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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

Radhika Gupta, Raipur vs. Assistant Commissioner of Income Tax, Circle-3(1), Raipur

In the result, appeal of the assessee in ITA

ITA 192/RPR/2018[2015-16]Status: DisposedITAT Raipur12 May 2023AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No.190/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta (Huf) M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aamhr5784E .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.191/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aexpg9423L .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.192/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Radhika Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aqfpm4577M .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.193/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Pawan Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Adcpg7808B .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent : Shri R.B Doshi, Ca Revenue By : Shri Piyush Tripathi, Sr. Dr

For Respondent: Shri R.B Doshi, CA
Section 115BSection 133(6)Section 143(2)Section 143(3)

bogus entries of LTCG; (iii). referring to the modus- operandi that was adopted by the operators/exit-providers a/w. brokers of penny stock companies for providing accommodation entries of LTCG/STCG; (iv). referring to the order of the SEBI which revealed the modus-operandi that was adopted by certain persons for manipulating ... recorded on oath u/s.131 of the Act by the department had, inter alia, confirmed/admitted that they had over the years earned commission by providing accommodation entries in the garb of Ltd.; (xiv). examination of a concern, viz. Genuine Dealtrade Pvt. Ltd. who had purchased scrips of CCL International Ltd. from

Shri Rahul Gupta, Raipur vs. Assistant Commissioner of Income Tax, Circle- 1(1), Raipur

In the result, appeal of the assessee in ITA

ITA 191/RPR/2018[2015-16]Status: DisposedITAT Raipur12 May 2023AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No.190/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta (Huf) M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aamhr5784E .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.191/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aexpg9423L .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.192/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Radhika Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aqfpm4577M .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.193/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Pawan Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Adcpg7808B .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent : Shri R.B Doshi, Ca Revenue By : Shri Piyush Tripathi, Sr. Dr

For Respondent: Shri R.B Doshi, CA
Section 115BSection 133(6)Section 143(2)Section 143(3)

bogus entries of LTCG; (iii). referring to the modus- operandi that was adopted by the operators/exit-providers a/w. brokers of penny stock companies for providing accommodation entries of LTCG/STCG; (iv). referring to the order of the SEBI which revealed the modus-operandi that was adopted by certain persons for manipulating ... recorded on oath u/s.131 of the Act by the department had, inter alia, confirmed/admitted that they had over the years earned commission by providing accommodation entries in the garb of Ltd.; (xiv). examination of a concern, viz. Genuine Dealtrade Pvt. Ltd. who had purchased scrips of CCL International Ltd. from

Rahul Gupta(HUF), Raipur vs. Assistant Commissioner of Income Tax, Circle-3(1), Raipur

In the result, appeal of the assessee in ITA

ITA 190/RPR/2018[2015-16]Status: DisposedITAT Raipur12 May 2023AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No.190/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta (Huf) M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aamhr5784E .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.191/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Rahul Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aexpg9423L .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.192/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Radhika Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Aqfpm4577M .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent आयकर अपील सं./ Ita No.193/Rpr/2018 "नधा"रण वष" / Assessment Year : 2015-16 Pawan Gupta M-20, Sector-1, Avanti Vihar, Raipur (C.G.) Pan : Adcpg7808B .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-3(1), Raipur (C.G.). ……""यथ" / Respondent : Shri R.B Doshi, Ca Revenue By : Shri Piyush Tripathi, Sr. Dr

For Respondent: Shri R.B Doshi, CA
Section 115BSection 133(6)Section 143(2)Section 143(3)

bogus entries of LTCG; (iii). referring to the modus- operandi that was adopted by the operators/exit-providers a/w. brokers of penny stock companies for providing accommodation entries of LTCG/STCG; (iv). referring to the order of the SEBI which revealed the modus-operandi that was adopted by certain persons for manipulating ... recorded on oath u/s.131 of the Act by the department had, inter alia, confirmed/admitted that they had over the years earned commission by providing accommodation entries in the garb of Ltd.; (xiv). examination of a concern, viz. Genuine Dealtrade Pvt. Ltd. who had purchased scrips of CCL International Ltd. from

Dy CIT CC 4(3), Mumbai vs. Shri. Rajesh Omprakash Agrawal, Thane

In the result ground number 1

ITA 1284/MUM/2020[2015-16]Status: DisposedITAT Mumbai01 May 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Dcit(Cc)4(3) Rajesh Omprakash Agrawal R No. 1921, 19Th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, Road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) Dcit(Cc)4(3) Rajesh Omprakash Agrawal R No. 1921, 19Th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, Road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) Pan No. Adypa5448F Assessee By : Shri. Ajay Daga, Ashok Bansal Revenue By : Ms Ridhi Mishra (Cit Dr) Date Of Hearing: 02.02.2023 Date Of Pronouncement : 01.05.2023

For Appellant: Shri. Ajay Daga, Ashok BansalFor Respondent: Ms Ridhi Mishra (CIT DR)
Section 10Section 132Section 133ASection 142Section 143Section 153ASection 153C

Director Of Income Tax (investigation) unit 3 (3), Delhi. The allegation against the group was that it is engaged in providing various types of accommodation entries to large number of beneficiaries all over the country. Mr RK Kedia group is also involved in issuing bogus long- term capital gain ... section 10 (38) of the act. 08. Learned AO found that the above company was a penny stock company, which was utilized for giving accommodation entries of bogus long-term capital gains. It was found that some of the beneficiaries who obtained long-term capital gain accommodation entries have admitted