← All Phrases

“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

Purna Purshottam Exports, Mumbai vs. ACIT Central Circle, 2(2), Mumbai

In the result, the appeal of the assessee for assessment year

ITA 1618/MUM/2023[2018-2019]Status: DisposedITAT Mumbai28 Aug 2023AY 2018-2019

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 Purna Pushottam Exports, Ito-32(3)(5), Gala No. 329, Vardhman Mumbai. Vs. Industrial Estate, Behind Petrol Pump, S.V. Road, Dahisar East, Mumbai-400068. Pan No. Aaefp 8085 E Appellant Respondent Assessment Year: 2018-19 Purna Pushottam Exports, Acit Central Circle, 2(2), Gala No. 329, Vardhman Mumbai. Vs. Industrial Estate, Behind Petrol Pump, S.V. Road, Dahisar East, Mumbai-400068. Pan No. Aaefp 8085 E Appellant Respondent

For Appellant: Mr. K. Gopal, Adv. &For Respondent: Mr. H.M. Bhatt, DR
Section 148

information received from the Investigation Wing that the assessee obtained accommodation ion Wing that the assessee obtained accommodation ion Wing that the assessee obtained accommodation entries of purchase from the concerns controlled by Shri Rajendra entries of purchase from the concerns controlled by Shri Rajendra entries of purchase from ... Assessing Officer noted that assessee the reasons recorded the Assessing Officer noted that assessee the reasons recorded the Assessing Officer noted that assessee obtained accommodation entry of bogus purchase amounting to obtained accommodation entry of bogus purchase amounting to obtained accommodation entry of bogus purchase amounting to Rs.157

Purna Purshottam Exports, Mumbai vs. Income Tax Officer 32(2)(5), Mumbai

In the result, the appeal of the assessee for assessment year

ITA 1616/MUM/2023[2007-2008]Status: DisposedITAT Mumbai28 Aug 2023AY 2007-2008

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 Purna Pushottam Exports, Ito-32(3)(5), Gala No. 329, Vardhman Mumbai. Vs. Industrial Estate, Behind Petrol Pump, S.V. Road, Dahisar East, Mumbai-400068. Pan No. Aaefp 8085 E Appellant Respondent Assessment Year: 2018-19 Purna Pushottam Exports, Acit Central Circle, 2(2), Gala No. 329, Vardhman Mumbai. Vs. Industrial Estate, Behind Petrol Pump, S.V. Road, Dahisar East, Mumbai-400068. Pan No. Aaefp 8085 E Appellant Respondent

For Appellant: Mr. K. Gopal, Adv. &For Respondent: Mr. H.M. Bhatt, DR
Section 148

information received from the Investigation Wing that the assessee obtained accommodation ion Wing that the assessee obtained accommodation ion Wing that the assessee obtained accommodation entries of purchase from the concerns controlled by Shri Rajendra entries of purchase from the concerns controlled by Shri Rajendra entries of purchase from ... Assessing Officer noted that assessee the reasons recorded the Assessing Officer noted that assessee the reasons recorded the Assessing Officer noted that assessee obtained accommodation entry of bogus purchase amounting to obtained accommodation entry of bogus purchase amounting to obtained accommodation entry of bogus purchase amounting to Rs.157

Sitaram Narayandas Patel (Deceased) by His Legal Heir Ashok S Patel, Mumbai vs. ACIT Circle 22(3) at Present Jurisdiction With ACIT Circle 22(1), Mumbai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 901/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Aug 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 901/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 900/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) बिधम/ Sitaram Narayandas Patel Acit, Circle-22(3) (Deceased) By His Legal Heir At Present Jurisdiction With Vs. Ashok Patel Acit, Circle-22(1) Plot No. 91, Ambey Vila, Piramal Chamber Lalbaug, Next To Grant Hyatt, Parel, Mumbai-400012. Vakola Bridge, Shivaji Nagar, Santacruz (East), Mumbai-400055. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aakpp6860D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. Assessee By: Shri Nishit Gandhi/Madhuri Tambe Revenue By: Shri Suresh D. Gaikwad (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/07/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 08.02.2023 For Ay. 2014-15 & Order Dated 09.02.2023 For Ay. 2015-16. 2. The Main Grievance Of The Assessee For Ay 2014-15, Is Against The Action Of The Ld. Cit (A) Confirming The Action Of The Ao Disallowing An Amount Of Rs.1,00,00,000/- [Donations Of Rs.75 Lakhs Paid To M/S. Sahara Health & Education Society (Hereinafter “M/S. Sahara Health”) & Rs.25 Lakhs Paid To M/S. Tulsi Gramudyog Seva

For Appellant: Shri Nishit Gandhi/Madhuri TambeFor Respondent: Shri Suresh D. Gaikwad (Sr. AR)
Section 131(1)(d)Section 133(6)Section 35A

made inquiry form the Assessing Officer of the donees (M/s. Sahara Health & M/s. Tulsi Seva) and found that both were involved in giving accommodation entry in lieu of commission i.e, by returning back the money to the donor through middlemen, which fact has been admitted by donee/M/s Sahara Health

Sitaram Narayandas Patel(Deceased) by His Legal Heir Ashok S. Patel, Mumbai vs. ACIT Circle 22(3) at Present Jurisdiction With ACIT Circle 22(1), Mumbai

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 900/MUM/2023[2015-2016]Status: DisposedITAT Mumbai24 Aug 2023AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 901/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No. 900/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) बिधम/ Sitaram Narayandas Patel Acit, Circle-22(3) (Deceased) By His Legal Heir At Present Jurisdiction With Vs. Ashok Patel Acit, Circle-22(1) Plot No. 91, Ambey Vila, Piramal Chamber Lalbaug, Next To Grant Hyatt, Parel, Mumbai-400012. Vakola Bridge, Shivaji Nagar, Santacruz (East), Mumbai-400055. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aakpp6860D (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. Assessee By: Shri Nishit Gandhi/Madhuri Tambe Revenue By: Shri Suresh D. Gaikwad (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 13/07/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 08.02.2023 For Ay. 2014-15 & Order Dated 09.02.2023 For Ay. 2015-16. 2. The Main Grievance Of The Assessee For Ay 2014-15, Is Against The Action Of The Ld. Cit (A) Confirming The Action Of The Ao Disallowing An Amount Of Rs.1,00,00,000/- [Donations Of Rs.75 Lakhs Paid To M/S. Sahara Health & Education Society (Hereinafter “M/S. Sahara Health”) & Rs.25 Lakhs Paid To M/S. Tulsi Gramudyog Seva

For Appellant: Shri Nishit Gandhi/Madhuri TambeFor Respondent: Shri Suresh D. Gaikwad (Sr. AR)
Section 131(1)(d)Section 133(6)Section 35A

made inquiry form the Assessing Officer of the donees (M/s. Sahara Health & M/s. Tulsi Seva) and found that both were involved in giving accommodation entry in lieu of commission i.e, by returning back the money to the donor through middlemen, which fact has been admitted by donee/M/s Sahara Health