← 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

Kasiraj Rengappa, Tamilnadu vs. ITO, Ward Int. Tax 1(1)(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 414/DEL/2022[2017-18]Status: DisposedITAT Delhi09 Oct 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri Manish Agarwal[Assessment Year : 2017-18] Kasiraj Rengappa Vs Ito, 6313, Clover Hill Drive, Ward-1(1)(1) San Jose Foreign, International Taxation, United States Of America Or Civic Centre, Minto Road, [Indian Address] - 3/226, New Delhi-110002. Navaneethkrishnapuram Sevlkulam, Tirunelveli, Tamil Nadu-627754. Pan-Brjpr2094A Appellant Respondent Appellant By Shri T.Vasudevan, Adv. (Through Vc) Respondent By Shri Vikram Singh Sharma, Sr.Dr Date Of Hearing 09.10.2025 Date Of Pronouncement 09.10.2025 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By The Assessee Against The Order Dated 29.12.2021 By Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi-42 [“Ld. Cit(A)”] In Appeal No. Cit(A), Delhi-42/10502/2019-20 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising From The Assessment Order Dated 26.12.2019 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2017-18. 2. Brief Facts Of The Case Are That Assessee Is Nri & Earned Income From Interest Only During The Year & Filed His Return Of Income On 17.03.2018, Declaring Total Income Of Inr 85,320/-. The Case Of The Assessee Was Selected For Scrutiny By Issue Of Notice U/S 143(2) Of The Acton 24.09.2018. Thereafter Notices Were Issued U/S 142(1) In Response To Which Assessee Filed Reply From Time To Time. The Ao Observed That Assessee Deposited Cash In Sbn During Demonetization Period From 09.11.2016 To 30.12.2016 Into His Bank Account With State Bank Of India, Nro Account No.33350651335 Of Inr 22,50,000/-. After Considering The Submission Filed, Ao Passed The Order On 26.12.2019 U/S 143(3) Of The Act Wherein Total Income Of The Assessee Was Assessed At Inr 23,35,320/-.

Section 142(1)Section 143(2)Section 143(3)Section 250Section 250(6)

learned Commissioner of Income-tax(Appeals) erred in not appreciating the fact that being a salaried NRI there is no scope for any undisclosed income being earned by the appellant as concluded by him to be assessed u/s.69A of the Act. 17. For these and other grounds which the appellant

M/S Jharkhand State Forest Development Corporation Ltd., Ranchi vs. DCIT, Circle-1, Ranchi

In the result, appeal of the assessee in ITA No

ITA 221/RAN/2018[2013-14]Status: DisposedITAT Ranchi08 Oct 2025AY 2013-14

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.200/Ran/2018 (निि ारण वर्ा / Assessment Year :2014-2015) Dcit, Circle-1, Ranchi Vs. M/S Jharkhand State Forest Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H & Cross Objection.04/Ran/2019 (निि ारण वर्ा / Assessment Year :2014-2015) (Arising Out Of Ita No.200/Ran/2018) M/S Jharkhand State Forest Vs. Dcit, Circle-1, Ranchi Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H & आयकर अपील सं./Ita No.221/Ran/2018 (निि ारण वर्ा / Assessment Year :2014-2015) M/S Jharkhand State Forest Vs. Dcit, Circle-1, Ranchi Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्ाारिती की ओर से /Assessee By : Shri J.P.Sharma, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri J.P.Sharma, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 234ASection 250Section 56

other state undertakings, where Corporations were asked to return the fund along with the interest accrued on it, leading to double taxation. 3. Regarding undisclosed income u/s 69: local sales of firewood not routed through books As per assessment order u/s 143(3): During the course of audit ... dated 21.11.2013 of Rs.8,00,00,000 and cheque no.559881 dated 21.11.2013. Also, there was no finding that the same was paid out of undisclosed income and the double entry accounting system was satisfied. Hence it was held allowable by CIT. Ground of appeal: The royalty amount of Rs.9

DCIT, Circle-1, Ranchi vs. M/S Jharkhand State Forest Development Corporation Ltd., Ranchi

In the result, appeal of the assessee in ITA No

ITA 200/RAN/2018[2014-15]Status: DisposedITAT Ranchi08 Oct 2025AY 2014-15

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.200/Ran/2018 (निि ारण वर्ा / Assessment Year :2014-2015) Dcit, Circle-1, Ranchi Vs. M/S Jharkhand State Forest Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H & Cross Objection.04/Ran/2019 (निि ारण वर्ा / Assessment Year :2014-2015) (Arising Out Of Ita No.200/Ran/2018) M/S Jharkhand State Forest Vs. Dcit, Circle-1, Ranchi Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H & आयकर अपील सं./Ita No.221/Ran/2018 (निि ारण वर्ा / Assessment Year :2014-2015) M/S Jharkhand State Forest Vs. Dcit, Circle-1, Ranchi Development Corporation Ltd. H/O Bms Electricals, Near Hinoo Bridge, Hinoo, Ranchi, Jharkhand-834002 स्थायी लेखा सं./Pan No. : Aabcj 1402 H (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्ाारिती की ओर से /Assessee By : Shri J.P.Sharma, Advocate राजस्व की ओर से /Revenue By : Shri Rajib Jain, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 08/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Per Bench :

For Appellant: Shri J.P.Sharma, AdvocateFor Respondent: Shri Rajib Jain, CIT-DR
Section 143(3)Section 234ASection 250Section 56

other state undertakings, where Corporations were asked to return the fund along with the interest accrued on it, leading to double taxation. 3. Regarding undisclosed income u/s 69: local sales of firewood not routed through books As per assessment order u/s 143(3): During the course of audit ... dated 21.11.2013 of Rs.8,00,00,000 and cheque no.559881 dated 21.11.2013. Also, there was no finding that the same was paid out of undisclosed income and the double entry accounting system was satisfied. Hence it was held allowable by CIT. Ground of appeal: The royalty amount of Rs.9

Assistant Commissioner of Income Tax, Central Circle-4, Jaipur vs. Vijay Kumar Sancheti, Jaipur

Appeals are hereby dismissed being not maintainable

ITA 945/JPR/2025[2016-17]Status: DisposedITAT Jaipur08 Oct 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No.943 to 945/JPR/2025 निर्धारण वर्ष / Assessment Years : 2014-15 to 2016-17 | The ACIT, Central Circle-4, Jaipur. | बनाम | Vs. | विजय कुमार संचेती D-43, सुभास मार्ग, Scheme, Jaipur. | C- | प्रत्यर्थी / Respondent स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AEVPS8687Q अपीलार्थी / Appellant निर्धारिती की ओर से / Assessee by : Shri Mukesh Soni, Advocate राजस्व की ओर से / Revenue by : Mrs. Anita Rinesh

For Appellant: Shri Mukesh Soni, AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT-DR a
Section 143Section 147Section 148Section 153ASection 153C

matter is that under Section 153A and 153C, the total income' is to be assessed. The total income includes returned income (if any), undisclosed income unearthed during the search or requisitioning and information possessed from the other sources. For Illustration: An assessee had returned income of Rs.100, undisclosed Income ... shall pass order dealing with income of Rs. 100+Rs.200+Rs.150, the total income being Rs.450/-. In cases where there is no unearthing of undisclosed income of Rs.200/-, the department can resort to proceeding under Section 147/148. 32. The argument that Section 153C can be invoked in case there

Assistant Commissioner of Income Tax, Central Circle-4, Jaipur vs. Vijay Kumar Sancheti, Jaipur

Appeals are hereby dismissed being not maintainable

ITA 944/JPR/2025[2015-16]Status: DisposedITAT Jaipur08 Oct 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No.943 to 945/JPR/2025 निर्धारण वर्ष / Assessment Years : 2014-15 to 2016-17 | The ACIT, Central Circle-4, Jaipur. | बनाम Vs. | Vijay Kumar Sancheti D-43, Subhash Marg, C- Scheme, Jaipur. | प्रत्यर्थी / Respondent स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AEVPS8687Q अपीलार्थी / Appellant निर्धारिती की ओर से / Assessee by : Shri Mukesh Soni, Advocate राजस्व की ओर से / Revenue by : Mrs. Anita Rinesh

For Appellant: Shri Mukesh Soni, AdvocateFor Respondent: Mrs. Anita Rinesh, JCIT-DR a
Section 143Section 147Section 148Section 153ASection 153C

matter is that under Section 153A and 153C, the total income' is to be assessed. The total income includes returned income (if any), undisclosed income unearthed during the search or requisitioning and information possessed from the other sources. For Illustration: An assessee had returned income of Rs.100, undisclosed Income ... shall pass order dealing with income of Rs. 100+Rs.200+Rs.150, the total income being Rs.450/-. In cases where there is no unearthing of undisclosed income of Rs.200/-, the department can resort to proceeding under Section 147/148. 32. The argument that Section 153C can be invoked in case there