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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

Quartz Infra and Engineering Private Limited, Hyderabad vs. Shri B. R. Ramesh Deputy Commissioner of Income Tax Central Circle16-(1), Hyderabad

In the result appeal of the assessee is allowed in part

ITA 98/HYD/2021[2011-12`]Status: DisposedITAT Hyderabad27 Aug 2024

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.98/Hyd/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) M/S Quartz Infra & Engineering P.Ltd. Vs. Dcit, Circle-16(1) Hyderabad Hyderabad [Pan :Aaacq1546N] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Sri Pavan Kumar Chakrapani, Ar रधजस्‍व द्वधरध/Revenue By: Sri Kumar Pranav, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 30 /07/2024 घोर्णध की तधरीख/Pronouncement On: 27/08/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order Dated 27/02/2020 Passed By The Learned Commissioner Of Income Tax (Appeals) (“Learned Cit(A)”)-4, Hyderabad In The Case Of M/S Quartz Infra & Engineering Private Ltd.(“The Assessee”) For The Assessment Year 2011-12, Assessee Preferred This Appeal, With A Delay Of 264 Days.

For Appellant: Sri Pavan Kumar Chakrapani, ARFor Respondent: Sri Kumar Pranav, CIT-DR
Section 115JSection 143(1)Section 143(3)Section 147Section 148

rate to compute the proceeds by rejecting the books of accounts and next to rely on such books for the purpose of adding unexplained cash credits. For the sake of completeness, we deem it just and proper to extract relevant part of the order as under: Page ... both ways, namely, adopting a flat rate to compute gross profits as well as rely on the books for the purposes of adding unexplained cash credits which were part of the scheme of balancing the accounts. The Tribunal, quite properly, rejected this basis and having done so, merely confirmed