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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

Arunachalam Associates, Chenniai vs. ITO, Non Corp Ward-15(1), Cennaii

In the result, the appeals in ITA Nos

ITA 606/CHNY/2024[2012-13]Status: DisposedITAT Chennai29 May 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.605/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Arunachalam, Vs. The Income Tax Officer, 21/3, Old No.43A, Non Corporate Ward 15(1) 2Nd Avenue Road, Chennai 600 034. Indira Nagar, Adyar, Chennai 600 020. [Pan: Adwpa 9208M] आयकरअपील सं./ Assessment Year: 2012-13) (िनधा"रणवष" / Vs. The Income Tax Officer, Arunachalam Associates Non Corporate Ward 15(1) 21/3, Old No.43A, Chennai 600 034. 2Nd Avenue Road, Indira Nagar, Adyar, Chennai 600 020. [Pan: Aanfa 6942L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. N.V. Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Shri. S. Easwar, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 20.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. N.V. Krishnan, AdvocateFor Respondent: Shri. S. Easwar, IRS, JCIT
Section 147Section 68

respectively. During assessment proceedings of AY 2010-11, AO made an addition of Rs.67,19,923/- as unexplained cash credits u/s 68 of the Act whereas in AY 2012-13 made two additions viz; Income from Business of Rs.2,50,584/- and unexplained cash credit u/s 68 of Rs.1

Arunachalam, Chennai vs. ITO, Non-Corp Ward-15(1), Chennai

In the result, the appeals in ITA Nos

ITA 605/CHNY/2024[2010-11]Status: DisposedITAT Chennai29 May 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.605/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Arunachalam, Vs. The Income Tax Officer, 21/3, Old No.43A, Non Corporate Ward 15(1) 2Nd Avenue Road, Chennai 600 034. Indira Nagar, Adyar, Chennai 600 020. [Pan: Adwpa 9208M] आयकरअपील सं./ Assessment Year: 2012-13) (िनधा"रणवष" / Vs. The Income Tax Officer, Arunachalam Associates Non Corporate Ward 15(1) 21/3, Old No.43A, Chennai 600 034. 2Nd Avenue Road, Indira Nagar, Adyar, Chennai 600 020. [Pan: Aanfa 6942L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. N.V. Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Shri. S. Easwar, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 20.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. N.V. Krishnan, AdvocateFor Respondent: Shri. S. Easwar, IRS, JCIT
Section 147Section 68

respectively. During assessment proceedings of AY 2010-11, AO made an addition of Rs.67,19,923/- as unexplained cash credits u/s 68 of the Act whereas in AY 2012-13 made two additions viz; Income from Business of Rs.2,50,584/- and unexplained cash credit u/s 68 of Rs.1

M/S Kamachi Steels Private Limited, Chennai vs. DCIT, Centrl Circle-1(1), Chennai

In the result, appeal filed by the assessee for A

ITA 902/CHNY/2023[2014-15]Status: DisposedITAT Chennai29 May 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.902/Chny/2023 (िनधा"रणवष" / Assessment Year: 2014-15) M/S. Kamachi Steels Private Vs. The Deputy Commissioner Of Limited, Income Tax, No.664, T.N. Road, Central Circle 1(1) Tondiarpet, Chennai. Chennai 600 081. [Pan: Aaack 4450B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. T. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl. Cit सुनवाई क" तार"ख/Date Of Hearing : 09.05.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. ARV Srinivasan, IRS, Addl. CIT
Section 143(3)Section 68

account of introduction of share application money to the tune of Rs.6,50,00,000/- from seven (7) unrelated companies treated as unexplained cash credit u/s 68 of the Income Tax Act, 1961 (In short ‘the Act’). Assessing officer (In short ‘AO’) during the course of assessment proceedings added these ... order of assessing officer (In short ‘AO’) who assessed the share capital and share premium credits of Rs.6,50,00,000/- as unexplained cash credit in the hands of assessee u/s 68 of the Act. 4. The appellant assailed the assessment order u/s 143(3) dated 29.12.2017 before

Speedking Courier Services Pvt Ltd, Mumbai vs. Income Tax Officer-4(3)(3), Mumbai

In the result, the appeal is allowed

ITA 4677/MUM/2023[2012-13]Status: DisposedITAT Mumbai29 May 2024AY 2012-13

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2012-13 Speedking Courier Income Tax Officer- Services Pvt. Ltd. 4(3)(3), 25/27, Old Hanuman Galli, Room No. 648, Vs. 1St Cross Lane, 6Th Floor, Kalbadevi, Aayakar Bhavan, Mumbai- 400 002. Maharshi Karve Marg, Mumbai- 400 020 Pan: Aaics3715M (Appellant) (Respondent) Present For: Assessee By : Shri K. Gopal, A.R. Revenue By : Shri P. D. Chougule (Addl. Cit) Sr., D.R. Date Of Hearing : 16 . 05 . 2024 Date Of Pronouncement : 29 . 05 . 2024 O R D E R Per : Ratnesh Nandan Sahay: 1. The Appellant Has Filed This Appeal Against The Order Of The Ld. Income Tax Officer- 4(3)(3) Mumbai By Raising Following Grounds Of Appeal: “The Addition Of Rs.1,53,00,000/- Made Under Section 68 Of The Act Is Not Justified. 1. The Ld Cit(A) Is Erred In Confirming The Addition Of Rs. 1,53,00,000/- Made By The Ld. A.O. Under Section 68 Of The Act Without Appreciating That The Basic Condition To Invoke The Provisions Of Section 68 Are Not Satisfied In The Present Case. Hence, The Addition Made Under Section 68 Of The Act Is Not In Accordance With The Law & The Same May Be Deleted.

For Appellant: Shri K. Gopal, A.RFor Respondent: Shri P. D. Chougule (Addl. CIT) Sr., D.R
Section 142(1)Section 143Section 143(2)Section 147Section 148Section 151(1)Section 234BSection 68

books of accounts of the Appellant. Hence, the addition of Rs.1,53,00,000/- made under section 68 treating the same as unexplained cash credit is not justified and the same may be deleted. Levy of interest under section 234B & 234C of the Act is unjustified 3. The Appellant denies ... Averina International Resorts Pvt. Ltd. on the same date as mentioned by the assessee, the same may be brought to tax as unexplained cash credit u/s. 68 of the IT Act 1961". 6 Speedking Courier Services Pvt. Ltd. 7. The Ld. assessing officer duly considered the direction issued u/s. 144A