← All Phrases

“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 Income Tax, Central Circle-1, Guntur vs. Ravindra Bharathi Educational Society, Nellore

In the result, appeal of the Revenue is dismissed

ITA 160/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam23 May 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.160/Viz/2022 ("नधा"रणवष"/ Assessment Year : 2018-19) The Deputy Commissioner Of Vs. M/S. Ravindra Bharathi Income Tax, Educational Society, Central Circle-1, D.No.23/812, Ravindra 3Rd Floor, Raj Kamal Complex, Bharathi Bhavan, Lakshmipuram, Guntur. Fathekhanpet, Nellore, Andhra Pradesh-524003. Pan: Aaaar 2715 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 21/Viz/2022 (आयकरअपीलसं./ I.T.A. No.160/Viz/2022) ("नधा"रणवष"/ Assessment Year :2018-19 ) M/S. Ravindra Bharathi Vs. The Deputy Commissioner Of Educational Society, Income Tax, D.No.23/812, Ravindra Bharathi Central Circle-1, Bhavan, Fathekhanpet, Nellore, 3Rd Floor, Raj Kamal Complex, Andhra Pradesh-524003. Lakshmipuram, Guntur. Pan: Aaaar 2715 E ( Cross Objector) (""थ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri On Hari Prasada Rao, Sr. Ar सुनवाईक"तार"ख/ Date Of Hearing : 06/04/2023 घोषणाक"तार"ख/Date Of : 23/05/2023 Pronouncement

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri ON Hari Prasada Rao
Section 12ASection 133ASection 142(1)Section 143(2)Section 144Section 147Section 148

Dated 10/03/2003, deserves consideration, which reads as under: “Instances have come to the notice of the Board where assessees have come to confess the undisclosed income during the course of the search & seizure and survey operations. Such confessions, if not based upon credible evidence, are later retracted by the concerned ... Similarly, while recording statement during the course of search & seizure and survey operations no attempt should be made to obtain confession as to the undisclosed income. Any action on the contrary shall be viewed adversely. Further, in respect of pending assessment proceedings also, Assessing Officers should rely upon the evidences

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 261/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam23 May 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 260/VIZ/2020[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 259/VIZ/2020[2013-14]Status: DisposedITAT Visakhapatnam23 May 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 258/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam23 May 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 257/VIZ/2020[2011-12]Status: DisposedITAT Visakhapatnam23 May 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

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

ITA 256/VIZ/2020[2010-11]Status: DisposedITAT Visakhapatnam23 May 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

ADIT(Inv) worked out the peak cash balance for each year for the purpose of assessment and arrived at the undisclosed income of Rs.32,24,500/- during the A.Y.2010-11, which consisted of unaccounted investment in immovable properties to the tune of Rs.20,91,500 and 3 I.T.A ... peak cash credit. As the same was not shown in the return of income and in order to bring to tax the said undisclosed income, the Assessing Officer (AO) issued notice u/s 148 with prior aproval of the Pr.CIT, Vijayawada. The assessment was completed by AO u/s 148 on 18/12/2017