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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

Aadhya Reality, Vadodara vs. The Pr. CIT-1, Vadodara

ITA 133/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad17 Oct 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.132/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 Aadhya Infrastructure The Pr.Cit बनाम/ C/202, Manorath Complex Vadodara -1 V/S. Nr.Jalaram Nagar B/H. Mothers School Gotri Road Vadodara – 390 021 (Gujarat) Pan: Aayfa 4505 C & आयकर अपील सं /Ita No.133/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 Aadhya Reality The Pr.Cit बनाम/ 10, Gopal Nagar Vadodara-1 V/S. Gotri Vasna Road Vasna Vadodara – 390 007 (Gujarat) Pan: Aazfa 3693 G पीलाथ&/ (Appellants) '( यथ&/ (Respondent) Assessee(S) By : Ms. Urvashi Sodhan, Ar Revenue By : Shri Prithviraj Meena, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 09/10/2024 घोषणा की तारीख /Date Of Pronouncement: 17/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Respondent: Shri Prithviraj Meena, CIT-DR
Section 115BSection 133ASection 143(3)Section 263Section 270ASection 69A

conducted on 30.08.2016 at the business premises of both assessee-firms. During the survey, the respective partners of the firms admitted undisclosed income arising from unrecorded receipts. These amounts were included in their respective returns of income. The case of both the assessee-firms was selected for scrutiny assessment ... Rs.1,02,52,730/- Conducted on Conducted on Survey Action u/s 133A 30/08/2016 30/08/2016 Rs.3,00,14,000/- Rs.1,00,20,000/- Undisclosed Income (Partner: Shri (Partner: Shri Hitesh Admitted by Partner Ashwin Naranbhai C. Patel) Patel) Undisclosed Income Offered Rs.3,00,14,000/- Rs.1,00,20,000/- in return

Aadhya Infrastructure, Vadodara vs. The Pr. CIT-1, Vadodara

ITA 132/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad17 Oct 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.132/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 Aadhya Infrastructure The Pr.Cit बनाम/ C/202, Manorath Complex Vadodara -1 V/S. Nr.Jalaram Nagar B/H. Mothers School Gotri Road Vadodara – 390 021 (Gujarat) Pan: Aayfa 4505 C & आयकर अपील सं /Ita No.133/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 Aadhya Reality The Pr.Cit बनाम/ 10, Gopal Nagar Vadodara-1 V/S. Gotri Vasna Road Vasna Vadodara – 390 007 (Gujarat) Pan: Aazfa 3693 G पीलाथ&/ (Appellants) '( यथ&/ (Respondent) Assessee(S) By : Ms. Urvashi Sodhan, Ar Revenue By : Shri Prithviraj Meena, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 09/10/2024 घोषणा की तारीख /Date Of Pronouncement: 17/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Respondent: Shri Prithviraj Meena, CIT-DR
Section 115BSection 133ASection 143(3)Section 263Section 270ASection 69A

conducted on 30.08.2016 at the business premises of both assessee-firms. During the survey, the respective partners of the firms admitted undisclosed income arising from unrecorded receipts. These amounts were included in their respective returns of income. The case of both the assessee-firms was selected for scrutiny assessment ... Rs.1,02,52,730/- Conducted on Conducted on Survey Action u/s 133A 30/08/2016 30/08/2016 Rs.3,00,14,000/- Rs.1,00,20,000/- Undisclosed Income (Partner: Shri (Partner: Shri Hitesh Admitted by Partner Ashwin Naranbhai C. Patel) Patel) Undisclosed Income Offered Rs.3,00,14,000/- Rs.1,00,20,000/- in return

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -, Coimbatore

ITA 1024/CHNY/2024[2020-21]Status: DisposedITAT Chennai17 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.1024/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1547/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) Dcit M/S. V. Sathyamoorthy & Co., बनाम/ Central Circle-2 41, Patel Road, Near Blood Bank, Vs. Coimbatore. Erode-638 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 29-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-10-2024 आदेश / O R D E R

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153A

nature of dumb documents having no evidentiary value and could not be taken to be the sole basis for determination of undisclosed income of the assessee. The onus would be on revenue to collect cogent evidences to corroborate the nothings therein. The ratio of other decisions as cited