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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

JCIT(OSD), Central Circle-3(4), Chennai vs. Late Shri Venkataram Raddy Bezawada Rep by L/H Smt. B. Kamakshi (Wife )& Others, Nellore

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 36/CHNY/2023[2008-09]Status: DisposedITAT Chennai17 May 2024AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

JCIT(OSD), Central Circle-3(4), Chennai vs. Late Shri Venkataram Raddy Bezawada Rep by L/H Smt. B. Kamakshi (Wife )& Others, Nellore

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 35/CHNY/2023[2007-08]Status: DisposedITAT Chennai17 May 2024AY 2007-08

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

JCIT(OSD), Central Circle-3(4), Chennai vs. Late Shri Venkataram Raddy Bezawada Rep by L/H Smt. B. Kamakshi (Wife )& Others, Nellore

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 34/CHNY/2023[2006-07]Status: DisposedITAT Chennai17 May 2024AY 2006-07

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

Late Mr.Bezwada Venkatram Reddy (Rep by Legal Heir Smt.B.Kamakshi), Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 955/CHNY/2022[2010-2011]Status: DisposedITAT Chennai17 May 2024AY 2010-2011

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

Late Mr.Bezwada Venkatram Reddy (Rep by Legal Heir Smt.B.Kamakshi), Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 954/CHNY/2022[2009-2010]Status: DisposedITAT Chennai17 May 2024AY 2009-2010

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

Late Mr.Bezwada Venkatram Reddy (Rep by Legal Heir Smt.B.Kamakshi), Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 953/CHNY/2022[2008-2009]Status: DisposedITAT Chennai17 May 2024AY 2008-2009

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

Late Mr.Bezwada Venkatram Reddy (Rep by Legal Heir Smt.B.Kamakshi), Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 952/CHNY/2022[2007-2008]Status: DisposedITAT Chennai17 May 2024AY 2007-2008

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

Late Mr.Bezwada Venkatram Reddy (Rep by Legal Heir Smt.B.Kamakshi), Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for AYs 2006-07 to 2010-2011

ITA 951/CHNY/2022[2006-2007]Status: DisposedITAT Chennai17 May 2024AY 2006-2007

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.951/Chny/2022 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.952/Chny/2022 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.953/Chny/2022 (िनधा"रण वष" / Assessment Year: 2008-09) & 4. आयकरअपील सं./ Ita No.954/Chny/2022 (िनधा"रण वष" / Assessment Year: 2009-10) & 5. आयकरअपील सं./ Ita No.955/Chny/2022 (िनधा"रण वष" / Assessment Year: 2010-11) & 6. आयकरअपील सं./ Ita No.956/Chny/2022 (िनधा"रण वष" / Assessment Year: 2011-12) & 7. आयकरअपील सं./ Ita No.957/Chny/2022 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. B.Kamakshi Dcit [L/H Of Shri Bezwada Venkatram Central Circle -3(4), Reddy (Deceased)] Chennai. बनाम/ Vs. Flat F3, Prakruthi Apartments, 20, Dr.Ranga Road, Mylapore Chennai-600 004. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdpb-3601-R

For Appellant: Shri B. Ramakrishnan (CA)- Ld.ARFor Respondent: Smt. Komali Krishna (CIT)-Ld. DR
Section 153ASection 234A

resigned from the post of director from Platinum group of companies during December, 2009 itself. Therefore, the said deposits were to be considered as undisclosed income of the assessee, 3.4 On the issue of Jewellery, it was submitted that legal heir of the assessee filed evidences regarding seized jewellery

ACIT, Central Circle-3(4), Chennai vs. M Sukumar Reddy, Chennai

ITA 71/CHNY/2019[2008-09]Status: DisposedITAT Chennai17 May 2024AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.69/Chny/2019 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.70/Chny/2019 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.71/Chny/2019 (िनधा"रण वष" / Assessment Year: 2008-09) Acit Shri M. Sukumar Reddy बनाम 3Rd, 6A, Rajparis, Aishwarya, Central Circle-3(4) Chennai. Raj Apartment, Ranjeeth Road, / Vs. Kotturpuram, Chennai-600 085. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adzpm-1863-H (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.24/Chny/2019 (In Ita No.69/Chny/2019) (िनधा"रण वष" / Assessment Year: 2006-07) & 5. Cross Objection No.25/Chny/2019 (In Ita No.70/Chny/2019) (िनधा"रण वष" / Assessment Year: 2007-08) & 6. Cross Objection No.26/Chny/2019 (In Ita No.71/Chny/2019) (िनधा"रण वष" / Assessment Year: 2008-09)

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153A

additions are bad in law and deserve deletion. 2. The CIT (Appeals) failed to appreciate, as held by the courts, that existence of undisclosed income evidenced by a seized document is sine qua non for making additions in the assessment u/s 153A in respect of unabated assessments. 3. The commissioner ... advance from A. Senthamarai Kannan and not by way of sale. Therefore, Ld. AO added the same to the income of the assessee as undisclosed income. 2.8 In AY 2008-09, an assessment was framed u/s 153A making addition on substantive basis on account of deposits in two bank accounts

ACIT, Central Circle-3(4), Chennai vs. M Sukumar Reddy, Chennai

ITA 70/CHNY/2019[2007-08]Status: DisposedITAT Chennai17 May 2024AY 2007-08

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.69/Chny/2019 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.70/Chny/2019 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.71/Chny/2019 (िनधा"रण वष" / Assessment Year: 2008-09) Acit Shri M. Sukumar Reddy बनाम 3Rd, 6A, Rajparis, Aishwarya, Central Circle-3(4) Chennai. Raj Apartment, Ranjeeth Road, / Vs. Kotturpuram, Chennai-600 085. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adzpm-1863-H (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.24/Chny/2019 (In Ita No.69/Chny/2019) (िनधा"रण वष" / Assessment Year: 2006-07) & 5. Cross Objection No.25/Chny/2019 (In Ita No.70/Chny/2019) (िनधा"रण वष" / Assessment Year: 2007-08) & 6. Cross Objection No.26/Chny/2019 (In Ita No.71/Chny/2019) (िनधा"रण वष" / Assessment Year: 2008-09)

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153A

additions are bad in law and deserve deletion. 2. The CIT (Appeals) failed to appreciate, as held by the courts, that existence of undisclosed income evidenced by a seized document is sine qua non for making additions in the assessment u/s 153A in respect of unabated assessments. 3. The commissioner ... advance from A. Senthamarai Kannan and not by way of sale. Therefore, Ld. AO added the same to the income of the assessee as undisclosed income. 2.8 In AY 2008-09, an assessment was framed u/s 153A making addition on substantive basis on account of deposits in two bank accounts

ACIT, Central Circle-3(4), Chennai vs. M Sukumar Reddy, Chennai

ITA 69/CHNY/2019[2006-07]Status: DisposedITAT Chennai17 May 2024AY 2006-07

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.69/Chny/2019 (िनधा"रण वष" / Assessment Year: 2006-07) & 2. आयकरअपील सं./ Ita No.70/Chny/2019 (िनधा"रण वष" / Assessment Year: 2007-08) & 3. आयकरअपील सं./ Ita No.71/Chny/2019 (िनधा"रण वष" / Assessment Year: 2008-09) Acit Shri M. Sukumar Reddy बनाम 3Rd, 6A, Rajparis, Aishwarya, Central Circle-3(4) Chennai. Raj Apartment, Ranjeeth Road, / Vs. Kotturpuram, Chennai-600 085. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adzpm-1863-H (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.24/Chny/2019 (In Ita No.69/Chny/2019) (िनधा"रण वष" / Assessment Year: 2006-07) & 5. Cross Objection No.25/Chny/2019 (In Ita No.70/Chny/2019) (िनधा"रण वष" / Assessment Year: 2007-08) & 6. Cross Objection No.26/Chny/2019 (In Ita No.71/Chny/2019) (िनधा"रण वष" / Assessment Year: 2008-09)

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153A

additions are bad in law and deserve deletion. 2. The CIT (Appeals) failed to appreciate, as held by the courts, that existence of undisclosed income evidenced by a seized document is sine qua non for making additions in the assessment u/s 153A in respect of unabated assessments. 3. The commissioner ... advance from A. Senthamarai Kannan and not by way of sale. Therefore, Ld. AO added the same to the income of the assessee as undisclosed income. 2.8 In AY 2008-09, an assessment was framed u/s 153A making addition on substantive basis on account of deposits in two bank accounts

Plantium Holding P Ltd, Chennai vs. DCIT, Central Circle III(4), Chennai

In the result, the appeal stands partly allowed

ITA 3436/CHNY/2018[2008-09]Status: DisposedITAT Chennai17 May 2024AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.3436/Chny/2018 (िनधा"रण वष" / Assessment Year: 2008-09) M/S Platinum Holdings Private Ltd. Dcit बनाम/ No.2/1, Abu Garden, Omr Road, Central Circle-3(4) Vs. Navalur, Chennai-600 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcp-8781-D (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri P. Murali Mohan Rao (Ca)-Ld. Ar !"थ"कीओरसे/ Respondent By : Smt. Komali Krishna (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-05-2024

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153A

deserve to be deleted. 3. The Commissioner (Appeals) failed to appreciate, as held by the courts and Chennai Tribunal, that existence of undisclosed income or incriminating evidence evidenced by a seized document is sine qua non for making additions in the assessment under section 153A in respect of unabated assessments ... additions, therefore, have to be deleted. 5. The Appellant relies on the following decisions in support of the claim that existence of undisclosed income or incriminating material evidenced by a seized document is sine qua non for making additions in the assessment u/s 153A in respect of unabated assessments