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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

Hilton Infrastructure, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3453/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3456/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T. A. No. 3455/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T. A. No. 3454/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3453/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3452/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3451/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3450/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3449/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nag
Section 132Section 143(2)Section 153A

regular bank account, like sale proceeds/ loan / share capital etc. is found to be unexplained, then it may be a case of discovery of undisclosed ‗income‘ / ‗cash credit‘ but it does not suggest discovery of an undisclosed ‗asset‘ by the Revenue so as to bring it within the teeth ... free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to AYs 2013-14 to 2017-18, 2019-20 to 2021-22 Hilton Infrastructure. the provisions of the Act. However, in relation to unabated

Hilton Infrastructure, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3451/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2024AY 2019-20

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3456/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T. A. No. 3455/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T. A. No. 3454/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3453/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3452/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3451/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3450/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3449/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nag
Section 132Section 143(2)Section 153A

regular bank account, like sale proceeds/ loan / share capital etc. is found to be unexplained, then it may be a case of discovery of undisclosed ‗income‘ / ‗cash credit‘ but it does not suggest discovery of an undisclosed ‗asset‘ by the Revenue so as to bring it within the teeth ... free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to AYs 2013-14 to 2017-18, 2019-20 to 2021-22 Hilton Infrastructure. the provisions of the Act. However, in relation to unabated

Hilton Infrastructure, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3450/MUM/2023[2020-21]Status: DisposedITAT Mumbai07 Jun 2024AY 2020-21

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3456/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T. A. No. 3455/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T. A. No. 3454/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3453/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3452/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3451/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3450/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3449/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nag
Section 132Section 143(2)Section 153A

regular bank account, like sale proceeds/ loan / share capital etc. is found to be unexplained, then it may be a case of discovery of undisclosed ‗income‘ / ‗cash credit‘ but it does not suggest discovery of an undisclosed ‗asset‘ by the Revenue so as to bring it within the teeth ... free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to AYs 2013-14 to 2017-18, 2019-20 to 2021-22 Hilton Infrastructure. the provisions of the Act. However, in relation to unabated

Hilton Infrastrucutre, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3449/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jun 2024AY 2021-22

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3456/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T. A. No. 3455/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2014-15) & आयकर अपील सं/ I.T. A. No. 3454/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3453/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3452/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3451/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3450/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3449/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nag
Section 132Section 143(2)Section 153A

regular bank account, like sale proceeds/ loan / share capital etc. is found to be unexplained, then it may be a case of discovery of undisclosed ‗income‘ / ‗cash credit‘ but it does not suggest discovery of an undisclosed ‗asset‘ by the Revenue so as to bring it within the teeth ... free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to AYs 2013-14 to 2017-18, 2019-20 to 2021-22 Hilton Infrastructure. the provisions of the Act. However, in relation to unabated

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3448/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023 2

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpa
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3447/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3446/MUM/2023[2017-18]Status: DisposedITAT Mumbai07 Jun 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC 4(2), Mumbai

ITA 3445/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Jun 2024AY 2018-19

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3444/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2024AY 2019-20

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3443/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3442/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3441/MUM/2023[2017-18]Status: DisposedITAT Mumbai07 Jun 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3440/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Jun 2024AY 2018-19

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3439/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2024AY 2019-20

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3438/MUM/2023[2020-21]Status: DisposedITAT Mumbai07 Jun 2024AY 2020-21

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3437/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jun 2024AY 2021-22

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

free to frame the assessment in regular manner and determine the correct taxable income for the relevant year inter alia including the undisclosed income, having regard to the provisions of the Act. However, in relation to unabated assessments, which were not pending on the date of search, there ... other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". Although Section 153A does not say that additions should be strictly made on the basis of evidence found

Esoof Shoeb Contractor, Mumbai vs. DCIT CC-4(2), Mumbai

The appeal of the assessee stands allowed

ITA 3435/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jun 2024AY 2021-22

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.3435/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Esoof Shoeb Contractor बनाम / Dcit, Central Circle-4(2) Vs. Ground Floor, Rubberwala 19Th Floor, Air India House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acopc8503G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) Assessee By: Shri Mani Jain, Fca Revenue By: Smt Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024 Per Aby T. Varkey, Jm: आदेश / Order This Is An Appeal Preferred By The Assessee Company Against The Order Of The Learned Commissioner Of Income Tax (Appeals) -52, Mumbai [ In Short ‘Ld. Cit(A)'] Dated 31.07.2023 For Ay. 2021-22. The Sole Grievance Of The Assessee In This Appeal Is Against The Ld. Cit(A)'S Action Of Sustaining The Addition Of Rs.12,32,000/- Made By The Ao On Account Of Unexplained Money U/S 69A Of The Income Tax Act, 1961 [ In Short ‘The Act']. Briefly Stated The Facts As Noted Are That, Cash Of Rs.12,32,000/- Was Found & Seized From The Premises Of The Assessee. In The Course Of Assessment, The Ao Held The Impugned Sum To Be Unexplained & Accordingly Added It U/S 69A Of The Act. Aggrieved By This Action Of The Ao, The Assessee Preferred An Appeal Before The Ld. Cit(A) Who Confirmed The Impugned Addition. Now The Assessee Is In Appeal Before Us. 2

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 69A

real income as disclosed in his account books and has the same concrete existence. The Hon'ble Court held that the secret profits or undisclosed income of an assessee earned in the same or an earlier assessment year may constitute a secret fund, even though concealed, from which the assessee