- (1.) We have heard both sides. This common order will dispose off both the appeals.
(2.) Both the appeals are admitted and we have heard the learned counsel for the assessee as well as the learned counsel for the Income Tax Department towards final disposal.
(3.) The issues which are common to both the appeals are taken up first. The first question of law involved is whether the contribution of the employees to the Provident Fund or other welfare fund which has to be recognised by the Income Tax Department and which are covered by Section 36 (1) (va) would also be governed by Section 43-B so as to extend the date of deposit in the provident fund, or whether Section 43-B will only govern the employers' contribution which is covered by Section 36 (1) (iv).;