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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

ACIT, Mumbai vs. Jasmino Polymertech Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 5738/MUM/2019[2010-11]Status: DisposedITAT Mumbai08 Mar 2022AY 2010-11

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Acit बिधम/ Jasmino Polymertech Pvt. 5Th Floor, Room No.506, Ltd. Vs. Aayakar Bhavan, M. K. L-61, Midc Industrial Area, Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. & Cross Objection No.41/Mum/2021 आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Jasmino Polymertech Pvt. बिधम/ Acit-6(3)(1) 5Th Floor, Room No.506, Ltd. Vs. L-61, Midc Industrial Area, Aayakar Bhavan, M. K. Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacj5175G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ujjawal Kumar Assessee By: Shri Devendra Jain सुनवाई की तारीख / Date Of Hearing: 19/01/2022 घोषणा की तारीख /Date Of Pronouncement: 08/03/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 21.05.2019 Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. C.O. No.41/Mum/2021 A.Y.2010-11 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Devendra JainFor Respondent: Shri Ujjawal Kumar
Section 133(6)Section 143(1)Section 143(2)Section 147Section 40

restricting the quantum addition ignoring that the information on account of bogus purchases is received from the external agency that the assessee had received accommodation entry from such parties.” Though the tax effect in this case is Rs.2,80,303/- of the Board Circular 17/2019 dtd 08/08/2019, however this appeal

Himanshu Vasantrai Doshi HUF, Mumbai vs. ITO 23(2)-3, Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 4352/MUM/2016[2009-10]Status: DisposedITAT Mumbai02 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

case of the assessee was again reopened by issuance of notice u/s 147 of the Act on the basis of information received about the accommodation entry of the different purchase to the tune of Rs.2,42,17,832/-. The AO raised the addition to the extent

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3690/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

case of the assessee was again reopened by issuance of notice u/s 147 of the Act on the basis of information received about the accommodation entry of the different purchase to the tune of Rs.2,42,17,832/-. The AO raised the addition to the extent

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3689/MUM/2016[2010-11]Status: DisposedITAT Mumbai02 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

case of the assessee was again reopened by issuance of notice u/s 147 of the Act on the basis of information received about the accommodation entry of the different purchase to the tune of Rs.2,42,17,832/-. The AO raised the addition to the extent

ITO 29(1)(4), Mumbai vs. Himanshu Vasantilal Doshi (HUF), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed and the appeals filed by the revenue are hereby dismissed

ITA 3688/MUM/2016[2009-10]Status: DisposedITAT Mumbai02 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4352 To 4354/Mum/2016 (निर्धारण वर्ा / Assessment Years:2009-10, 2010-11 & 2011 -12) Mr. Himanshu Vasantrai बिधम/ Ito-23(2)(3) 1609, 16Th Floor, Air India Doshi Huf Vs. 29/Cc/4, Ambika Building, Nariman Point, Apartment, Nahur Road, Mumbai-400021. Survodaya Nagar, Mulund (W), Mumbai-400080. आयकर अपील सं/ I.T.A. Nos. 3688 To 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ Ito-29(1)(4) Mr. Himanshu Vasantrai C-10, 1St Floor, Pratyaksha Doshi Huf Vs. Kar Bhavan, Bkc, Bandra 29/Cc/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahh6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Shambhu Yadav सुनवाई की तारीख / Date Of Hearing: 11/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -40, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys. 2009-10, 2010-11 & 2011-12. Ita. No.4352/Mum/2016

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Shambhu Yadav
Section 143(1)Section 143(2)Section 143(3)Section 147Section 69C

case of the assessee was again reopened by issuance of notice u/s 147 of the Act on the basis of information received about the accommodation entry of the different purchase to the tune of Rs.2,42,17,832/-. The AO raised the addition to the extent

Asstt. CIT - CC-1(2), Mumbai vs. Mangal Buildhome P. Ltd., Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 567/MUM/2021[2013-14]Status: DisposedITAT Mumbai23 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bledcit – 1(1) V. M/S. Shree Ratna Mangal Jewels Pvt. Ltd., Shop No.302, 3Rd Floor 903, 9Th Floor Chinatamani Arcade, Dhanji Street Pratishtha Bhavan Mumbai - 400003 Old Cgo Building Annexe Maharishi Karve Road Pan: Aapcs6589J Mumbai - 400020 (Appellant) (Respondent) Dcit – 1(1) V. M/S. Mangal Buildhome Pvt. Ltd., 903, 9Th Floor A.1701-1702, Lotus Corporate Park Goregaon (E), Mumbai - 400063 Pratishtha Bhavan Old Cgo Building Annexe Pan: Aagcm5420M Maharishi Karve Road Mumbai - 400020 (Appellant) (Respondent) Dcit – 1(1) V. M/S. Mangal Bullion Pvt. Ltd., 903, 9Th Floor 202, 2Nd Floor Chinatamani Arcade Pratishtha Bhavan Opp. Bombay Bullion Building Old Cgo Building Annexe Dhanji Street, Mumbai - 400003 Maharishi Karve Road Mumbai - 400020 Pan: Aagcm2672M (Appellant) (Respondent)

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Rakesh Garg
Section 132(1)Section 143(2)Section 153CSection 68

Assessing Officer observed that it was found that PKJ was not doing any genuine business activity and was engaged in the activity of providing accommodation entries. During the assessment 4 ITA NOs. 566, 567, 537 & 643/MUM/2021 (A.Y: 2012-13) M/s. Mangal Buildhome Pvt. Ltd., & others proceedings it was found that ... assessee has also taken accommodation entries and purchase bills, accordingly, Assessing Officer required the assessee to explain why the unsecured loans taken from PKJ and associates should not be treated as accommodation entries and should not be added in the income of the assessee treating as unexplained cash credit

Asstt. CIT, CC-1(1), Mumbai vs. Shree Ratna Mangal Jewels P. Ltd., Mumbai

In the result, all the appeals filed by the revenue are dismissed

ITA 566/MUM/2021[2012-13]Status: DisposedITAT Mumbai23 Feb 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Bledcit – 1(1) V. M/S. Shree Ratna Mangal Jewels Pvt. Ltd., Shop No.302, 3Rd Floor 903, 9Th Floor Chinatamani Arcade, Dhanji Street Pratishtha Bhavan Mumbai - 400003 Old Cgo Building Annexe Maharishi Karve Road Pan: Aapcs6589J Mumbai - 400020 (Appellant) (Respondent) Dcit – 1(1) V. M/S. Mangal Buildhome Pvt. Ltd., 903, 9Th Floor A.1701-1702, Lotus Corporate Park Goregaon (E), Mumbai - 400063 Pratishtha Bhavan Old Cgo Building Annexe Pan: Aagcm5420M Maharishi Karve Road Mumbai - 400020 (Appellant) (Respondent) Dcit – 1(1) V. M/S. Mangal Bullion Pvt. Ltd., 903, 9Th Floor 202, 2Nd Floor Chinatamani Arcade Pratishtha Bhavan Opp. Bombay Bullion Building Old Cgo Building Annexe Dhanji Street, Mumbai - 400003 Maharishi Karve Road Mumbai - 400020 Pan: Aagcm2672M (Appellant) (Respondent)

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Rakesh Garg
Section 132(1)Section 143(2)Section 153CSection 68

Assessing Officer observed that it was found that PKJ was not doing any genuine business activity and was engaged in the activity of providing accommodation entries. During the assessment 4 ITA NOs. 566, 567, 537 & 643/MUM/2021 (A.Y: 2012-13) M/s. Mangal Buildhome Pvt. Ltd., & others proceedings it was found that ... assessee has also taken accommodation entries and purchase bills, accordingly, Assessing Officer required the assessee to explain why the unsecured loans taken from PKJ and associates should not be treated as accommodation entries and should not be added in the income of the assessee treating as unexplained cash credit

Smt. Santosh Anil Parmar, Mumbai vs. ITO-22(2)(2), Mumbai

In the result, the appeal of the assessee for Assessment Year 2008-09 and 2009-10 are allowed

ITA 7069/MUM/2019[2009-10]Status: DisposedITAT Mumbai21 Feb 2022AY 2009-10

Bench: Shri Vikas Awasthyआअसं. 7067/मुं/2019 ("न.व 2007-08) आअसं. 7068/मुं/2019 ("न.व 2008-09) आअसं. 7069/मुं/2019 ("न.व 2009-10) Smt. Santosh Anil Parmar, 501, Prabhat Co-Op Hs Society Ltd. Plot No.;415A, D.K.Sandhu Marg , Chembur, Mumbai 400 071 Pan:Agkpp-5786-E ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer-22(2)(2), 4Th Floor, Tower No.6, Vashi Rly Station, Navi Mumbai 400 703 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Devendra Kothari ""तवाद" "वारा/Respondent By : Shri R.A. Dhyani सुनवाई क" "त"थ/ Date Of Hearing : 26/11/2021 घोषणा क" "त"थ/ Date Of Pronouncement : 21/02/2022

For Appellant: Shri Devendra KothariFor Respondent: Shri R.A. Dhyani
Section 132Section 143(1)Section 143(3)Section 148

Mumbai. Notice u/s. 148 of the Act was issued to the assessee on 28/03/2013. The reasons for reopening state that the assessee has taken accommodation entry from M/s. Alliance Intermediaries and Network Pvt. Ltd., one of the company floated by Mukesh Choksi for allegedly providing accommodation entry, for bogus share ... broker has since been cancelled by National Stock Exchange of India (NSE) on 19/02/2004, the transaction of sale of shares is merely an accommodation entry. The Assessing Officer treated the long term 3 ITA NO.7068/MUM/2019(A.Y 2008-09) capital gain of Rs.5,03,622/- declared by the assessee, as income

Smt Santosh Anil Parmar, Mumbai vs. ITO-22(2)(2), Mumbai

In the result, the appeal of the assessee for Assessment Year 2008-09 and 2009-10 are allowed

ITA 7067/MUM/2019[2007-08]Status: DisposedITAT Mumbai21 Feb 2022AY 2007-08

Bench: Shri Vikas Awasthyआअसं. 7067/मुं/2019 ("न.व 2007-08) आअसं. 7068/मुं/2019 ("न.व 2008-09) आअसं. 7069/मुं/2019 ("न.व 2009-10) Smt. Santosh Anil Parmar, 501, Prabhat Co-Op Hs Society Ltd. Plot No.;415A, D.K.Sandhu Marg , Chembur, Mumbai 400 071 Pan:Agkpp-5786-E ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer-22(2)(2), 4Th Floor, Tower No.6, Vashi Rly Station, Navi Mumbai 400 703 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Devendra Kothari ""तवाद" "वारा/Respondent By : Shri R.A. Dhyani सुनवाई क" "त"थ/ Date Of Hearing : 26/11/2021 घोषणा क" "त"थ/ Date Of Pronouncement : 21/02/2022

For Appellant: Shri Devendra KothariFor Respondent: Shri R.A. Dhyani
Section 132Section 143(1)Section 143(3)Section 148

Mumbai. Notice u/s. 148 of the Act was issued to the assessee on 28/03/2013. The reasons for reopening state that the assessee has taken accommodation entry from M/s. Alliance Intermediaries and Network Pvt. Ltd., one of the company floated by Mukesh Choksi for allegedly providing accommodation entry, for bogus share ... broker has since been cancelled by National Stock Exchange of India (NSE) on 19/02/2004, the transaction of sale of shares is merely an accommodation entry. The Assessing Officer treated the long term 3 ITA NO.7068/MUM/2019(A.Y 2008-09) capital gain of Rs.5,03,622/- declared by the assessee, as income