Mills v. CIT

228 ITR 780High Court1997#3791 most cited

What is Mills v. CIT authority for?

An assessee fails to discharge the primary onus of proving the capacity of creditors to advance money and the genuineness of the transaction when relying on documentation that amounts to make-believe entries, as held in relation to Section 68.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Mills v CIT · 228 ITR 780 · Section 68 · addition u/s 68 · cash credit · share capital and share premium · source of source · creditworthiness of the creditor · genuineness of transaction · accommodation entries · paper company

Sections most often in play

Section 143(3)Section 68Section 115BBESection 131Section 133ASection 142(1)Section 154Section 40A(3)

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 251(1)(a)live linkadmission of additional evidenceentry operatoraddition u/s 68share application money

Judgments citing Mills v. CIT

ACIT, New Delhi vs. M/S. Sur Buildcon Pvt. Ltd., New Delhi

ITA 5831/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S Stylish Construction Pvt. Ltd., New Delhi

ITA 5744/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S. Sukhna Real Estate Pvt. Ltd., Ghaziabad

ITA 5742/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S. Sukhna Steel Pvt. Ltd., New Delhi

ITA 5741/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S. Sunlight Tour and Travels Pvt. Ltd., Sahibabad

ITA 5740/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S. Sintex Consumers Electronics Pvt. Ltd., Delhi

ITA 5736/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S. Supreme Placement Services Pvt. Ltd., New Delhi

ITA 5650/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

ITO, New Delhi vs. M/S Angel Cement Pvt. Ltd., Ghaziabad

ITA 4691/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…Globe India 507 Ltd [2014] • CIT V Biju Patnaik 160 ITR (51Taxmann.com 208)(Delhi HC) 674 (SC) • Shankar Industries V CIT 114 • CIT V Lovely Exports [2008] 216 CTR 195 (SC) ITR 689 (Cal) • Dhanlakshmi Steel Re-rolling CIT(A) has differentiated the Mills V CIT 228 ITR 780 (AP) • Malabar Agricultural Co Ltd V following judgments: • Nova Promoters CIT 229 ITR 548 (Ker) • CIT V Precision Finance P. Ltd &Finlease P Ltd, • Mc Dowell & Co 208 ITR 465 (Cal) • • KNC Chandrashekhar V ACIT SumatiDayal • LN Dalmia 66 TTJ 355 (ITAT Bangalore) • • CIT V United Commercial and Sunil Siddhartha Bhai V CiT Industrial Co. Pvt Ltd 1…

Sri Sunil Kumar, Hyderabad vs. Income Tax Officer, Ward-11(3), Hyderabad

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1787/HYD/2018[2013-14]Status: DisposedITAT Hyderabad03 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2013-14 Sri Sunil Kumar, Vs. Income-Tax Officer, Hyderabad. Ward – 11(3), Hyderabad Pan – Aatpk 8161 F Appellant Respondent Assessee By: Shri S. Rama Rao Revenue By: Shri Dinesh Paduchuri Date Of Hearing: 01/07/2019 Date Of Pronouncement: 03/07/2019 O R D E R

For Appellant: Shri S. Rama RaoFor Respondent: Shri Dinesh Paduchuri
Section 142(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2013-14 Sri Sunil Kumar, vs. Income-tax Officer, Hyderabad. Ward – 11(3), Hyderabad PAN – AATPK 8161 F Appellant Respondent Assessee by: Shri S. Rama Rao Revenue by: Shri Dinesh Paduchuri Date of hearing: 01/07/2019 Date of pronouncement: 03/07/2019 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal filed by the assessee is directed against the order of CIT(A) – 5, Hyderabad dated 05/06/2018 for AY 2013- 14. 2. Brief facts of the case are, as…

Iss Hicare P.Ltd, Mumbai vs. ITO WD 10(2)(3), Mumbai

In the result, appeal of the assessee is allowed in part for statistical purposes

ITA 45/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Oct 2015AY 2009-10
For Appellant: Ms. Rachana AgarwalFor Respondent: Shri E. Shankaran
Section 144Section 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘आई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI सर्वश्री जोगगन्दय ससिंह, न्मायमक सदस्म एवुं श्री आय.सी.शभाव, रेखा सदस्म BEFORE SHRI JOGINDER SINGH, JM & SHRI R.C.SHARMA, AM आमकय अऩीर सिं./ITA No.45/Mum/2014 (नििाारण वषा / Assessment Year :2009-2010) M/s ISS Hicare Private Vs. ACIT-10(2), Mumbai-20 Limited, Phirojsha Nagar, Eastern Express Highway, Vikroli (East), Mumbai-400079 स्थामी रेखा सिं./ जीआइआय सिं./ PAN/GIR No. : AAACG 0539 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. यनधावरयती की ओर से /Assessee by : Ms. Rachana Agarwal याजस्र् की ओर से /Rev…

M/S. Rajsadan Overseas Sales(P)Ltd, Siliguri vs. DCIT, Circle-2, Siliguri

In the result, appeal of assessee is dismissed

ITA 1076/KOL/2012[2008-2009]Status: DisposedITAT Kolkata17 Sept 2015AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Subhas Agarwal, AdvocateFor Respondent: Shri Amitabha Choudhury, Addl. CIT
Section 143(3)Section 68

…d. Vs. CIT (Cal) 131 ITR 688, Malabar Agricultural Co. Ltd. Vs. CIT (Ker) 229 ITR 548, Roshan De Hatti Vs. CIT (SC) 107 ITR 938, C. Kant & Co. Vs. CIT (Cal) 126 ITR 63, Bharat P. Ltd. Vs. CIT (Cal) 111 ITR 951, Dhanalakshmi Steel Re-rolling Mills Vs. CIT (AP) 228 ITR 780, Prakash Textile Agency Vs. CIT (Cal) 121 ITR 890, Northern Bengal Jute Trading Co. Ltd. Vs. CIT (Cal) 70 ITR 407, Sanil K.M.P. Vs. CIT (Ker) 177 Taxman 481 etc. It is also a fact that mere filing of Income Tax file number or PAN is not enough to prove genuineness of cash credit as held in CIT Vs. Korlay Trading Co. Ltd. (Cal) 232 ITR 820. Furthe…