TANISHQ BUILDERS,MUMBAI vs. THE ACIT CC 2(3), MUMBAI

During the course of search at the premises of Shri Rajesh Gandhi on 19.01.2024 and thereafter, statement of Shri Rajesh Gandhi was recorded under section 132(4) of the Act. In the said statement, he acknowledged that he was in contact with Shri Pankaj Goshar and Shri Chetan Patel, partners of Tanishq Builders, in connection with the sale of flats in the project “Palatina”. He further stated that he was entitled to 2% commission on sales facilitated by him and that in case there was a channel partner, 1% commission would be passed on. The Revenue relies upon this portion of statement to establish his proximity to the transaction chain and his alleged involvement in the booking and negotiation process. The relevant portion of the statement is reproduced hereunder:

In his statement recorded on oath during the search, Shri Rajesh Gandhi is stated to have admitted that the seized loose sheets pertained to the project “Palatina” and that the differential amounts mentioned therein represented on-money received in cash over and above the registered agreement value. He is also stated to have explained certain abbreviations and figures appearing in the sheets. The Assessing Officer, in the assessment order, has placed reliance on this explanation to convert what would otherwise be loose scribblings into allegedly explained transactional records. The relevant question–answer portion of the statement explaining these loose sheets is reproduced hereunder:

On the same date of search, a red and black coloured 32 GB Sandisk pen drive was found from the drawer of Shri Rajesh Gandhi. The pen drive contained an Excel workbook titled “Brokerage”, and within it, a sheet named “Palatina”. The said sheet contained tabulated details including buyer names, flat numbers, area, agreement value and alleged cash component. The Assessing Officer has treated this sheet as a consolidated digital summary of the same transactions reflected in loose sheets and diary entries. The full contents of the sheet are reproduced hereunder:

In his statement recorded under section 132(4), Shri Rajesh Gandhi is stated to have admitted that the Excel sheet pertains to the sale records of flats and on-money/cash receipts in project “Palatina” and that it contained extensive details of buyers, flat numbers and cash receipts. The relevant portion of the statement is reproduced hereunder:

On 24.01.2024, the statement of Shri Rajesh Gandhi was confronted before Shri Pankaj Goshar. In his response, Shri Pankaj Goshar denied the allegation of receipt of on- money and stated that the broker’s role was confined to introduction of clients and that transactions were recorded strictly as per agreement value. The relevant confrontation statement is reproduced hereunder: “Q.36 Please confirm that you are in a fit mental and physical state to continue this statement. Ans Sir I confirm that I am in a fit mental and physical state to continue this statement. Q.37 During the course of search proceedings u/s 132 of the Act; statement of Shri Rajesh Gandhi has been recorded u/s 132(4) of the Act, at 603, Excel Plaza, behind Ambe Mata Temple, 90 feet road, Ghatkopar (East), Mumbai. I am showing you the aforesaid statement which is also annexed to this statement assessee an Exhibit. You are requested to take adequate time to read, peruse and understand the above statement. After reading, kindly confirm that you have read and understood the same and you are ready to depose the statement based on the contents of the statements shown to you. Ans. Sir, I confirm that the copy of the statement of Shri Rajesh Gandhi has been shown to me and attached as an Exhibit to this statement. I have taken adequate time and thoroughly read, perused, and understood the statement shown to me. I am ready to depose my statement. Q.38 Please offer your comments on the statement of Shri Rajesh Gandhi in general and with specific reference to question numbers 17-48. In these specific questions, Shri Rajesh Gandhi has explained various papers, diaries, digital devices found at his premise which pertain to cash sales and brokerages paid in cash. He has confirmed cash sales of Rs 22.17 crores in cash sales, Rs. 9.45 crores of parking sales in cash and payment of Ra 43.36 lacs cash brokerage in relation to the project Palatina executed by Tanishq Builders. The cash so collected was handed over to Shri Chetan Patel, Partner of Tanishq Builders. Please comment. Ans. Sir, Rajesh Gandhi has been assigned to a very limited role of looking for the prospective buyers for Palatina project. Whenever the buyer approaches him, he has to bring that buyer to our BKC office and the entire deal is discussed &

On 29.01.2024, within five days of the original statement, Shri Rajesh Gandhi filed a notarised affidavit retracting his statement and alleging that it was recorded under pressure. He denied that the seized documents represented actual cash receipts by the builder. The retraction affidavit is reproduced hereunder: “AFFIDAVIT I, Rajesh Jagmohandas Gandhi s/o Jagmohandas Vrajlal Gandhi aged 66 years, residing at Flat No. 702, A-Wing, Jeerawali Residency, Derasar Lane, Opp. Jain Temple, Ghatkopar East, Mumbai, Maharashtra 400 077 do hereby solemnly affirm as under: An Income Tax search was conducted at my residence from the early morning (6 am onwards on 19 January 2024 which continued at my office also till about 10 pm on 24th January 2024. The search warrant in this regard was shown to me. I requested for independent Panchas to remain present, so that the search can be conducted in a proper manner. However, the said request was rejected and a Panch, Mr. Sayyad Firdoz who is working as a Driver of the Authorized Officer was shown as a Panch. Another Panch, Mr. Sandeep Kadam was a Bank Employee. In view of his employment, he was not present for the entire search, but was only present at the commencement and conclusion of the search. When my statements were recorded in between, none of the Panchas were present, I state that- 1. Since, the search was not conducted as per the norms laid down and also contrary to the Standard Operating Procedure being prescribed, the statements which are not correctly recorded as stated by me do not stand the test of evidence.

I further state that during the course of search, my statements were recorded every day at different times at my residence as well as at my office from 19 January 2024 to 24 January 2024. Though the Authorised Officers showed as if they had allowed me time to rest, the pressure mounted on me continued for a long period. This led to uncertainty and fear in mind and that led to my signing wherever they told me to sign. Prolonged search lasting for about 6 days was torturous. Further, whenever my statement did not suit or was not conducive to the Authorized Officers, they pressurized me to sign the statements as written by them which are contrary to the replies given by me. I, therefore, have to go back from my statements recorded between 19 January 2024 and 24 January 2024.

I had stated that I am only working as an Estate Agent for sale of properties being developed/constructed by various builders. I stated that a project namely "Palatina" was being developed by M/s. Tanishq Builders, of which Mr. Pankaj Goshar, was a Partner. Since, it was a new project, I had entered into certain terms of brokerage and sharing the brokerage with other sub-brokers.

I stated that in respect of the Palatina Project being developed by M/s Tanishq Builders, my role was only to lead the prospective buyers to the developer and I also stated that no-where my role encompassed the finalization of the rate and mode of payment. As this reply did not suit the requirement of the Authorized Officers recording my statements and their superiors, the Officers abused me and threatened of criminal complaint to be made against me by using their authority. Right at the starting of the recording my statements, I was shown certain provisions of law for criminal complaint against me to frighten me. The statements on Which my signature is taken contains many replies that are not the replies given by me as they are far away from facts.

I totally deny the fact of any cash transaction between buyers and sellers of the flats, I had acted only as a Broker. The interpretation as mentioned in the replies to the questions are false and far away from truth. I had explained that I have carried out only five transactions in Palatina and the others are merely my estimations. I was never a party to other transactions. My transactions were totally by cheque and no cash was involved. Moreover, I am aware that parking charges are included in the consideration decided. Hence question of further charges for parking does not arise. This explanation was not recorded.

Just as I have stated above that there was no cash amount being exchanged with respect to Palatina Project, similarly, there was no cash transaction with regard to sale of offices through me in the project of Goldnest Spaces LLP. In this case also, my only role was that of introducing the buyers to Goldnest Spaces LLP. The actual rate for the sale of offices of Gold Nest is best known to the purchaser and seller.

At the first available opportunity and time, I am hereby withdrawing and retracting all my statements recorded by the Authorized Officers during the search which lasted for six days and during which tremendous pressure was exerted on me and the correct facts stated by me were not recorded and I was forced to put my signatures on the statements.

I hereby place record the true and correct facts as above without any influence or any pressure and whatever is stated above is-truth and to the best of my knowledge and information and no incorrect facts are stated herein above. I am making this Affidavit to set right the facts that the developers and flat purchasers are not involved in any cash transactions and my notings related to the estimated, presumptive transactions were for the reasons as explained herein above. Solemnly affirmed on 29 Jan 2024 January, 2024. (Rajesh Jagmohandas Gandhi)

Thereafter, based upon the seized materials and the statement of Shri Rajesh Gandhi, the Assessing Officer issued show cause notice dated 21.03.2025 proposing addition of Rs.22.17 crores towards alleged on-money on flats and Rs.9.45 crores towards alleged parking receipts.

The assessment order dated 17.04.2025 culminated in addition of Rs.11,59,21,060/- under section 69A on account of alleged on-money receipts, while no addition was made on parking component. The relevant portion of the assessment order including computation is reproduced hereunder:

1103 Vijay Nogja 3,83,16,3 2,81,20,000 1,01,96,312 Done 12 1104 VijayNogja 3,83,16,3 2,81,20,000 1,01,96,312 Done 12 1202 Rahul Vira 6,75,12,5 6,75,12,500 0 Done 00 1203 Jenil Mehta 3,83,16,3 2,81,20,000 1,01,96,312 Done 12 1403 Abhay 3,83,16,3 2,81,20,000 1,01,96,312 Done Mehta 12 1404 Abhay 3,83,16,3 2,81,20,000 1,01,96,312 Done Mehta 12 1501 Sameer 4,76,57,5 3,63,93,000 1,12,64,500 Done Ambavi 00 6833,91,5 56,74,70,500 11,59,21,06 60 0 Thus based on the findings of the search, the evidence collected, and Rajesh Gandhi's statement recorded under Section 132(4), it has been observed that in the Assessment Year 2024-25, an amount of Rs. 11,59,21,060/- is the On- money received by the assessee in cash in respect of sale of 16 flats which were registered during the year under consideration in the project 'Platina'. This amount remains unexplained and is, therefore, added to the assessee's income as unexplained Money under Section 69 A read with Section 115BBE of the Income Tax Act. Furthermore, the transaction entered into by the assessee with the various flat buyers are in violation of the provisions of Section 269SS of the Act. Penalty proceedings are also initiated under Section 271AAC of the Act for the addition made under Section 69A of the Act.

It is recorded that no incriminating material was found from the premises of the assessee during search proceedings. This fact is not disputed in the assessment order.

The Ld. Authorised Representative appearing on behalf of the assessee advanced elaborate submissions, both factual and legal, assailing the very substratum of the addition. At the outset, it was submitted that search proceedings were conducted at the premises of the assessee for several days contemporaneously with the search at the broker’s premises, yet no incriminating material whatsoever was found from the assessee’s premises. It was emphasised that neither cash, nor bullion, nor any loose sheets, nor any digital records evidencing receipt of on-money were discovered during the course of search at the assessee’s premises. According to the Ld. AR, this fact assumes foundational importance because the addition under section 69A is predicated on the assumption that the assessee was found to be the owner of unexplained money not recorded in its books. He submitted that where no such unexplained money was found in possession or control of the assessee, the statutory condition precedent for invoking section 69A is inherently absent.

It was further contended that the entire edifice of the addition rests upon materials seized from a third party, namely Shri Rajesh Gandhi, and upon his statement recorded under section 132(4). The Ld. AR submitted that a third-party document does not ipso facto become evidence against the assessee unless the Revenue establishes a legally sustainable nexus demonstrating that the document was authored, accepted, ratified or acted upon by the assessee. He submitted that the Assessing Officer has not demonstrated any handwriting of the assessee on the loose sheets, nor any signature of the assessee on the alleged cash acknowledgements, nor any contemporaneous entry in the assessee’s books corresponding to such alleged receipts. It was argued that the Revenue has attempted to transplant the broker’s alleged records onto the assessee without bridging the evidentiary gap required in law.

With respect to the loose sheets and coded papers, the Ld. AR submitted that these are, at best, dumb documents, loose sheets not forming part of regular books of account. He emphasised that jurisprudence is well settled that loose papers, scribblings, rough notings and third-party sheets, in the absence of corroborative evidence, cannot be treated as substantive evidence of undisclosed income. He submitted that even if the broker, in his statement, purported to explain such sheets, such explanation cannot override the requirement of independent corroboration, particularly when the statement itself stands retracted. It was contended that the Assessing Officer has not carried out any forensic linkage, no handwriting verification, no confirmation from alleged buyers, and no tracing of cash movement to the assessee’s accounts.

The Ld. AR further argued that the WhatsApp chats and Excel sheets allegedly extracted from the mobile device and pen drive suffer from similar infirmities. It was submitted that electronic evidence must satisfy the requirements of authenticity and certification, and in absence of proper evidentiary compliance, such digital extracts cannot be mechanically relied upon. More importantly, he submitted that even assuming arguendo that such chats refer to negotiations, there is no proof of actual cash receipt by the assessee. Negotiation of higher rates or internal broker communications cannot be equated with receipt of unaccounted money by the developer.

The Ld. AR then addressed the statement recorded under section 132(4). He submitted that though statements recorded during search carry evidentiary value, such value is not absolute or immune from scrutiny. He pointed out that Shri Rajesh Gandhi filed a notarised affidavit retracting his statement within five days, alleging coercion and pressure during prolonged search proceedings. It was contended that once a statement is retracted, the burden shifts upon the Revenue to corroborate the contents thereof by independent evidence. According to the Ld. AR, in the present case, there is no independent corroboration no buyer confirmation, no cash trail, no bank deposit, no seizure of cash, and no documentary linkage found at the assessee’s premises. Therefore, the retracted statement cannot, in isolation, sustain an addition of this magnitude.

The Ld. AR further submitted that the principles of natural justice were violated inasmuch as effective cross- examination of Shri Rajesh Gandhi was not afforded to the assessee. He submitted that where the addition is substantially based upon a third-party statement, denial of cross-examination renders the reliance legally infirm. It was argued that the confrontation of the broker’s statement before Shri Pankaj Goshar on 24.01.2024 and the categorical denial recorded therein further weakens the Revenue’s case.

The Ld. AR placed reliance upon the judgment of the Hon’ble Bombay High Court in the case of CIT vs Lavanya Land (P.) Ltd. to contend that in absence of evidence of actual cash changing hands and in absence of incriminating material found at the assessee’s premises, addition cannot be sustained merely on the basis of third-party notings. The relevant portion relied upon is reproduced hereunder:

He further relied upon the judgment of the Hon’ble Karnataka High Court in DCIT vs Sunil Kumar Sharma, affirmed by the Hon’ble Supreme Court, to contend that loose sheets do not constitute books of account and cannot form sole basis of addition. The relevant portion is reproduced hereunder:

Without prejudice, the Ld. AR submitted that even assuming arguendo that any such receipts existed, the method of accounting followed by the assessee is Percentage Completion Method and income, if any, could not have been taxed in the year under consideration without demonstrating that revenue recognition threshold was crossed. It was argued that the Assessing Officer has completely disregarded the accounting method consistently followed and accepted in earlier years.

Per contra, the Ld. Departmental Representative strongly supported the assessment order and submitted that the seized materials are not stray notings but are detailed, transaction-specific and internally consistent. He argued that the statement recorded under section 132(4) is a substantive piece of evidence and that the retraction affidavit is an afterthought intended to dilute the admission made during search. According to him, the loose sheets, coded papers, diary entries, WhatsApp chats and Excel workbook collectively form a chain of evidence demonstrating systematic receipt of cash components. He submitted that the Assessing Officer has undertaken correlation between agreement values and the figures appearing in seized documents, and that the cumulative effect of evidence justifies the addition.

The Ld. DR further contended that the Ld. CIT(A) erred in restricting the addition to profit element and that once receipt of on-money is established, the entire amount represents undisclosed income. He accordingly urged that the order of the Ld. CIT(A) be modified and the addition be sustained in full measure.

We have heard the rival submissions at length and with due circumspection, and we have carefully perused the entire material placed on record, including the seized loose papers, coded sheets, the spiral pocket diary titled “JSW SHOPPE”, the extracts of WhatsApp conversations/images as relied upon, the Excel workbook titled “Brokerage” containing the sheet “Palatina”, the statement of Shri Rajesh Gandhi recorded under section 132(4), the confrontation statement of Shri Pankaj Goshar dated 24.01.2024, the retraction affidavit dated 29.01.2024, the show cause notice dated 21.03.2025, the assessment order dated 17.04.2025, and the impugned order of the Ld. CIT(A). The dispute before us is not a routine arithmetical contest between two computations; it raises foundational questions touching the very legitimacy of fastening an addition of alleged cash receipts upon an assessee on the strength of third-party records and a statement which stands retracted, without any independent corroboration, without any recovery from the assessee, and without any contemporaneous trail in the assessee’s own books or premises. In such matters, the Tribunal is not merely to count figures, but to examine whether the evidentiary architecture itself can bear the weight of the conclusion sought to be placed upon it; for if the foundation is infirm, no superstructure, however ingeniously reasoned, can be allowed to stand.

The evidentiary questions which arise, therefore, are multiple and interlocked: first, whether section 69A, which is invoked by the Assessing Officer, can at all be attracted when no money, bullion, jewellery or other valuable article is found from the assessee and the entire allegation is inferential, built upon third-party documents; second, what is the probative worth of loose sheets, diaries, and broker-maintained digital compilations, when they are not part of the assessee’s books, not authenticated by the assessee, and are not discovered from the assessee’s possession; third, what is the legal consequence of a statement recorded under section 132(4) which is retracted promptly by sworn affidavit, and whether such retracted statement, absent independent corroboration, can still be treated as a sufficient basis to visit an assessee with addition; fourth, whether the requirement of corroboration stands satisfied in the present case by any buyer confirmation, cash trail, recovery, or any incriminating material found from the assessee; and fifth, whether, even on a cumulative appreciation, the material relied upon is of such quality that it crosses the threshold from suspicion to proof. These are not peripheral facets; they strike at the root, and the adjudication must begin there.

The law is equally clear that in fiscal adjudication, the standards are neither of conjecture nor of moral probability, but of legal proof anchored in cogent material. Search assessments and post-search additions, by their very nature, often proceed upon seized material; but even seized material must speak with clarity, and where it does not, it must be supported by corroboration. A third-party record may trigger enquiry; it cannot, without more, conclude enquiry. Similarly, a statement, even if recorded under section 132(4), is not an unassailable monument; its evidentiary worth is measured by voluntariness, consistency, and corroboration. It is in the backdrop of these settled principles that we proceed to evaluate the addition made in the instant case. The addition made by the Assessing Officer is under section 69A of the Act. The provision, in its plain statutory contour, contemplates a situation where the assessee is found to be the owner of money, bullion, jewellery or other valuable article which is not recorded in the books of account, if any, maintained by the assessee, and the assessee offers no explanation or the explanation offered is not satisfactory. The expression “found to be the owner” is not a decorative phrase; it constitutes a jurisdictional pivot.

In the present case, it is an admitted position emanating from the record, including the assessment order itself, that no cash, bullion, jewellery or other valuable article was found from the premises of the assessee during search proceedings. The case of the Revenue is not one of physical discovery from the assessee, but one of inference drawn from third-party documents and a third-party statement. Therefore, at the threshold, the Tribunal must examine whether, on the facts as established, the statutory pre-condition of section 69A is satisfied; and if not, whether the invocation of section 69A can be sustained merely on presumptive reasoning.

The Revenue’s case, as argued and as reflected in the assessment order, rests predominantly upon: (i) handwritten loose sheets and certain coded sheets seized from the premises/cabin of Shri Rajesh Gandhi; (ii) the spiral pocket diary titled “JSW SHOPPE”, containing alleged date-wise records of cash receipts linked to certain flat numbers; (iii) the WhatsApp chats/images extracted from a mobile device attributed to Shri Rajesh Gandhi; (iv) the Excel workbook titled “Brokerage” containing the sheet “Palatina” with tabulated particulars; and (v) the statement of Shri Rajesh Gandhi recorded under section 132(4), which is stated to decode and own up these materials as representing “on- money” receipts by the builder. Thus, the entire narrative of the Revenue is built upon materials emanating from the same source Shri Rajesh Gandhi and the attempt is to use that source to fasten alleged cash receipts upon the assessee.

It is important, at this stage, to keep the evidentiary compartments distinct. Loose sheets, coded papers, diaries, and Excel compilations are not books of account maintained in the regular course of business by the assessee. They are not found from the assessee. They are not shown to be authored by the assessee. They do not bear the assessee’s signatures, acknowledgements, or internal identifiers which would connect them organically to the assessee’s accounting system. In law, therefore, such papers howsoever suspicious in appearance require corroboration and linkage. The Assessing Officer has sought to provide linkage by correlating agreement values with figures appearing in these sheets and treating the differential as cash. However, correlation of figures, by itself, is not proof of receipt; it is, at best, a basis for enquiry. The decisive question remains: is there any independent evidence demonstrating that the assessee actually received such differential in cash?

On this aspect, we find that no buyer confirmation has been brought on record to evidence payment of cash. No statement of any flat purchaser has been recorded and confronted to the assessee showing that an amount over and above the agreement value was in fact paid in cash to the assessee. No evidence of cash trail whether in the form of cash deposits, investment patterns, unexplained assets, or recovery of cash has been demonstrated in the hands of the assessee. No seized material from the assessee’s premises has been placed to show receipt, utilisation, or accounting concealment of such alleged cash. Therefore, the alleged on- money remains a hypothesis anchored in third-party papers, but not established as a fact by independent corroboration.

The Revenue then places substantial reliance on the statement of Shri Rajesh Gandhi recorded under section 132(4) to elevate the seized papers from “notings” to “explained transactions”. We do not dispute that a statement recorded under section 132(4) carries evidentiary value. However, evidentiary value is not synonymous with evidentiary conclusiveness. Here, the statement is not standing alone in pristine permanence; it is followed by a prompt retraction by a notarised affidavit dated 29.01.2024, i.e., within a few days of the search. The retraction may or may not be ultimately acceptable; but its existence and its promptness are material in law, because they compel the Revenue to discharge a heavier burden of corroboration. A retracted statement cannot be treated as the sole fulcrum of addition unless the Revenue demonstrates that the contents of the statement are supported by independent evidence dehors the statement itself. Otherwise, the adjudication becomes circular papers are proved by statement, and statement is proved by papers, both emanating from the same source.

We also find that the confrontation of the broker’s statement before Shri Pankaj Goshar on 24.01.2024 has been specifically relied upon by the assessee to demonstrate that the principal stakeholder denied the allegation of cash receipt. This denial, by itself, may not be conclusive; yet, it materially demonstrates that the broker’s narrative was not adopted or admitted by the assessee’s side. It is in this background that the requirement of cross-examination also assumes relevance. Where the addition is substantially founded on a third-party statement, denial of effective opportunity to cross-examine the maker, when sought, impairs the evidentiary worth of such statement against the assessee. A statement is not merely to be read; it is to be tested. If the Revenue seeks to use it as a sword, the assessee must be afforded the opportunity to test its sharpness.

Coming to the digital materials, namely WhatsApp extracts and Excel workbook “Brokerage” with the sheet “Palatina”, the Revenue has treated them as corroborative. Even assuming, for the sake of argument, that these extracts are authentic and admissible, their evidentiary value still hinges upon linkage. An Excel sheet prepared or maintained by a broker remains, in law, a third-party record unless it is shown to be part of the assessee’s system or acted upon by the assessee. Similarly, WhatsApp chats may show discussions, negotiations, or representations; they do not, by themselves, establish actual receipt of cash by the assessee. The law requires proof of receipt, not mere probability of receipt. The Assessing Officer has not demonstrated that any cash was in fact exchanged, received, and retained by the assessee, nor has he traced such alleged cash into any asset, investment, or unexplained accretion in the assessee’s hands.

One more aspect which cannot be glossed over is the treatment of the “parking” component. The show cause notice proposed, inter alia, addition for alleged cash receipts on account of parking. The assessment order, however, ultimately did not make addition on that component. This conduct reflects that the Assessing Officer himself did not accept the seized material as wholly reliable in all its parts. When an assessing authority selectively accepts some portions of a third-party record and discards others, it becomes imperative that the accepted portion must be supported by stronger corroboration, because the record itself is not being treated as uniformly dependable. Otherwise, the selection becomes vulnerable to the charge of being guided by suspicion rather than proof.

The jurisprudential position on loose sheets and third- party notings, particularly when they do not constitute regular books of account and are not found from the assessee, has been repeatedly reiterated. The Ld. AR has relied upon judicial precedents, and we have already referred to the same above. In that light, and applying those principles to the present facts, we find that the seized loose sheets, diary entries, and broker-maintained digital compilation, even when read along with the broker’s statement, do not attain the character of conclusive evidence against the assessee in the absence of independent corroboration such as buyer confirmations, cash trail, recovery, or incriminating material from the assessee.

The Hon’ble Bombay High Court in CIT vs Lavanya Land (P.) Ltd. (supra) has emphasised the necessity of reliable evidence and the limitations of sustaining additions purely on third-party notings absent proof of actual cash changing hands. Likewise, the Hon’ble Karnataka High Court in DCIT vs Sunil Kumar Sharma (supra), affirmed by the Hon’ble Supreme Court (supra), reiterates that loose sheets, not forming part of regularly maintained books of account, cannot by themselves be treated as sufficient material to sustain addition, particularly when not corroborated by other evidence. These authorities, read in conjunction with the factual matrix herein, fortify the conclusion that the evidentiary threshold has not been crossed.

Once we arrive at the above conclusion on evidence, the consequence in law follows. The jurisdictional premise of section 69A is not satisfied because the assessee was not found to be owner of any unexplained money within the meaning of section 69A; and even on broader principles governing additions based on third-party documents, the Revenue has not discharged the burden of proving actual receipt of cash by the assessee. Therefore, the addition under section 69A cannot be sustained.

We also note that the Ld. CIT(A), while partly granting relief, proceeded to restrict the addition to an estimated profit element by treating the alleged receipts as business receipts. However, such an approach presupposes the establishment of receipt. Estimation of profit element is a step which can logically follow only after the foundational fact of receipt is proved. Where receipt itself remains unproved on the touchstone of corroborative evidence, sustaining any portion thereof, even on an estimated basis, would amount to sustaining a conclusion without a proven premise. The law does not permit such a reverse construction.

Accordingly, in view of the cumulative facts and circumstances, the legal position governing section 69A, and the evidentiary limitations of third-party documents coupled with a promptly retracted statement lacking independent corroboration, we hold that the addition of Rs.11,59,21,060/- made by the Assessing Officer under section 69A is unsustainable in law and on facts. The same is directed to be deleted in full. The grounds raised by the assessee, on this issue, are allowed.

Since the very addition does not survive, the grievance of the Revenue seeking enhancement/sustenance of a higher amount necessarily becomes infructuous and is dismissed. Consequently, the assessee’s appeal stands allowed and the Revenue’s appeal stands dismissed.

In the result, the appeal filed by the assessee is allowed, and the appeal filed by the Revenue is dismissed.