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“mercantile system of accounting”

ICDS & AccountingSection 145Section 1451,487 judgments

The decision most relied on for mercantile system of accounting is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on mercantile system of accounting

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

CIT v. Excel Industries Ltd.
358 ITR 295 · 2013 · Supreme Court
935
citing judgments

When an income or expenditure is revenue neutral across different assessment years, where any benefit derived is offset by a corresponding liability or reversal, no additional tax liability arises, particularly concerning income recognition under the mercantile system of accounting.

Rotork Controls India Pvt. Ltd. v. CIT
314 ITR 62 · 2009 · Supreme Court
739
citing judgments

A provision for expenses, such as warranty, is a deductible liability for income tax purposes if it constitutes a present obligation arising from past events, and a reliable estimate of the amount of obligation is possible.

Kedarnath Jute Mfg. Co. Ltd. v. CIT
82 ITR 363 · 1971 · Supreme Court
654
citing judgments

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

Calcutta Co. Ltd. v. CIT
37 ITR 1 · 1959 · Supreme Court
341
citing judgments

When following the mercantile system of accounting, provisions for liabilities made on a scientific and rational basis are allowable as deductions, even if their actual quantification and discharge are deferred to a future date.

United Commercial Bank v. CIT
240 ITR 355 · 1999 · Supreme Court
314
citing judgments

Liabilities accrued on a notional basis are allowable as deductions under the mercantile system of accounting even if their exact quantification or discharge is deferred to a future date or if the demand itself is disputed.

M.M.Aqua Technologies Limited v. CIT
436 ITR 582 · 2021 · Supreme Court
308
citing judgments

Amendments to tax law that impose new obligations or change existing legal positions apply prospectively, even if stated to be "for the removal of doubts." The judgment also clarifies that deductions under Section 43B are allowed only on actual payment, overriding the mercantile system of accounting.

Judgments citing mercantile system of accounting

Deputy Commissioner of Income Tax, Vyapar vs. Vishal Automobiles, Tifra

Accordingly, the appeal filed by the department stands dismissed

ITA 383/RPR/2025[2018-19]Status: DisposedITAT Raipur30 Jul 2025AY 2018-19

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 383/Rpr/2025 (िनधा"रण वष" Assessment Year: 2018-19) Vs Deputy Commissioner Of Income M/S Vishal Automobiles, Tifra Near Tax-1(1), 1St Floor, Shri Ram Plaza, Railway Crossing, Bilaspur Vypar Vihar, Bilaspur, Chhattisgarh. 495001, Chhattisgarh. Pan: Aaffv0333C Co No. 16/Rpr/2025 (Arises Out Of Ita No: 383/Rpr/2025) M/S Vishal Automobiles, Tifra Near Vs Deputy Commissioner Of Income Tax-1(1), Aayakar Bhawan, Civil Railway Crossing, Bilaspur 495001, Lines, Raipur-492001, C.G. Chhattisgarh. Pan: Aaffv0333C (अपीलाथ"/Appellant) (""थ" / Respondent) .. िनधा"रती की ओर से / Assessee By : Shri Vinod Kumar Khatri, Ca. राज" की ओर से / Revenue By : Dr. Priyanka Patel, Sr. Dr. सुनवाई की तारीख / Date Of Hearing : 29.07.2025 घोषणा की तारीख / Date Of Pronouncement : 30.07.2025

For Appellant: Shri Vinod Kumar Khatri, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(1)Section 250Section 438Section 43B

Deputy Commissioner of Income Tax vs. M/s Vishal Automobiles deduction in respect of the amount and considering that the assessee is following the mercantile system of accounting, the question of disallowing the deduction not claimed would not arise.” 12. Reverting to the facts of the case, it is admitted position

Teejay India Private Limited, Visakhapatnam vs. Deputy Commissioner of Income Tax, Circle-5(1), Visakhapatnam

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

ITA 340/VIZ/2024[2020-21]Status: DisposedITAT Visakhapatnam25 Jul 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.340/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2020-21) & S.A. No. 15/Viz/2025 (निर्धारण वर्ा/ Assessment Year: 2020-21) Teejay India Private Limited, Vs. Deputy Commissioner Of Plot No. 15, Brandix, Apsez, Income Tax, Pudimadaka Road, Atchutapuram Circle-5(1), Mandal, Visakhapatnam-530011. Visakhapatnam. Pan: Aaaco9452H (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Sri Darpan Kirpalani, AdvocateFor Respondent: Dr. Satyasai Rath, CIT(DR)
Section 142(1)Section 143(2)Section 143(3)Section 144C(5)Section 92C

that the expenses must be allowed in the year in which it is incurred. 4.2. Failing to appreciate that the company follows mercantile system of accounting, wherein the period costs relating to 7 Teejay India Private Limited vs. DCIT relevant year are accounted for in that year even ... liability without considering fact that such are to be considered as period cost and should be debited to P & L Account under mercantile system of accounting. That the appellant craves leave to add to and/or alter, amend, rescind, modify grounds herein below or produce further documents before