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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

Sakthi Realty Holdings Pvt. Ltd., Coimbatore vs. DCIT, CC-2, Coimbatore

The appeal stand allowed in terms of our above order

ITA 1160/CHNY/2024[2013-14]Status: DisposedITAT Chennai10 Dec 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1160/Chny/2024 (िनधा)रण वष) / Assessment Year: 2013-14) M/S. Sakthi Realty Holdings Ltd. Dcit बनाम/ #62, Dr. Nanjappa Road, Central Circle-2, Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaeca-8414-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman(Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R

For Appellant: Shri R. Venkata Raman(CA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 132Section 153ASection 153D

issued to the assessee on 11-10-2017. The assessee admitted income of Rs.58.63 Lacs. The main issue arose on account of alleged on-money payment for purchase of certain land by the assessee. 3.2 During search, loose sheets were seized vide ANN/SM/SRIL/LS/S. The loose Sheet No.1 indicated that ... loose sheet found during the course of search. On the basis of the same, it has been alleged that the assessee has paid on-money on purchase of certain land. The copy of the loose sheet has been extracted on Page No.3 of the assessment order. Upon perusal

Sakthi Finance Holidays, Coimbatore vs. DCIT 2, Coimbatore

The appeal stand allowed

ITA 1133/CHNY/2024[2016-17]Status: DisposedITAT Chennai10 Dec 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1132/Chny/2024 (िनधा)रण वष) / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1133/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) M/S. Sakthi Finance Holdings Ltd. Dcit बनाम #62, Dr.Nanjappa Road, Central Circle-2, / Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagcs-8531-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman (Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR

background, first, we take up appeal for AY 2015-16 wherein the grievance of the assessee is two-fold i.e., (i) Addition of alleged on-money payment for Rs.39.05 Lacs; & (ii) Addition of undisclosed income based on loose sheets. 2. On the basis of certain noting as found recorded ... classmate notebook which was seized vide ANN/SFL/SM/B&D/S-1, Ld. AO alleged that the assessee paid on-money of Rs.39.05 Lacs. Accordingly, the same was added as undisclosed income of the assessee. The Ld. CIT(A) confirmed the same against which the assessee is in further appeal before us. 3. This

Sakthi Finance Holidays, Coimbatore vs. DCIT 2, Coimbatore

The appeal stand allowed

ITA 1132/CHNY/2024[2015-16]Status: DisposedITAT Chennai10 Dec 2024AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1132/Chny/2024 (िनधा)रण वष) / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1133/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) M/S. Sakthi Finance Holdings Ltd. Dcit बनाम #62, Dr.Nanjappa Road, Central Circle-2, / Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagcs-8531-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman (Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR

background, first, we take up appeal for AY 2015-16 wherein the grievance of the assessee is two-fold i.e., (i) Addition of alleged on-money payment for Rs.39.05 Lacs; & (ii) Addition of undisclosed income based on loose sheets. 2. On the basis of certain noting as found recorded ... classmate notebook which was seized vide ANN/SFL/SM/B&D/S-1, Ld. AO alleged that the assessee paid on-money of Rs.39.05 Lacs. Accordingly, the same was added as undisclosed income of the assessee. The Ld. CIT(A) confirmed the same against which the assessee is in further appeal before us. 3. This

Assistant Commissioner of Icnome Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

ITA 1102/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Dec 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon'Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & 4. आयकर अपील सं./ Ita No.1102/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) Acit Central Circle-2(2) Chennai. बनाम/ Vs. Shri Chandrasekaran Joseph Vijay 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Adyar, Chennai-600 020. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलार्थी/Appellant) अपीलार्थीकीओरसे / Appellant By : (प्रत्यर्थी / Respondent) : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) Ld. Sr. Dr प्रत्यर्थीकीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख / Date Of Pronouncement : 03-12-2024 2 आदेश / Order Per Bench: 1.1 Aforesaid Appeals By Revenue For Assessment Years (Ay) 2014-15 To 2017-18 Arises Out Of A Common Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai, [Cit(A)] Dated 04-08-2023 In The Matter Of Separate Assessments Framed By Ld. Assessing Officer (Ao) U/S.153A Of The Act Dated 29-09-2021. The Facts As Well As Issues Are Stated To Be Identical In All These Years. For The Purpose Of Adjudication

For Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अधिकरण “बी” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय श्री एबी टी

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

The appeals stand dismissed

ITA 1101/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Dec 2024AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 4. आयकरअपील सं./ Ita No.1102/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Acit Shri Chandrasekaran Joseph Vijay बनाम/ Central Circle-2(2) 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Chennai. Vs. Adyar, Chennai-600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) – Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

show that the money had actually exchanged between the parties in case where there was no other evidence on record to prove that on-money was paid except the loose sheet found in the premises. Similar reference was made to various other case laws. It was further observed ... said image is not editable one. On the basis of entries made in this image, Ld. AO has made allegation of payment of on-money by the assessee. However, except for this image, there is nothing more on record with Ld. AO to support the impugned additions. Initially, in statement

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

The appeals stand dismissed

ITA 1100/CHNY/2023[AY 2015-16]Status: DisposedITAT Chennai03 Dec 2024

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 4. आयकरअपील सं./ Ita No.1102/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Acit Shri Chandrasekaran Joseph Vijay बनाम/ Central Circle-2(2) 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Chennai. Vs. Adyar, Chennai-600 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) – Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-12-2024

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

show that the money had actually exchanged between the parties in case where there was no other evidence on record to prove that on-money was paid except the loose sheet found in the premises. Similar reference was made to various other case laws. It was further observed ... said image is not editable one. On the basis of entries made in this image, Ld. AO has made allegation of payment of on-money by the assessee. However, except for this image, there is nothing more on record with Ld. AO to support the impugned additions. Initially, in statement

Assistant Commissioner of Income Tax, Chennai vs. Chandrasekaran Joseph Vijay, Chennai

ITA 1099/CHNY/2023[2014-15]Status: DisposedITAT Chennai03 Dec 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon'Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1099/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1100/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & 3. आयकरअपील सं./ Ita No.1101/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & 4. आयकर अपील सं./ Ita No.1102/Chny/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) Acit Central Circle-2(2) Chennai. बनाम/ Vs. Shri Chandrasekaran Joseph Vijay 17/9, Vijay Shanthi Four Seasons, 7Th Cross Street, Shanthi Nagar, Adyar, Chennai-600 020. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpv-3488-N (अपीलार्थी/Appellant) : (प्रत्यर्थी / Respondent) अपीलार्थीकीओरसे / Appellant By : Shri V. Nandakumar (Cit)-Ld. Cit-Dr & Ms. Gowthami Manivasagam (Jcit) Ld. Sr. Dr प्रत्यर्थीकीओरसे/Respondent By : Shri S. Sridhar (Advocate) A/W Shri Arjun Raj (Advocate)- Ld. Ars सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख / Date Of Pronouncement : 03-12-2024 2 आदेश / Order Per Bench: 1.1 Aforesaid Appeals By Revenue For Assessment Years (Ay) 2014-15 To 2017-18 Arises Out Of A Common Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai, [Cit(A)] Dated 04-08-2023 In The Matter Of Separate Assessments Framed By Ld. Assessing Officer (Ao) U/S.153A Of The Act Dated 29-09-2021. The Facts As Well As Issues Are Stated To Be Identical In All These Years. For The Purpose Of Adjudication

For Appellant: Shri V. Nandakumar (CIT)-Ld. CIT-DRFor Respondent: Shri S. Sridhar (Advocate) a/w Shri
Section 132Section 153ASection 69

आयकर अपीलीय अधिकरण “बी” न्यायपीठ चेन्नई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय श्री एबी टी