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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 Circle 4(3)(1), Mumbai vs. Johnson Dye Works Pvt Ltd, Mumbai

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

ITA 1118/MUM/2024[2012-13]Status: DisposedITAT Mumbai30 Apr 2025AY 2012-13

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Prabhash Shankar, Am Acit Circle 4(3)(1), Mumbai Johnson Dye Works Pvt. Ltd. Aayakar Bhavan, M. K. Road, Ground Floor, New Era House, Churchgate – 400020. Vs. Mogul Lane, Matunga (W), Mumbai – 400016. Pan/Gir No. Aaacj2082J (Assessee) : (Respondent) Assessee By : Shri. Jayesh Dadia/Samir Shah Respondent By : Shri. Ajay Singh (Sr. Dr) Date Of Hearing : 04.02.2025 Date Of Pronouncement : 30.04.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals) Delhi (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S. 250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2012-13. 2. The Revenue Has Raised The Following Grounds Of Appeal Along With Additional Grounds Of Appeal: “1. Whether On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit (A) Has Erred In Deleting Transactions Of Rs. 2,12,42,250/-In Nsel Exchange As Client Code Modification Transaction For Shifting Of Profit/ Loss Added To The Income Of The Assessee Relying On The Decision In The Case Of Coronation Agro Industries Ltd. Vs. Dcit 390 Itr 464 (Bom.) Without Going Into The Merits Of The Case? Johnson Dye Works Pvt. Ltd.

For Appellant: Shri. Jayesh Dadia/Samir ShahFor Respondent: Shri. Ajay Singh (Sr. DR)
Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 148Section 250

after making an addition of Rs. 2,12,42,250/- towards the Client Code Modification transaction (speculative business) and commission on accommodation entry amounting to Rs. 10,62,113/-. 4. Aggrieved the assessee was in appeal before the first appellate authority, who vide order dated 12.01.2024 had allowed the appeal ... issued show cause notice seeking why the turnover involved in the said Client Code Modification transaction and the commission of 5% for providing accommodation entry should not be added to the 5 Johnson Dye Works Pvt. Ltd. total income of the assessee. The assessee vide its letter dated

Sulay Paper Pvt. Ltd., Ahmedabad vs. The ITO, Ward-4(1)(1)(1), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 2006/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad29 Apr 2025AY 2013-14

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 2006/Ahd/2024 ("नधा"रण वष" / Assessment Year: 2013-14) बनाम/ Sulay Paper Pvt. Ltd. Ito 992-994, Kantilal Vakta Ward-4(1)(1)(1), Vs. House, Nr. Pragati Bank, Ahmedabad Relief Road, Kalupur, Ahmedabad, Gujarat – 380001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaics6076K (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri Samir Vora, A.Rs. Revenue By : Shri Kavan Limbasiya, Sr. Dr Date Of Hearing 03/04/2025 29/04/2025 Date Of Pronouncement O R D E R Per Shri Narendra Prasad Sinha, Am:

For Appellant: Shri S. N. Divatia & Shri Samir VoraFor Respondent: Shri Kavan Limbasiya, Sr. DR
Section 147Section 250Section 68

examining the merits of the addition. The contention of the AO that the intention of the assessee was to divert its own funds towards accommodation entry is without any basis. No evidence was brought on record to establish that the funds received by the assessee were its own fund. Further ... assessee was an instrument in providing accommodation entry then only commission income should have ITA No. 2006/Ahd/2024 [Sulay Paper Pvt. Ltd. vs. ITO] A.Y. 2013-14 - 5 – been considered in its hand. Be that as it may, the facts remain that there was no basis to make addition

Deputy Commissioner of Income Tax, Circle 3(1), Visakhapatnam vs. Ssnr Projects Private Limited, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 486/VIZ/2024[2015-16]Status: DisposedITAT Visakhapatnam28 Apr 2025AY 2015-16

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Ble(Through Hybrid Hearing) आयकर अपील सं./ I.T.A. No.486/Viz/2024 (िनधा"रण वष" / Assessment Year : 2015-16) Deputy Commissioner Of Income Vs. M/S. Ssnr Projects Private Tax, Circle-3(1), Limited, Visakhapatnam. Visakhapatnam. Pan: Aarcs2464C (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Shri Samuel Nagadesi, Ca ""याथ" क" ओर से / Revenue By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Shri Samuel Nagadesi, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 132(4)Section 143(2)Section 147Section 148Section 68

taxable income of Rs. 5,94,46,710/- on 30/09/2015. Based on the information received, the Ld. AO observed that the assessee company received accommodation entries for fictitious loan of Rs. 1.80 Crs from Shri Joginder Pal Gupta / M/s. Bell Indus Fibercom Pvt Ltd. Subsequently, the Ld. AO issued ... issue of notice U/s. 148 of the Act as per the information received from the investigation wing that the assessee was provided with an accommodation entry for a fictitious loan of Rs. 1,80,00,000/- by Shri Joginder Pal Gupta, an entry provide, through his shell company, M/s. Bell

DCIT, Central Circle, Agra vs. Agra Better Homes LLP, Agra

The appeal stand dismissed

ITA 276/AGR/2024[2015-16]Status: DisposedITAT Agra25 Apr 2025AY 2015-16

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 276/Agr/2024 (िनधा"रणवष" / Assessment Year: 2015-16) Dcit, Central Circle Agra Better Homes Llp बनाम/ Agra. 13B, Raj Apartment, Jasoria Enclave Vs. Agra-282001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aazfa-9657-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Shailender Shrivastava – Ld. Sr. Dr ""थ"कीओरसे/Respondent By : Sh. Deependra Mohan, Ca – Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 25-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2015-16 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Kanpur-4 [Cit(A)] On 07-06-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 30-03-2022. The Ld. Sr. Dr Advanced Arguments & Supported The Assessment Order Whereas Ld. Ar Referred To The Findings Of Ld. Cit(A). Having Heard Rival Submission & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. 2. Upon Perusal Of Opening Paragraph Of Assessment Order, It Could Be Seen That The Case Was Reopened Pursuant To Receipt Of Certain Information From Investigation Wing That The Assessee Received Accommodation Entries From Shri Pradeep Kumar Jindal Group Of Entities.

For Appellant: Sh. Shailender Shrivastava – Ld. Sr. DRFor Respondent: Sh. Deependra Mohan, CA – Ld. AR
Section 143(3)Section 147Section 148Section 68

assessment order, it could be seen that the case was reopened pursuant to receipt of certain information from investigation wing that the assessee received accommodation entries from Shri Pradeep Kumar Jindal group of entities. Notice u/s 148 was issued to the assessee on 31-03-2021. The Ld. AO ultimately ... Therefore, the jurisdiction was defective. On merits also, it was submitted that there was no material to indicate that these loans were accommodation entries. Rather these loans were squared up in subsequent years. 4. The Ld. CIT(A), upon perusal of approval form for reopening the case of the assessee

Deputy Commissioner of Income Tax, Agra vs. Mahesh Edible Oil Industries Ltd, Delhi

The appeal of the assessee stands partly allowed

ITA 164/AGR/2023[2019-20]Status: DisposedITAT Agra25 Apr 2025AY 2019-20

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.113/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) & 2. आयकरअपीलसं./ Ita No.114/Agr/2023 (िनधा"रणवष" / Assessment Year: 2014-15) & 3. आयकरअपीलसं./ Ita No.115/Agr/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 4. आयकरअपीलसं./ Ita No.116/Agr/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकरअपीलसं./ Ita No.117/Agr/2023 (िनधा"रणवष" / Assessment Year: 2017-18) & 6. आयकरअपीलसं./ Ita No.118/Agr/2023 (िनधा"रणवष" / Assessment Year: 2018-19) & 7. आयकरअपीलसं./ Ita No.119/Agr/2023 (िनधा"रणवष" / Assessment Year: 2019-20) M/S Mahesh Edible Oil Industries Ltd. Acit-Central Circle बनाम/ 3/14-A, Jungpura-B Agra. Vs. New Delhi – 110 014. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccm-7102-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 8. आयकरअपीलसं./ Ita No.157/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) &

For Appellant: Sh. Rakesh Gupta (Adv.), Sh. SomilFor Respondent: Sh. Sukesh Kumar Jain, Ld. CIT-DR
Section 142ASection 143(3)Section 145Section 153ASection 37(1)

same was held to be bogus on the basis of statement recorded u/s 132(4) of proprietors of entities, who admitted to have provided accommodation entries in lieu of commission. Hence, decision of Ld. CIT(A) to estimate the net profit @ 8% of total turnover in the instant case ... proprietor of Shree Bhagwan Trading Co. who deposed u/s 132(4) that no business was carried out by his concern and he was providing accommodation entry in lieu of commission. Similar was the situation with other supplier entity viz. Shri Krishan Kumar Agarwal proprietor M/s K.K. Enterprises

Deputy Commissioner of Income Tax, Agra vs. Mahesh Edible Oil Industries Ltd, Delhi

The appeal of the assessee stands partly allowed

ITA 163/AGR/2023[2018-19]Status: DisposedITAT Agra25 Apr 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.113/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) & 2. आयकरअपीलसं./ Ita No.114/Agr/2023 (िनधा"रणवष" / Assessment Year: 2014-15) & 3. आयकरअपीलसं./ Ita No.115/Agr/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 4. आयकरअपीलसं./ Ita No.116/Agr/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकरअपीलसं./ Ita No.117/Agr/2023 (िनधा"रणवष" / Assessment Year: 2017-18) & 6. आयकरअपीलसं./ Ita No.118/Agr/2023 (िनधा"रणवष" / Assessment Year: 2018-19) & 7. आयकरअपीलसं./ Ita No.119/Agr/2023 (िनधा"रणवष" / Assessment Year: 2019-20) M/S Mahesh Edible Oil Industries Ltd. Acit-Central Circle बनाम/ 3/14-A, Jungpura-B Agra. Vs. New Delhi – 110 014. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccm-7102-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 8. आयकरअपीलसं./ Ita No.157/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) &

For Appellant: Sh. Rakesh Gupta (Adv.), Sh. SomilFor Respondent: Sh. Sukesh Kumar Jain, Ld. CIT-DR
Section 142ASection 143(3)Section 145Section 153ASection 37(1)

same was held to be bogus on the basis of statement recorded u/s 132(4) of proprietors of entities, who admitted to have provided accommodation entries in lieu of commission. Hence, decision of Ld. CIT(A) to estimate the net profit @ 8% of total turnover in the instant case ... proprietor of Shree Bhagwan Trading Co. who deposed u/s 132(4) that no business was carried out by his concern and he was providing accommodation entry in lieu of commission. Similar was the situation with other supplier entity viz. Shri Krishan Kumar Agarwal proprietor M/s K.K. Enterprises

Deputy Commissioner of Income Tax, Agra vs. Mahesh Edible Oil Industries Ltd, Delhi

The appeal of the assessee stands partly allowed

ITA 161/AGR/2023[2016-17]Status: DisposedITAT Agra25 Apr 2025AY 2016-17

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.113/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) & 2. आयकरअपीलसं./ Ita No.114/Agr/2023 (िनधा"रणवष" / Assessment Year: 2014-15) & 3. आयकरअपीलसं./ Ita No.115/Agr/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 4. आयकरअपीलसं./ Ita No.116/Agr/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकरअपीलसं./ Ita No.117/Agr/2023 (िनधा"रणवष" / Assessment Year: 2017-18) & 6. आयकरअपीलसं./ Ita No.118/Agr/2023 (िनधा"रणवष" / Assessment Year: 2018-19) & 7. आयकरअपीलसं./ Ita No.119/Agr/2023 (िनधा"रणवष" / Assessment Year: 2019-20) M/S Mahesh Edible Oil Industries Ltd. Acit-Central Circle बनाम/ 3/14-A, Jungpura-B Agra. Vs. New Delhi – 110 014. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccm-7102-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 8. आयकरअपीलसं./ Ita No.157/Agr/2023 (िनधा"रणवष" / Assessment Year: 2013-14) &

For Appellant: Sh. Rakesh Gupta (Adv.), Sh. SomilFor Respondent: Sh. Sukesh Kumar Jain, Ld. CIT-DR
Section 142ASection 143(3)Section 145Section 153ASection 37(1)

same was held to be bogus on the basis of statement recorded u/s 132(4) of proprietors of entities, who admitted to have provided accommodation entries in lieu of commission. Hence, decision of Ld. CIT(A) to estimate the net profit @ 8% of total turnover in the instant case ... proprietor of Shree Bhagwan Trading Co. who deposed u/s 132(4) that no business was carried out by his concern and he was providing accommodation entry in lieu of commission. Similar was the situation with other supplier entity viz. Shri Krishan Kumar Agarwal proprietor M/s K.K. Enterprises