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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

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 105/RJT/2021[2011-12]Status: DisposedITAT Rajkot25 Jan 2023AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

Under these circumstances, as no opportunities have been given to the assessee to cross examine the said party, the addition on account of unexplained cash credits in the books of third person has been claimed to be not sustainable in the eye of law as of the ultimate case made

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 104/RJT/2021[2010-11]Status: DisposedITAT Rajkot25 Jan 2023AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

Under these circumstances, as no opportunities have been given to the assessee to cross examine the said party, the addition on account of unexplained cash credits in the books of third person has been claimed to be not sustainable in the eye of law as of the ultimate case made

Shri Kanjibhai Tapubhai Patel, Jamnagar vs. The ITO Ward-3(2), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 103/RJT/2021[2008-09]Status: DisposedITAT Rajkot25 Jan 2023AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 103 To 105/Rjt/2021 ("नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12) Shri Kanjibhai Tapubhai The Income Tax Officer बनाम/ Patel Ward 3(2), Jamnagar Vs. Plot No.3990, Gidc, Phase-Iii, Dared, Jamnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Actpp6152H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant By : Shri Chetan Agarwal, A.R. ""यथ" क" ओर से / Shri B. D. Gupta, Sr. D.R. Respondent By : सुनवाई क" तार"ख / Date Of 01/11/2022 Hearing घोषणा क" तार"ख /Date Of 25/01/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: This Bunch Of Three Appeals At The Instance Of The Assessee Are Directed Against The Orders Dated 28.07.2021 (For A.Ys. 2008-09 & 2011-12) & 27.07.2021 (For A.Y. 2010-11) Passed By The National Faceless Appeal Centre

For Appellant: Shri Chetan Agarwal, A.R
Section 143(3)Section 147

Under these circumstances, as no opportunities have been given to the assessee to cross examine the said party, the addition on account of unexplained cash credits in the books of third person has been claimed to be not sustainable in the eye of law as of the ultimate case made

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Wellhope Agritech International Limited, Hyderabad

ITA 94/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 92/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 91/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 90/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 89/VIZ/2021[2014-15]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 88/VIZ/2021[2013-14]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-1, Rajahmundry vs. Nexus Feeds Limited, Hyderanad

ITA 87/VIZ/2021[2012-13]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share

The Assistant Commissioner of Income Tax, Central Circle-, Rajahmundry vs. Nexus Feeds Limited, Hyderabad

ITA 86/VIZ/2021[2011-12]Status: DisposedITAT Visakhapatnam23 Jan 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.86, 87, 88, 89, 90, 91, 92/Viz/2021 ("नधा"रण वष" / Assessment Year :2011-12, 2012-13, 2013-14, 2014-15, 2015- 16, 2016-17, 2017-18) The Asst. Commissioner Of Income Vs. M/S. Nexus Feeds Limited, Tax, Central Circle-1, Flat No.82, Navanirman Nagar, Rajahmundry. Road No.71, Jubilee Hills, Hyderabad-500 033. Pan: Aadcn 2786 N आयकर अपील सं./ I.T.A. No. 94/Viz/2021 (Assessment Year : 2016-17) The Asst. Commissioner Of Income Vs. M/S. Nexus Well Hope Agritech Tax, Central Circle-1, International Limited, Rajahmundry. Plot No.101, D.No.8-1- 301/86/87, Sai Priya Residency, Lakshmi Nagar Colony, Hyderabad. Pan: Aafcn 0930 L (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Mv Prasad, Ca ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 142Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153A

elements stated above, the Ld. AO made an addition of Rs. 5,34,46,000/- U/s. 68 of the Act as unexplained cash credit and added to the returned income for the AY 2011-12. Further, the Ld. AO also made an addition of Rs.76,47,000/- as unexplained share