Commissioner of Income Tax vs Tamilnadu Magnesite Ltd.

A.K. Rajan, J.

The assessment year is 1980-81. The assessee is a public limited company. The assessee took over the business of Salem Magnesite Ltd., which

was mining magnesite and the lease was renewed from time-to-time. Between 28-11-1978, and January, 1979, the business was discontinued and

the services of the workers were dispensed with. In January, 1979, all the fixed assets of Salem Magnesite Ltd. were purchased by the assessee

which continued the business. The erstwhile employees were re-absorbed and they were covered under the Provident Fund Act, The Provident

Fund Commissioner by letter dated 16-10-1979, informed the assessee that the Provident Fund Act would apply to its establishment and directed

the assessee to implement the provisions with effect from 17-1-1979. The assessee took the stand that it was entitled to infancy protection u/s

16(1)(b) of the Provident Fund Act. The Provident Fund Commissioner rejected the contention. Therefore, the assessee made a provision for the

liability of Rs. 15,53,124 as on 31-3-1980. The assessing officer took the view that the provision would not be allowable for the assessment year

1980-81, as the liability became ascertained only on 24-5-1980. The Commissioner (Appeals), however, allowed the appeal of the assessee

based upon the Supreme Court decision reported in the case of The Kedarnath Jute Mfg. Co. Ltd. Vs. The Commissioner of Income Tax,

(Central), Calcutta, . The Tribunal took the view that the liability under the Provident Fund Act had accrued to it in the previous year relevant to

the assessment year 1980-81. In the circumstances, the question of law that is referred is :

Whether, on the facts and in the circumstances of the case, the Appellate Tribunal is right in holding that the liability of the assessee under the

Employees Provident Fund Act had accrued to the assessee-company during the previous year and the assessee would be entitled to a deduction

of Rs. 15,53,124 ?

In view of the Supreme Court''s decision in Kedarnath Jute Manufacturing Co. Ltd. v. CIT (supra), the deduction has to be allowed and hence

the question is answered in favour of the assessee and against the revenue.

OPEN