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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

DCIT Central Circle, Ghaziabad vs. Yogender Singh, Ghaziabad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1387/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

persons / parties from whom the assessee has taken unsecured loans. Accordingly, the ld AO proceeded to treat the receipt of unsecured loans as unexplained cash credit u/s 68 of the Act and made an addition of Rs 96,28,600/- in the assessment. 6. Before ... proceedings, since no representation was made by the assessee, ld AO directly proceeded to add the unsecured loan of ₹7,53,250/- as unexplained cash credit in the hands of the assessee. But before ld CIT(A), it was explained that loans were received from the following parties: – Sarika Tyagi

DCIT, Central Circle, Ghaziabad vs. Sushil Tyagi, Delhi

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1386/DEL/2022[2011-12]Status: DisposedITAT Delhi10 Oct 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

persons / parties from whom the assessee has taken unsecured loans. Accordingly, the ld AO proceeded to treat the receipt of unsecured loans as unexplained cash credit u/s 68 of the Act and made an addition of Rs 96,28,600/- in the assessment. 6. Before ... proceedings, since no representation was made by the assessee, ld AO directly proceeded to add the unsecured loan of ₹7,53,250/- as unexplained cash credit in the hands of the assessee. But before ld CIT(A), it was explained that loans were received from the following parties: – Sarika Tyagi

Income Tax Officer Non Corporate Ward-9(1), Wanaparthy Block Chennai vs. Pride Enterprises, Purasawalkam, Chennai

The appeal stands dismissed

ITA 1086/CHNY/2024[2016-17]Status: DisposedITAT Chennai09 Oct 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1086/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) Income Tax Officer M/S Pride Enterprises Non- Corporate Ward-9(1) A92, 136/950, Akshaya बनाम/ Chennai. 36, Carat Poonamallee High Road, Vs. Flowers Road S.O., Purasawalkam, Chennai-600 084. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aapfp-9375-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ"कीओरसे/Respondent By : Shri Samdariya Fateh Chand (Ca)-Ld.Ar सुनवाई की तारीख/Date Of Hearing : 09-09-2024 घोषणा की तारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri R. Clement Ramesh Kumar (CIT)-Ld. DRFor Respondent: Shri Samdariya Fateh Chand (CA)-Ld.AR
Section 143(1)Section 147Section 148

Assessing Officer restored. As is evident, the sole issue that arises for our consideration is addition made by Ld. AO on account of unexplained cash credit. 1.4 The Ld. CIT-DR advanced arguments supporting the case of the revenue. The Ld AR, on the other hand, maintained that the onus

DCIT, Chennai vs. M/S. Tarachanthini Financial Services (P) Ltd., Chennai

Appeal stands dismissed

ITA 549/CHNY/2010[2000-01]Status: DisposedITAT Chennai09 Oct 2024AY 2000-01

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.473/Chny/2010 (िनधा+रण वष+ / Assessment Year: 2000-01) M/S. Tarachanthini Services Pvt. Ltd. Dcit बनाम #25, Taurus No.1, First Main Road, Corporate Circle-3(1) United India Colony, Kodambakkam, Chennai. / Vs. Chennai-600 024. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9272-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.549/Chny/2010 (िनधा+रण वष+ / Assessment Year: 2000-01) Dcit M/S. Tarachanthini Services Pvt. Ltd. बनाम/ Corporate Circle-3(1) #25, Taurus No.1, First Main Road, Chennai. United India Colony, Kodambakkam, Vs. Chennai-600 024. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9272-H (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri G. Baskar (Advocate) - Ld. ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR

reflect any such investments. The assessee could not substantiate the same and accordingly, the amount of Rs.99.90 Lacs was added as unexplained cash credit u/s 68. 2.4 Unsecured Loans The assessee was stated to have taken unsecured loan of Rs.100 Lacs from Ms. Anita Chandrasekaran. However, in the statement given

Tarachanthini Services Private Limited, Chennai vs. ACIT, Chennai

Appeal stands dismissed

ITA 473/CHNY/2010[2000-01]Status: DisposedITAT Chennai09 Oct 2024AY 2000-01

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.473/Chny/2010 (िनधा+रण वष+ / Assessment Year: 2000-01) M/S. Tarachanthini Services Pvt. Ltd. Dcit बनाम #25, Taurus No.1, First Main Road, Corporate Circle-3(1) United India Colony, Kodambakkam, Chennai. / Vs. Chennai-600 024. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9272-H (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.549/Chny/2010 (िनधा+रण वष+ / Assessment Year: 2000-01) Dcit M/S. Tarachanthini Services Pvt. Ltd. बनाम/ Corporate Circle-3(1) #25, Taurus No.1, First Main Road, Chennai. United India Colony, Kodambakkam, Vs. Chennai-600 024. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-9272-H (अपीलाथ"/Appellant) : (" थ" / Respondent)

For Appellant: Shri G. Baskar (Advocate) - Ld. ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR

reflect any such investments. The assessee could not substantiate the same and accordingly, the amount of Rs.99.90 Lacs was added as unexplained cash credit u/s 68. 2.4 Unsecured Loans The assessee was stated to have taken unsecured loan of Rs.100 Lacs from Ms. Anita Chandrasekaran. However, in the statement given

Viral Vinodchandra Joshi, Gandhinagar vs. The Income Tax Officer, Ward-2, Gandhinagar

Accordingly, these four appeals of the assessee(s) are allowed for statistical purposes

ITA 612/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad08 Oct 2024AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.609, 610 & 611/Ahd/2023 िनधा"रण वष" /Assessment Years : 2010-11, 2011-12 & 2012-13 Respectively Hema Viral Joshi The Income Tax Officer बनाम/ 9C Sector-19, Ward-2, Gandhinagar V/S. Gandhinagar – 382 019 (Gujarat) "थायी लेखा सं./Pan: Admpj 6455 B & आयकर अपील सं /Ita No.612/Ahd/2023 िनधा"रण वष" /Assessment Year : 2011-12 Viral Vinodchandra Joshi The Income Tax Officer बनाम/ 9C Sector-19, Ward-2, Gandhinagar V/S. Gandhinagar – 382 019 (Gujarat) "थायी लेखा सं./Pan: Abjpj 6812 H अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Kushal Fofaria, Ar Revenue By : Shri Surendra Kumar, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 30/09/2024 घोषणा की तारीख /Date Of Pronouncement: 08/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Kushal Fofaria, ARFor Respondent: Shri Surendra Kumar, Sr.DR
Section 139Section 144Section 147Section 69A

account showed cash deposits totalling to Rs.47,82,000/- and deposits by cheques totalling to Rs.50,74,671/, which the AO treated as unexplained cash credits under section 68 of the Income Tax Act. The AO also linked these transactions to certain off-market deals in the shares of Gandhinagar