- (1.) This appeal has been preferred by the revenue under section 260A of the Income Tax Act, 1961 (in short, "the Act") against the order dated 10.9.2015, Annexure A.3 passed by the Income Tax Appellate Tribunal, Division bench, Chandigarh in ITA No.157/CHD/2014, for the assessment year 2010-11, claiming following substantial question of law:- " Whether on the facts and in the circumstances of the case, the learned ITAT has erred by upholding the order of CIT(A) and deleting the additions made on account of provision for arrears of salary of Rs. 2,04,52,413/- being as prior period expenses and contingent liabilities -
(2.) A few facts relevant for the decision of the controversy involved as narrated in the appeal may be noticed. The respondent-assessee is a government undertaking engaged in the activities of manufacturing and sale of feed, pesticides, storage of agriculture produce and trading of agricultural implements and agriculture related activities. It filed its return of income on 13.10.2010 by declaring income of Rs. 2,11,71,693/- which was revised on 28.2.2011 at Rs. 8,48,13,167/-. Subsequently, the case was selected under compulsory scrutiny. Notice under Section 143(2) of the Act was issued to the assessee. The representative of the assessee attended the assessment proceedings. It was noticed by the Assessing Officer that as per page No.48 of point Nos.(ix) and (x) of Notes to Accounts, the State Government vide its notification dated 7.1.2009 had revised the pay scales of its employees with effect from 1.1.2006. As per the instructions of the State Government, 40% arrears of the revised pay scales amounting to Rs. 106.37 lacs were released during the year 2009-10, provision for which was made during 2008-09. The remaining provision for 60% arrears of the revised pay scales amounting to Rs. 204.52 lacs was made during the year 2009-10. Vide order sheet entry dated 29.1.2013, the assessee was asked to explain why these provisions created during the year may not be disallowed as these expenses were eligible in the year of payment. The assessee in its reply dated 30.1.2013 stated that its Board of Directors held a meeting on 18.3.2009 wherein a resolution was passed to pay arrears of pay scales at the rate of 60% of the total arrears during the year under consideration as per which a provision was made for Rs. 2,04,52,413/- on accrual basis as the accounts of the assessee were maintained on mercantile system. The submission made by the assessee was not accepted by the Assessing Officer as the provision made was allowed only in the year of payment irrespective of the accounting method followed by the assessee and further no liability had incurred in the said case. Accordingly, assessment order dated 4.2.2013, Annexure A.1 was passed by the Assessing Officer. Aggrieved by the order, the assessee filed appeal before the Commissioner of Income Tax (Appeals) [CIT(A)]. Vide order dated 27.12.2013, Annexure A.2, the CIT(A) partly allowed the appeal deleting the addition made by the Assessing Officer on account of provision of arrears of salary amounting to Rs. 2,04,52,413/-. Not satisfied with the order, the revenue filed appeal before the Tribunal. Vide order dated 10.9.2015,Annexure A.3, the Tribunal dismissed the appeal. Hence the instant appeal by the revenue.
(3.) We have heard learned counsel for the appellant-revenue.;