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“sundry creditors”

Cash Credits & Unexplained ItemsSection 68Section 681,806 judgments

The decision most relied on for sundry creditors is CIT v. Shri Vardhman Overseas Ltd. (343 ITR 408), cited in 76 judgments on BharatTax.

Leading authorities on sundry creditors

CIT v. Shri Vardhman Overseas Ltd.
343 ITR 408 · 2012 · High Court
76
citing judgments

An addition under Section 68 cannot be made for genuine sundry creditors or trade payables merely carried forward from previous assessment years if there is no fresh credit in the relevant assessment year. Section 41(1) does not apply to acknowledged outstanding liabilities without actual remission or cessation.

CIT v. Pancham Dass Jain
205 CTR 444 · 2006 · High Court
55
citing judgments

Section 68 of the Income-tax Act is not attracted to amounts representing purchases made on credit or outstanding trade creditors, especially when the genuineness of the purchases is accepted by the department.

CIT v. Prameshwar Bohra
301 ITR 404 · 2008 · High Court
47
citing judgments

An amount already credited in the books of account in an earlier assessment year cannot be added again as an unexplained cash credit under Section 68 of the Income-tax Act in a subsequent assessment year.

CIT v. Nitin S. Garg
208 Taxmann 16 · 2012 · High Court
47
citing judgments

A trading liability acknowledged and continued to be shown in the balance sheet cannot be treated as cessation of liability under Section 41(1) merely because it remained outstanding for several years, unless the assessee has written it off in its books. The Assessing Officer must prove that the assessee obtained a benefit.

CIT v. Bhogilal Ramjibhai Atara
43 Taxmann.com 55 · 2014 · High Court
43
citing judgments

Section 41(1) of the Income Tax Act applies only where there is remission or cessation of a trading liability during the previous year relevant to the assessment year, and not merely because the assessee cannot provide confirmations for sundry creditors.

CIT v. Padamchand Ramgopal
76 ITR 719 · 1970 · Supreme Court
40
citing judgments

Minor irregularities in books of account cannot be the sole basis for rejection of the books or for making an estimated trading addition, especially when the assessee has provided explanations for discrepancies. The case distinguishes itself by focusing on receipts not brought into account rather than expenses claimed.

CIT v. Sita Devi Juneja
325 ITR 593 · 2010 · High Court
39
citing judgments

A liability cannot be presumed to have ceased to exist merely because it has been outstanding for several years. Without a bilateral act between the assessee and the creditor indicating cessation, additions under section 41(1) are not permissible.

CIT v. Best Wood Industries and Saw Mills
11 Taxmann.com 278 · 2011 · High Court
38
citing judgments

Once an assessment is reopened for a valid reason under Section 148(2), the Assessing Officer can bring to tax any escaped income that comes to their notice during the reassessment, even if it was not the original basis for reopening.

Judgments citing sundry creditors

Unishire Promoters Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 880/BANG/2023[2016-17]Status: DisposedITAT Bangalore25 Jan 2024AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17 Unishire Promoters Pvt. Ltd. No.42, Cstle Street Ashok Nagar Acit Vs. Bangalore 560 025 Circle-7(1)(1) Karnataka Bangalore Pan No : Aabcu2654G Appellant Respondent Appellant By : Ms. Gowi Trasi, A.R. Respondent By : Shri G. Manoj Kumar, D.R. Date Of Hearing : 25.01.2024 Date Of Pronouncement : 25.01.2024 O R D E R Per Chandra Poojari: This Appeal By Assessee Is Directed Against Order Of Nfac Dated 12.9.2023 For The Assessment Year 2016-17 Passed U/S 250 Of The Income Tax Act, 1961 (In Short “The Act”). The Assessee Has Raised Following Grounds Of Appeal:

For Appellant: Ms. Gowi Trasi, A.RFor Respondent: Shri G. Manoj Kumar, D.R
Section 144Section 250Section 271(1)(c)Section 282Section 37

mentioned grounds, 6. That on the facts and in the circumstances of the case, the Ld. AO has erred is disallowing 20% of the Sundry creditors without providing any basis for the disallowance; 7. The Ld. AO has erred in disallowing interest expenses of Rs.3 ... observed that the assessment order passed herein is u/s 144 of the Act, wherein the ld. AO has made following additions: 1. Addition of Sundry creditors 49,62,707/- 2. Interest of diversion of funds 3,89,84,542/- 3. Interest expenses disallowed as there

DCIT-14(1)(2), Mumbai vs. M/S. Reliance Infrastructure Limited, Mumbai

ITA 1149/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jan 2024AY 2015-16

Bench: Shri.Narender Kumar Choudhry () & Shri S Rifaur Rahman () Ι.Τ.Α. No.1147/Mum/2023 : A.Y. 2011-12 Ι.Τ.Α. No.1148/Mum/2023 : A.Y. 2012-13 Ι.Τ.Α. No.1149/Mum/2023 : A.Y. 2015-16 Dcit, Circle-14(1)(2), Mumbai Vs M/S Reliance Infrastructure Ltd, Room No.455, 4Th Floor Ground Floor, Reliance Centre, Aayakar Bhavan, M.K. Road 19, Walchandhirachand Marg Mumbai-400 020 Ballard Estate, Mumbai-400 001 Appellant Pan : Aaacr7446Q Respondent Present For The Assessee : Shri Niraj Sheth (Ld. Adv), Sh. Jitendra Sanghvi (Ld. Ca) Present For The Department : Shri Rahul Kumar (Ld. Cit Dr) Date Of Hearing 14/12/2023 Date Of Pronouncement 24/01/2024 Order Per N.K. Choudhry (Jm): These Appeals Have Been Preferred By The Assessee, Against The Separate Ordersevendated 08/02/2023 Impugned Herein Passed By The National Faceless Appeal Centre, Delhi ( In Short `Nfac') / Ld. Commissioner Of Income Tax (Appeals) (In Short `Ld. Commissioner') Under Section 250 Of The Income-Tax Act, 1961 (In Short, `The Act') For The A.Ys. 2011-12, 2012- 13 & 2015-16, Respectively. 2

For Appellant: Shri Niraj Sheth (Ld. Adv)For Respondent: Shri Rahul Kumar (Ld. CIT DR)
Section 115JSection 143(1)Section 143(3)Section 147Section 250

value of such coals sourced from the original suppliers. The said transactions are fully paid during the year under consideration or are standing as sundry creditors and are claimed as fuel purchases In the Profit and Loss Account under the head cost of fuel. Therefore, the expenditure to the tune ... value of such coals sourced from the original suppliers, The said transactions are fully paid during the year under consideration or are standing as sundry creditors and are claimed as fuel purchases in the Profit and Loss Account under the head cost of fuel. Therefore, the expenditure to the tune