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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

ITO, Exemption Circle, Ghaziabad vs. Ideal Institute of Technology, Ghaziabad

ITA 4257/DEL/2017[2010-11]Status: DisposedITAT Delhi27 Aug 2025AY 2010-11

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishraassessment Year: 2010-11 Dcit, Vs Ideal Institute Of Technology Society, 46, 1St Floor, Exemption Circle, Ghaziabad. Navyug Market, Ghaziabad. Pan: Aaati3380F (Appellant) (Respondent) Assessee By : Shri Rohit Tiwari, Advocate Revenue By : Shri Daya Inder Singh Sidhu, Cit-Dr Date Of Hearing : 20.08.2025 Date Of Pronouncement : 27.08.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Revenue Against The Order Dated 24.03.2017 Of The Commissioner Of Income-Tax (Appeals), Muzaffarnagar (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’, For Short) In Appeal No.91/2013-14/Gzb Arising Out Of The Appeal Before It Against The Order Dated 22.03.2013 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Jcit, Range-2, Ghaziabad (Hereinafter Referred To As The Ld. Ao). 2. Heard & Perused The Record. The Assessee Is A Society Registered Under The Societies Registration Act & Is Running Engineering, Mba & Mca Colleges. The Return Was Filed Declaring Nil Income. However, The Ld. Ao Completed The Assessment At Rs.10,93,79,835/- By Making Four Principal Additions:-

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Daya Inder Singh Sidhu, CIT-DR
Section 131Section 143(3)

four principal additions:- Sl. No. Nature of addition/disallowance Section Amount (Rs.) relied upon 1. Unsecured loans treated as 68 6,49,00,000 unexplained cash credits 2. Student security deposits treated as 41(1) 93,16,000 cessation of liability 3. Cost of four cars (Skoda Laura