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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

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

The appeal stand allowed in terms of our above order

ITA 1163/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 आयकरअपील सं./ Ita No.1163/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) 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

That the Ld. CIT(A) erred in confirming the action of the Assessing Officer in making an addition of Rs.42,23,00,000/- towards undisclosed income of the appellant. 4. That the Ld. CIT(A) failed to appreciate that there exists neither incriminating material nor corroborative evidence to establish that ... Rs.42,23,00,000/- added by the Assessing Officer represents undisclosed income of the appellant. 5. That the Ld. CIT(A) failed to appreciate that the sum of Rs.42,23,00,000/- represent land advances and cannot be treated as income of the appellant. 6. That

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

Appeals stand allowed in terms of our above order

ITA 1161/CHNY/2024[2014-15]Status: DisposedITAT Chennai10 Dec 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1161/Chny/2024 (िनधा)रण वष) / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1162/Chny/2024 (िनधा)रण वष) / Assessment Year: 2015-16) 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) & 3. आयकरअपील सं./ Ita No.1131/Chny/2024 (िनधा)रण वष) / Assessment Year: 2014-15) 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

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

That the Ld. CIT(A) erred in confirming the action of the Assessing Officer in making an addition of Rs.66,00,000/- towards undisclosed income of the appellant. 4. That the Ld. CIT(A) failed to appreciate that there exists neither incrimination material nor corroborative evidence to establish that ... Rs.66,00,000/- added by the Assessing Officer represents undisclosed income of the appellant. 5. That the Ld. CIT(A) erred in concluding that the notings in the ‘Classmate Note’ seized from Smt. R.Geetha, General Manager, Sakthi Finance Financial Services Limited represents income though the same is an advance being

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

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 in classmate notebook which was seized vide ANN/SFL/SM/B&D/S-1 ... 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 issue has been decided by us in assessee’s favor

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

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 in classmate notebook which was seized vide ANN/SFL/SM/B&D/S-1 ... 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 issue has been decided by us in assessee’s favor

Sakthi Finance Holidays, Coimbatore vs. DCIT 2, Coimbatore

Appeals stand allowed in terms of our above order

ITA 1131/CHNY/2024[2014-15]Status: DisposedITAT Chennai10 Dec 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1161/Chny/2024 (िनधा)रण वष) / Assessment Year: 2014-15) & 2. आयकरअपील सं./ Ita No.1162/Chny/2024 (िनधा)रण वष) / Assessment Year: 2015-16) 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) & 3. आयकरअपील सं./ Ita No.1131/Chny/2024 (िनधा)रण वष) / Assessment Year: 2014-15) 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

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

That the Ld. CIT(A) erred in confirming the action of the Assessing Officer in making an addition of Rs.66,00,000/- towards undisclosed income of the appellant. 4. That the Ld. CIT(A) failed to appreciate that there exists neither incrimination material nor corroborative evidence to establish that ... Rs.66,00,000/- added by the Assessing Officer represents undisclosed income of the appellant. 5. That the Ld. CIT(A) erred in concluding that the notings in the ‘Classmate Note’ seized from Smt. R.Geetha, General Manager, Sakthi Finance Financial Services Limited represents income though the same is an advance being