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“unexplained cash credit”

Cash Credits & Unexplained ItemsSection 68Section 687,118 judgments

The decision most relied on for unexplained cash credit is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 judgments on BharatTax.

Leading authorities on unexplained cash credit

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

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.

Judgments citing unexplained cash credit

Income Tax Officer, Delhi vs. Gsp Power Systems Pvt. Ltd., Delhi

Accordingly, the appeal fails and is dismissed

ITA 1273/DEL/2024[2018-19]Status: DisposedITAT Delhi03 Jun 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2018-19 Vs. Gsp Power Systems Pvt. Ltd., Income Tax Officer, New Delhi 22, 3Rd Floor, Main Market, Moti Nagar, New Delhi Pan: Aaccg0581H (Appellant) (Respondent) With C.O. No.40/Del/2024 [Arising Out Of Ita No.1273/Del/2024] Assessment Year: 2018-19 Gsp Power Systems Pvt. Vs. Income Tax Officer, Ltd., Ward-10(1), 22, 3Rd Floor, Main Market, New Delhi Moti Nagar, New Delhi Pan: Aaccg0581H (Appellant) (Respondent) Assessee By Dr. Rakesh Gupta, Adv. Sh. Somil Agarwal, Adv. Department By Ms. Suman Malik, Cit(Dr) Date Of Hearing 03.06.2025 Date Of Pronouncement 03.06.2025 Order Per Satbeer Singh Godara, Jm This Revenue’S Appeal Ita No.1273/Del/2024 & Assessee’S Cross Objection C.O. No. 40/Del/2024 For Assessment Year 2018- 19, Arises Against The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre [In Short, The “Cit(A)/Nfac”], Delhi’S Din & Order No. Itba/Nfac/S/250/2023-24/1060727888(1), Dated 09.02.2024, Involving Proceedings Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’). Heard Both The Parties. Case Files Perused. 2. We Notice At The Outset That The Assessee’S Cross Objection Herein C.O. No. 40/Del/2024 Goes To The Root Of The Matter Since Challenging Validity Of The Impugned Assessment Itself Framed By The Learned Assessing Authority On 31St May, 2021. This Is For The Precise Reason That The Assessee’S Case Was Taken Up For Scrutiny On The Twin Issues Of Non-Furnishing Of Quantitative Details & “Investments/Advances/Loans” Whereas It Ended Up In Adding An Amount Of Rs.12,59,97,711/- As Unexplained Cash Credits Under Section 68/69A Of The Act, Which Stands Deleted In The Lower Appellate Discussion. This Is What Leaves The Revenue & The Assessee Aggrieved Who Have Filed Their Instant Appeal & Cross Objection; Respectively.

Section 143(2)Section 143(3)Section 68

issues of non-furnishing of quantitative details and “investments/advances/loans” whereas it ended up in adding an amount of Rs.12,59,97,711/- as unexplained cash credits under section 68/69A of the Act, which stands deleted in the lower appellate discussion. This is what leaves the Revenue and the assessee aggrieved

Income Tax Officer, Patiala vs. Raj Autos, Patiala

In the result, Cross Objection of the assessee is allowed whereas appeal of the Revenue is dismissed

ITA 829/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh02 Jun 2025AY 2016-17

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 829/Chd/2024 "नधा"रण वष" / Assessment Year: 2016-17 The Ito, Vs Raj Autos, Patiala. Opp. Bhagat Volkswagen Showroom, Sirhind Byepass Road, Patiala. "थायी लेखा सं./Pan No: Aaner8138F अपीलाथ"/Appellant ""यथ"/Respondent C.O. No. 36/Chd/2024 In आयकर अपील सं./ Ita No. 829/Chd/2024 "नधा"रण वष" / Assessment Year: 2016-17 Raj Autos, Vs The Ito, Ward-5, Opp. Bhagat Volkswagen Showroom, Patiala. Sirhind Byepass Road, Patiala. "थायी लेखा सं./Pan No: Aaner8138F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ashwani Kumar, Ca & Ms. Deepali Aggarwal,Ca Revenue By : Smt. Kusum Bansal, Cit,Dr Date Of Hearing : 23.04.2025 Date Of Pronouncement : 02.06.2025 Hybrid Hearing O R D E R Per Raj Pal Yadav, Vp

For Appellant: Shri Ashwani Kumar, CA and Ms. Deepali Aggarwal,CAFor Respondent: Smt. Kusum Bansal, CIT,DR
Section 147Section 148

which included the cash deposit of Rs.10,14,63,750/-. He treated the entire amount credited in the bank account as unexplained cash credit u/s.68 and made addition under that provision. 3.2 Aggrieved with the order, the assessee instituted the present appeal. The appeal was taken up for hearing ... find the action of the Assessing Officer to be completely unjustified in treating the entire deposit made in the Induslnd Bank account as unexplained cash credit u/s.68. The entire deposit including the cash deposit are well explained by the final account of the assessee firm and therefore | direct the Assessing

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Lalit Kumar Prop. Mis Babu Ram Hem Raj, Faridkot

In the result, the appeal of the revenue stand dismissed

ITA 686/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh02 Jun 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit Central Circle-1 Shri Lalit Kumar बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co.& M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co No.28/Chandi/2024 (In Ita No. 685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co No.29/Chandi/2024 (In Ita No. 686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Lalit Kumar Dcit Central Circle-1 बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co. & M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Shri Rohit Sharma (Cit) & Shri Vivek Vardhan (Addl. Cit) - Ld. Drs

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) & Shri Vivek Vardhan
Section 143(3)Section 68

Rs.237.32 Lacs. The opening loan was shown for Rs.139 Lacs. All the three items aggregated to Rs.698.48 Lacs which was added as unexplained cash credit u/s 68 r.w.s. 115BBE. The assessee allegedly received interest of Rs.15.68 Lacs from M/s Triveni Rice Mills which was also added as undisclosed income ... aspect of the issue is that the assessee has allegedly granted loan to the other party and it is not a case of unexplained cash credit in the regular books of the assessee. On these facts, the provisions of Sec.68 would have no application and no addition could be made

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Lalit Kumar Prop. Lalit Co., Mis Babu Ram Hem Raj, Faridkot

In the result, the appeal of the revenue stand dismissed

ITA 685/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh02 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit Central Circle-1 Shri Lalit Kumar बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co.& M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. Co No.28/Chandi/2024 (In Ita No. 685/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 4. Co No.29/Chandi/2024 (In Ita No. 686/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Lalit Kumar Dcit Central Circle-1 बनाम/ Sco 1-6, 2Nd Floor, Opp. Bvm School (Prop. Lalit & Co. & M/S Babu Ram Hem Raj) Vs. New Grain Market, Faridkot - 151203 Kitchlu Nagar, Ludhiana-141001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adapk-3617-L (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Shri Rohit Sharma (Cit) & Shri Vivek Vardhan (Addl. Cit) - Ld. Drs

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Shri Rohit Sharma (CIT) & Shri Vivek Vardhan
Section 143(3)Section 68

Rs.237.32 Lacs. The opening loan was shown for Rs.139 Lacs. All the three items aggregated to Rs.698.48 Lacs which was added as unexplained cash credit u/s 68 r.w.s. 115BBE. The assessee allegedly received interest of Rs.15.68 Lacs from M/s Triveni Rice Mills which was also added as undisclosed income ... aspect of the issue is that the assessee has allegedly granted loan to the other party and it is not a case of unexplained cash credit in the regular books of the assessee. On these facts, the provisions of Sec.68 would have no application and no addition could be made