RAKESH KUMAR,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, AGRA
Facts
A search and seizure operation was conducted on the premises of Ghanaram & others group. During the operation, various documents and diaries were found. Examination of a diary (BK-4) revealed a cash loan of Rs. 84,32,000/- taken by the assessee from M/s. Ghanaram Infra-engineers Pvt. Ltd. in FY 2019-20 and an interest payment of Rs. 10,00,000/- in cash.
Held
The Assessing Officer added Rs. 84,32,000/- as cash loan and Rs. 10,00,000/- as unexplained expenditure. The CIT(A) deleted both additions. The Tribunal upheld the CIT(A)'s decision, finding that the source of the loan was explained and the interest payment was considered as an application of undisclosed income confirmed in a subsequent assessment year. For other assessment years, additions were modified based on peak balance theory to avoid double taxation.
Key Issues
Whether the CIT(Appeals) erred in deleting the additions made by the Assessing Officer regarding cash loan and interest payments, and whether the peak balance theory was correctly applied for other assessment years.
Sections Cited
Section 69C, Section 132, Section 127, Section 148, Section 142, Section 69A, Section 250
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Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SHRI S. RIFAUR RAHMAN & SHRI SUNIL KUMAR SINGH
IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA Nos. 431, 437 & 432/Agr/2024 Assessment Years: 2020-21, 2022-23 & 2023-24
Assistant Commissioner of Vs. Sh. Rakesh Kumar, Income Tax, Aayakar Bhawan, 6/AR/180/1, Flat G-2, Ground Sanjay Place, Agra. Floor, Vision Enclave, Avas Vikas Yojna-3, Kanpur-208017. PAN : AMCPK2617H (Appellant) (Respondent)
ITA Nos. 449, 447 & 448/Agr/2024 Assessment Years: 2021-22, 2022-23 & 2023-24
Rakesh Kumar, Flat No. 304, Vs. Dy. CIT, Central Circle, 180-A, Vikas Nagar, Kanpur. Agra. PAN : AMCPK2617H (Appellant) (Respondent)
Assessee by None Department by Sh. Arun Kumar Yadav, CIT/DR
Date of hearing 15.10.2025 Date of pronouncement 26.11.2025
ORDER PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER:
ITA Nos. 431, 437 & 432/Agr/2024 have been preferred by revenue and ITA Nos. 449, 447 & 448/Agr/2024 have been preferred by assessee against the common order dated 04.09.2024 passed in Appeals Nos. CIT
ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
(A)-IV/KNP/11193, 10188, 10031, 10013/2019-20 to 2022-23 by the Ld.
Commissioner of Income-tax (Appeals)-IV, Kanpur u/s. 250(6) of the
Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the
assessment years 2020-21 to 2023-24.
The facts and issues involved in all these appeals are almost
similar, hence, for the sake of convenience and brevity, all these appeals
are being disposed of by this consolidated order. The facts of ITA No.
431/Agr/2024 only are being narrated as under :
ITA No. 431/Agr/2024 (A.Y. 2020-21):
3(i). The brief facts state that the assessee did not file original return of
income for A.Y. 2020-21. A search and seizure action u/s. 132(1) of the
Act was conducted on 03.08.2022 on the residential and business
premises of Ghanaram & others group of Jhansi, wherein various
assets/books of account and documents were found and seized during
the course of search. Consequently, Assessing Officer assumed
jurisdiction vide order passed u/s. 127 of the Act by PCIT, Kanpur. Notice
u/s. 148 of the Act dated 27.06.2023 was issued and served upon the
assessee. Assessee did not file return in response thereof. Subsequently,
notice u/s. 142(1) of the Act on various occasions were issued along with
questionnaire and served upon the assessee.
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3(ii). During the search action, the residence (Premise DR-19) of one Shri
Ashok Kumar Sahu, the Accountant-cum clerk responsible for keeping
track of all cash transactions of the assessee company, M/s. Ghanaram
Infra-engineers Pvt. Ltd., was also covered. Various incriminating
documents were found and seized from the premise. The documents
were in the form of various hand-written diaries (BK-4, BK-20, BK-12, BK-
8, BK-34, BK-50, BK-29, BK-32, BK-25, BK-22 etc.).
3(iii). While examining the hand written diary BK-4, it was noticed that
the assessee had taken cash loan of Rs.84,32,000/- from M/s. Ghanaram
Infra-engineers Pvt. Ltd. during the year 2019-20 and paid interest of
Rs.10,00,000/- in cash. In this connection notice u/s. 142(1) of the Act
dated 20.02.2024 was issued for seeking explanation regarding nature of
transaction and source of payment of interest, assessee, however, failed
to submit required explanation.
3(iv). Further show cause notice was also issued and served upon the
assessee. Assessee, vide his submission dated 23.03.2024 admitted the
copy of ledger recovered from Shri Ashok Kumar Sahu that belonged to
assessee, however, explained that the transaction on this paper were
related to Shri Bishan Singh, owner of Ghanaram group of cases/ Country
One Real Estate LLP for Bhitoor Land/Jewar Land (Ghanaram
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ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
Construction Company Pvt. Ltd.) and Cherry Buildcon Pvt. Ltd., Greater
Noida falling in A.Y. 2020-21 & 2022-23.
3(v). It was further stated that these funds were taken from Shri Bishan
Singh in connection with his project, of which his accountant Shri Ashok
Kumar Sahu was maintaining his records. Further stating that since, the
assessee has no concern with reference to the ownership of the
investment of these funds, they could not be found in the books of
account. Assessee further stated that since he was associated as a helper
and sometimes also participated in investment in personal capacity, Rs.
5,00,000/- were transferred from assessee’s wife’s concern M/s. Krishna
Agritech.
3.(vi). Assessee further explained that he was enjoying income from
business as commission agent and was associated with Ghanaram Infra-
engineers Pvt. Ltd. in the above said capacity, the assessee has not
made said payment of Rs.10,00,000/- as interest to Shri Bishan
Singh/Ghanaram Infra-engineers Pvt. Ltd. Further that during the course
of recording his statement, it was said that these funds were taken from
Shri Bishan Singh in connection with his project and because of the fact
that the deal could not get materialized, Shri Bishan Singh demanded for
his money and added Rs.7.5 lacs as interest on account of non-payment
as answered to question No. 58 of assessee’s statement recorded on 4 | P a g e
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oath. Assessee, accordingly, explained that he did neither make the said
alleged payment/interest nor accepted the same. Assessing Officer, was,
however, not satisfied with the explanation tendered by assessee during
the assessment proceedings and added Rs.84,32,000/- as said cash loan
and Rs.10,00,000/- as unexplained expenditure u/s. 69C of the Act in the
income of the assessee.
Aggrieved, assessee preferred first appeal before ld. CIT(Appeals),
who deleted both the additions made by the Assessing Officer.
Aggrieved, revenue has preferred this second appeal, raising
following grounds : 1. Whether on facts and circumstances of the case and in law. Ld. CIT (A) IV, Kanpur has erred in deleting the addition of Rs 84,32,000/ made by the Assessing Officer on account of cash loan taken from M/s Ghanaram Infra-engineers Pvt. Ltd without appreciating the fact that the addition was based on the incriminating material found and seized during the course of search and seizure and the assessee failed to explain the contents of the incriminating material. 2. Whether on facts and circumstances of the case and in law, Ld. CITIA) IV, Kanpur has erred in deleting the addition of Rs 84,32,000/- made by the AO on account of cash loan taken from M/s Ghanaram Infra-engineers Pvt. Ltd. by observing that source of this amount is explained, ignoring the fact that the assessee during the course of search and seizure action failed to produce any cogent documentary evidence to prove that seized documents were related to Shri Bishan Singh, owner of M/s Ghanaram Group of cases and this amount was duly recorded in the books of said entity. 3. Whether on facts and circumstances of the case and in law, Ld. CIT(A)-IV, Kanpur has erred in deleting the addition of Rs. 10,00,000/- made by the Assessing Officer u/s 69C of the Income Tax Act, 1961 on account of payment of interest on cash loan taken from M/s Ghanaram Infraengineers Pvt. Ltd, without 5 | P a g e
ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
appreciating the fact that the addition was made on the basis of the incriminating material found and seized during the course of search and seizure action and the assessee was not able to explain the relevant entry and contents of the incriminating material. 4. Whether on facts and circumstances of the case and in law, Ld. CIT(A)-IV, Kanpur has erred in deleting the addition of Rs. 10,00,000/- u/s 69C of the Act on account of payment of interest by holding that application of undisclosed income has been confirmed in the hands of assessee in A.Y. 2022-23, without appreciating the fact that the additions made by the AO in different assessment years were based on incriminating material/ seized documents found and seized in the case of assessee pertaining to that assessment years; hence, benefit of sustenance of addition in subsequent years cannot be allowed to the assessee in the year under consideration. ………………………” 6. Perused the records. None responded for the respondent assessee.
Heard Ld. CIT/DR for the appellant revenue.
Ld. CIT/DR has submitted that while passing the impugned order, ld.
CIT(Appeals) has erred in deleting both the aforesaid additions made by
the Assessing Officer, ignoring the incriminating material found and seized
during the course of search and seizure, which remained uncontroverted
by the assessee.
The main point for consideration under appeal is as to whether Ld.
CIT(Appeals) has erred in deleting addition of Rs.84,32,000/- made by the
Assessing Officer on account of alleged cash loan taken from M/s.
Ghanaram Infra-engineers Pvt. Ltd. and addition of Rs.10,00,000/- on
account of payment of interest on such alleged cash loan ?
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ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
We have gone through the impugned order alongwith all the
material available on record. We notice that on the basis of search and
seizure action carried out by the revenue u/s. 132(1) of the Act on
03.08.2022 on the premises of “Ghanaram and other groups of Jhansi”,
various documents were seized. The residence of one Shri Ashok Kumar
Sahu was also covered under search action. On examining the hand
written diary BK-4, revenue noticed that the assessee had taken cash
loan of Rs.84,32,000/- from Ghanaram Infra-engineers Pvt. Ltd. during
F.Y. 2019-20 and paid interest of Rs.10,00,000/- in cash. On the basis of
these seized documentary contents, learned Assessing Officer made the
said additions in the income of the assessee. Ld. First appellate authority,
on the basis of the assessee’s submissions made before it, called for the
remand report from the Assessing Officer in respect of A.Y. 2020-21 to
2023-24. Ld. Assessing Officer submitted combined remand report dated
30.08.2024 for all the relevant assessment years. After considering the
assessee’s submissions and remand report submitted by the Assessing
Officer, Ld. CIT(Appeals) passed consolidated order dated 04.09.2024.
The relevant paras 8.1 and 9.1 of the impugned order related to A.Y.
2020-21 are reproduced as under :
“8.1. In AY 2020-21 from the seized pages 131 & 170 of Annexure BK-4, found and seized from residential premise of Sh. Rakesh Kumar, it can be seen that the account is maintained in the name of Sh. Rakesh Yadav. From these pages, it can be seen that the 7 | P a g e
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account of page no. 131 is running from July, 2019 to 05.01.2022. Further account of page no. 170 starts from 09.04.2021 and the same runs upto July, 2021. In page no. 170 of BK-4 on 09.04.2021, there are three entries i.e. entry of Rs. 25,00,000/- on 09.04.2021 in the name of Cherry Buildcon Pvt Ltd., entry of Rs. 5,00,000/- again on 09.04.2021 in the name of Krishna Agritech and entry of Rs. 19.07.2021 of Rs. 75,00,000/- in the name of Country One Real Estate LLP. At the end of this page, there is narration of Hisab Ho Gaya. These entries do not belong to the year under consideration and appear to be cheque entries. In this page, there is mention of debit of Rs. 10,00,000/-. It appears that AO has made addition of Rs. 10,00,000/- based on this. However the same do not pertain to the year under consideration. Further in page no. 131, there are three narrations relating to July, 2019, February, 2021 and 05.01.2022. From these narrations, it appears that amounts have been given to Sh. Rakesh ie the appellant. Based on these narrations, the AO has made addition of Rs. 84,32,000/- as cash received by the appellant from M/s. Ghanaram Infra-Engineers Pvt Ltd. Another addition of Rs. 10,00,000/- is made as cash interest paid by the appellant to M/s. Ghanaram Infra-Engineers Pvt Ltd. In this regard, it is observed that the AO himself has reached to the conclusion based on narration of seized material that amount of Rs. 84,32,000/- is received by the appellant from M/s. Ghanaram Infra-Engineers Pvt Ltd., therefore the source of this cash amount is clear and the same cannot be added in the hands of the appellant. Therefore the same is deleted and the relief is allowed to the appellant. …………………………………………………………………………”
“9.1 Based on the above observations, various grounds of appeal of AY 2020-21 are adjudicated as under: (i) ………………………….
(ii) In the grounds of appeal no. (ii) & (iii), the appellant has challenged addition of Rs. 84,32,000/- being cash loan taken from M/s. Ghanaram Infra-Engineers Private Limited and addition of Rs. 10,00,000/- made u/s 69C of IT Act on account of alleged payment of interest in cash to Ghanaram Infra-Engineers Private Limited.
In this appellate order, addition of Rs. 84,32,000/- being cash loan taken from M/s. Ghanaram Infra-Engineers Private Limited has not been confirmed since the source of this amount is explained, hence the same is required to be considered in the hands of M/s. Ghanaram Infra-Engineers Private Limited and not in the hands of the appellant. However in the matter of addition of Rs. 10,00,000/- 8 | P a g e
ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
made u/s 69C of IT Act, it has been concluded that since the same has been paid back as cash interest after the end of 19.07.2021, the same is considered as application of undisclosed income, which is confirmed in the hands of the appellant in AY 2022-23 hence this addition is deleted. (In AY 2022-23, undisclosed income of Rs. 1,63,69,630/- is confirmed in the hands of the appellant] Thus both the additions are deleted in the year under consideration and relief is allowed to the appellant.” 10. Perusal of the aforesaid relevant part of the impugned order shows
that ld. CIT(Appeals) has found the sum of Rs.84,32,000/- as alleged cash
loan taken from Ghanaram Infra-engineers Pvt. Ltd. as the source of this
amount was genuinely found to have been explained with further
observation of ld. CIT(Appeals) that the same was required to be
considered in the hands of M/s. Ghanaram Infra-engineers Pvt. Ltd. and
not in the hands of assessee. Conclusion of ld. CIT(Appeals) that since
Rs.10 lacs was paid back as cash interest after the end of 19.07.2021,
was confirmed in the hands of appellant in the year 2022-23. Nothing
contrary to these findings of ld. CIT(Appeals) has been brought before us
to take any other view. We do not find any error of law or fact in the
impugned order. Aforesaid point is accordingly determined against the
revenue and in favour of the assessee. This revenue’s appeal is liable to
be dismissed.
ITA No. 432/Agr/2024 (A.Y. 2023-24:
The assessment in this case was completed on the basis of cash
transactions of F.Y. 2022-23 (A.Y. 2023-24) based on seized diaries BK-
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ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
2/BK-3/BK-4/BK-5 during the aforesaid search and seizure proceedings at
the residence of the assessee. An addition of Rs.1,17,34,000/- was made
u/s. 69A of the Act on the basis of cash receipts and Rs.1,41,15,914/- was
added u/s. 69C of the Act on the basis of aforesaid diaries/loose papers
found from the assessee’s residence. According to the facts of this case,
assessee filed original return of income for A.Y. 2023-24 on 27.12.2023,
declaring income of Rs.3,10,130/-, but was not verified. On the basis of
search and seizure, assessee’s case was selected for complete scrutiny.
After considering the assessee/s submissions, Assessing Officer was not
satisfied and added the aforesaid receipts and expenditure in the total
income of the assessee.
Learned CIT(Appeals), while examining entire records at his
disposal, found that on the basis of the diaries and loose papers detailed
in para 7.4 of the impugned order, a total of all cash receipts in the hands
of appellant was Rs.1,17,34,000/- and Rs.1,41,15,914/- but according to
para 8.3 (last sub-unnumbered para at page 7.3 of the impugned order)
there was peak negative balance reached after cash payment of
Rs.6,45,363/-. There was negative balance of Rs.1,03,90,314/-. Learned
CIT(Appeals) found that there was no explanation of appellant as to how
the negative cash balance could be justified. Ld. CIT(Appeals),
accordingly, considered this amount of Rs.1,03,90,314/- as undisclosed 10 | P a g e
ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
deemed income in the hands of assessee as against aforesaid two
additions of Rs.1,17,34,000/- and Rs.1,41,15,914/-.(allowing relief of
Rs.1,54,59,600/- to the assessee). This conclusion of ld. CIT(Appeals)
seems to be based on the peak credit theory/peak balance theory, which
is used to avoid the double taxation or re-cycling of unaccounted or
unexplained cash. This principle has been established through judicial
precedents. Hence, we do not find any fault in the conclusion arrived at by
ld. CIT(Appeals) based on this peak balance theory. Nothing has been
brought before us by the revenue so as to disregard the theory adopted
by the first appellate authority. This revenue’s appeal is, accordingly,
liable to be dismissed.
ITA No. 437/Agr/2024 (A.Y. 2022-23):
The facts and issue involved in this appeal are similar to that of ITA
No. 432/Agr/2024 (A.Y. 2023-24) except the figures of returned income
and the figures of additions of Rs.2,84,42,280/- u/s. 69A as gross receipts
and Rs.2,92,02,900/- as gross expenses added u/s. 69C of the Act by the
Assessing Officer. Ld. CIT(Appeals), on the similar reasoning, modified
the addition to Rs.1,63,69,630/-, as the maximum cash balance as against
the two additions of Rs.2,84,42,280/- and Rs.2,92,02,900/- added by the
learned Assessing Officer. Our finding arrived at in ITA No. 432/Agr/2024
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ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
shall mutatis mutandis apply to the issue involved in this appeal also. This
revenue’s appeal is liable to be dismissed accordingly.
ITA No. 447 & 448 (A.Yrs. 2022-23 & 2023-24 :
The facts and issue involved in these assessee’s appeals are
common to revenue’s appeal ITA No. 432/Agr/2024, based on the same
search and seizure proceedings. Assessee’s appeals are allowed to the
extent only of sustenance of part of additions of Rs.1,63,69,630/- and
Rs.1,03,90,314/-, by ld. CIT(Appeals) on the basis of peak balance theory
for A.Y. 2022-23 and 2023-24 respectively. Hence, our finding in ITA No.
432/Agr/2024 shall mutatis mutandis apply in these appeals also. These
assessee’s appeals are liable to be dismissed accordingly.
ITA No. 449/Agr/2024 (A.Y. 2021-22):
This assessee’s appeal relating to A.Y. 2021-22, has common fact
and issue involved in assessee’s aforesaid two appeals, except
sustenance of peak negative balance of Rs.18,13,500/- as against
additions of Rs.8,95,500/- made u/s. 69A of the Act and Rs.19,59,500/-
made u/s. 69C of the Act on the basis of aforesaid search and seizure
proceedings. Our finding arrived at in ITA No. 432/Agr/2024 shall mutatis
mutandis apply in this appeal also. This assessee’s appeal is liable to be
dismissed accordingly.
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ITA Nos. 431, 437 & 432 and 449, 447 & 448/Agr/2024
In the result, ITA Nos. 431, 437 & 432/Agr/2024 filed by the revenue
and ITA Nos. 449, 447 & 448/Agr/2024 filed by assessee are dismissed.
The impugned common order dated 04.09.2024 stands confirmed.
Order pronounced in the open court on 26.11.2025.
Sd/- Sd/- (S. RIFAUR RAHMAN) (SUNIL KUMAR SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 26.11.2025 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, Agra
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