Issues Is Disallowance Employees’ Contribution Made Towards Pf Amounting To Rs.61,387/-.

For Appellant: Shri Sunil Surana, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT D/R
Section 139Section 139(1)Section 143(3)Section 154Section 43B

Cognizant Technology Solutions India Private Limited, Chennai vs. ACIT, Central Circle-1(1), Chennai

In the result, the appeal stands dismissed

ITA 474/CHNY/2023[2012-13]Status: DisposedITAT Chennai30 May 2023AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./Ita No.474/Chny/2023 (िनधा1रणवष1 / Assessment Year: 2012-13) M/S.Cognizant Technology Solutions Acit India Pvt.Ltd. Central Circle-1(1), बनाम/ (Successor-In-Interest Of Erstwhile Cognizant Chennai. Technology Services Pvt.Ltd.) Vs. 5/535, Okkiam Thoraipakkam Old Mahabalipuram Road,Chennai-600 096. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaacd-3312-M (अपीलाथ"/Appellant) : ("#थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N.V.Balaji(Advocate) – Ld.Ar "#थ"कीओरसे/Respondent By : Shri P. Sajit Kumar (Jcit) – Ld.Dr सुनवाईकीतारीख/Date Of Hearing : 30-05-2023 घोषणाकीतारीख/Date Of Pronouncement : 30-05-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Sole Grievance Of The Assessee, In The Captioned Appeal, Is Disallowance Made By Ld. Ao U/S 36(V)(A) R.W.S. 2(24)(X) For Late Payment Of Epf & Esi Contributions Aggregating To Rs.79.47 Lacs. The Default Has Been Tabulated By Ld. Ao In Opening Para Of The Assessment Order Dated 27.11.2018 Passed U/S 143(3) R.W.S. 263 Of The Act. The Fact That There Is Default In Payment Under Respective Acts

For Appellant: Shri N.V.Balaji(Advocate) – Ld.ARFor Respondent: Shri P. Sajit Kumar (JCIT) – Ld.DR
Section 143(3)Section 30Section 36Section 36(1)(va)Section 37(1)