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)

Hotel Miramar, Daman vs. Assistnt Commissioner of Income Tax, Vapi

In the result, appeal filed by the assessee is dismissed

ITA 129/SRT/2021[2017-18]Status: DisposedITAT Surat29 Dec 2022AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.129/Srt/2021 "नधा"रणवष"/Assessment Year: (2017-18) (Virtual Court Hearing) Hotel Miramar, Vs. The Acit, Vapi Circle, Devka Beach, Nani Daman, Vapi. Daman – 396210, Daman & Diu (U.T). (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabfh5561Q Assessee By Shri Kaushani Shah Proxy Ca For Shri Hardik Vora, Ar Respondent By Shri Vinod Kumar, Sr.Dr Date Of Hearing 19/12/2022 Date Of Pronouncement 29/12/2022 आदेश / O R D E R Per Dr. A. L. Saini, Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2017-18, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), [In Short “The Ld. Cit(A)”], National Faceless Appeal Centre [In Short ‘The Nfac’], Delhi, Which In Turn Arises Out Of An Assessment Order Passed By Assessing Officer, Central Processing Centre (Cpc), Bengaluru, Under Section 143(1) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”), Dated 15.04.2019. 2. At The Outset, Learned Counsel For The Assessee Fairly Agreed That The Issue In This Appeal Pertains To Employees’ Contribution To Provident Fund & Esic, Which Is Squarely Covered Against The Assessee By The Judgment Of Hon'Ble Supreme Court In Checkmate Services Pvt. Ltd., In Civil Application No.2833 Of 2016, Dated 12.10.2022. 3. On The Other Hand, The Learned Departmental Representative (Ld. Dr) For The Revenue Also Agreed That The Present Assessee’S Appeal Is Covered Against The Ita 129/Srt/2021/Ay.2017-18 Hotel Miramar

Section 143(1)Section 36Section 36(1)(va)Section 40Section 40A(2)Section 41Section 43Section 43B

Farida Shoes Private Limited, Chennai vs. ADIT CPC, Bangalore

In the result, the appeal filed by the assessee is dismissed

ITA 849/CHNY/2022[2019-2020]Status: DisposedITAT Chennai14 Dec 2022AY 2019-2020

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.849/Chny/2022 िनधा"रण वष"/Assessment Year: 2019-2020 M/S. Farida Shoes Private Limited, Vs. The Assistant/Deputy Commissioner No. 151/4, Mount Poonamallee Road, Of Income Tax, Ramapuram, Chennai 600 089. Corporate Circle 2(1), Chennai [Pan:Aaacf0496Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 30.11.2022 घोषणा की तारीख /Date Of Pronouncement : 14.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 10.10.2022 Relevant To The Assessment Year 2019-2020. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2019-20 On 28.11.2019 Declaring Total Income Of ₹.16,50,00,300/-. The Return Filed By The Assessee Was 2

For Appellant: NoneFor Respondent: Shri D. Hema Bhupal, JCIT
Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 40Section 40A(2)Section 41Section 43B

Dr Axion India Private Limited, Thiruvallur vs. ACIT, NFAC, Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 301/CHNY/2022[2018-19]Status: DisposedITAT Chennai02 Dec 2022AY 2018-19

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.301/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Dr Axion India Private Limited, Vs. The Assistant Commissioner Of No. 7, Othappai Village, Uthukottai, Income Tax, Thiruvallur, Tamil Nadu 602 023. Corporate Circle 1(1), Chennai. [Pan:Aaccd5071D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Dr. Abishek Murali, F.C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 04.04.2022 Relevant To The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2018-19 On 21.11.2018 Declaring Total Income Of ₹.9,90,18,014/-. The Case Was Selected For Complete

For Appellant: Dr. Abishek Murali, F.C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 142(1)Section 143(1)Section 143(3)Section 144BSection 2(24)(x)Section 36(1)(va)Section 40Section 40A(2)Section 41Section 43B