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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

Kamlesh Mahajan, Chandigarh vs. Income Tax Officer, Chandigarh

In the result, appeal of the assessee is allowed for statistical purposes

ITA 40/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 Jul 2024AY 2017-18

Bench: Us Is Filled In Terms Of Section 253 Of The Income Tax Act, As & By Way Of Second Appeal. Impugned Order Is Of First Appellate Proceedings Under The Act. Brief Factual Matrix The Order Of Ld. Assessing Officer Is Under Section 143(3) Which Is Dated 23/12/2019 Whereby In Returne Income Of Rs. 7,02,490/- An Addition Of Rs. 22,46,795/- Is Made. The Assessed Income Determined Is Of Rs. 29,49,285/-. The Additions Are Made By Virtue Of Para 12 Of The Assessment Order Which Read As Under: “12. The Assessee Deposited Huge Cash In Bank Accounts During Demonetization Period (9Th November, 2016 To 30Th December, 2016), But The Sources Were Neither Explained Nor Such Money Offered For Taxation, The Onus Is On The Assessee To Prove That The Cash Deposits Made Did Not Bear The Character

For Appellant: Shri Amitoz Singh Kamboj, C.AFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 143(3)Section 144Section 250Section 253Section 44ASection 68

erred in law by confirming an addition of Rs.22,46,795/- under Section-68 r.w.s. 115BBE of Income tax Act, 1961 as unexplained cash credits on account of cash deposits done during the demonetization period when the source of such cash deposits was from the regular Cash Sales, debtor collections ... done u/s 44AB of the Income Tax Act, 1961, all of which stood well explained with supporting evidences and therefore the addition as unexplained cash credits was not justified and bears to be deleted. 3. In view of the above and such other grounds, which may be taken