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“undisclosed income”

Search & SeizureSection 153ASection 153A9,092 judgments

The decision most relied on for undisclosed income is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on undisclosed income

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

Commissioner of Income Tax v. Harjeev Aggarwal
290 CTR 263 · 2016 · High Court
583
citing judgments

Assessment based solely on a statement recorded under Section 132(4) of the Income Tax Act requires the statement to be relatable to incriminating material or evidence found during the search, especially when considering Section 158BB(1) which restricts computation of undisclosed income to evidence found during search.

CIT v. Anil Kumar Bhatia
352 ITR 493 · 2013 · High Court
537
citing judgments

Section 153A can be invoked to reassess income for all years under consideration prior to a search, even if returns for those years were processed under Section 143(1)(a). The Assessing Officer has the power to reassess total income in such cases without fetters.

CIT v. P. Mohanakala
291 ITR 278 · 2007 · Supreme Court
525
citing judgments

The Supreme Court emphasized that in the absence of concrete rebuttal by the assessee, circumstantial evidence holds significant weight, applying the doctrine of preponderance of probability, particularly when assessing undisclosed income or unexplained cash credits.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

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. Gurinder Singh Bawa
386 ITR 483 · 2016 · High Court
416
citing judgments

If no incriminating material is found during a search operation regarding a particular issue, then no addition can be made concerning that issue in an assessment under section 153A of the Income-tax Act.

Judgments citing undisclosed income

Vijetha Donthiri, Hyderabad vs. ACIT., Central Circle-2(4), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1355/HYD/2024[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1355/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2019-20) Vijetha Donthiri, Asst. Commissioner Of Income Vs. Hyderabad. Tax, Central Circle 2(4), Pan:Alqpd4873P Hyderabad. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri M.V. Prasad, C.A. रधजस् व द्वधरध/Revenue By: Shri Gurpreet Singh, Sr-Dr सुिवधई की तधरीख/ 05/08/2025 Date Of Hearing: घोर्णध की तधरीख/ 20/08/2025 Pronouncement: आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Vijetha Donthiri (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”), Dated 29.11.2024 For The A.Y. 2019-20. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Shri Gurpreet Singh, SR-DR
Section 132Section 143(3)Section 153Section 153C

satisfaction and the Delhi High Court found that the machinery provided under section 153C read with section 153A equally facilitates inquiry regarding existence of undisclosed income in the hands of a person other than searched person. The provisions have been referred to in details in dealing with a challenge

Dakshaben Ajitbhai Desai, Surat vs. ITO, Ward 2(3)(1), Surat

ITA 1060/SRT/2024[2012-13]Status: DisposedITAT Surat18 Aug 2025AY 2012-13

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपीलसं./Ita No. 1059/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Anilbhai Desai 87, Brahman Faliya, Udhna Kharwasa Road, Dindoli, Surat – 394210 Vs. Income Tax Officer, Ward 2(3)(1), Surat स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Gcbpd0303J (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1060/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Dakshaben Ajitbhai Desai Income Tax Officer, Ward 87, Brahman Faliyu, Dindoli, Choryasi. Surat – 394 210 Vs. 2(3)(1), Surat स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Ayspd 0711F (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1061/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Binalben Pinkeshbhai Naik Vs. Income Tax Officer, Ward -1, 132/2 Zaveri Faliya, Kachhori Gandevi Navsari Navsari - 396445 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Aftpn 6207 L (Appellant) (Respondent) Appellant By Respondent By Date Of Hearing Date Of Pronouncement : Shri Sapnesh R Sheth, Ca : Shri Ajay Uke, Ld. Sr. Dr : 05/08/2025 : 18/08/2025

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

Anilbhai Desai, Surat vs. ITO, Ward 2(3)(1), Surat

ITA 1059/SRT/2024[2012-13]Status: DisposedITAT Surat18 Aug 2025AY 2012-13

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपीलसं./Ita No. 1059/Srt/2024 (निर्धारणवर्ष / Assessment Year: (2012-13) Anilbhai Desai Vs. Income Tax Officer, Ward – 87, Brahman Faliya, Udhna Kharwasa Road, Dindoli, Surat – 394210 2(3)(1), Surat स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Gcbpd0303J (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1060/Srt/2024 (निर्धारण वर्ष / Assessment Year: (2012-13) Dakshaben Ajitbhai Desai Vs. Income Tax Officer, Ward – 87, Brahman Faliyu, 2(3)(1), Surat Dindoli, Choryasi. Surat – 394 210 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Ayspd 0711F (Appellant) (Respondent) आयकर अपीलसं./Ita No. 1061/Srt/2024 (निर्धारणवर्ष / Assessment Year: (2012-13) Binalben Pinkeshbhai Naik Vs. Income Tax Officer, Ward -1, 132/2 Zaveri Faliya, Kachhori Gandevi Navsari Navsari - 396445 स्थायी लेखासं./जीआइआरसं./Pan/Gir No.: Aftpn 6207 L (Appellant) (Respondent) Appellant By Respondent By Date Of Hearing Date Of Pronouncement : Shri Sapnesh R Sheth, Ca : Shri Ajay Uke, Ld. Sr. Dr : 05/08/2025 : 18/08/2025

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT