Income Tax Appellate Tribunal - Delhi
Ravinder Kumar Ahuja Huf, New Delhi vs Acit, New Delhi on 28 February, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'G', NEW DELHI
Before Sh. Saktijit Dey, Judicial Member and
Dr. B. R. R. Kumar, Accountant Member
(Through Video Conferencing)
Sl. ITA/IT(SS)A/CO Appellant Respondent Asst. Assessee by
No. No. year
1. 1392/Del/2021 Raj Kumar, ITD, 2018-19 Sh. R.K. Gaur,
189, Sector-9A, CPC, CA
Gurgaon, Harayana Bengaluru
PAN-ANSPK3554E Karnataka
2. 1383/Del/2021 Akanksha CIT(A), NFAC, 2019-20 None
Automobiles (P) Ltd. Delhi
Delhi Road,
Moradabad,
Uttar Pradesh-
244001
PAN-AACCA6445J
3. 1384/Del/2021 Akanksha CIT(A), NFAC, 2018-19 None
Automobiles (P) Ltd. Delhi
Delhi Road,
Moradabad,
Uttar Pradesh-
244001
PAN-AACCA6445J
4. 1265/Del/2021 Fiberfill Interiors & Asst. Director 2019-20 Sh. Dalip Kaul,
Construction (India) of Income CA
Private Limited, Tax,
B-64, Sector-65, CPC
Noida, Uttar Pradesh Bangalore
PAN-AACCF0290L No.48/1 and
48/2, Prestige
Alpha, CPC,
Electronic
City,
Bangalore
5. 1266/Del/2021 Libara Biotech NFAC, 2018-19 Sh. Prashant
Private Limited, Delhi Manglik, CA
19, Arjun Nagar,
Swarg Asram Road,
Hapur, Uttar
Pradesh-245101
PAN- AABCL7090B
6. 1267/Del/2021 Libra Biotech Pvt. NFAC, 2019-20 Sh. Prashant
Ltd. Delhi Manglik, CA
2 ITA Nos.1392/Del/2021 & Ors. Cases
19, Arjun Nagar,
Swarg Ashram
Road,
Hapur, Uttar
Pradesh-245101
PAN-AABCL7090B
7. 1262/Del/2021 M/s Prime Comfort DCIT, 2018-19 Sh. Raj Kumar
Products (P) Ltd. CPC, Gupta, CA
C/o M/s Raj Kumar Bengaluru,
& Associates, L-7A,
(LGF), South ACIT,
Extension Part-II, Circle-19(1),
New Delhi-110049 C.R. Bldg.,
PAN-AAFCP2306Q New Delhi
8. 1263/Del/2021 M/s Prime Comfort DCIT, 2019-20 Sh. Raj Kumar
Products (P) Ltd. CPC, Gupta, CA
C/o M/s Raj Kumar Bengaluru,
& Associates, L-7A,
(LGF), South ACIT,
Extension Part-II, Circle-19(1),
New Delhi-110049 C.R. Bldg.,
PAN-AAFCP2306Q New Delhi
9. 1252/Del/2021 Park Felts Private Ass. 2019-20 Sh. Kunal
Limited, Commissioner Chopra, CA
House No.1088, of Income
Huda City-II, Tax,
Panipat Panipat,
Sector-11-12, Haryana
Haryana-132103
PAN-AADCP6204B
10. 1248/Del/2021 Prachi India Private CPC, 2018-19 Ms. Mansi
Limited, Circle-20(1), Jain, CA
309, Allied House, 02nd Floor,
Inderlok, Delhi- C.R. Building,
110035 I.P. Estate,
PAN-AACCP5921G New Delhi-
110002
11. 1249/Del/2021 Prachi India Private CPC, 2019-20 Ms. Mansi
Limited, Circle-20(1), Jain, CA
309, Allied House, 02nd Floor,
Inderlok, Delhi- C.R. Building,
110035 I.P. Estate,
PAN-AACCP5921G New Delhi-
110002
12. 1236/2021 Siddarth And ITD, CPC, 2019-20 Sh. R.K.
Gautam Engineers Bengaluru, Sandwari, CA
(P) Ltd. Karnataka-
NH-2, 44KM, Delhi 560500
3 ITA Nos.1392/Del/2021 & Ors. Cases
Mathura Road,
Village Bhagola,
Faridabad, Haryana-
121001
PAN-AABCS2713C
13. 1237/Del/2021 Siddarth & Gautam ITD, CPC, 2019-20 Sh. R.K.
Engineers, Bengaluru, Sindwari, CA
Piyala Road, Sikri, Karnataka-
Ballabgarh, 560500
Haryana-121001
PAN-AAPFS0054B
14. 1229/Del/2021 Asian Wire Forming ACIT, 2018-19 None
& Springs Pvt. Ltd. Circle-I,
Plot Faridabad,
No.30/4,Adjacent Haryana-
Whirlpool India ltd. 121001
Wearwel Cycle
Compound NIT
Faridabad, Haryana
121001
PAN-AAECA3646F
15. 1228/Del/2021 Anil Vohra, Deputy 2019-20 Sh. RP. Gupta,
House No.246, Commissioner CA & Sh. DC
Sector-24, of Income Garg, CA
Faridabad, Tax,
Harayan-121005 Centralized
PAN-AASPV2985M Processing
Centre (CPC),
Bengluru-
560500
(Karnataka)
16. 1225/Del/2021 Transzone Logistics CPC, 2019-20 None
(India) Pvt. Ltd. Bangalore
H. No.259, Pradhan
House, First Floor,
Shahabad
Mohammadpur,
New Delhi-110061
PAN-AADCT7687A
17. 1223/Del/2021 Vamani Overseas DCIT, 2018-19 Sh. Somil
Pvt. Ltd. CPC, Agarwal, Adv.
C/o-M/s RRA Bangaluru,
Taxindia, D-28, Karnataka-
South Extension, 110019
Part-I,
New Delhi-110049
PAN-AABCV6458R
18. 1182/Del/2021 Cargo Construction DCIT, 2018-19 Sh. Ashok
4 ITA Nos.1392/Del/2021 & Ors. Cases
Company Private Circle-4(2), Khandelwal,
Limited, C.R. Building, CA
1/9-B, Jindal House, I.P. Estate,
Asaf Ali Road, New New Delhi-
Delhi-110002 11002
PAN-AAACC5291J
19. 1162/Del/2021 M/s Richa & Co. ACIT, 2016-17 Sh. KVSR
B-34, Phase-1, Circle-49(1), Krishnan, CA
Mayapuri Industrial Civic Centre,
Area, Delhi-110064 Minto Road,
PAN-AAAFR0114L Delhi-110002
20. 1144/Del/2021 Munish Ahmed, ITO, 2018-19 Sh. Nitish
Mohalla Imam Ward-2, Kanwar, CA
Sahab, Old Gohana Panipat/CPC,
Road, Ward-20, Haryana-
Panipat-132103 132103
PAN-ADXPA0591N
21. 1137/Del/2021 Alpha Teknishk Pvt. CIT(Appeals), 2019-20 None
Ltd. National
A-22, Block No.B-1, Faceless
Mathura Road, Appeal, CPC,
Mohan Co-operative Bangalore
Industrial Area,
New Delhi-110044,
PAN-AAKCA7075N
22. 1082/Del/2021 Nikhil Sharma, DCIT, 2019-20 None
H.No.302/19, Lal CPC,
Chand Colony, Nai Bangalore,
Basti, Bahadurgarh, Karnataka-
Haryana-124507 560500
PAN-DJFPS2842D
23. 1072/Del/2021 Hari Om Anand And ACIT, 2019-20 None
Son, Circle-I,
H-256, Shastri Income Tax
Nagar, Meerut, Office
Uttar Pradesh- Bhainsali
250004 Ground,
PAN-AACHH6068K Meerut,
Uttar Pradesh-
250001
24. 1070/Del/2021 Geeta Roy, ITO, 2018-19 Sh.
C-4C, 310-Janak Ward-49(4), Uplakshaya
Puri New Delhi- New Delhi Kamboj, Adv.
110058
PAN-AEAPG7155C
25. 1056/Del/2021 Radha Govind Commissioner 2018-19 None
Automobiles Private of Income
Limited, Tax(Appeals),
5 ITA Nos.1392/Del/2021 & Ors. Cases
Plot No.A-59, Vikas Delhi
Nagar Ext. Uttam
Nagar,
Delhi-110059
PAN-AADCR5114N
26. 1021/Del/2021 Dhruv Industries CIT(Appeal) 2019-20 Sh. Sunil
Limited, National Wadhwa, CA
55-B, Rama Road, Faceless
Industrial Area Appeal
Delhi-110015 Centre, Delhi
PAN-AAACD4775G
27. 1020/Del/2021 Dhruv Industries CIT(Appeal) 2018-19 Sh. Sunil
Limited, National Wadhwa, CA
55-B, Rama Road, Faceless
Industrial Area Appeal
Delhi-110015 Centre, Delhi
PAN-AAACD4775G
28. 1019/Del/2021 BM Gupta Estates Dy. 2018-19 Sh. Satyan
Private Limited, Commissioner Sethi, CA
5948 & 5949, Room of Income
No.2, Basti Harphool Tax, CPC,
Singh, Sadar Thana Bangalore,
Road,
New Delhi-110006
PAN-AACCB7106P
29. 1018/Del/2021 BM Gupta Estates Income Tax 2017-18 Sh. Satyan
Private Limited, Officer, Ward- Sethi, CA
5948 & 5949, Room 4(1),
No.2, Basti Harphool National E-
Singh, Sadar Thana Assessment
Road, Centre, Delhi
New Delhi-110006
PAN-AACCB7106P
30. 898/Del/2021 Bhansali Udyog Pvt. DY. 2019-20 None
Ltd. Commissioner
GB-17, Shivaji of Income
Enclave, Tax,
New Delhi-110027 CPC,
PAN-AABCB0090K Bangalore-
560100
31. 897/Del/2021 Bhansali Udyog Pvt. DY. 2019-20 None
Ltd. Commissioner
GB-17, Shivaji of Income
Enclave, Tax,
New Delhi-110027 CPC,
PAN-AABCB0090K Bangalore-
560100
32. 887/Del/2021 Sophisticated ADIT, 2019-20 Sh. KVSR
6 ITA Nos.1392/Del/2021 & Ors. Cases
Industrial Materials CPC, Krishanan, CA
Analytic Labs Pvt. Bangaluru
Ltd.
A-3/7, Mayapuri
Industrial Area,
Phase-II,
New Delhi-110064
PAN-AAACS1068D
33. 882/Del/2021 M/s Vista Knitberry ACIT, 2018-19 None
Fashions Limited, Centralized
Level-9, Spazel Tech Processing
Park, A1 Tower, Centre,
Sector-49, Sohna Income Tax
Road, Gurgaon, Department,
Haryan-122016 Bengaluru,
PAN-AADCV1100E Karnataka-
560500
34. 865/Del/2021 Oynx Management ITO, Circle- 2019-20 None
Services Private 19(1), C.R.
Limtied, Building, I.P.
S-77, Block-II, Estate, New
Ganga Shopping Delhi-110002
Complex, Sec-29,
Noida, Uttar
Pradesh-201301
PAN-AAACO6205G
35. 818/Del/2021 Prowiz Mansystems DCIT, CPC, 2019-20 Sh. Arjun Jain,
Private Limited, Bengaluru CA
1) C/o-M/s A.K.J. &
Associates,
Chartered
Accountants, 1st
Floor, Deep
Complex, Begum
Bridge, Meerut,
2) A-26, Sector-58,
Nodia, Uttar
Pradesh-201301
PAN-AACCP5937C
36. 805/Del/2021 ACIT Industries Pvt. Commissioner 2018-19 Sh. Vinod
Ltd., of Income Tax Gupta, CA
B-7, Phase-1, Vivek (Appeals)-1,
Vihar, East Delhi- New Delhi
110095
PAN-AADCA9878Q
37. 798/Del/2021 S.A.M. Apparels Pvt. Income Tax 2018-19 Sh. Satyan
Ltd. Officer, Sethi, Adv.
7 ITA Nos.1392/Del/2021 & Ors. Cases
9, OAK Lance, DLF National e-
Chattarpur Farms, Assessment
New Delhi-110030 Centre, Delhi
PAN-AAPCS1074C
38. 756/Del/2021 P AND G Enterprises ADIT, 2019-20 Sh. Ummed
Private Limited, CPC, Kuntal, CA
D-135, Okhla Bangalore
Industrial Area,
Phase-1, Delhi-
110020
PAN-AAACP3697H
39. 746/Del/2021 IE Auto Industrial DCIT, 2018-19 None
Enterprises Private CPC,
Limited, Bengaluru,
E-4, Model Town, Karnataka-
Delhi-110009 560100
PAN-AABCI4078A
40. 666/Del/2021 Ravinder Kumar The 2018-19 Sh. Paramjit
Ahuja HUF, Commissioner Khanna, CA
17, South Patel of Income
Nagar, New Delhi- Tax(A),
110008, National
PAN-AAAHR2891E Faceless
Appeal Centre
New Delhi
41. 1815/Del/2021 Kundan Care DCIT, 2019-20 Sh. Ashwini
Products Limited, CPC, Kumar CA
3, Scindia House, 2nd Bangalore
Floor, Janpath,
Connaught Place,
New Delhi-110001
PAN-AACCK4743R
42. 1814/Del/2021 Kundan Care DCIT, 2018-19 Sh. Ashwini
Products Limited, CPC, Kumar CA
3, Scindia House, 2nd Bangalore
Floor, Janpath,
Connaught Place,
New Delhi-110001
PAN-AACCK4743R
43. 1576/Del/2021 Energo Construction Commissioner 2018-19 None
Ltd. of Income Tax
302, Commercial (Appeals),
Building No.15 National
Okhla, Phase-1, New Faceless
Delhi-110020 Assessment
PAN-AABCE9865D Centre, Delhi
44. 1574/Del/2021 Sudhir Sharma, DCIT, 2018-19 None
B-25A, Krishi Circle3(1),
8 ITA Nos.1392/Del/2021 & Ors. Cases
Nagar,Tonk Road, Gurgaon,
Sanganer, Jaipur Haryana,
Rajasthan-302022
PAN-CHQPS1454P
DCIT, CPC,
Bangalore
45. 1570/Del/2021 Charan Jit Singh, ACIT, 2018-19 None
79, Block H1, Circle-34(1),
Sector-11, Delhi
Delhi-110085,
PAN-AMSPS4111J
46. 1567/Del/2021 Jonny, Commissioner 2019-20 None
A-284, Sainik Vihar, of Income Tax
Meerut, Uttar (Appeals),
Pradesh-250001 National
PAN-AYQPJ0515K Faceless
Appeal
Centre(NFAC),
Income Tax
Department
Delhi
47. 1432/Del/2021 Greenworld Asst. Director 2019-20 Sh. Sandeep
Conrakts Private of Income Vijh, CA
Limited, Tax,
V.P. Vijh & Co. CPC,
Chartered Bangalore,
Accountants, 1st & Bengaluru
2nd Floor, K.K. Karnatka-
Tower, Opposite 560500
Circuit House,
Jalandhar City,
Punjab-144001
PAN-AADCG1425B
48. 1421/Del/2021 Elastomers Moulding DCIT, 2019-20 Sh. R.P. Gupta
Partner, Centralized CA
Plot No.43, (HUDA), Processing
Sector-18, ADJ. Centre,
RITA PADS, Bengaluru,
Gurgaon, Haryana- Karnatka-
122015 560500
PAN-AAAFE5537G
49. 1419/Del/2021 Elastomers Moulding DCIT, 2018-19 Sh. R.P. Gupta
Partner, Centralized CA
Plot No.43, (HUDA), Processing
Sector-18, ADJ. Centre,
RITA PADS, Bengaluru,
Gurgaon, Haryana- Karnatka-
122015 560500
9 ITA Nos.1392/Del/2021 & Ors. Cases
PAN-AAAFE5537G
50. 1264/Del/2021 Fiberfill Interiors & Asst. Director 2018-19 Sh. Dalip Kaul,
Constructions of Income Tax CA
(India) Private No.48/1 and
Limited, 48/2, Prestige
B-64, Sector-65, Alpha CPC.
Nodia Uttar Pradesh- Electronic
201301 City,
PAN-AACCF0290L Bangalore,
Karnataka-
560100
51. 1737/Del/2021 R.V. Interiors Pvt. DCIT, 2018-19 None
Ltd., Circle-20(2),
C-11, 1st Floor, New Delhi
Anand Niketan, New
Delhi
52. 1625/Del/2021 Mangla Apparels CIT(A)-NFAC, 2017-18 None
India Pvt. Ltd., New Delhi
530 Katra Nagpuri,
Chandni Chowk,
Delhi
53. 1483/Del/2021 Kutumbh Care Pvt. ITO, 2019-20 None
Ltd., Ward-14(4),
216A, 2nd Floor, Delhi
Gautam Nagar,New
Delhi
54. 1620/Del/2021 Meerena Creations, ADIT, CPC, 2018-19 None
152, Commercial Bengaluru
Complex, Phase-I,
Jhandewalan
Extension,New Delhi
55. 1480/Del/2021 Nishu Singh, CPC, 2018-19 None
C-157, Maya Puri Circle-49(1),
Industrial Area, New Delhi
Phase-2,
New Delhi
56. 1479/Del/2021 Eastern Light and CPC, 2019-20 None
Private Power Ltd., Circle-8(2),
Unit No. 816, 817 & New Delhi
818, 8th Floor,
Assotech Business
Cresterra, Plot No.
22, Sector-135,
Noida
57. 1396/Del/2021 Manohar Deep Singh DCIT, 2018-19 None
Mann, CPC,
2nd Floor, Shop No. Bengaluru
201, Plot No. 8,
10 ITA Nos.1392/Del/2021 & Ors. Cases
Vikas Suryaarcade,
Sector-11, Near
Ashirwad Chowk,
Dwarka, New Delhi
58. 1391/Del/2021 Raj Kumar, ITD, CPC, 2017-18 None
189, Sector-9A, Bengaluru
Gurgaon
59. 1320/Del/2021 Anmol Transport DCIT, 2019-20 None
Co., CPC,
Punjabi Bagh, 28, Bengaluru
Transport Centre,
Punjabi Bagh,New
Delhi
60. 1208/Del/2021 Sledgehammer Oil DCIT, 2019-20 None
Tools Private CPC,
Limited, Bengaluru
203, South Plaza-1,
1/389, Masjid Moth,
South Extension,
Part-2,
New Delhi
61. 895/Del/2021 Sanjeev Kumar DCIT, 2019-20 None
Hooda, CPC,
H. No. 725, Sector- Bengaluru
6, Bahadurgarh,
Haryana
62. 1487/Del/2021 Rajnar Facilities Pvt. DCIT, 2019-20 Sh. Suraj
Ltd., CPC, Bhan Nain,
H. No. 203, Sector- Bengaluru Advocate
27,
Gurgaon
63. 1490/Del/2021 Scholars Rosary, DCIT, 2018-19 Sh. Manoj
Sonipat Road, Circle, Kumar, CA
Sonipat, Rohtak
Haryana
64. 1520/Del/2021 Welcome Footwears, CIT(A), 2018-19 Sh. Ved Jain,
487/65, First Floor, Delhi CA
National Market,
Peera Garhi Village,
New Delhi
65. 1538/Del/2021 Maharishi Ayurveda DCIT, 2018-19 Sh. Sanjay
Products Pvt. Ltd., CPC, Kumar, CA
Flat No. 40, Pocket- Bengaluru
H, Ground Floor,
Sarita Vihar, Delhi
66. 1624/Del/2021 Zeus Fashion, ADIT, 2019-20 Sh. Anup
F-6/5, Vasant Vihar, CPC, Kumar Grover,
New Delhi Bengaluru CA
11 ITA Nos.1392/Del/2021 & Ors. Cases
67. 1631/Del/2021 Mobineers Info CIT(A), NFAC, 2019-20 Sh. Satish
Systems Pvt. Ltd., Delhi Khosla, Adv.
O-44A, Lajpat
Nagar,
New Delhi
68. 1644/Del/2021 HV Equipment Pvt. ADIT, 2019-20 Sh. A.K.
Ltd., Bengaluru Maheshwari,
J-14A, Sector-63, CA
Noida
69. 1651/Del/2021 Manish Kumar, ITO, 2018-19 Sh. Joginder
H. No. 458, Sector- New Delhi Singh Kochar,
10, CA
Gurgaon
70. 1701/Del/2021 M Intergraph DCIT, 2017-18 S/sh. Mukul
Systems Pvt. Ltd., Circle-16(1), Bagla &
A-8/66, Kalkaji New Delhi Vikas Singh,
Extension, CA
New Delhi
71. 1702/Del/2021 M Intergraph DCIT, 2018-19 S/sh. Mukul
Systems Pvt. Ltd., Circle-16(1), Bagla &
A-8/66, Kalkaji New Delhi Vikas Singh,
Extension, CA
New Delhi
72. 1202/Del/2021 SMV Enterprises Pvt. ITD, 2018-19 Sh. P.S.
Ltd., CPC, Kashyap, CA
C/o-Kashyap & Co., Bengaluru
114/214, Citi
Centre, Bachha
Park, Meerut,
Uttar Pradesh
73. 1288/Del/2021 Surendra Kumar DCIT, 2019-20 Sh. Gurjeet
Thakur, CPC, Singh, CA
K-230, Jahangir Bengaluru
Puri,
Delhi
74. 1291/Del/2021 Indu Anand, Circle-30(1), 2018-19 Sh. Manoj
C-25, GK Part-I, New Delhi Kumar, CA
New Delhi
75. 1388/Del/2021 R.C. Sood & Co. Pvt. DCIT, 2019-20 Sh. R.K.
Ltd., Central Circle- Kapoor, CA
10th Floor, Eros 1,
Corporate Tower, New Delhi
New Delhi
76. 1420/Del/2021 Jagriti Sikka, DCIT, 2019-20 Sh. D.C. Garg,
212, Sector-24, CPC, CA &
Faridabad, Bengaluru Mr. Ankit
Haryana Gupta, Adv.
77. 1433/Del/2021 ATS Infrastructure CPC, 2019-20 Sh. Ved Jain,
12 ITA Nos.1392/Del/2021 & Ors. Cases
Ltd., Bengaluru, CA
711/92, Deepali,
Nehru Place,Delhi
78. 1445/Del/2021 Sonu Exim Pvt. Ltd., CIT(A), 2019-20 Sh. V.
B-5/3, Okhla Delhi Rajakumar,
Industrial Area, Advocate
Phase-II,
New Delhi
79. 1485/Del/2021 Globe Detective ACIT, 2017-18 Mr. Satyajeet
Agency (P) Ltd., Circle-10(1), Goel, CA
601-603, Eros Bengaluru
Apartment, 56
Nehru Place,
New Delhi
80. 1486/Del/2021 Rajnar Facilities DCIT, CPC, 2018-19 Sh. Suraj
Private Ltd., H. No. Bengaluru Bhan Nain,
203, Sector-27, Adv.
Gurgaon, Haryana
81. 1900/Del/2021 Q-One, Plot No. DCIT, 2017-18 None
738C, Sector-37, Bengaluru
Pace City-II,
Gurgaon
82. 1899/Del/2021 Breez Builders & ADIT, 2019-20 None
Developers Pvt. Ltd., Bengaluru
903-905, JMD,
Megapolis Sohna
Road, Sector-48,
Gurgaon
83. 1896/Del/2021 Tarsem Lal Verma, ADIT, 2019-20 S/Sh. Somil
C/o-H. No. 2068, Bengaluru Agarwal &
Sector-8, Faridabad, Deepesh Garg,
Haryana Adv.
84. 1917/Del/2021 Nitin Sharma, ADIT, 2018-19 Sh. S. S.
377, Ground Floor, CPC, Krishnan, Adv.
Vasant Enclave, Bengaluru
Vasant Vihar,
New Delhi
85. 1982/Del/2021 Guddi Jain, ITO, 2017-18 Sh. Manoj
H. No. 548/2, Ward Ward-2, Kumar, CA
No. 1, Rohtak
Indira Colony,
Rohtak,
Haryana
86. 1994/Del/2021 Madhya Uttar ITO, 3(3), 2019-20 Sh. P.S.
Pradesh SGSU & Bijnor Kashyap, CA
PSSSS Ltd.,
C/o- Kashyap & Co.
114/214, Citi
13 ITA Nos.1392/Del/2021 & Ors. Cases
Center, Bachha
Park, Meerut,
Uttar Pradesh
87. 2017/Del/2021 Star Estates ACIT, 2019-20 Sh. A.T.
Management Circle-7(1), Panda,
Limited, New Delhi Advocate
115-Ansal Bhawan,
16, Kasturba Gandhi
Marg,
New Delhi
88. 2024/Del/2021 DCIT, Circle -13(1), Lloyd 2018-19 Sh. KVSR
New Delhi Insulations Krishan, CA
India Pvt.
Ltd.,
2 Punjstar
Premises,
Kalkaji
Industrial
Area,
New Delhi
89. 1918/Del/2021 Bright Star Hotels ADIT, 2019-20 None
Pvt. Ltd., CPC,
B-3, Part-I, Greater Bengaluru
Kailash Enclave,
New Delhi
90. 1935/Del/2021 Innovative Facility DCIT, 2018-19 None
Solutions Pvt. Ltd., CPC,
MB-10, Naurang Bengaluru
House, 21, Kasturba
Gandhi Marg,
New Delhi
91. 1954/Del/2021 Bhari Infra Private Ward-48(1), 2019-20 None
Ltd., New Delhi
C/o- Mr. Sandeep
Bhatnagar, CA, Flat
No. 12, 2nd Floor,
Sheel Tara House,
4866/24, Ansari
Road Darya Ganj,
New Delhi
92. 1979/Del/2021 Pawan Kumar ADIT, 2018-19 None
Sharma, CPC,
E-44, Raja Puri, Bengaluru
Uttam Nagar,
New Delhi
93. 1712/Del/2021 Sainik Surveillance ITO, 2017-18 Ms. Mansi
and Security Ward-22(2), Jain, CA
Services Private New Delhi
14 ITA Nos.1392/Del/2021 & Ors. Cases
Ltd., H. No. 122,
Roshan Vihar, C-
Block, Najafgarh,
New Delhi
94. 1714/Del/2021 Narender Singh DCIT, 2018-19 Sh. Ashok
Narwal, Karnal Goyal, CA &
SCO-52, Tau Devilal Mr. Nikhil
Market, Near Goyal, Adv.
Railway Road,
Panipat,
Haryana
95. 1717/Del/2021 Pankaj Saini, AO, 2018-19 Sh. Siddharth
8434, Arya Nagar, Ward-62(3) Sachar, Adv.
Pahar Ganj, New Delhi
New Delhi
96. 1722/Del/2021 Compurx Infotech ADIT, 2017-18 Mr. Saurav
Pvt. Ltd., CPC, Rohtagi, CA
201, Jawahar Park, Bengaluru
Devli Road,
Khanpur,
New Delhi
97. 1723/Del/2021 Compurx Infotech ADIT, 2018-19 Mr. Saurav
Pvt. Ltd., CPC, Rohtagi, CA
201, Jawahar Park, Bengaluru
Devli Road,
Khanpur,
New Delhi
98. 1724/Del/2021 Compurx Infotech ADIT, 2019-20 Mr. Saurav
Pvt. Ltd., CPC, Rohtagi, CA
201, Jawahar Park, Bengaluru
Devli Road,
Khanpur,
New Delhi
99. 1758/Del/2021 CTC Geotechnical Circle-6(2), 2017-18 Sh. Nitin
Private Limited, Delhi Kanwar, CA
10, First Floor,
Punjabi Bhawan,
Vishnu Digambar
Marg,
New Delhi
100. 1770/Del/2021 Rajesh Kumar ITO, 2018-19 Mr. Upvan
Singh, Ward-3(1), Gupta,
301/18, 1st Floor, Gurgaon Advocate
Krishna Mansion
Complex, Civil Lines,
Near Pushpanjali
Hospital,
Gurgaon
15 ITA Nos.1392/Del/2021 & Ors. Cases
101. 1771/Del/2021 Rajesh Kumar ITO, 2019-20 Mr. Upvan
Singh, Ward-3(1), Gupta,
301/18, 1st Floor, Gurgaon Advocate
Krishna Mansion
Complex, Civil Lines,
Near Pushpanjali
Hospital,
Gurgaon
102. 1825/Del/2021 Balwan Singh, CPC, ITD, 2018-19 Mr. Akshat
H. No. 1338/14, Karnataka Sharma,
Near Neelam Advocate
Mata Mandir, New
Brahman
Colony, Sonipat,
Haryana
103. 1517/Del/2021 Kalatmak Ladies ITO, 2019-20 Ms. Nupur,CA
Suits Pvt. Ltd., Ward-14(4),
1/3422, Reghar Delhi
Pura, Karol Bagh,
New Delhi-110005
104. 1542/Del/2021 Starlit Suits LLP, ITO, 2018-19 Sh. Yudhistar
Level 4,Regus Ward-34(6), Mehtani, CA
Rectangle 1, New Delhi
Commercial
Complex D4 Saket,
New Delhi-110017
105. 1666/Del/2021 Ansal Township ACIT, 2019-20 Sh. Arta
Infrastructure Ltd., Circle-1(1), Trana Panda,
115-Ansal Bhawan, New Delhi Adv.
16-Kasturba Gandhi
Marg,
New Delhi-110001
106. 1665/Del/2021 Ansal Township ACIT, 2018-19 Sh. Arta
Infrastructure Ltd., Circle-1(1), Trana Panda,
115-Ansal Bhawan, New Delhi Adv.
16-Kasturba Gandhi
Marg,
New Delhi-110001
107. 1695/Del/2021 Pearl Apparels Inc. ITO, 2019-20 Shri Sourabh
25-Rampuri, Kalkaji, Ward-28(4), Rohtagi, CA
New Delhi-1100 19 Delhi
108. 1696/Del/2021 Pearl Apparels Inc. ITO, 2018-19 Shri Sourabh
25-Rampuri, Kalkaji, Ward-28(4), Rohtagi, CA
New Delhi-1100 19 Delhi
109. 1729/Del/2021 ITO, Ward 2(3), Kamal Singh 2018-19 None
Gurgaon Sehrawat,
(Haryana) 3/19, Shivaji
Nagar, near
16 ITA Nos.1392/Del/2021 & Ors. Cases
Bhuteshwar
Mandir,
Gurgaon (Hr.)
Pin: 122001
110. 1732/Del/2021 Golobe Management ITO, 2018-19 Shri M.R.
Services, CA M R Ward-49(3), Sahu, CA
Sahu, New Delhi
M Sahu &
Associates, CAs,
House No. 651, Ist
Floor, Sector-10A,
Gurgaon, Haryana,
122001
111. 1745/Del/2021 Pawan Kumar Jain, ITO, 2012-13 S/shri Deepak
C-88, Prashant Ward-38(8), Jain, CA &
Vihar, New Delhi Nitin Singh
New Delhi-1100 85
112. 1755/Del/2021 Starlit Suits LLP, ITO, 2019-20 Shri Yudhistar
Level 4,Regus Ward-34(6), Mehtani, CA
Rectangle 1, New Delhi
Commercial
Complex D4 Saket,
New Delhi-110017
113. 1761/Del/2021 Ranjeeta, ITO, Ward-1, 2018-19 None
VPO Bhainsawal Sonipat
Kalan Malik Bhawan, Haryana
Outer Ring Street,
Gohana, Sonipat,
Haryana-131409
114. 1999/Del/2021 Golobe Management ITO, 2019-20 Shri M.R.
Services, CA M R Ward-49(3), Sahu, CA
Sahu, New Delhi
M Sahu &
Associates, CAs,
House No. 651, Ist
Floor, Sector-10A,
Gurgaon, Haryana,
122001
Revenue by : Shri Umesh Takyar, Sr. DR
Date of Hearing: 21.02.2022 Date of Pronouncement: 28.02.2022
ORDER
17 ITA Nos.1392/Del/2021 & Ors. Cases
Per Dr. B. R. R. Kumar, Accountant Member:
All these appeals deals with the issue of allowability of contribution received from Employees towards ESI and EPF.
2. The solitary ground is directed against the disallowance of "Rs.XXXX" u/s 36(1)(va) of the Income Tax Act, 1961. Brief facts as noted from the impugned orders are that an disallowance u/s 36(1)(va) has been made by the DCIT/ACIT/ITD, CPC, Bangalore on account of delay in depositing the employee's contribution of ESI and EPF. As per the Revenue, the copy of tax audit report which is part of the income tax return filed by the assessee which reveals that the amounts have been paid beyond the due date as prescribed in the ESI & PF Act under the IT Act. However, there is no dispute that it is deposited before the due date of filing of return for the respective Assessment Years.
3. The ld. CsIT (A) held that the same has not been paid before the due date and hence not eligible for claim of deduction u/s 36(1)(va).
4. Aggrieved, appeals have been filed before the Tribunal.
5. We have heard the arguments of the parties concerned and also the arguments of the representatives of the Department.
6. We have gone through amendments in the Income Tax Act inserted by Finance Act 2021, Memorandum, plethora of orders passed by the various benches of Tribunal and the judgments of Hon'ble High Courts of various Judicatures.
18 ITA Nos.1392/Del/2021 & Ors. Cases7. Co-ordinate Benches of the Tribunal have been taken view that the employee's contribution to PF and ESI, if paid before the due date of filing of the Income Tax Return u/s 139(1), is an allowable deduction and no disallowance can be made. To mention a few Order of the ITAT, Hyderabad in the case of Crescent Roadways Pvt. Ltd., vs., DCIT vide ITA.No.1952/ Hyd/2018 dated 01.07.2021.
Order of the ITAT, Delhi in the case of DCIT vs. Dee Development Engineers Ltd., vide ITA.No.4959/Del./2016 dated 08.04.2021.
Order of the ITAT, Delhi in the case of DCIT vs. Planman HR (P) Ltd., vide ITA.No.5152/ Del./2017 dated 15.07.2021.
Order of the ITAT, Chennai in the case of DCIT vs. Talenpro India HR Pvt. Ltd., vide ITA.No.265/ Chennai/2019 dated 09.04.2021.
Order of the ITAT, Agra in the case of Mahadev Cold Storage vs. Jurisdiction Assessing Officer vide I.T.A. Nos. 20 & 21/Agra/2021 dated 14.06.2021.
Order of the ITAT, Chennai in the case of DCIT vs. Repco Home Finance Pvt. Ltd., reported in [2020] 183 ITD 782 ITAT-Chennai.
19 ITA Nos.1392/Del/2021 & Ors. Cases Order of ITAT in the case of Eagle Trans Shipping & Logistics (India) (P.) Ltd. Vs ACIT in ITA No. 324/Del/2017 order dated 25.07.2019 wherein the issue has been ruled against the assessee based on the judgments of Hon'ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417.
Order of ITAT, Delhi in the case of Vedvan Consultants Pvt. Ltd. Vs. DCIT in ITA No. 1312/Del/2020 dated 26.08.2021 wherein the issue has been ruled against the assessee based on the judgments of Hon'ble Madras High Court, Hon'ble Bombay High Court and Hon'ble Kerala High Court. The said orders are examined which are as under:
MADRAS HIGH COURT : October 23, 2018 M/S. UNIFAC MANAGEMENT SERVICES (INDIA) PRIVATE LTD. VERSUS THE DEPUTY COMMISSIONER OF INCOME TAX, CORPORATION CIRCLE 3 (2) , CHENNAI The scope of Section 43B and Section 36(1)(va) are different and thus, there is no question of reading both provisions together to consider as to whether the assessee is entitled to deduction in respect of the sum belatedly paid towards such contribution, especially when such sum is, admittedly, a sum received by the assessee/employer from his employee. Therefore, for considering such question, application of Section 36(1)(va) r.w.s. 2(24)(x) alone is the proper course and any other interpretation would only defeat the object and scope of both the provisions viz., 43B and 36(1)(va).20 ITA Nos.1392/Del/2021 & Ors. Cases
Accordingly, the writ petition fails and the same is dismissed.
KERALA HIGH COURT : [2015] 378 ITR 443 : September 8, 2015
THE COMMISSIONER OF INCOME TAX, COCHIN VERSUS M/S MERCHEM LIMITED The distinction drawn to credit the amount of the employer and the employee was with a clear objective and there is no illegality or other legal infirmity in classifying the contributions of employees and employer in the matter of crediting the same to the appropriate statutory authorities. Considering section 36(1)(va) of the Income Tax Act as it stands, with respect to any sum received by the assessee from any of his employees to which the provisions of clause (x) of sub-section (24) of section 2 applies, assessee shall not be entitled to deduction of such amount in computing the income referred to in section 28 if such sum is not credited by the assessee to the employees' account in the relevant fund or funds on or before the due date as per explanation to section 36(1)(va) of the Act.
BOMBAY HIGH COURT: [2014] 368 ITR 749 (Bom):
October 14, 2014 THE COMMISSIONER OF INCOME TAX VERSUS GHATGE PATIL TRANSPORTS LTD.
The employer assessee would be entitled to deduction only if the contribution to the employee's welfare fund stood 21 ITA Nos.1392/Del/2021 & Ors. Cases credited on or before the due date and not otherwise - following the decision in Commissioner of Income Tax V/s. Alom Extrusions Ltd. [SUPREME COURT] - both employees' and employer's contributions are covered under the amendment to Section 43B of I.T. Act - the Tribunal was right in holding that payments are subject to benefits of Section 43B.
8. We have examined the decision of the Hon'ble Gujarat High Court in the case of State Road Transport Corporation (366 ITR
170) wherein the court has held the the payment were not allowable u/s 36(1)(va).It was held as under:
"Section 43B, read with section 36(1)(va) of the Income Tax Act, 1961 Business disallowance - Certain deductions to be allowed on actual payment (employee's contribution) - whether where an employer has not credited sum received by it as employee's contribution to employee's account in relevant fund on or before due date as prescribed in Explanation to section 36(1)(va), assessee shall not be entitled to deduction of such amount though he deposits same before due date prescribed under section 43B i.e. prior to filing of return under section 139(1). Held, yes - assessee State Transport Corporation collected a sum being Provident Fund contribution from its employees. However, it had deposited lesser sum in Provident Fund account. Assessing Officer disallowed same under section 43B. However, Commissioner (Appeals) deleted disallowance on ground that employee's contribution was deposited before filing return. Whether since assessee had not deposited said contribution in respective fund account on date as prescribed in 22 ITA Nos.1392/Del/2021 & Ors. Cases explanation to section 36(1)(va), disallowance made by Assessing Officer as just and proper."
9. Similarly, the judgments of Hon'ble High Court of Delhi in the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417 held that the amounts were not allowable u/s 36(1)(va). The relevant portion is as under:
"7. The issue here concerns the interplay of Section 2(24)(x) of the Act read with Section 36(1)(va) of the Act alongside provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (especially Regulation 38 of the Employees' Provident Funds Scheme, 1952) and the provisions of the Employees' State Insurance Act, 1948. The AO had brought to tax amounts which were deducted by the employer/assessee from the salaries and wages payable to its employees, as part of their contributions. It is not in dispute that the employer's right to claim deductions under the main part of Section 43-B of the Act is not an issue. The question the AO had to then decide was whether the amounts deducted from the salaries of the employees which had to be deposited within the stipulated time (in terms of notification/circular dated 19.03.1964 which was modified on 24.10.1973), as far as the EPF contribution went and the period of three weeks as far as the ESI contributions went. The AO made a tabular analysis with respect to the contributions deducted and actually deposited. The cumulative effect of notifications under the Employees' Provident Funds Act, 1952 and the Employees State Insurance Act, 1948 was that in respect of the EPF Scheme contributions the deductions were to be deposited within 15 days of the succeeding wage 23 ITA Nos.1392/Del/2021 & Ors. Cases period with a grace period of 5 days; for ESI contributions the deposit with the concerned statutory authority had to be made within three weeks of the succeeding wage month/period. The CIT in this case confirmed the additions - made by the AO based on the entire amounts that were disallowed. The ITAT however granted complete relief.
8. Having regard to the specific provisions of the Employees' Provident Funds Act and ESI Act as well as the concerned notifications which granted a grace period of 5 days (which appears to have been late withdrawn recently on 08.01.2016), we are of the opinion that the ITAT's decision in this case was not correct. The assessee undoubtedly was entitled to claim the benefit and properly treat such amounts as having been duly deposited, which were in fact deposited within the period prescribed (i.e. 15 + 5 days in the case of EPF and 21 days + any other grace, period in terms of the extent notification). As far as the amounts constituting deductions from employees' salaries towards their contributions, which were made beyond such stipulated period, obviously the assessee was not entitled to claim the deduction from its returns.
9. In view of this discussion, the Revenue's appeal is partly allowed. The AO is directed to examine the contributions made with reference to the dates when they were actually made and grant relief to such of them which qualified for such relief in terms of the prevailing provisions and notifications. We also clarify that the assessee would be entitled to deduction in terms of Section 36(1)(va) of the Act."24 ITA Nos.1392/Del/2021 & Ors. Cases
10. We have also examined the decision of the Hon'ble Allahabad High Court in the case of Sagun Foundry Pvt. Ltd. Vs CIT 145 DTR 265 wherein it was held that as the payments have been made before the due date specified u/s 139(1) and as such are fully allowable. The Hon'ble High Court of Allahabad has considered the case of Gujarat State Road Transport Corporation and held as under:
"17. We find that with respect to employees contribution to Provident Fund, as to whether disallowable or not with reference to Section 36(1)(va) read with Section 43B, a similar question came up for consideration before Gujarat High Court in Commissioner of Income-Tax v. Gujarat State Road Transport Corporation, (2014) 366 ITR 170. Therein Assessee collected Rs. 51,06,02,712/- from its employees towards provident fund contribution but deposited Rs. 21,16,61,582/- with provident fund trust. Thus there was a short fall of Rs. 24,89,41,130/-. This amount of short fall was treated by Assessing Officer as income of Assessee vide Section 2(24)(x) read with Section 36(1)(va) of Act 1961. Assessing Officer also added Rs. 1,93,55,580/being the amount of short fall towards employers contributory provident fund and disallowed the same under Section 43B of Act 1961. He also disallowed the said amount of Rs. 1,93,55,580/- from expenses claimed by Assessee for the A.Y. in question i.e. 200506 as per provisions under Section 43B. Dissatisfied with assessment order, Assessee preferred appeal before CIT(A) who vide order dated 25.06.2009 partly allowed the same and deleted disallowance of Rs. 24,89,41,130/- (short fall in employees contribution to provident fund) and Rs. 1,93,55,580/- (short fall in employers 25 ITA Nos.1392/Del/2021 & Ors. Cases contribution to provident fund) observing that employees contribution/employers contribution was deposited before filing Return under Section 139(1) of Act 1961 for the relevant period. Revenue, in its turn, preferred appeal before Tribunal. Relying on judgment in Commissioner of Income-Tax v. Alom Extrusions Ltd. (supra), Tribunal dismissed appeal and confirmed order passed by CIT(A). That is how matter came before High Court in appeal. Court considered following question, posed in para 7.01, reads as under:" Short question which is posed for consideration of this court is with respect to the disallowance of the amount being the employees contribution to the PF account/ESI contribution which admittedly which the concerned assessee did not deposit with the PF Department/ESI Department within due date under the PF Act and/or the ESI Act."
18. Gujarat High Court referred to Section 2(24)(x) and found that any sum received by Assessee (employer) from his employees as contributions to any provident fund or superannuation fund or any fund set up under Act, 1948, or any other fund for welfare of such employees, constitute income. However, Section 36 of Act 1961 provides for deduction in computing income referred to in Section 28. The relevant provision of Section 36 applicable to the case before Gujarat High Court was Section 36(1)(va) with which we are also concerned. It entitles an Assessee for deduction in computing income referred to in Section 28 with respect to any sum received by Assessee (employer) from his employee to which Section 2(24)(x) apply, if such sum is credited by Assessee to employees accounts in the relevant fund before due date i.e. 26 ITA Nos.1392/Del/2021 & Ors. Cases date prescribed in the relevant statute applicable to the concerned fund. Court also noticed that Section 43B is in respect to certain deductions and applies only on actual payment. It held that amendment was made by deletion of Second Proviso of Section 43B only, but no corresponding amendment was made under Section 36(1)(va). It said: "It is required to be noted that as such there is no amendment in Section 36(1)(va) and even the Explanation to Section 36(1) (va) is not deleted and is still on the statute and is required to be complied with. Merely because with respect to the employers contribution the second proviso to Section 43B which provided that even with respect to the employers contribution (Section 43B(b)), the Assessee was required to credit the amount in the relevant fund under the PF Act or any other fund for the welfare of the employees on or before the due date under the relevant Act, is deleted, it cannot be said that Section 36(1)(va) has been deleted and/or amended."
19. That is how Gujarat High Court held that Section 43B would not be attracted in a case where dispute relates to employees contribution only. Section 43B would be confined only to employers contribution. It further said:
"Therefore, with respect to the employees contribution received by the assessee if the assessee has not credited the said sum to the employees account in the relevant fund or funds on or before the due date mentioned in the Explanation to Section 36(1)(va), the assessee shall not be entitled to deductions of such amount in computing the income referred to in Section 28 of the Act."27 ITA Nos.1392/Del/2021 & Ors. Cases
20. Gujarat High Court distinguished judgment of Commissioner of Income-Tax v. Alom Extrusions Ltd. (supra) on the ground that therein actual dispute relates to employers contribution and whether amendment in Section 43B by Finance Act, 2003 would operate retrospective or not, Supreme Court had no occasion to consider deduction with reference to Section 36(1)(va). For the same reason Gujarat High Court dissented with the judgments of Rajasthan High Court in Commissioner of Income-Tax v. Udaipur Dugdh Utpadak Sahakari Sangh Ltd., (2014) 366 ITR 163, Punjab and Haryana High Court in Commissioner of Income-Tax v. Hemla Embroidery Mills P. Ltd., (2014) 366 ITR 167 , Himachal Pradesh High Court in Commissioner of Income-Tax v. Nipso Ployfabriks Ltd., (2013) 350 ITR 327 and Karnataka High Court in Commissioner of Income-Tax v. Sabri Enterprises, (2008) 298 ITR 141.
21. Karnataka High Court had an occasion to consider, whether it should dissent with the view taken in the earlier judgments and follow the view taken by Gujarat High Court in Commissioner of Income-Tax v. Gujarat State Road Transport Corporation (supra) and this occasion came in Essae Teraoka P. Ltd. v. Deputy Commissioner of Income-Tax, (2014) 366 ITR
408. Dispute relates to A.Y. 200809. Assessee filed Return on 26.09.2008. Return was processed under Section 143(1) and thereafter on scrutiny, notice under Section 143(2) was issued. Assessing Officer completed assessment by order dated 24.12.2010 under Section 143(3) disallowing Rs. 12,51,737/under Section 36(1)(va) and also disallowing Rs. 1,04,621/under Section 14A read with Rule 8D. In appeal, CIT (A) reversed findings of Assessing Officer but on appeal 28 ITA Nos.1392/Del/2021 & Ors. Cases preferred by Revenue, Tribunal restored Assessing Officers order and that is how matter came to Karnataka High Court. The question up for consideration was, "whether Tribunal was justified in affirming finding of Assessing Officer and denying Assessees claim of deduction of employees contribution to PF/ESI alleging that the payment was not made by appellant in accordance with the provisions of Section 36(1)(va) of Act 1961." The Assessees counsel relied on earlier judgment of Karnataka High Court in Commissioner of Income-Tax v. Spectrum Consultants P. Ltd., (2014) 2 ITROL 622 while counsel for Revenue attempted to pursue to take a different view following decision of Gujarat High Court. The Division Bench judgment delivered by Honble Dilip B. Bhosale, (as his lordship then was) held, if the contribution of employees fund is deposited within due date the Assessee is straightaway entitled for deduction under Section 36(1)(va). However Section 43B provides for certain deductions allowable only on actual payment. It gives an extension to the employer to make payment of contribution to provident fund or any other fund, till due date applicable for furnishing of Return under Section 139(1) of Act 1961, in respect of previous year in which liability to pay such sum was incurred, and evidence of such payment is furnished by Assessee along with such Return. Court then said:
"In short, this provision states, notwithstanding anything contained in any other provision contained in this Act, a deduction otherwise allowable in this Act in respect of any sum payable by the assessee as an employer by way of contribution to any fund such as provident fund shall be allowed if it is paid on or before the due date as contemplated under Section 139(1) 29 ITA Nos.1392/Del/2021 & Ors. Cases of the Income-Tax Act. This provision has nothing to do with the consequences, provided for under the PF Act/PF Scheme/ESI Act, for not depositing the "contribution" on or before the due dates therein."
(emphasis added)
22. It also said that the word "contribution" used in clause (b) of Section 43B of Act 1961 means the contribution of employer and employee, both, and that being so, if contribution is deposited on or before due date for furnishing Return of income under subsection (1) of Section 139 of Act 1961, employer is entitled for deduction.
23. Though in a short judgment, but Punjab and Haryana High Court in Commissioner of Income-Tax v. Hemla Embroidery Mills (P.) Ltd., (supra) not only followed Commissioner of Income- Tax v. Alom Extrusions Ltd. (supra) but also its own earlier judgment in Commissioner of Income-Tax v. Rai Agro Industries Ltd., (2011) 334 ITR 122 , to hold that Section 43B shall apply to both contributions i.e. employers and employees.
24. Kerala High Court in recent judgment in Commissioner of Income-Tax v. Merchem Ltd., (2015) 378 ITR 443, has followed the decision of Gujrat High Court in Commissioner of Income- Tax v. Gujrat State Road Transport Corporation (supra) and dissented with the otherwise judgments of Rajasthan High Court in Commissioner of Income-Tax v. State Bank of Bikaner and Jaipur, (2014) 363 ITR 70, Karnataka High Court in Commissioner of Income-Tax v. Spectrum Consultants India P. Ltd. (supra) and Bombay High Court in Commissioner of 30 ITA Nos.1392/Del/2021 & Ors. Cases Income-Tax v. Ghatge Patil Transports Ltd., (2014) 368 ITR
749.
25. Before following a particular view when there is divergence in views of different High Courts, we find it appropriate to examine Supreme Court judgment in Commissioner of Income- Tax v. Alom Extrusions Ltd. (supra) to find out whether it can be confined only in respect to employers contribution or is applicable to both contributions, whether by employer or employee.
26. The question, whether benefit under Section 43B, as a result of amendment of Finance Act, 2003, is retrospective or not, came to be considered in Commissioner of Income-Tax v. Alom Extrusions Ltd. (supra). Court considered the intent, purpose and object in the historical back drop of insertion of Section 43B and its progress by way of various amendments. Referring Section 2(24)(x) it said, income is defined under Section 2(24) which includes profits and gains. Further in clause
(x) of Section 2(24) any sum received by Assessee from employees as contributions to any provident fund/superannuation fund or any fund set up under Act 1948, or any other fund for welfare of such employees constitute income. This is the reason why every Assessee/Employer was entitled to deduction even prior to April, 1, 1984, keeping books on mercantile system of accounting, as a business expenditure, by making provision in his books of account in that regard. Assessee was capable of keeping money with him and just by mentioning in accounts, was able to claim deduction as business expenses. Section 43B was inserted to check this practise and it 31 ITA Nos.1392/Del/2021 & Ors. Cases resulted in discontinuing mercantile system of accounting with regard to tax, contributions etc. With induction of Section 43B an Assessee could claim deduction on actual payment basis. By Finance Act, 1988 Parliament inserted first proviso w.e.f. 01.04.1988 which inter alia provides that any sum payable by Assessee by way of tax, duty, cess or fee, if payment is made after closing of accounting year but before date of filing of Return under Section 139(1), Assessee would be entitled to deduction on actual payment basis. This proviso did not include within its ambit, contributions under labour welfare statutes. By Finance Act, 1988, Second Proviso thus Second proviso was further amended by Finance Act, 1989 w.e.f. 01.04.1989.
27. Court held that Assessee/employer thus would be entitled to deduction only if contribution stands credited on or before due date given in the Act 1952 or Act 1948. Second proviso created difficulties, inasmuch as under Act, 1981, due date was after the date of filing of returns and thus industries made representations to the Ministry of Finance. Court, looking to the history of amendments held, it is evident that Section 43B, when enacted in 1984, commences with a non obstante clause. The underlying object being to disallow deductions claimed merely by making a book entry based on the mercantile system of accounting. At the same time, Section 43B made it mandatory for the Department to grant deduction in computing income under Section 28 in the year in which tax, duty, cess etc. is actually paid. Parliament took cognizance of the fact that accounting year of a company did not always tally with the due dates under Provident Fund Act, Municipal Corporation Act (Octroi) and other Tax laws. Therefore, by way of First Proviso, 32 ITA Nos.1392/Del/2021 & Ors. Cases an incentive/relaxation was sought to be given in respect of tax, duty, cess or fee by explicitly stating that if such tax duty cess or fee is paid before the date of filing of the return under Act 1961, Assessee would than be entitled to deduction. This relaxation/incentive was restricted only to tax, duty, cess and fee. It did not apply to contributions to labour welfare funds. The reason appears to be that the employer should not sit on the collected contributions and deprive workmen of the rightful benefits under social welfare legislations by delaying payment of contributions to the welfare funds. But when implementation problems were pointed out for different due dates, uniformity was brought about in first proviso by Finance Act, 2003. Hence, amendment made by Finance Act 2003 in Section 43B is retrospective, being curative in nature and apply from 01.04.1988. In the result when contribution had been paid, prior to filing of return under Section 139(1), Assessee/employer would be entitled for deduction and since deletion of Second Proviso and amendment of First Proviso is curative and apply retrospectively w.e.f. 01.04.1988.
28. From the aforesaid judgment, we find that irrespective of the fact that deduction in respect of sum payable by employer contribution was involved, but Court did not restrict observations, findings and declaration of law to that context but looking to the objective and purpose of insertion of Section 43B applied it to both the contributions. It also observed clearly that Section 43B is with a non-obstante clause and therefore over ride even if, anything otherwise is contained in Section 36 or any provision of Act 1961.
33 ITA Nos.1392/Del/2021 & Ors. Cases29. Therefore, we are clearly of the view that law laid down by High Courts of Karnataka, Rajasthan, Punjab and Haryana, Delhi, Bombay and Himachal Pradesh have rightly applied Section 43B in respect to both contributions i.e. employer and employee. Otherwise view taken by Gujarat High Court and followed by Kerala High Court, with great respect, we find expedient to dissent therewith."
11. Thus, we find that the Judgment of Hon'ble Allahabad High Court has duly reflected on the judgments of various Hon'ble Courts and taken a considered decision on this issue.
12. With regard to the precedentiary value in deciding the issue before us, we have gone through the following judgments:
The Hon'ble Allahabad High Court in K. N. Agarwal v. CIT 189 ITR 769 held that, "Indeed, the orders of the Tribunal and the High Court are binding upon the Assessing officer and since he acts in a quasi judicial capacity, the discipline of such functioning demands that he should follow the decision of the Tribunal or the High Court, as the case may be. He cannot ignore merely on the ground that the Tribunal's order is the subject matter of revision in the High Court or the High Court's decision is under appeal before the Supreme Court. Permitting him to take such a view would introduce judicial indiscipline, which is not called for even in such cases. It would lead to a chaotic situation".
13. The Hon'ble Apex Court in Baradakanta Mishra vs. Bhimsen Dixit AIR 1972 SC 2466 held that it would be anomalous to 34 ITA Nos.1392/Del/2021 & Ors. Cases suggest that a Tribunal over which a High Court has superintendence can ignore the law declared by it and if a Tribunal can do so, all the subordinate courts can equally do so, for there is no specific provision as in respect of Supreme Court, making the law declared by the High Court binding on subordinate Courts.
14. At this juncture, we would like to mention that there is no fixed rule or direction as to what should be apposite course to resort in case of conflicting decisions of Hon'ble Jurisdictional High Court and non-jurisdictional High Court.
15. Article 141 of the Constitution lays down that the "law declared" by the Supreme Court is binding upon all the courts with the territory of India. The "law declared" has to be construed as a principle of law that emanates from a judgment, or an interpretation of a law or judgment by the Supreme Court, upon which, the case is decided. Hence, it flows from the above that the "law declared" is the principle culled out on the reading of a judgment as a whole in the light of the questions raised, upon which the case is decided. Ambica Quarry Works vs. State of Gujarat (1987) 1 SCC 213; and CIT vs. Sun Engg. Works (P) Ltd. (1992) 4 SCC 363.
16. The Hon'ble Supreme Court in CIT vs. Ralson Industries Ltd. (288 ITR 322) observed that when an order is passed by a higher authority, the lower authority is bound thereby keeping in view the principles of judicial discipline.
17. The High Courts are Court of record under Article 215 of the Constitution. By virtue of the provisions of Article 227, the 35 ITA Nos.1392/Del/2021 & Ors. Cases High Courts have power of superintendence over all Courts and tribunals in their respective jurisdiction. Thus, it is implied that all Courts and Tribunals in the respective State will be bound by the decisions of the High Court.
18. In order to have fixity, finality and conclusiveness of the judicial proceedings, the 'precedents' have a remarkable role in the formation of judicial opinions, judicial orders and dispensation of justice. The concept of "Stare decisis et non quieta movere", which translates as 'to stand by things decided and not disturb settled points'. The doctrine of stare decisis, or binding precedent, is the principle by which judges are bound by decisions of superior courts. The principal abet in predictability, uniformity and judicial fairness.
19. We have also given considerable thought to the words of the Hon'ble Judges of the Supreme Court in the case of Distributors (Baroda) Pvt. Ltd vs. Union of India 1985 AIR 1585 wherein it was held that, "To perpetuate an error is no heroism. To rectify it is the compulsion of judicial conscience. In this we derive comfort and strength from the wise and inspiring words of Justice Bronson in Pierce v. Delameter A.M.Y. at page 18: "a Judge ought to be wise enough to know that he is fallible therefore everyday to learn: great and honest enough to discard all mere pride of opinion and follow truth wherever it may lead: and courageous enough to acknowledge his errors".
20. Thus, we see a fine balance between the fixity and the flexibility.
36 ITA Nos.1392/Del/2021 & Ors. Cases21. In this background, the various decisions of the Hon'ble Jurisdictional High Courts have been perused.
22. In the case of CIT Vs. Bharat Hotels Ltd. 410 ITR 417, the question of law at serial no. 2 framed by the Hon'ble High Court reads as under: (order dated 06.09.2018) "2. Whether the payment of provident fund and employees state insurance dues deposited by the assessee within the grace period would qualify for deduction under Section 43B of the Income Tax Act, 1961?"
23. The said question was dealt at para 7 & 8 of the order, it has been held that the assessee undoubtedly was entitled to claim the benefit and properly treat such amounts as having been duly deposited, which were infact deposited within the period prescribed (i.e. 15+5 days in the case of EPF and 21 days + any other grace period in terms of extent notification).
24. Thus, the Hon'ble Court has held that the employers contribution is an allowable deduction, if paid before the due date answering the question of law framed. The Hon'ble Court went further and held that as far as the amounts constituting deductions from employee's salaries towards their contributions, which were made beyond such stipulated period, obviously the assessee was not entitled to claim the deduction from its returns.
25. We have perused the order of the Hon'ble Jurisdictional High Court in the case of CIT Vs. AIMIL Ltd. 321 ITR 508 vide order dated 23.12.2009 held that if the employees' contribution 37 ITA Nos.1392/Del/2021 & Ors. Cases is not deposited by the due date prescribed under the relevant Acts and is deposited late, the employer not only pays interest on delayed payment but can incur penalties also, for which specific provisions are made in the Provident Fund Act as well as the ESI Act. Therefore, the Act permits the employer to make the deposit with some delays, subject to the aforesaid consequences. Insofar as the Income-tax Act is concerned, the assessee can get the benefit if the actual payment is made before the return is filed, as per the principle laid down by the Hon'ble Supreme Court in the case of Vinay Cement Ltd.
26. The brief facts of such case are as under:
"2. The case relates to the assessment year 2002-03. The respondent assessee had filed its return on 30-10-2002 declaring income at Rs. 7,95,430. During the assessment proceedings, the Assessing Officer (AO) found that the assessee had deposited employers' contribution as well as employees' contribution towards provident fund and ESI after the due date, as prescribed under the relevant Act/Rules. Accordingly, he made addition of Rs. 42,58,574 being employees' contribution under section 36(1)(va) of the Act and Rs. 30,68,583 being employers' contribution under section 43B of the Act. Felt aggrieved by this assessment order, the assessee preferred appeal before the CIT(A) who decided the same vide orders dated 15-7-2005. Though the CIT(A) accepted the contention of the assessee that if the payment is made before the due date of filing of return, no disallowance could be made in view of the provisions of section 43B, as amended vide Finance Act, 2003, he still confirmed the addition made by the Assessing Officer on 38 ITA Nos.1392/Del/2021 & Ors. Cases the ground that no documentary proof was given to support that payment was in fact made by the assessee. The assessee filed an application under section 154 of the Act before the CIT(A) for rectification of the mistake. After having satisfied that payment had, in fact, been made, the CIT(A) rectified the mistake and deleted the addition by holding that the assessee had made the payment before the due date of filing of the return, which was a fact apparent from the record."
The decision of ITAT:
27. The Co-ordinate Bench of ITAT relied on the judgment of Hon'ble Supreme Court in the case of CIT Vs. Vinay Cements Ltd. 213 CTR 268 to support its decision to the effect that if the employers' as well as employees' contribution towards provident fund and ESI is paid before the due date of filing of return, no disallowance can be made by the Assessing Officer.
28. The relevant part of the order of the ITAT relying on the CIT Vs. Vinay Cements Ltd. (supra) is as under:
"11. We have carefully considered the rival submissions in the light of material placed before us. In the assessment order ld. Assessing Officer has categorically stated that what the amount due was for which month in respect of EPF, Family Pension, PF inspection charges and ESI deposits and what were the due dates for these deposits and on which date these deposits were made. The dates of deposits are mentioned between 23rd May, 2001 to 23rd April, 2002. The latest payment is made on 23rd April, 2002 and assessee being limited company had filed its return on 20th October, 2002 which is a date not beyond the 39 ITA Nos.1392/Del/2021 & Ors. Cases due date of filing of the return. Thus, it is clear beyond doubt that all the payments which have been disallowed were made much earlier to the due date of filing of the return. The disallowance is not made by the Assessing Officer on the ground that there is no proof of making such payment but disallowance is made only on the ground that these payments have been made beyond the due dates of making these payments under the respective statute. Thus, it was not an issue that the payments were not made by the assessee on the dates which have been stated to be the dates of deposits in the assessment order. If such is a factual aspect then according to latest position of law clarified by Hon'ble Supreme Court in the case of CIT v. Vinay Cement Ltd. that no disallowance could be made if the payments are made before the due date of filing the return of income. This issue came before Hon'ble Supreme Court in the case of CIT v. Vinay Cement Ltd. which was a special leave petition filed by the department against the High Court Order of 26th June, 2006 in ITA No. 2/05 and ITA No. 56/03 and ITA No. 80/03 of the High Court of Guwahati, Assam and it is order dated 7th March, 2007. A copy of the said order is placed on record. The observations of their Lordships on the issue are as under :--
'In the present case we are concerned with the law as it stood prior to the amendment of section 43B. In the circumstances the assessee was entitled to claim the benefit in section 43B for that period particularly in view of the fact that he has contributed to provident fund before filing of the return.
The special leave petition is dismissed."40 ITA Nos.1392/Del/2021 & Ors. Cases
29. Thus, we find that the Co-ordinate bench of ITAT and the Hon'ble Jurisdictional high Court of Delhi have relied on the judgment of Vinay Cements Ltd. (supra).
30. Further, the Hon'ble Jurisdictional High Court of Delhi in the case of PCIT Vs. Pro Interactive Services (India) Pvt. Ltd. in ITA 983/2018 dated 10.09.2018 while dismissing the appeal of the Revenue held that "the legislative intent was/is to ensure that the amount paid is allowed as an expenditure only when payment is actually made. We do not think that the legislative intent and objective is to treat belated payment of Employee's Provident Fund (EPD) and Employee's State Insurance Scheme (ESI) as deemed income of the employer under Section 2(24)(x) of the Act."
31. Further, this issue has been examined in the Finance Act, 2021 which are as under:
"Section 2 (24) (x) of the Income Tax Act, 1961 reads: "any sum received by the assessee from his employees as contributions to any provident fund or superannuation fund or any fund set up under the provisions of the Employees' State Insurance Act, 1948 (34 of 1948), or any other fund for the welfare of such employees."
FINANCE ACT, 2021 [13 OF 2021] An Act to give effect to the financial proposals of the Central Government for the financial year 2021-2022.BE it enacted by Parliament in the Seventy-second Year of the Republic of India as follows:--
CHAPTER I 41 ITA Nos.1392/Del/2021 & Ors. Cases PRELIMINARY Short title and commencement.
1. (1) This Act may be called the Finance Act, 2021.
(2) Save as otherwise provided in this Act,--
(a) sections 2 to 88 shall come into force on the 1st day of April, 2021;
(b) sections 108 to 123 shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Amendment of section 36.
9. In section 36 of the Income-tax Act, in sub-section (1), in clause (va), the Explanation shall be numbered as Explanation 1 thereof and after Explanation 1 as so numbered, the following Explanation shall be inserted, namely:--
'Explanation 2.--For the removal of doubts, it is hereby clarified that the provisions of section 43B shall not apply and shall be deemed never to have been applied for the purposes of determining the "due date" under this clause;'. Amendment of section 43B.
11. In section 43B of the Income-tax Act, after Explanation4, the following Explanation shall be inserted, namely:--
"Explanation5.--For the removal of doubts, it is hereby clarified that the provisions of this section shall not apply and shall be deemed never to have been applied to a sum received by the assessee from any of his employees to which the provisions of sub-clause (x) of clause (24) of section 2 applies.".42 ITA Nos.1392/Del/2021 & Ors. Cases
32. We have also perused the Memorandum Explaining the Provisions in the Finance Bill, 2021. Under the head "Provision relating to Direct Taxes" with to rationalization of various provisions, the issue of clause (24) of Section 2 sub-clause (x), Section 36(1) clause (va), Section 43B with regard to provisions of sub-Section (1) of Section 139 have been dealt at length. The gist is as under:
"Rationalization of various Provisions Payment by employer of employee contribution to a fund on or before due date Clause (24) of section 2 of the Act provides an inclusive definition of the income. Sub-clause (x) to the said clause provide that income to include any sum received by the assessee from his employees as contribution to any provident fund or superannuation fund or any fund set up under the provisions of ESI Act or any other fund for the welfare of such employees.
Section 36 of the Act pertains to the other deductions. Sub- section (1) of the said section provides for various deductions allowed while computing the income under the head Profits and gains of business or profession'.
Clause (va) of the said sub-section provides for deduction of any sum received by the assessee from any of his employees to which the provisions of sub-clause (x) of clause (24) of section 2 apply, if such sum is credited by the assessee to the employee's account in the relevant fund or funds on or before the due date.43 ITA Nos.1392/Del/2021 & Ors. Cases
Explanation to the said clause provides that, for the purposes of this clause, "due date to mean the date by which the assessee is required as an employer to credit an employee's contribution to the employee's account in the relevant fund under any Act, rule, order or notification issued there-under or under any standing order, award, contract of service or otherwise.
Section 43B specifies the list of deductions that are admissible under the Act only upon their actual payment. Employer's contribution is covered in clause (b) of section 43B. According to it, if any sum towards employer's contribution to any provident fund or superannuation fund or gratuity fund or any other fund for the welfare of the employees is actually paid by the assessee on or before the due date for furnishing the return of the income under sub-section (1) of section 139, assessee would be entitled to deduction under section 43B and such deduction would be admissible for the accounting year. This provision does not cover employee contribution referred to in clause (va) of sub-section (1) of section 36 of the Act.
Though section 43B of the Act covers only employer's contribution and does not cover employee contribution, some courts have applied the provision of section 43B on employee contribution as well. There is a distinction between employer contribution and employee's contribution towards welfare fund. It may be noted that employee's contribution towards welfare funds is a mechanism to ensure the compliance by the employers of the labour welfare laws. Hence, it needs to be stressed that the employer's contribution towards welfare funds such as ESI and PF needs to be clearly distinguished from the 44 ITA Nos.1392/Del/2021 & Ors. Cases employee's contribution towards welfare funds. Employee's contribution is employee own money and the employer deposits this contribution on behalf of the employee in fiduciary capacity. By late deposit of employee contribution, the employers get unjustly enriched by keeping the money belonging to the employees. Clause (va) of sub-section (1) of Section 36 of the Act was inserted to the Act vide Finance Act 1987 as a measures of penalizing employers who mis-utilize employee's contributions.
Accordingly, in order to provide certainty, it is proposed to -
(i) amend clause (va) of sub-section (1) of section 36 of the Act by inserting another explanation to the said clause to clarify that the provision of section 43B does not apply and deemed to never have been applied for the purposes of determining the ―due date under this clause; and
(ii) amend section 43B of the Act by inserting Explanation 5 to the said section to clarify that the provisions of the said section do not apply and deemed to never have been applied to a sum received by the assessee from any of his employees to which provisions of sub-clause (x) of clause (24) of section 2 applies.
These amendments will take effect from 1st April, 2021 and will accordingly apply to the assessment year 2021-22 and subsequent assessment years."
[Clauses 8 and 9]
33. Thus, the matter has been finally decided and the controversy has been put to rest.
45 ITA Nos.1392/Del/2021 & Ors. Cases34. Having gone through the Orders of the Co-ordinate Bench of Tribunal allowing the delayed payment pertaining to employees contribution, Orders of the Co-ordinate Bench of Tribunal disallowing the delayed payment pertaining to employees contribution, Judgments of various Hon'ble Courts disallowing the delayed payment, Judgments of various Hon'ble Courts disallowing the delayed payment, provisions of Section 2(24)(x), Section 36(1)(va), Section 43B, Section 139(1) of the Income Tax Act, 1961, provisions of Finance Act 2021, Memorandum explaining the provisions in Finance Bill, 2021 and the specific amendments which will take effect from 01.04.2021, we hereby hold that no disallowance is called for belated payment of the employee's contribution to the respective ESI and EPF fund in the case of assessee who have deposited the same before the due date of filing of Income Tax Return.
35. In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed.
Order Pronounced in the Open Court on 28/02/2022.
Sd/- Sd/-
(Saktijit Dey) (Dr. B. R. R. Kumar)
Judicial Member Accountant Member
Dated: 28/02/2022
Subodh Kumar, Sr. PS
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR