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“unexplained money”

Cash Credits & Unexplained ItemsSection 69ASection 69A5,888 judgments

The decision most relied on for unexplained money is (Central)-1 v. NRA Iron & Steel (P) Ltd. (103 Taxmann.com 48), cited in 696 judgments on BharatTax.

Leading authorities on unexplained money

(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.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

Roshan Di Hatti v. CIT
107 ITR 938 · 1977 · Supreme Court
477
citing judgments

An assessee bears the onus to prove the identity, creditworthiness, and genuineness of any cash credit or transaction. If the assessee fails to discharge this burden with cogent evidence and explanation, the Assessing Officer is justified in making additions to their income, and no further burden lies on the revenue.

CIT v. Precision Finance Pvt. Ltd.
208 ITR 465 · 1994 · High Court
427
citing judgments

When an assessee seeks to explain a cash credit under Section 68, they must prove the identity of the creditors, their creditworthiness or capacity to advance money, and the genuineness of the transactions. The burden of proof is not discharged merely by filing confirmatory letters or demonstrating banking channel transactions.

Chuharmal v. CIT
172 ITR 250 · 1988 · Supreme Court
340
citing judgments

The expression 'income' under Section 69A of the Income-tax Act, 1961, has a wide meaning, encompassing anything that comes in or results in gain. Therefore, an assessee's unexplained investments, such as purchasing articles or depositing cash, can legitimately be inferred and deemed as income under this section.

Judgments citing unexplained money

Tajuddin Khan, Cuttack vs. Income Tax Officer, Cuttack

In the result, appeal of the assessee stands allowed for statistical purposes

ITA 217/CTK/2025[2015-16]Status: DisposedITAT Cuttack02 Jul 2025AY 2015-16

Bench: S/Shri Duvvuru Rl Reddy(Kz) & Rajesh Kumarassessment Year : 2015-16 Tajuddin Khan Vs. Ito, Ward -1(1), Cuttack C/O Taj Plast, Plot No 81, Phase Iii, Jagatpur New Industrial Estate, Jagatpur, Cuttack, 754021 Pan/Gir No. Aozpk 4787 P (Appellant) .. ( Respondent) Assessee By : Shri Lalatendu Sahu, Ca & Manmohan Mishra, Ar Revenue By : Shri Prarteek Kr Mishra, Sr. Dr Date Of Hearing : 2 /7/2025 Date Of Pronouncement : 2 /7/2025 O R D E R Per Bench The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nafc), New Delhi Nfac), Delhi Dated 27/01/2025 In Appeal No. Nfac/2014-15/10247212 Passed For Assessment Year 2015-16. 2. Facts Of The Case Are That The Assessee, An Individual Had Not Filed The Return U/S.139 Of The Act. During The Year Under Consideration, The P A G E 1 | 4 Assessment Year : 2015-16

For Appellant: Shri Lalatendu Sahu, CA and Manmohan Mishra, ARFor Respondent: Shri Prarteek kr Mishra, Sr. DR
Section 133(6)Section 139Section 143(2)Section 148Section 69A

concerned banks, but there was no response. Since the total cash deposit in the bank was remained unexplained, the AO treated the same as unexplained money u/s.69A of the Act. Being aggrieved, the assessee carried the matter in appeal but the ld CIT(A) dismissed the appeal for want

D Rajeswari, Erode vs. ITO, Ward-1(1), Erode

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1020/CHNY/2025[2019-20]Status: DisposedITAT Chennai02 Jul 2025AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1020/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 D. Rajeswari, Vs. The Income Tax Officer, 22F, Periyar Nagar, Opp To Ward 1 (1) Kumarasamy Hospital, Erode. Erode 638 001. [Pan:Apkpr2076J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Meenatchi Sundaram, C.A. ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 30.06.2025 घोषणा की तारीख /Date Of Pronouncement : 03.07.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2019-20. 2. We Find That This Appeal Is Filed With A Delay Of 40 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri K. Meenatchi Sundaram, C.AFor Respondent: Ms. R. Anita, Addl. CIT
Section 133(6)Section 143(2)Section 147Section 148Section 69ASection 69C

considering the bank statement obtained under section 133(6) of the Act, the Assessing Officer treated the cash credits at ₹.4,69,000/- as unexplained money under section 69A of the Act and the withdrawals of ₹.27,29,547/- as unexplained expenditure under section 69C of the Act and added