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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

Deputy Commissioner of Inome Tax, Central Circle-2(1), Hyderabad vs. Nama Seetaiah, Hyderabad

In the result, appeals filed by the assessee for the A

ITA 454/HYD/2021[2011-12]Status: DisposedITAT Hyderabad03 Jun 2024AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

statement of Sri N. Srinivasa Rao was confronted to the appellant during post- search investigations, the impugned amount was admitted through an affidavit. as undisclosed income in the hands of M/s. Madhucon Projects through an affidavit. 7. The Ld. CIT(A) ought to have appreciated that making the impugned party ... appellant is not warranted. 9. The Ld. CIT(A) ought to have appreciated that the surrender or otherwise of the impugned amount as undisclosed income in the hands of M/s. Madhucon Projects has nothing to do with the appellant and that the question of reconciliation or clarification does not arise

Nama Seetaiah, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-3(2), Hyderabad

In the result, appeals filed by the assessee for the A

ITA 393/HYD/2021[2011-12]Status: DisposedITAT Hyderabad03 Jun 2024AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

statement of Sri N. Srinivasa Rao was confronted to the appellant during post- search investigations, the impugned amount was admitted through an affidavit. as undisclosed income in the hands of M/s. Madhucon Projects through an affidavit. 7. The Ld. CIT(A) ought to have appreciated that making the impugned party ... appellant is not warranted. 9. The Ld. CIT(A) ought to have appreciated that the surrender or otherwise of the impugned amount as undisclosed income in the hands of M/s. Madhucon Projects has nothing to do with the appellant and that the question of reconciliation or clarification does not arise

Nama Seetaiah, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-3, Hyderabad

In the result, appeals filed by the assessee for the A

ITA 1523/HYD/2019[2010-11]Status: DisposedITAT Hyderabad03 Jun 2024AY 2010-11

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.1523/Hyd/2019 & 393/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2010-11 & 2011-12) Shri Nama Seetaiah Vs. Dy. C. I. T. Hyderabad Central Circle 3(2) Pan:Aaupn8501F Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.454/Hyd/2021 (िनधा"रण वष"/Assessment Year: 2011-12) Dy. C. I. T. Vs. Shri Nama Seetaiah Central Circle 2(1) Hyderabad Hyderabad Pan:Aaupn8501F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 14/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order Per Manjunatha, G. A.M These Cross Appeals Filed By The Assessee, As Well As The Revenue Are Directed Against, The Separate But Identical Orders Of The Learned Cit (A) 12 Hyderabad Even Dated 22.08.2019

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132

statement of Sri N. Srinivasa Rao was confronted to the appellant during post- search investigations, the impugned amount was admitted through an affidavit. as undisclosed income in the hands of M/s. Madhucon Projects through an affidavit. 7. The Ld. CIT(A) ought to have appreciated that making the impugned party ... appellant is not warranted. 9. The Ld. CIT(A) ought to have appreciated that the surrender or otherwise of the impugned amount as undisclosed income in the hands of M/s. Madhucon Projects has nothing to do with the appellant and that the question of reconciliation or clarification does not arise

Fatichand Rameshlal, Salem vs. ITO, Ward-1(4), Salem

The appeal stands allowed in terms of our above order

ITA 898/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.897/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2017-18) Shri Rameshlal Kailash Ito बनाम/ 1F, Rajaji Road, Ward -1(4) Vs. Salem-636 007. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aekpk-0380-F (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपील सं./ Ita No.898/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2017-18) Shri Fatichand Rameshlal Ito बनाम/ 1F, Rajaji Road, Ward -1(4) Vs. Salem-636 007. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfpr-4254-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjunraj (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 01-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri N. Arjunraj (CA) - Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 143(3)

assessee at any given point of time. Nevertheless, the assessee family has already offered the differential of debtors between two dates as his undisclosed income. We also find that these debtors arise out of money lending business being carried by the assessee family. Any discrepancy in debtors, in such ... Rs.7.41 Crores in their respective returns of income. In reply to question no.11, the assessee merely stated that differential in advances are out of undisclosed income. In our opinion, the same would arise out of business only since the assessee does not have any other substantial source of income

Rameshlal Kailash, Salem vs. ITO, Ward-1(4), Salem

The appeal stands allowed in terms of our above order

ITA 897/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.897/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2017-18) Shri Rameshlal Kailash Ito बनाम/ 1F, Rajaji Road, Ward -1(4) Vs. Salem-636 007. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aekpk-0380-F (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपील सं./ Ita No.898/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2017-18) Shri Fatichand Rameshlal Ito बनाम/ 1F, Rajaji Road, Ward -1(4) Vs. Salem-636 007. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acfpr-4254-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjunraj (Ca) - Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 01-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri N. Arjunraj (CA) - Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 143(3)

assessee at any given point of time. Nevertheless, the assessee family has already offered the differential of debtors between two dates as his undisclosed income. We also find that these debtors arise out of money lending business being carried by the assessee family. Any discrepancy in debtors, in such ... Rs.7.41 Crores in their respective returns of income. In reply to question no.11, the assessee merely stated that differential in advances are out of undisclosed income. In our opinion, the same would arise out of business only since the assessee does not have any other substantial source of income

Sri Maharani Finance Corporaton, Thiruchengode vs. DCIT, Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1264/CHNY/2023[2016-17]Status: DisposedITAT Chennai03 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

treated as unexplained cash credit. The assessee claimed interest expenditure of Rs.5.92 Lacs against the same in this year which was also admitted as undisclosed income. The assessee offered aggregate amount of Rs.53.92 Lacs in return of income filed in response to notice issued u/s 148. The returned income

Sri Maharani Finance Corporation, Thiruchengode vs. DCIT, Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1262/CHNY/2023[2018-19]Status: DisposedITAT Chennai03 Jun 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

treated as unexplained cash credit. The assessee claimed interest expenditure of Rs.5.92 Lacs against the same in this year which was also admitted as undisclosed income. The assessee offered aggregate amount of Rs.53.92 Lacs in return of income filed in response to notice issued u/s 148. The returned income

Sri Maharani Finance Corporation, Thiruchengode vs. DCIT Central Circle, Salem

The appeal stand allowed in terms of our above order

ITA 1261/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1264/Chny/2023 (िनधा;रणवष; / Assessment Year: 2016-17) & 2. आयकरअपील सं./ Ita No.1261/Chny/2023 (िनधा;रणवष; / Assessment Year: 2017-18) & 3. आयकरअपील सं./ Ita No.1262/Chny/2023 (िनधा;रणवष; / Assessment Year: 2018-19) Sri Maharani Finance Corporation Dcit बनाम/ 24A, Velur Road, Central Circle, Vs. Tiruchengode-637 211. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahfs-0488-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Ca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 16-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Per Bench: 1. Aggrieved By Confirmation Of Certain Penalty In Captioned Assessment Years, The Assessee Is In Further Appeal Before Us. First, We Take Up Ita No.1264/Chny/2023 For Ay 2016-17 Which Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-20, Chennai

For Appellant: Shri N. Arjun Raj (CA)-Ld.ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR
Section 133ASection 147Section 148Section 271(1)(c)Section 274

treated as unexplained cash credit. The assessee claimed interest expenditure of Rs.5.92 Lacs against the same in this year which was also admitted as undisclosed income. The assessee offered aggregate amount of Rs.53.92 Lacs in return of income filed in response to notice issued u/s 148. The returned income

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers Pvt. Ltd, Chennai

Appeal stand dismissed which make assessee’s cross-objections infructuous

ITA 1043/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1043/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2.Cross Objection No.11/Chny/2024 (In Ita No.1043/Chny/2023) (िनधा*रण वष* / Assessment Year: 2017-18) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V. Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V. Nandakumar (CIT) –Ld. DR
Section 153ASection 153C

Ld.CIT(A) erred in deleting the addition of Rs.Rs.3,30,34,825/- made by the assessing officer towards undisclosed income in respect of loan liability in the name of M/s VV Minerals set off through book entries in the relevant assessment year. 2.1 The Ld.CIT(A) failed to appreciate ... righty held that the addition of Rs.3,03,34,825/- made by the AO cannot be treated as undisclosed income as all these transactions are recorded in the regular books of accounts. 2.2 The department is wrong in contending that what was found in the regular book themselves could also

Deputy Commissioner of Income Tax, Chennai vs. Pearl Printers and Publishers (P) Ltd, Chennai

In the result, the appeal of the revenue stand dismissed

ITA 1042/CHNY/2023[2015-16]Status: DisposedITAT Chennai03 Jun 2024AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1042/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) Dcit M/S. Pearl Printers & Publishers (P) Ltd. Central Circle-2(4), बनाम/ Vs. Chennai-34. 8/16, Mogappair West, Chennai-600 058. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.10/Chny/2024 (In Ita No.1042/Chny/2023) (िनधा*रण वष* / Assessment Year: 2015-16) बनाम/ M/S. Pearl Printers & Publishers (P) Ltd. Dcit 8/16, Mogappair West, Vs. Central Circle-2(4), Chennai-600 058. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcp-7244-H (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ" की ओरसे/ Revenue By : Shri V.Nandakumar (Cit) –Ld. Dr " थ" की ओरसे/ Assessee By : Shri G. Baskar & Shri I. Dinesh (Advocates)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 07-03-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri G. Baskar & Shri I. DineshFor Respondent: Shri V.Nandakumar (CIT) –Ld. DR
Section 132Section 132(4)Section 153ASection 153C

Ld.CIT(A) erred in deleting the addition of Rs.Rs.5,68,76,000/- made by the assessing officer towards undisclosed income in respect of on-money paid for purchase of property at Kanchipuram Siruvakkam on the basis of excel sheet seized during the course of search and sworn statement recorded ... righty held that the addition of Rs.5,68,76,000/- made by the AO cannot be treated as undisclosed income. 2.2 The CIT(A) has rightly held that there is no evidence or even corroborative evidence to prove payment of on-money. 2.3 The CIT(A) has also rightly held