Section 43B of the Income Tax Act

Income-tax Act, 2025: s.37

Section 43B of the Income-tax Act, 1961 corresponds to section 37 (Certain deductions allowed on actual payment basis only) of the Income-tax Act, 2025.

Read section 37 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 43B is CIT v. AIMIL Ltd. (321 ITR 508), cited in 1,629 of the 7,161 judgments on BharatTax that turn on this section.

Leading authorities on Section 43B

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.

CIT v. Pruthvi Brokers & Shareholders
349 ITR 336 · 2012 · High Court
956
citing judgments

Appellate authorities can entertain fresh claims or revised computations of income made by an assessee, even if these were not submitted through a revised return of income.

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.

Kedarnath Jute Mfg. Co. Ltd. v. CIT
82 ITR 363 · 1971 · Supreme Court
654
citing judgments

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

CIT v. Ghatge Patil Transports Ltd.
368 ITR 749 · 2014 · High Court
609
citing judgments

Deduction for employees' contributions to PF and ESIC is allowable under Section 43B if paid before the due date for filing the return under Section 139(1); similarly, delayed deposits of employers' contributions to ESIC and PF are also allowable.

CIT v. Gujarat State Road Transport Corpn
41 Taxmann.com 100 · 2014 · High Court
540
citing judgments

Employees' contributions to provident fund or other welfare funds are deductible under section 36(1)(va) only if paid by the due date specified in the respective welfare fund enactments, and section 43B does not extend this period to the income tax return filing due date under section 139(1).

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

Judgments on Section 43B

Bhola Singh, Hooghly vs. ITO, Ward 24(1), Hooghly

In the result appeal of the assessee in ITA No

ITA 279/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

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