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“accommodation entry”

Cash Credits & Unexplained ItemsSection 68Section 684,509 judgments

The decision most relied on for accommodation entry is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 judgments on BharatTax.

Leading authorities on accommodation entry

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

PCIT v. RMG Polyvinyl (I) Ltd.
396 ITR 5 · 2017 · High Court
272
citing judgments

Reassessment based solely on information from the Investigation Wing, without the Assessing Officer conducting further inquiry or demonstrating an independent application of mind, is unjustified and invalid.

N.K. Proteins Ltd. v. DCIT
84 Taxmann.com 195 · 2017 · Supreme Court
204
citing judgments

When purchases are found to be entirely bogus and based on fictitious invoices from non-existent or unconfirmed suppliers, the entire amount of such purchases is liable to be added back as unexplained expenditure, not merely a percentage thereof.

Judgments citing accommodation entry

Income Tax Officer, Ward-1, Mehsana vs. Hemantkumar Faljibhai Chaudhary, Mehsana

In the result, appeal of the Revenue is dismissed due to low tax effect

ITA 475/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad25 Sept 2026AY 2012-13

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.475/Ahd/2025 िनधा"रण वष" /Assessment Year : 2012-13 Income Tax Officer Hemantkumar Faljibhai बनाम/ Ward-1 Chaudhary V/S. Mehsana – 384 002 126, Sardar Vyapar Sankul Malgodown Mehsana – 384 002 "थायी लेखा सं./Pan: Aaqpc 9880 L (अपीलाथ'/ Appellant) (!( यथ'/ Respondent) Assessee By : Shri Anil Kshatriya, Ar Revenue By : Smt. Mamta Singh, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 04/09/2025 घोषणा की तारीख /Date Of Pronouncement: 08/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Anil Kshatriya, ARFor Respondent: Smt. Mamta Singh, Sr.DR
Section 268A

Ld.CIT(A) has erred in law and on facts in deleting the addition of Rs.64,50,000/- made by AO on account of accommodation entries received from Shri Satyajitsinh Rajendrasinh Gohil, Prop. Of Shoryaraj Enterprise, without appreciating that Shri Satyajit R. Gohil has admitted in its statement recorded ... Hemantkumar Faljibhai Chaudhary Asst. Year : 2012-13 2 oath that he is engaged in providing accommodation entry and did no business other than book transactions. (b) The appellant craves leave to add, alter and/or to amend all or any the ground before the final hearing of the appeal. 3. Before