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“on-money”

Cash Credits & Unexplained ItemsSection 69BSection 69B1,574 judgments

The decision most relied on for on-money is CIT v. President Industries (258 ITR 654), cited in 471 judgments on BharatTax.

Leading authorities on on-money

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

CIT v. Balchand Ajit Kumar
263 ITR 610 · 2003 · High Court
212
citing judgments

When making an addition for unaccounted receipts, on-money, or non-genuine purchases/sales, the addition should be restricted to the estimated profit element embedded in such transactions, rather than the entire gross amount, particularly when evidence of corresponding expenditure is incomplete. This estimation often involves applying a net profit rate.

CIT v. Girish Chaudhary
296 ITR 619 · 2008 · High Court
175
citing judgments

Additions to income cannot be made solely based on "dumb documents" or vague loose papers seized during a search that merely indicate rates without specific corroborative material linking them to the assessee's unaccounted transactions. The presumption under Section 292C may not apply to such documents.

Principal Commissioner Income Tax, Central-2 v. Umesh Ishrani
108 Taxmann.com 437 · 2019 · High Court
168
citing judgments

An addition to income cannot be made solely based on entries in loose papers found during a search without conducting any independent inquiry or verification from the alleged seller or developer. Reliance solely on digital records without corroborative evidence is insufficient for an addition.

CIT v. Maulikkumar K. Shah
307 ITR 137 · 2008 · High Court
166
citing judgments

Additions on account of on-money receipts cannot be justified solely based on loose papers or 'sauda-chithis' without evidence of actual payment or a clear indication of a completed transaction within those documents.

CIT v. Gurubachhan Singh J. Juneja
302 ITR 63 · 2008 · High Court
147
citing judgments

When unaccounted receipts or suppressed sales are detected and books of account are rejected under Section 145(3), additions to income must be restricted to the profit element embedded in such transactions, not the entire transaction value. This profit element is to be estimated by considering the assessee's regular profit ratio as per books of account.

CIT v. Shivakami Co. (P.) Ltd.
159 ITR 71 · 1986 · Supreme Court
133
citing judgments

The burden of proving an understatement of consideration or the receipt of 'on-money' lies solely with the Revenue, which must provide cogent evidence of actual receipt of higher consideration, beyond mere estimates or suspicion. Additions cannot be made based on assumptions like differences from circle rates without such evidence.

Man Mohan Sadani v. CIT
304 ITR 52 · 2008 · High Court
132
citing judgments

When assessing income from undisclosed or unrecorded sales, the entire sale proceeds cannot be added to the assessee's income; instead, only the net profit embedded in such unaccounted sales, determined by applying the assessee's net profit rate, should be taxed.

Judgments citing on-money

Shaligram Infra Projects LLP ( Ltd. Liability Partnership), Ahmedabad vs. The JCIT (OSD), Central Circle-2(2), Ahmedabad

Appeals are partly allowed

ITA 233/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad08 Sept 2025AY 2018-19

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarit(Ss)A No.167/Ahd/2021 Asstt.Year : 2017-18 & Asst.Year : 2018-19 Shaligram Infra Projects Llp Vs. The Jcit (Osd) 4Th Floor, Office No.401-402 Central Cir.2(2) B/H. Dishman House Ahmedabad. Opp: Sankalp Grace Ii, Ambli Ahmedabad. Pan: Acpfs 7047 A It(Ss)A No.194,195 & 196/Ahd/2021 Asstt.Year : 2015-16, 2016-17 & 2017-18 & Asst.Year : 2018-19 The Jcit (Osd) Vs. Shaligram Infra Projects Llp Central Cir.2(2) 4Th Floor, Office No.401-402 Ahmedabad. B/H. Dishman House Opp: Sankalp Grace Ii, Ambli Ahmedabad.

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Rignesh Das, CIT-DR
Section 132Section 139(1)Section 143(3)Section 153A

along with his two brothers, who were members of the said society having rights over Bunglow/plot Nos. 13,16 and 27 (vacant plot), received on-money payment from the assessee in consideration to their relinquishment of rights on the said plots/bungalows admeasuring total of 893 sq yard [Bungalow ... yard]. In the page no 58, total area of land and bungalows sold by Shri Ashwin B Dudhat and his brothers and the on-money component of sale consideration has been shown 893 sq yards and Rs.66,521/-per sq yard. 3.4 After analysing seized materials, Revenue appointed Special Audit

Kavya Avenues LLP, Visakhapatnam vs. Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam

ITA 363/VIZ/2025[2021-22]Status: DisposedITAT Visakhapatnam04 Sept 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy, Hon'Ble & Shri S Balakrishnan, Hon'Bleआईटीए. नं. / Ita No. 351/Viz/2025 (A.Y. 2021-22) Dcit - Central Circle – 1 5Th Floor, Direct Taxes Building Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh (अपीलार्थी/ Appellant) V. M/S. Kavya Avenues Llp 7-5-64, Ground Floor Pandurangapuram Visakhapatnam – 530003 Andhra Pradesh [Pan:Aarfk7782J] (प्रत्यर्थी / Respondent) आईटीए. नं. / Ita No. 363/Viz/2025 (A.Y. 2021-22) M/S. Kavya Avenues Llp 7-5-64, Ground Floor Opp. Axis Bank Pandurangapuram Visakhapatnam – 530003 V. Acit - Central Circle – 1 Income Tax Office Pratyakshakar Bhavan Mvp Colony, Visakhapatnam – 530017 Andhra Pradesh Andhra Pradesh [Pan:Aarfk7782J] (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By राजस्वकाप्रतिनिधित्व/ Department Represented By सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing घोषणाकीतारीख/Date Of Pronouncement Shri Gvn Hari, Advocate Shri Badicala Yadagiri, Cit(Dr) 12.08.2025 04.09.2025

Section 132Section 132(4)Section 142(1)Section 143(2)Section 143(3)

hearing." 7. Ground Nos. 1 and 4 are general in nature and needs no adjudication. 8. Ground No. 2 &3 relates to addition of on-money received allegedly by the assessee amounting to Rs.4,31,77,430/- and estimation of profit @20%. On this issue, Ld. Authorised Representative [hereinafter “Ld.AR