Income Tax Appellate Tribunal - Chennai
Stalwart Security Services India ... vs Dcit Corporate Circle 2 , Coimbatore on 11 August, 2017
आयकर अपील य अ धकरण, 'ए' यायपीठ, चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
'A' BENCH, CHENNAI
ी एन.आर.एस. गणेशन, या यक सद य एवं ी धु वु आर.एल रे !डी, लेखा सद य समक्
BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
S.P.No. 221/Mds/2017
[In ITA No. 1861/Mds/2017]
नधा&रण वष& / Assessment Year : 2013-14
Stalwart Security Services India Deputy Commissioner of Income
Limited, v. Tax,
41/1, Near Maniyakarar Street, Corporate Circle -2,
Krishnasamy Nagar, Coimbatore.
Ramanathapuram,
Coimbatore - 641 045.
[PAN: AAHCS 7398R]
((ाथ&क /Petitioner) ((*यथ+/Respondent)
(ाथ&क क, ओर से/Petitioner by : Mrs. Bharathi Krishnaprasad, CA
(*यथ+ क, ओर से/Respondent by : Shri A.V.R. Srenivasan, JCIT
सुनवाई क, तार ख/Date of Hearing : 11.08.2017
घोषणा क, तार ख/Date of Pronouncement : 11.08.2017
आदे श /O R D E R
PER S. JAYARAMAN, ACCOUNTANT MEMBER:
In the stay petition filed by the assessee, the assessee submits that the assessment made for assessment year 2013-14, the Assessing Officer disallowed Rs. 8,93,933/-, being Employee Contribution to ESI & PF, invoking 2 SP No. 221/Mds/2017 provisions of section 36(1)(va) r.w.s. 224x stating that they were deposited into relevant funds beyond the due date prescribed under that fund. Aggrieved, the assessee filed an appeal before the CIT(A)-1, Coimbatore and the CIT(A) dismissed the appeal. Aggrieved, the assessee filed an appeal before this Tribunal in ITA No. 861/2017.
2. The assessee submitted that the impugned payment was made before the due date for filing the return of income and the assessee filed its return. However, neither the AO nor the CIT(A) has taken cognizance of this fact. The assessee pleads that this case is covered by the jurisdictional High Court in CIT Vs Industrial Security and Intelligence India Pvt. Ltd. (TCA No. 585 and 586 of 2016) and the Apex Court rulings in CIT Vs. Alom Extrutions Limited (2009) 319 ITR 306 (SC) and CIT Vs. Vinay Cement Limited (2007) 213 CTR 268 (SC). It further submits that it would be put to undue hardship adversely affecting the circulating capital and the balance of convenience is in its favour. Per contra, the DR submitted that the assessee having last before the CIT(A), it should be directed to pay the taxes in instalments.
3. We heard the rival submissions. The regular appeal was passed on 19.10.2017. We directed the case for early hearing on 06.09.2017 and grant the stay of demand for two months. In case, the assessee fails to make compliance on 06.09.2017, the stay shall get automatically vacated. On the 3 SP No. 221/Mds/2017 other hand, if the revenue seeks adjournment on any other ground, the stay shall become absolute.
4. In the result, the stay petition filed by the assessee is allowed. Order pronounced on Friday, the 11th day of August, 2017 at Chennai.
Sd/- Sd/-
(धु वु आर.एल रे !डी) (एस जयरामन)
(DUVVURU RL REDDY) (S. JAYARAMAN)
या यक सद य/JUDICIAL MEMBER लेखा सद य/Accountant Member
चे नई/Chennai,
1दनांक/Dated: 11th August, 2017
JPV
आदे श क, ( त2ल3प अ4े3षत/Copy to:
1. (ाथ&क /Petitioner 2. (*यथ+/Respondent 3. आयकर आयु5त (अपील)/CIT(A)
4. आयकर आयु5त/CIT 5. 3वभागीय ( त न ध/DR 6. गाड& फाईल/GF.