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“on money receipt”

Cash Credits & Unexplained ItemsSection 69BSection 69B350 judgments

The decision most relied on for on money receipt is Kale Khan Mohammad Hanif v. CIT (50 ITR 1), cited in 581 judgments on BharatTax.

Leading authorities on on money receipt

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.

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.

Sahney Steel and Press Works Ltd. v. CIT
228 ITR 253 · 1997 · Supreme Court
429
citing judgments

A subsidy is treated as a revenue receipt if the assessee is free to use the money in its business as it likes and is not obligated to spend it for a specific capital purpose, such as acquiring assets or repaying loans.

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.

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.

Glass Lines Equipments Company Ltd. v. CIT
253 ITR 454 · 2002 · High Court
150
citing judgments

The Assessing Officer cannot selectively accept parts of a statement or seized evidence that are favourable to the revenue while rejecting other parts favourable to the assessee without proper investigation; the evidence must be considered as a whole. Additions cannot be made based on mere presumptions or surmises without further inquiry.

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.

Judgments citing on money receipt

Vivan Commercial LLP, Rajkot vs. DCIT, CC-1, Rajkot

ITA 562/RJT/2024[2022-23]Status: DisposedITAT Rajkot23 Feb 2026AY 2022-23

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita Nos. 561 & 562/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2021-22 & 2022-23 M/S. Vivan Commercial Llp The Dcit, Cc-1, R K World Tower, Sheetal Park, 150 Aayakar Bhavan, Amruta Estate, बनाम/ Ft Ring Road, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.Ita No. 738/Rjt/2024 िनधा"रण वष"/ Assessment Year: 2021-22 The Dcit, Cc-1, Vivan Commercial Llp Aayakar Bhavan, Amruta Estate, 1 Pearl Plaza, 150 Ft Ring Road, Near G T बनाम/ School, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.It(Ss)A No. 18/Rjt/2024 िनधा"रण वष"/ Assessment Year: 2022-23 The Dcit, Cc-1, Vivan Commercial Llp Aayakar Bhavan, Amruta Estate, 1 Pearl Plaza, 150 Ft Ring Road, Near G T बनाम/ School, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 06/01/2026 घोषणा क" तारीख/Date Of Pronouncement : 23/02/2026

For Appellant: Shri Mehul Ranpura, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld.CIT-DR
Section 132Section 133ASection 143(3)

facts as also in law in retaining addition of Rs.2, 16,41,762/- by estimating profit at the 16% of so called on money receipt. The addition made and retained is bad in law as also on facts therefore the same may kindly be deleted. Alternatively, the addition made ... with Accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is Ground no. 2 in Revenue's appeal in ITA No. 738/RJT/2024

Vivan Commercial LLP, Rajkot vs. DCIT, CC-1, Rajkot

ITA 561/RJT/2024[2021-22]Status: DisposedITAT Rajkot23 Feb 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita Nos. 561 & 562/Rjt/2024 "नधा"रण वष"/ Assessment Years: 2021-22 & 2022-23 M/S. Vivan Commercial Llp The Dcit, Cc-1, R K World Tower, Sheetal Park, 150 Aayakar Bhavan, Amruta Estate, बनाम/ Ft Ring Road, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.Ita No. 738/Rjt/2024 िनधा"रण वष"/ Assessment Year: 2021-22 The Dcit, Cc-1, Vivan Commercial Llp Aayakar Bhavan, Amruta Estate, 1 Pearl Plaza, 150 Ft Ring Road, Near G T बनाम/ School, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.It(Ss)A No. 18/Rjt/2024 िनधा"रण वष"/ Assessment Year: 2022-23 The Dcit, Cc-1, Vivan Commercial Llp Aayakar Bhavan, Amruta Estate, 1 Pearl Plaza, 150 Ft Ring Road, Near G T बनाम/ School, Rajkot - 360001 M G Road, Rajkot - 360001 Vs. "थायीलेखासं ./ जीआइआरसं /. Pan/Gir No.: Aasfv2565P अपीलाथ"/Appellant) (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 06/01/2026 घोषणा क" तारीख/Date Of Pronouncement : 23/02/2026

For Appellant: Shri Mehul Ranpura, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld.CIT-DR
Section 132Section 133ASection 143(3)

facts as also in law in retaining addition of Rs.2, 16,41,762/- by estimating profit at the 16% of so called on money receipt. The addition made and retained is bad in law as also on facts therefore the same may kindly be deleted. Alternatively, the addition made ... with Accounting principles as per ICDS-3 applicable to Real Estate Developers and also not appreciating that the income on account of undisclosed on-money receipt was required to be assessed in the year of receipt. (This is Ground no. 2 in Revenue's appeal in ITA No. 738/RJT/2024

Deputy Commissioner of Income Tax, Central Circle vs. Maruti Enterprise, Rajkot

ITA 228/RJT/2023[2019-20]Status: DisposedITAT Rajkot22 Dec 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhasr. It(Ss)A No Assessment Assessee Name Respondent Name No. Year 1. 12/Rjt/2024 2014-15 Deputy Commissioner Shri Chetan Dhirajlal Rokad Of Income-Tax, Central 1, Pearl Plaza, 150 Ft Ring Circle-1, Rajkot, Road, Near G.T. School “Amruta Estate” 2Nd Rajkot-360 001 Floor, M.G. Road, Rajkot-360 001 Pan.:Afkpr4637P 2. 13/Rjt/2024 2014-15 Deputy Commissioner Shri Nikhilbhai Jamnadas Of Income-Tax, Central Patel Circle-1, Rajkot, P-1, Decora Highland, “Amruta Estate” 2Nd Avadh Main Road, Opp. Floor, M.G. Road, Classic Party Plot Rajkot- Rajkot-360 001 360 005 Pan No.: Agipp 1294 K 3. 17/Rjt/2024 2013-14 Deputy Commissioner Shri Dhirajlal Ravji Rokad Of Income-Tax, Central 1, Pearl Plaza, 150 Ft Ring Circle-1, Rajkot, Road, Near G.T. School “Amruta Estate” 2Nd Rajkot-360 001 Floor, M.G. Road, Rajkot-360 001 Panno.:Abopr5408A 19 & 2017-18 & Deputy Commissioner Shri Rohitkumar Maganlal 4. 20/Rjt/2024 2018-19 Of Income-Tax, Central Sanepara Circle-1, Rajkot, Kangshiyani Road, Opp. “Amruta Estate” 2Nd Sundaram Vidhyalaya, Floor, M.G. Road, Dholra Chokdi, Kothariya, Rajkot-360 001 Rajkot-360 004 Panno.:Aaopp4848H 5. 59-60/Rjt/2023 2017-18 & Deputy Commissioner M/S Maruti Enterprise 2018-19 Of Income-Tax, Central Decora West Hills, Near Classic Party Plot, Opp. Circle-1, Rajkot, Kalawa Road, Rajkot-360 “Amruta Estate” 2Nd 005 Floor, M.G. Road, Rajkot-360 001 Panno.:Abdfm3140K 6. 228/Rjt/2023 2019-20 Deputy Commissioner M/S Maruti Enterprise Of Income-Tax, Central

Section 250

case and in law, learned Commissioner (Appeals) erred in deleting the addition of Rs.12,28,16,100/- in respect of unaccounted on-money receipts, ignoring the facts that during the course of search proceedings, various incriminating materials pertaining to “Decora Westhill Project” found and seized from the premise of Himanshu ... group concerns of the DECORA group), which contained unaccounted investment for possession of land, unaccounted expenditure in development of the project and on- money receipts from sale and also certain excel sheets named as DWH.xls. 2. On the facts and in the circumstances of the case

Deputy Commissioner of Income-Tax, Central Circle vs. Aryan Arcade Limited, Rajkot

ITA 229/RJT/2023[2019-20]Status: DisposedITAT Rajkot19 Dec 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआ. (खो और ज).सं./It(Ss)A Nos.14/Rjt/2024 (निर्धारण वर्ष /Assessment Year: (2014-15) Deputy Commissioner Of Income बनाम Shri Gopal Bhupendra Chudasama, Tax, Central Circle-1, “Amruta /Vs. Shop 10, Om Shivalik, 8 Chandan Estate", 2Nd Floor, M.G. Road, Park, Nr. Paradise Hall, Rajkot-360 Rajkot-360 001 005 (Gujarat) स्थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Ablpc 5612 L (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आ. (खो और ज). सं./It(Ss)A Nos.63 To 65/Rjt/2023 (निर्धारण वर्ष/Assessment Years: (2016-17 To 2018-19) M/S Aryan Arcade Ltd. Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम Estate", 2Nd Floor, M.G. Road, /Vs. Rajkot-360 001 Iscon Mega Mall, Basement, Nana Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009 (Guj) स्थायी लेखा सं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.229/Rjt/2023 (निर्धारण वर्ष/Assessment Year: (2019-20) Deputy Commissioner Of Income Tax, Central Circle-1, “Amruta | बनाम M/S Aryan Arcade Ltd. Estate", 2Nd Floor, M.G. Road, /Vs. Iscon Mega Mall, Basement, Nana Rajkot-360001 Mauva, Main Road, Of 150 Ft, Ring Road, Opp. Nehru Nagar Society, Rajkot-360 009(Guj) स्थायी लेखासं./जी आइआरसं./Pan/Gir No.: Aafca 0162 P (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Maneesh Upnejja, Ld. Ar & Shri Baldev Raj, Ld. Ar राजस्व की ओर से /Revenue By :Shri Sanjay Punglia, Ld. Cit-Dr सुनवाई की तारीख / Date Of Hearing : 25/09/2025 घोषणा की तारीख/Date Of Pronouncement : 19/12/2025 It(Ss)A Nos. 14/Rjt/2024, 63-65/Rjt/2023 & Ita No.229/Rjt/2023, Ays 14-15, 16-17 To 19-20 Gopal B Chudasama & Aryan Arcade Ltd. आदेश/Order Per Bench: This Is Bunch Of Five Appeals By The Revenue, Pertaining To Separate

For Appellant: Shri Maneesh Upnejja, Ld. AR &For Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 143(3)

circumstances of the case and in law, the Ld.CIT(A) erred in adopting real estate business income @ 15% of unaccounted cash on-money receipts in place of @ 80% without appreciating the facts, evidences found and seized during the course of search and circumstances of the peculiar case ... given in the seized documents, wherein it is clearly mentioned the names of the persons who had given advances in cash. These are on-money receipts which are not recorded in the regular books of accounts, on which AO has relied upon. (vii) On the facts and in the circumstances