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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

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 74/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh25 Feb 2026AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 58/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh25 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 57/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh25 Feb 2026AY 2016-17

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 56/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh25 Feb 2026AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

Hi Tech Foods, Solan vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 55/CHANDI/2025[2011-12]Status: DisposedITAT Chandigarh25 Feb 2026AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

Hi Tech Foods, Parwanoo vs. Income Tax Officer, Ward-1, Shimla

The appeal stand partly allowed

ITA 54/CHANDI/2025[2010-11]Status: DisposedITAT Chandigarh25 Feb 2026AY 2010-11

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.54/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2010-11) & 2. आयकर अपील सं. / Ita No.55/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2011-12) & 3. आयकर अपील सं./ Ita No.56/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 4. आयकर अपील सं. / Ita No.74/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 5. आयकर अपील सं. / Ita No.57/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 6. आयकर अपील सं. / Ita No.58/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) M/S Hi Tech Foods Ito Ward-1 बनाम/ Nh-22, Sector-6, Upmohal Parwanoo, Aaykar Bhawan-1 Vs. Sector-Vi, Solan (Hp) -173220 Shimla (Hp) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfh-7996-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) - Ld. Sr Dr

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Sh. Vivek Vardhan (Addl. CIT) - Ld. Sr DR
Section 143(3)Section 148Section 69C

reopening was on the basis of information received from DDIT (Inv.). The Ld. AO received credible and cogent information that the assessee received accommodation entry by way of bogus bills. The reopening was done after due approval and therefore, reopening was held to be valid one. The assessee had furnished

R.K.Infracorp Private Limited, Hyderabad vs. DCIT., Central Circle-2(4), Hyderabad

ITA 363/HYD/2025[2020-2021]Status: DisposedITAT Hyderabad25 Feb 2026AY 2020-2021

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner Of Vs. M/S. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. Pan: Aaecr0071P (Respondent) निर्धारिती द्वारा /Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: Dr. Narendra Kumar Naik, Cit-Dr (Hybrid Mode) आ.अपी. सं/Ita No.363/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) M/S. R.K. Infracorp Private Vs. Deputy Commissioner Limited, Hyderabad. Pan: Aaecr0071P (Appellant) निर्धारिती द्वारा / Assessee By: राजस्व द्वारा / Revenue By: Of Income Tax, Central Circle-2(4), Hyderabad. (Respondent) Shri M V Prasad, Ca Shri K. Vinoth Kannan, Sr. Ar सुनवाई की तारीख /Date Of Hearing: 07/01/2026 घोषणा की तारीख / Date Of 25/02/2026 Pronouncement: 2

For Appellant: Shri M V Prasad, CAFor Respondent: Dr. Narendra Kumar Naik
Section 132Section 143(3)Section 153BSection 37(1)Section 69A

found in the possession of M/s. EIPPL in the course of search proceedings, and it seemed that the same was in the nature of accommodation entries provided by M/s. EIPPL. B.) M/s. Sri Satya Gangamma Infrastructures: 8. The AO, on a perusal of the record before him, observed that ... aforesaid fact, held a conviction that M/s. SSGI had not executed any work for the assessee company and was only involved in providing accommodation entries to the main contract dealing entity, i.e., the assessee company. 9 ITA No.235 & 363/Hyd/2025 R.K. INFRACORP PRIVATE LIMITED T C). M/s. Aaria Projects Private Limited

ACIT., Central Circle-2(4), Hyderabad vs. R.K.Infracorp Private Limited, Hyderabad

ITA 235/HYD/2025[2020-21]Status: DisposedITAT Hyderabad25 Feb 2026AY 2020-21

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.235/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) Assistant Commissioner Of Vs. M/S. R.K. Infracorp Income Tax, Central Circle-2(4), Hyderabad. (Appellant) Private Limited, Hyderabad. Pan: Aaecr0071P (Respondent) निर्धारिती द्वारा /Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: | Dr. Narendra Kumar Naik, Cit-Dr (Hybrid Mode) आ.अपी. सं/Ita No.363/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2020-21) M/S. R.K. Infracorp Private Vs. Deputy Commissioner Limited, Hyderabad. Pan: Aaecr0071P (Appellant) Of Income Tax, Central Circle-2(4), Hyderabad. (Respondent) निर्धारिती द्वारा / Assessee By: Shri M V Prasad, Ca राजस्व द्वारा / Revenue By: Shri K. Vinoth Kannan, Sr. Ar सुनवाई की तारीख /Date Of Hearing: 07/01/2026 घोषणा की तारीख / Date Of 25/02/2026 Pronouncement: 2

For Appellant: Shri M V Prasad, CAFor Respondent: Dr. Narendra Kumar Naik
Section 132Section 143(3)Section 153BSection 37(1)Section 69A

found in the possession of M/s. EIPPL in the course of search proceedings, and it seemed that the same was in the nature of accommodation entries provided by M/s. EIPPL. B.) M/s. Sri Satya Gangamma Infrastructures: 8. The AO, on a perusal of the record before him, observed that ... aforesaid fact, held a conviction that M/s. SSGI had not executed any work for the assessee company and was only involved in providing accommodation entries to the main contract dealing entity, i.e., the assessee company. 9 ITA No.235 & 363/Hyd/2025 R.K. INFRACORP PRIVATE LIMITED T C). M/s. Aaria Projects Private Limited