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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

ACIT, CC-4(1), Kolkata vs. Sanjeev Kejriwal, Kolkata

In the result, appeals of the revenue in IT(SS)A Nos

ITA 2206/KOL/2024[2018]Status: DisposedITAT Kolkata06 May 2025

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील (तलाशियाां और अशिग्रहण)सं/It(Ss)A Nos.97 To 100/Kol/2024 & आयकर अपील सं /Ita No.1702/Kol/2024 (निर्धारण वर्ा /A.Ys.2014-15, 2016-17, 2017-18, 2012-13 & 2010-11) Rajputana General Commercial Dcit, Central Circle-4(1), Kolkata Vs Corporation Private Limited 33B, Sarat Bose Road, Kolkata Pan No. :Aabcr 2016 H & आयकर अपील सं/Ita No.2206/Kol/2024 (निर्धारण वर्ा /A.Ys.2018-2019) Sanjeev Kejriwal Acit, Central Circle-4(1), Kolkata Vs 6/1B, Palm Avenue, Kolkata Pan No. :Aevpk 7424 H (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Shri P.N.Barnwal, Cit-Dr, Shri Nicholas Murmu, Sr. Dr & Shri Manas Mondal, Sr.Dr निर्धाररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/05/2025 घोषणा की तारीख/Date Of Pronouncement : 06/05/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Dated 24.04.24, 31.05.24 & 03.06.24, Passed In The Case Of The Above Two Assessees By The Cit(A), Kolkata-27, For The Assessment Years 2010-2011, 2012-2013, 2014-2015, 2016-2017, 2017-2018 & 2018-2019, Respectively.

For Appellant: NoneFor Respondent: Shri Shri P.N.Barnwal, CIT-DR
Section 132(4)

held that in the case of an assessee engaged in providing accommodation entries, the entire deposits cannot be assessed as unexplained cash credits and only the commission at the rate of 0.15% earned in providing accommodation entries can be assessed as income. Consequently, the ld. CIT(A) had directed

Deputy Commissioner of Income Tax, Central Circle - 4(1), Kolkata, Income Tax vs. Rajputana General Commercial Corporation Private Limited, Kolkata

In the result, appeals of the revenue in IT(SS)A Nos

ITA 1702/KOL/2024[2010]Status: DisposedITAT Kolkata06 May 2025

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील (तलाशियाां और अशिग्रहण)सं/It(Ss)A Nos.97 To 100/Kol/2024 & आयकर अपील सं /Ita No.1702/Kol/2024 (निर्धारण वर्ा /A.Ys.2014-15, 2016-17, 2017-18, 2012-13 & 2010-11) Rajputana General Commercial Dcit, Central Circle-4(1), Kolkata Vs Corporation Private Limited 33B, Sarat Bose Road, Kolkata Pan No. :Aabcr 2016 H & आयकर अपील सं/Ita No.2206/Kol/2024 (निर्धारण वर्ा /A.Ys.2018-2019) Sanjeev Kejriwal Acit, Central Circle-4(1), Kolkata Vs 6/1B, Palm Avenue, Kolkata Pan No. :Aevpk 7424 H (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्व की ओर से /Revenue By : Shri Shri P.N.Barnwal, Cit-Dr, Shri Nicholas Murmu, Sr. Dr & Shri Manas Mondal, Sr.Dr निर्धाररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/05/2025 घोषणा की तारीख/Date Of Pronouncement : 06/05/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Dated 24.04.24, 31.05.24 & 03.06.24, Passed In The Case Of The Above Two Assessees By The Cit(A), Kolkata-27, For The Assessment Years 2010-2011, 2012-2013, 2014-2015, 2016-2017, 2017-2018 & 2018-2019, Respectively.

For Appellant: NoneFor Respondent: Shri Shri P.N.Barnwal, CIT-DR
Section 132(4)

held that in the case of an assessee engaged in providing accommodation entries, the entire deposits cannot be assessed as unexplained cash credits and only the commission at the rate of 0.15% earned in providing accommodation entries can be assessed as income. Consequently, the ld. CIT(A) had directed

Jasti Venkatapathi Rao, Guntur vs. Assistant Commissioner of Income Tax, Circle-2(1), Guntur

In the result, appeal of the assessee is partly allowed

ITA 365/VIZ/2024[2018-19]Status: DisposedITAT Visakhapatnam05 May 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपीलसं./I.T.A.No.365/Viz/2024 (निर्धारण वर्ा/ Assessment Year: 2018-19) Jasti Venkatapathi Rao V. Acit – Circle -2(1) Income Tax Office, 3Rd Floor Flat No. 23 Venkata Ganapathy Residency Standard House 6Th Line, Brodipet Beside Sbi, Nagarampalem Guntur - 522002 Guntur-522004 [Pan:Abupj3793Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee Represented By : Shri Gvn Hari, Advocate राजस्व का प्रतततितित्व/ Department Represented By : Dr. Aparna Villuri, Sr. Ar

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

which assessee failed to prove the nature and source of credits. He therefore added an amount of Rs. 11,39,000/- as unexplained cash credit under section 68 of the Act. Page. No 3 I.T.A.No.365/VIZ/2024 Jasti Venkatapathi Rao 4. On being aggrieved by the order ... made the following erroneous additions to the total income of the Appellant. • INR 2,67,27,507/- as Unexplained cash credits U/s 68 on Account of Loans for non-submission of Bank Statements, ITR Copies of Persons who provided Loans to the Assessee. • INR 11,39,000/- as Unexplained cash

Income Tax Officer, Ward-3, Rohtak vs. Promila Devi, Rohtak

Appeal is partly allowed

ITA 405/DEL/2024[2017-18]Status: DisposedITAT Delhi05 May 2025AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 405/Del/2024 : Asstt. Year : 2017-18 Income Tax Officer, Vs Promila Devi, Ward-3, 726/1, Lal Bahadur Shastri Rohtak, Haryana-124001 Nagar, Rohtak, Haryana-124001 (Appellant) (Respondent) Pan No. Amapd4208K Assessee By : None Revenue By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing: 05.05.2025 Date Of Pronouncement: 05.05.2025 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2017-18, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2023-24/1058463963(1) Dated 05.12.2023, In Proceedings U/S 147 R.W.S. 144 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: NoneFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 144Section 147Section 271ASection 68Section 69A

proceeded ex-parte. 3. Coming to the Revenue’s sole substantive ground seeking to revive the Assessing Officer’s action making section 68 unexplained cash credit addition in the assessee’s hands 2 Promila Devi amounting to Rs.3,96,26,000/-, we not that the CIT(A)/NFAC’s lower ... 511/Ahd/2020 in case of ITO Vs Ashapura Petrochem Marketing Pvt. Ltd. held that addition under section 68 of the Income Tax Act towards unexplained cash credit unjustified as source of cash deposit on account of sale of petrol, diesel and other petroleum products duly proved. The relevant part

DCIT, Circle-7(1), Delhi vs. Ep Electronic Paradise Private Limited, Delhi

In the result, appeal filed by the revenue stands dismissed

ITA 3566/DEL/2023[2017-18]Status: DisposedITAT Delhi05 May 2025AY 2017-18

Bench: Shri Shamim Yahya & Shri Vimal Kumara.Yr. : 2017-18 Dcit, Circle 7(1), Vs. Ep Electronic Paradise Room No. 404, 4Th Floor, I.P. Private Limited, Estate, C.R. Building, 13, Ground Floor, Vaishali, New Delhi Pitampura, Delhi – 34 (Pan: Aadce6513E) (Appellant) (Respondent) Assessee By Ms. Rano Jain, Adv, Sh. Pranshu Singhal, Ca, Ms. Sakshi Rustagi, Adv. & Ms. Mansi Jain, Ca Department By Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing : 05.05.2025 Date Of Pronouncement : 05.05.2025 Order Per Shamim Yahya: Am This Appeal Filed By The Revenue Is Directed Against The Order Dated 10.10.2023 Passed By The Nfac, Delhi In Relation To Assessment Year 2017-18 On The Following Ground:- “Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Nfac Has Erred In Deleting The Addition Of Rs. 4,03,83,000/- Made U/S. 68 Of The Act On The Basis Of Unexplained Cash Deposits During Demonetization Period?”

Section 68

purchases declared in the books of account were accepted, there is no basis to treat the sales made out of such purchases as unexplained cash credits taxable under section 68 of the Act. It was further submitted that the cash 3 deposits which has already declared in the return ... subjective assumption and presumption could be made a basis to assume, allege and conclude that sales made out of such purchases were unexplained cash credits taxable under section 68 of the Act. It is settled law that once the books of accounts, sales have been accepted, the same could