← All Phrases

“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, Central Circle-1, Ludhiana vs. Lalit Kumar Prop. Mis Babu Ram Hem Raj, Faridkot

In the result, the appeal of the revenue stand dismissed

ITA 686/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh02 Jun 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit Central Circle-1 Shri Lalit Kumar बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co.& M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co No.28/Chandi/2024 (In Ita No. 685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co No.29/Chandi/2024 (In Ita No. 686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Lalit Kumar Dcit Central Circle-1 बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co. & M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Shri Rohit Sharma (Cit) & Shri Vivek Vardhan (Addl. Cit) - Ld. Drs

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) & Shri Vivek Vardhan
Section 143(3)Section 68

account of non-disclosure of interest income received from M/s Triveni Rice Mills & M.s Triveni Rice Industry as the assessee as followed the mercantile system of accounting? 1.3 The assessee, in its cross-objection, has raised following grounds: - 1. a) That the CIT(A) has erred in sustaining the addition

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Lalit Kumar Prop. Lalit Co., Mis Babu Ram Hem Raj, Faridkot

In the result, the appeal of the revenue stand dismissed

ITA 685/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh02 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit Central Circle-1 Shri Lalit Kumar बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co.& M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co No.28/Chandi/2024 (In Ita No. 685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co No.29/Chandi/2024 (In Ita No. 686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Lalit Kumar Dcit Central Circle-1 बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co. & M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Shri Rohit Sharma (Cit) & Shri Vivek Vardhan (Addl. Cit) - Ld. Drs

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) & Shri Vivek Vardhan
Section 143(3)Section 68

account of non-disclosure of interest income received from M/s Triveni Rice Mills & M.s Triveni Rice Industry as the assessee as followed the mercantile system of accounting? 1.3 The assessee, in its cross-objection, has raised following grounds: - 1. a) That the CIT(A) has erred in sustaining the addition

Involute Engineering Pvt. Ltd., New Delhi vs. DCIT, Circle- 12(2), New Delhi

The appeals is allowed

ITA 6884/DEL/2019[2013-14]Status: DisposedITAT Delhi29 May 2025AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year: 2013-14 Involute Engineering Pvt. Ltd., Vs Dcit, E-30, Anand Niketan, Circle-12(2), Basement, New Delhi. New Delhi – 110 001. Pan: Aaacs2041N (Appellant) (Respondent) Assessee By : Shri Sanjay Arora, Ca; Ms Pallavi Sharma, Ca & Shri Jeetan Nagpal, Ca Revenue By : Shri Om Prakash, Sr. Dr Date Of Hearing : 01.05.2025 Date Of Pronouncement : 29.05.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Order Dated 31.05.2019 Of The Commissioner Of Income-Tax (Appeals)-22, New Delhi (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’, For Short) In Appeal No.208/18-19/Cit(A)-22, New Delhi Arising Out Of The Appeal Before It Against The Order Dated 18.03.2016, Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) By The Dcit, Circle- 12(2), New Delhi (Hereinafter Referred To As The Ld. Ao).

For Appellant: Shri Sanjay Arora, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 143(3)Section 36(1)(vii)

same read as under: 7.4 I have carefully considered the submissions of the Appellant. The Appellant has submitted that it is following the mercantile system of accounting on a consistent basis and such accounting system enables an entity to rectify its accounting or mathematical errors committed in the previous years

M/S Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. Addl. CIT, Neac Delhi

The appeal stand partly allowed

ITA 128/CHANDI/2021[2009-10]Status: DisposedITAT Chandigarh22 May 2025AY 2009-10

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.127/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2008-09) & 2. आयकरअपीलसं./ Ita No.128/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2009-10) M/S Punjab Chemicals & Crop. Addl. Cit Protection Ltd. Nfac बनाम/ Milestone-18, Ambala-Kalka Road Delhi Vs. Vpo Bhankharpur, Derabassi Distt. Sas Nagar (Mohali), Punjab 140201 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9904-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Anil Khanna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Ms. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 17-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2008-09 & 2009-10 Is In Second Round Of Litigation Since The Appeal Was Disposed-Off By Tribunal Vide Ita Nos.60/Chd/2013 & Ita No.100/Chd/2013 Common Order Dated 23-07-2018 For Ays 2008-09 & 2009-10 Wherein Few Of The Issues Were Restored Back To Lower

For Appellant: Shri Anil Khanna (CA) – Ld. ARFor Respondent: Ms. Kusum Bansal (CIT) – Ld. DR
Section 14ASection 154Section 36(1)(iii)

assessee for this year only. The fact that the same was quantified subsequently would not materially alter this position. The assessee, following mercantile system of accounting, would be eligible to claim the deduction thereof. We order so. The corresponding grounds stand allowed. 3. Disallowance of interest

M/S Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. Addl. CIT, Neac Delhi

The appeal stand partly allowed

ITA 127/CHANDI/2021[2008-09]Status: DisposedITAT Chandigarh22 May 2025AY 2008-09

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.127/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2008-09) & 2. आयकरअपीलसं./ Ita No.128/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2009-10) M/S Punjab Chemicals & Crop. Addl. Cit Protection Ltd. Nfac बनाम/ Milestone-18, Ambala-Kalka Road Delhi Vs. Vpo Bhankharpur, Derabassi Distt. Sas Nagar (Mohali), Punjab 140201 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9904-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Anil Khanna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Ms. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 17-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2008-09 & 2009-10 Is In Second Round Of Litigation Since The Appeal Was Disposed-Off By Tribunal Vide Ita Nos.60/Chd/2013 & Ita No.100/Chd/2013 Common Order Dated 23-07-2018 For Ays 2008-09 & 2009-10 Wherein Few Of The Issues Were Restored Back To Lower

For Appellant: Shri Anil Khanna (CA) – Ld. ARFor Respondent: Ms. Kusum Bansal (CIT) – Ld. DR
Section 14ASection 154Section 36(1)(iii)

assessee for this year only. The fact that the same was quantified subsequently would not materially alter this position. The assessee, following mercantile system of accounting, would be eligible to claim the deduction thereof. We order so. The corresponding grounds stand allowed. 3. Disallowance of interest