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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 Rajesh Ramchandra Dake, Panvel vs. Dy CIT CC-1, Mumbai

ITA 2/MUM/2021[2010-11]Status: DisposedITAT Mumbai28 Dec 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 02 & 04/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2010-11 & 2012-13) Dcit, Cen. Cir-1, Shri Rajesh 6Th Floor, R. No. 10, A- Ramchandra Dake, बनाम/ B/2, Usha Prabha Chs, Wing, Ashar It Park, Ram Ganesh Gadkari Raoda No. 16-Z, Wagle Vs. Indl. Estate Marg, Prabhu Ali, Thane-400 604 Panvel – 410206, स्थधयीलेखधसं./जीआइआरसं./ Pan No. Afqpd1100D (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : None प्रत्यथीकीओरसे/Respondent By : Shri Sanjay V. Deshmukh, Ld. Dr सुनवधईकीतधरीख/ : 28.12.2022 Date Of Hearing घोर्णधकीतधरीख / : 28.12.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Assessee Against The Consolidated Order Of Even Date 19.09.2019, Passed By Ld. Cit(A)-11, Pune In Relation To Penalty Proceedings U/S 271(1)(C) For Ay 2010-11 & 2012-13. 2

For Appellant: NoneFor Respondent: Shri Sanjay V
Section 143(3)Section 271Section 271(1)(c)Section 274Section 68

both the additions on account of capital gain on sale of shares of Rs.9,24,164/- and unexplained cash credit u/s 68 of Rs.24,01,250/-. In the assessment order, in para-6 while making the addition on account of capital gains on sale of share, the AO has clearly ... Similarly, in para- 7 of the assessment order, the AO has stated that the loan from Murji Faria of Rs.24,01,250/-, was unexplained cash credit and made an addition u/s 68 of the Act. While initiating penalty proceedings u/s 274 r.w.s.271(1)(c), the AO recorded his satisfaction that

Om Shree International Pvt. Ltd., Mumbai vs. ACIT, Circle-10(3)(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 1683/MUM/2022[2012-13]Status: DisposedITAT Mumbai27 Dec 2022AY 2012-13

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadaleom Shree International Vs. Acit, Circle – 10(3)(1) Pvt Ltd., Room No. 212, 2Nd 702, 7Th Floor, Orion Floor, Aayakar Bhavan Business Part, Nehru Mk Road, Mumbai – Road, Santacruz (E) 400020. Mumbai – 400055. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabco4798B Appellant .. Respondent Appellant By : Mr. M Subramanian.Ar Respondent By : Mr. B. Bagchi.Dr Date Of Hearing 29.11.2022 Date Of Pronouncement 30.11.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The National Faceless Appeal Centre, (Nfac) / Cit(A) U/S 250 Of The Act. The Assessee Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Mr. M Subramanian.ARFor Respondent: Mr. B. Bagchi.DR
Section 115JSection 131Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 68

circumstance of the case and in law, the learned C.I.T.(A) erred in upholding the addition made of Rs.29,40,000/- as 'unexplained cash credit and that too without even assigning any proper reason. 5. On the facts and in the circumstance of the case and in law, the learned ... doubted the genuineness of the transactions as the assessee could not substantiate. The A.O. alleged the purchase transactions as bogus and treated as unexplained cash credit u/s 68 of the Act of Rs. 29,40,000/- and assessed the total income of Rs. 6,52,64,110/- and passed

Avinash Narayan Sutar, Navi Mumbai vs. ITO 28(1)(2), Mumbai

In the result, the appeal filed by the revenue is dismissed and the three appeals filed by the asssessee are allowed

ITA 1029/MUM/2020[2011-12]Status: DisposedITAT Mumbai27 Dec 2022AY 2011-12

Bench: Shri Baskaran Br & Shri Pavan Kumar Gadaleita Nos. 1029, 1030 & 1031/Mum/2020 (A.Ys: 2011-12, 2012-13 & 2010-11) Avinash Narayan Sutar Vs. Ito – 28(1)(2) Plot No. 582, Laxmi Tower No.6, Vashi Niwas, Sector -1, Station, Navi Mumbai- Shiravana, Nerul, Navi 400703. Mumbai – 400706. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Arsps9036R Appellant .. Respondent Ito – 28(1)(2) Vs. Avinash Narayan Sutar Tower No.6, Vashi Plot No. 582, Laxmi Station, Navi Mumbai- Niwas, Sector -1, 400703. Shiravana, Nerul, Navi Mumbai – 400706. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Arsps9036R Appellant .. Respondent

For Appellant: Shri Hariom Tulsiyan.ARFor Respondent: Shri Manoj Sinha.DR
Section 143(2)Section 147Section 148Section 250

erred in confirming the addition to the extent of Rs.90,52,200/- u/s 68 of the Income Tax Act, 1961 as unexplained cash credit being 30% of cash deposited in the bank accounts held by the appellant. 2. The Appellant craves to add, alter or delete all or modify ... cash deposits which amounts to Rs. 90,52,200/- is hereby confirmed u/s. 68 of the Act or account of unexplained cash credits. Accordingly, Ground no. 2 is 'Partly Allowed'. 23. In respect of addition of unaccounted income by the A.O, the CIT(A) has granted the relief observing

Kathiravan Srinivasan, Perambalur vs. DCIT, Circle -1, Tiruchirapalli

In the result, the appeal filed by the assessee in ITA No

ITA 172/CHNY/2022[2011-2012]Status: DisposedITAT Chennai23 Dec 2022AY 2011-2012

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकरअपील सं./Ita Nos.: 170 & 171/Chny/2022 िनधा"रण वष" / Assessment Year: 2010-11 & आयकरअपील सं./Ita No.: 172/Chny/2022 िनधा"रण वष" / Assessment Year: 2011-12 Shri Kathiravan Srinivasan, Vs The Dcit, No.274C, Thuraiyur Road, Circle-1, 2Nd Perambalur – 621 212. Main Building, Floor, New No.44, Old No.4, Williams Road, Cantonment, Pan: Ajspk 6687Q Trichirapalli-620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से/Respondent By : Shri Darzakhum Songate, Cit सुनवाई क" तार"ख/Date Of Hearing : 18.10.2022 घोषणा क" तार"ख/Date Of Pronouncement : 23.12.2022 आदेश /O R D E R Per Mahavir Singh, Vp: These Three Appeals By The Assessee Are Arising Out Of Two Different Orders Of The Commissioner Of Income Tax (Appeals)-19, Chennai In Ita Nos.581 & 582/Chny/19-20 Dated 03.03.2022. The Assessments In Ita Nos.170 & 172/Chny/2022 Were Framed By The Jcit, Range 1, Trichy For The Assessment Years 2010-11 & 2011-12 U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 31.03.2013 & 31.03.2014 Respectively. The Third Appeal In Ita No.171/Chny/2022 Is Against The Assessment Order Framed In Consequence To Revision Order Passed By Pcit U/S.263 Of The Act & Consequent Order Of The Ao For The Assessment Year 2010-11 U/S.143(3) R.W.S. 263 Of The Act Dated 12.03.2015 Passed By The Dcit, Circle-1, Trichy.

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Darzakhum Songate, CIT
Section 143(3)Section 263Section 68

regards to the order of CIT(A) confirming the action of AO in upholding the addition made by AO on account of unexplained cash credit u/s.68 of the Act for an amount of Rs.7,56,74,000/- for assessment year 2010-11 and Rs.1,98,00,000/- for the assessment ... assessment year 10-11 read as under:- “2.1 The CIT(A) erred in upholding the addition of Rs.7,56,74,000/- as unexplained Cash Credits u/s.68 of the Income Tax Act. 2.2 The applicant having provided proper explanation and proof regarding the credits, the CIT(A) went wrong in confirming

Kathiravan Srinivasan, Perambalur vs. DCIT, Circle-1, Tiruchirapalli

In the result, the appeal filed by the assessee in ITA No

ITA 171/CHNY/2022[2010-11]Status: DisposedITAT Chennai23 Dec 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकरअपील सं./Ita Nos.: 170 & 171/Chny/2022 िनधा"रण वष" / Assessment Year: 2010-11 & आयकरअपील सं./Ita No.: 172/Chny/2022 िनधा"रण वष" / Assessment Year: 2011-12 Shri Kathiravan Srinivasan, Vs The Dcit, No.274C, Thuraiyur Road, Circle-1, 2Nd Perambalur – 621 212. Main Building, Floor, New No.44, Old No.4, Williams Road, Cantonment, Pan: Ajspk 6687Q Trichirapalli-620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से/Respondent By : Shri Darzakhum Songate, Cit सुनवाई क" तार"ख/Date Of Hearing : 18.10.2022 घोषणा क" तार"ख/Date Of Pronouncement : 23.12.2022 आदेश /O R D E R Per Mahavir Singh, Vp: These Three Appeals By The Assessee Are Arising Out Of Two Different Orders Of The Commissioner Of Income Tax (Appeals)-19, Chennai In Ita Nos.581 & 582/Chny/19-20 Dated 03.03.2022. The Assessments In Ita Nos.170 & 172/Chny/2022 Were Framed By The Jcit, Range 1, Trichy For The Assessment Years 2010-11 & 2011-12 U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 31.03.2013 & 31.03.2014 Respectively. The Third Appeal In Ita No.171/Chny/2022 Is Against The Assessment Order Framed In Consequence To Revision Order Passed By Pcit U/S.263 Of The Act & Consequent Order Of The Ao For The Assessment Year 2010-11 U/S.143(3) R.W.S. 263 Of The Act Dated 12.03.2015 Passed By The Dcit, Circle-1, Trichy.

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Darzakhum Songate, CIT
Section 143(3)Section 263Section 68

regards to the order of CIT(A) confirming the action of AO in upholding the addition made by AO on account of unexplained cash credit u/s.68 of the Act for an amount of Rs.7,56,74,000/- for assessment year 2010-11 and Rs.1,98,00,000/- for the assessment ... assessment year 10-11 read as under:- “2.1 The CIT(A) erred in upholding the addition of Rs.7,56,74,000/- as unexplained Cash Credits u/s.68 of the Income Tax Act. 2.2 The applicant having provided proper explanation and proof regarding the credits, the CIT(A) went wrong in confirming

Kathiravan Srinivasan, Perambalur vs. DCIT, Circle-1, Tiruchirapalli

In the result, the appeal filed by the assessee in ITA No

ITA 170/CHNY/2022[2010-11]Status: DisposedITAT Chennai23 Dec 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकरअपील सं./Ita Nos.: 170 & 171/Chny/2022 िनधा"रण वष" / Assessment Year: 2010-11 & आयकरअपील सं./Ita No.: 172/Chny/2022 िनधा"रण वष" / Assessment Year: 2011-12 Shri Kathiravan Srinivasan, Vs The Dcit, No.274C, Thuraiyur Road, Circle-1, 2Nd Perambalur – 621 212. Main Building, Floor, New No.44, Old No.4, Williams Road, Cantonment, Pan: Ajspk 6687Q Trichirapalli-620 001. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से/Respondent By : Shri Darzakhum Songate, Cit सुनवाई क" तार"ख/Date Of Hearing : 18.10.2022 घोषणा क" तार"ख/Date Of Pronouncement : 23.12.2022 आदेश /O R D E R Per Mahavir Singh, Vp: These Three Appeals By The Assessee Are Arising Out Of Two Different Orders Of The Commissioner Of Income Tax (Appeals)-19, Chennai In Ita Nos.581 & 582/Chny/19-20 Dated 03.03.2022. The Assessments In Ita Nos.170 & 172/Chny/2022 Were Framed By The Jcit, Range 1, Trichy For The Assessment Years 2010-11 & 2011-12 U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Orders Dated 31.03.2013 & 31.03.2014 Respectively. The Third Appeal In Ita No.171/Chny/2022 Is Against The Assessment Order Framed In Consequence To Revision Order Passed By Pcit U/S.263 Of The Act & Consequent Order Of The Ao For The Assessment Year 2010-11 U/S.143(3) R.W.S. 263 Of The Act Dated 12.03.2015 Passed By The Dcit, Circle-1, Trichy.

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Darzakhum Songate, CIT
Section 143(3)Section 263Section 68

regards to the order of CIT(A) confirming the action of AO in upholding the addition made by AO on account of unexplained cash credit u/s.68 of the Act for an amount of Rs.7,56,74,000/- for assessment year 2010-11 and Rs.1,98,00,000/- for the assessment ... assessment year 10-11 read as under:- “2.1 The CIT(A) erred in upholding the addition of Rs.7,56,74,000/- as unexplained Cash Credits u/s.68 of the Income Tax Act. 2.2 The applicant having provided proper explanation and proof regarding the credits, the CIT(A) went wrong in confirming