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“share capital and share premium”

Cash Credits & Unexplained ItemsSection 68Section 68694 judgments

The decision most relied on for share capital and share premium is CIT v. Divine Leasing & Finance Ltd. (299 ITR 268), cited in 426 judgments on BharatTax.

Leading authorities on share capital and share premium

CIT v. Divine Leasing & Finance Ltd.
299 ITR 268 · 2008 · High Court
426
citing judgments

The Assessing Officer cannot add share capital or share premium amounts if the assessee provides the identity and creditworthiness of the subscriber and establishes the genuineness of the transaction. The court may admit additional evidence under Rule 46A, such as the PAN identity of the creditor.

CIT v. Gagandeep Infrastructure (P.) Ltd.
394 ITR 680 · 2017 · High Court
303
citing judgments

Under Section 68, an assessee is only required to prove the identity and creditworthiness of the immediate creditor or share subscriber and the genuineness of the transaction. The assessee is not obligated to establish the 'source of the source' of funds or the creditworthiness of sub-lenders, as this information may not be within the assessee's special knowledge.

Vodafone India Services (P.) Ltd. v. Union of India
368 ITR 1 · 2014 · High Court
172
citing judgments

The issue of shares and share premium is a capital account transaction, not an income-generating event, therefore Chapter X (Transfer Pricing) provisions are not attracted to deem notional or hypothetical income from such transactions.

MOD Creation Pvt Ltd. v. Case
354 ITR 282 · 2013 · High Court
154
citing judgments

Under Section 68 of the Income-tax Act, the initial burden is on the assessee to establish the authenticity of transactions for unexplained credits. Once authenticity is proven, this burden shifts, and the assessee is not required to prove the genuineness or source of funds of the creditor beyond this.

CIT v. Ultra Modern Exports (P.) Ltd.
40 Taxmann.com 458 · 2013 · High Court
135
citing judgments

An addition under Section 68 for cash credits like share capital or premium cannot be sustained if the assessee provides the identity, creditworthiness, and genuineness of the transaction, and the Assessing Officer fails to conduct further enquiries into the 'source of source' or the ultimate source of funds of the investor/creditor.

CIT v. Empire Builtech (P.) Ltd.
366 ITR 110 · 2014 · High Court
110
citing judgments

For additions under Section 68 related to share capital and premium, the assessee must prove the genuineness of the transaction and the creditworthiness of the investors, beyond merely disclosing their identities. Additions are permissible for amounts attributable to investors whose particulars remain unverified or who fail to respond to inquiries.

PCIT v. Paradise Inland Shipping Pvt. Ltd.
84 Taxmann.com 58 · 2017 · High Court
87
citing judgments

In reassessment proceedings initiated on the ground that companies providing share capital were non-existent, if the assessee provides documentary evidence of their existence, the burden shifts to the revenue to establish reasons for reassessment.

Jatia Investment Co. v. CIT
206 ITR 718 · 1994 · High Court
77
citing judgments

An addition under Section 68 for unexplained cash credits cannot be made when there is no actual cash credit or flow of funds, such as in cases of share swaps or notional credits.

Judgments citing share capital and share premium

Yuga Printpack Private Limited vs. ITO Ward-2(5), Faridabad

Appeal of the assessee is allowed

ITA 6503/DEL/2025[2017-18]Status: DisposedITAT Delhi12 Mar 2026AY 2017-18

Bench: Shri Vikas Awasthyआअसं.6503/धिल्ली/2025 (नि.व. 2017-18) Yuga Printpack P. Ltd., C/O Ipso Legal, 1St Floor, Jangpura Extn. New Delhi 110014 ...... अपीलार्थी/Appellant Pan: Aaacy-6342-G बिाम Vs. Income Tax Officer, Ward-2(5), ..... प्रनिवादी/Respondent Cr Building, Faridabad, Haryana 122001 अपीलार्थी द्वारा/Appellant By : Shri Rajiv Saxena & Ms. Sumangla Saxena, Advocates प्रधििािीद्वारा/Respondent By : Shri Manoj Kumar, Sr. Dr सुिवाई की निथर्थ/ Date Of Hearing : 16/12/2025 घोषणा की निथर्थ/ Date Of Pronouncement : 12/03/2026 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri Rajiv Saxena & Ms. Sumangla SaxenaFor Respondent: Shri Manoj Kumar, Sr. DR
Section 68Section 69

Rs.45,00,000/- made u/s.68 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) on account of share capital and share premium receipts by the assessee from Teltroy Commotrade P. Ltd. 3. The assessee has allotted 3,52,000 equity shares having face value ... Counsel referred to the bank statement of the assessee at page 103 to 105 of the paper book to show that share capital and share premium aggregating to Rs.45,00,000/- was received by the assessee from M/s. Teltroy Commotrade P. Ltd. through banking channel