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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

Mr Ramanath Bajpai, Pune vs. Income Tax Officer, Ward-4(4), Pune

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

ITA 218/PUN/2024[2011-12]Status: DisposedITAT Pune02 May 2024AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.218/Pun/2024 िनधा"रण वष" / Assessment Year : 2011-12 Mr. Ramanath Bajpai, Vs. Ito, Ward-4(4), Pune. B.No.5, S.No.245, Anant Co-Op Housing Society, Aundh, Pune- 411007. Pan : Ailpb5763E Appellant Respondent Assessee By : Shri Gopal Aswani Revenue By : Shri A. K. Mahala Date Of Hearing : 25.04.2024 Date Of Pronouncement : 02.05.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.10.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2011-12. 2. The Present Appeal Is Filed Belatedly I.E. With The Delay Of 44 Days. The Appellant Furnished An Affidavit Praying For Condonation Of Delay In The Circumstances Mentioned Therein. The Relevant Portion Of The Affidavit For Condonation Of Delay Is Reproduced Hereunder :-

For Appellant: Shri Gopal AswaniFor Respondent: Shri A. K. Mahala
Section 139(1)Section 142(1)Section 144Section 147Section 148Section 69A

determined the total income of the assessee at 4 Rs.60,09,335/- by treating the cash deposit of Rs.51,02,600/- as unexplained money u/s 69A of the Act. 6. Being aggrieved, an appeal was filed with a delay of 118 days before the ld. CIT(A)/NFAC

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 435/CHNY/2024[2016-17]Status: DisposedITAT Chennai02 May 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s 144 of the Act. In the assessment orders, Ld. AO has made addition of unexplained money. Upon perusal of impugned orders, it could be seen that the assessee has failed to attend first appellate proceedings and accordingly, the assessments have

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 434/CHNY/2024[2015-16]Status: DisposedITAT Chennai02 May 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s 144 of the Act. In the assessment orders, Ld. AO has made addition of unexplained money. Upon perusal of impugned orders, it could be seen that the assessee has failed to attend first appellate proceedings and accordingly, the assessments have

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 433/CHNY/2024[2014-15]Status: DisposedITAT Chennai02 May 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s 144 of the Act. In the assessment orders, Ld. AO has made addition of unexplained money. Upon perusal of impugned orders, it could be seen that the assessee has failed to attend first appellate proceedings and accordingly, the assessments have

Argalam Associates, Chennai vs. ITO, Non Corp Ward 15(1), Chennai

The appeals stand allowed for statistical purposes

ITA 432/CHNY/2024[2013-14]Status: DisposedITAT Chennai02 May 2024AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपीलसं./ Ita No.432/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2013-14) & आयकरअपीलसं./ Ita No.433/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2014-15) & आयकरअपीलसं./ Ita No.434/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) & आयकरअपीलसं./ Ita No.435/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) M/S. Argalam Associates Ito बनाम Non Corporate Ward-15(1) 21/3 (Old No.43A), Indira Nagar, / Vs. Chennai. 2Nd Avenue Road, Adyar, Chennai – 600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanfa-6941-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N.V.Krishnan (Advocate) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 30-04-2024 घोषणा की तारीख /Date Of Pronouncement : 02-05-2024

For Appellant: Shri N.V.Krishnan (Advocate) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 147

assessments framed by Ld. Assessing Officer [AO] u/s. 147 r.w.s 144 of the Act. In the assessment orders, Ld. AO has made addition of unexplained money. Upon perusal of impugned orders, it could be seen that the assessee has failed to attend first appellate proceedings and accordingly, the assessments have