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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

Deputy Commissioner of Income Tax, Central Circle 3, Delhi vs. Bgcc Infraporjects Pvt. Ltd., Delhi

ITA 2747/DEL/2023[2020-21]Status: DisposedITAT Delhi20 Dec 2024AY 2020-21

Bench: Shri S.Rifaur Rahman & Shri Yogesh Kumar U.S.Dcit, Central Circle 3, Vs. Bgcc Infraprojects Pvt. Ltd., Delhi. A – 7/2, Shivaji Apartments, Sector 14, Rohini, Delhi – 110 085. (Pan : Aahcb0910A) (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate Revenue By : Ms. Amisha S. Gupt, Cit Dr Date Of Hearing : 22.10.2024 Date Of Order : 20.12.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi (Hereinafter Referred To As “Ld. Cit(A)”) Dated 29.07.2023 For The Assessment Year 2020-21. 2. Brief Facts Of The Case Are, Original Return U/S 139 Of The Income Tax Act, 1961 (In Short ‘The Act’) Was E-Filed By The Assessee On 15.02.2021 Vide Acknowledgement No.264818271150221 Declaring Total Income At Loss Of Rs.2,29,19,942/- For The Financial Year 2019-20 Relevant To Assessment

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha S. Gupt, CIT DR
Section 132Section 132(1)Section 139Section 153ASection 292CSection 68Section 69C

Rs.2,50,00,000/- which represents sums received as business advance from M/s Bell Indus Fibercom (P) Ltd. and erroneously held as unexplained cash credit u/s 68 of the Act and further addition of Rs.7,50,000/- was made representing commission paid for receiving accommodation entries and, held as unexplained ... representing sums received by the assessee company as business advance from M/s Bell Indus Fibercom (P) Ltd. and erroneously held as unexplained cash credit u/s 68 of the Act is not in accordance with law on the following contentions: a) That complete details of M/s Bell Indus Fibercom

Deputy Commissioner of Income Tax, Central Circle 3, Delhi vs. Bg Technologies Private Limited, Delhi

ITA 2746/DEL/2023[2020-21]Status: DisposedITAT Delhi20 Dec 2024AY 2020-21

Bench: Shri S.Rifaur Rahman & Shri Yogesh Kumar U.S.Dcit, Central Circle 3, Vs. Bg Technologies Pvt. Ltd., Delhi. A – 7/3, Shivaji Apartments, Sector 14, Rohini, Delhi – 110 085. (Pan : Aaccn2518B) (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate Revenue By : Ms. Amisha S. Gupt, Cit Dr Date Of Hearing : 22.10.2024 Date Of Order : 20.12.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi (Hereinafter Referred To As “Ld. Cit(A)”) Dated 29.07.2023 For The Assessment Year 2020-21. 2. Brief Facts Of The Case Are, Original Return U/S 139 Of The Income Tax Act, 1961 (In Short ‘Act’ Was E-Filed By The Assessee On 21.01.2021 Vide Acknowledgement No. 222597031210121 Declaring Total Income At Rs.4,21,40,950/- For The Financial Year 2019-20 Relevant To Assessment

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha S. Gupt, CIT DR
Section 132Section 132(1)Section 139Section 153ASection 292CSection 68Section 69C

after making addition of Rs.2,20,00,000/- which was received from M/s Bell Indus Fibercom (P) Ltd. and it was added as unexplained cash credit u/s 68 of the Act and further addition of Rs.6,60,000/- was made for commission paid for receiving accommodation entries and, added ... representing sums received by the assessee company as business advance from M/s Bell Indus Fibercom (P) Ltd. and erroneously held as unexplained cash credit u/s 68 of the Act is not in accordance with law on the following contentions: a) That complete details of M/s Bell Indus Fibercom