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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

Vishan Chandra Gupta S/O Salig Ram 56-Lajpat Nagar, Karamchari Nagar Bareilly-243001, Bareilly vs. Income Tax Officer, Ward-1(1), Bareilly

In the result, appeal of the Assessee is allowed for statistical purposes

ITA 173/LKW/2023[2011-12]Status: DisposedITAT Lucknow23 Jan 2025AY 2011-12

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2011-12 Vishan Chandra Gupta V. Income Tax Officer S/O Salig Ram, Ward 1(1) 56, Lajpat Nagar Bareilly Karamchari Marg Bareilly Tan/Pan:Anhpg7000J (Appellant) (Respondent) Appellant By: None Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 06 01 2025 Date Of Pronouncement: 23 01 2025 O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 14.03.2023, Passed By The Ld. Commissioner Of Income Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi For Assessment Year 2011-12. 2. The Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Year Under Consideration On 12.07.2012, Declaring A Total Income Of Rs.3,61,210/-. The Income Tax Department Was In Possession Of Air Information That The Assessee Had Deposited Cash Amounting To Rs.13,90,000/- In His Saving Bank Account During The Financial Year 2010-11 Relevant To The Assessment Year Under Consideration. The Assessing

For Appellant: NoneFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 143(2)Section 147Section 148

side of the assessee to the show cause notice issued on 01.11.2018, the AO treated the cash deposits of Rs.13,90,000/- as the undisclosed income of the assessee and added the same to the total income of the assessee. 3. Aggrieved, the assessee preferred an appeal before

Surinder Singh Ryait, Ludhiana vs. DCIT, CC-II, Ludhiana

In the result, appeal of the Assessee is allowed

ITA 1437/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh23 Jan 2025AY 2015-16

Bench: This Tribunal. The Assesse Is Aggrieved By The Order Bearing Number: 09/It/Cit(A)-5/Ldh/2017-18 Dt. 29/08/2019 Passed Under Section 154 Of The Act Which Is Hereinafter Referred To As The “Impugned Order”. The Relevant Assessment Year Is 2015-16 & The Corresponding Previous Year Period Is From 01/04/2014 To 31/03/2015. 2. Factual Matrix 2.1 That By An Order In First Appeal Bearing Number 09/It/Cit(A)- 5/Ldh/2017-18 Dt. 21/12/2018 The Ld. Cit(A) In Terms Of Section 250(6) Of The Act Had Allowed The Appeal Of The Assessee Against The Penalty Order Dt. 12/05/2017 Wherein Penalty Of Rs. 12,30,000/- Was Imposed On 2 The Assessee U/S 271Aab(1)(A). The 1St Appeal Of The Assessee Was Thus

For Appellant: Shri P.K. Goel, C.A (Virtual)For Respondent: Dr. Ranjeet Kaur, Sr. DR
Section 154Section 250(6)Section 253Section 271ASection 274

Sandeep Chandhak , Charge mentioned was "have in a statement under subsection 4 of Section 132 during the course of Search and Seizure operation admitted undisclosed income" and hence Allahabad HC judgement is totally on different facts. The Hon'ble ITAT, Indore in case of Ashok Bhatia Vs. DCIT, Indore ... have concealed the particulars of your income and furnished the inaccurate particulars of such income’ and there is no mention that the assessee has ‘undisclosed income’ within the meaning of Section 271AAB of the Income Tax Act, 1961. On perusal of the facts including the assessment order and the notice