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“genuineness of the transaction”

Cash Credits & Unexplained ItemsSection 68Section 685,938 judgments

The decision most relied on for genuineness of the transaction is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 judgments on BharatTax.

Leading authorities on genuineness of the transaction

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. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

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.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

(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.

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.

Umacharan Shaw & Bros. v. CIT
37 ITR 271 · 1959 · Supreme Court
567
citing judgments

An income tax assessment or addition cannot be sustained solely on the basis of suspicion, surmises, or conjectures, as strong suspicion does not amount to proof. The revenue authorities must rely on concrete evidence and material to frame an assessment.

Judgments citing genuineness of the transaction

Kumar Suman Singh, Patna vs. DCIT, Central Circle-2, Patna

In the result, I.T.A. Nos

ITA 216/PAT/2023[2004-05]Status: DisposedITAT Patna09 Jan 2025AY 2004-05

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. Nos.212 To 216/Pat/2023 Assessment Years: 1998-99 & 2001-02 To 2004-05 Kumar Suman Singh………………………..……………………………...……Appellant F-62, P.C. Colony, Kankarbagh, Patna, Bihar – 800020. [Pan: Aihps1976L] Vs. Acit, Central Circle-2, Patna…………....….…......……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rinku Singh, Cit – Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 17, 2024 Date Of Pronouncing The Order : January 09, 2025 Order Per Bench: These Appeals Have Been Preferred By The Assessee For Different Assessment Years I.E 1998-99 & 2001-02 To 2004-05 Against Separate Orders Of The Commissioner Of Income Tax (Appeals)-3, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In These Appeals Are Mostly Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find That There Is A Delay Of 132 Days In Filing The Instant Appeals. The Assessee Has Submitted Applications For Condonation Of Delay Citing Reasonable Grounds. After Considering The Averments Made In The Applications, We Condone The Delay.

Section 132(1)Section 153ASection 250Section 263

order for the assessment year 2003-04 in appeal no.CIT(A), Patna-3/10262/2007-08 where the genuineness of the transaction and creditworthiness of the grandmother was not proved. Therefore, the gift of Rs.54,000/- as alleged by the assessee was not allowed and the ld. CIT(A) sustained the addition

Kumar Suman Singh, Patna vs. ACIT, Central Circle-2, Patna

In the result, I.T.A. Nos

ITA 215/PAT/2023[2003-04]Status: DisposedITAT Patna09 Jan 2025AY 2003-04

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. Nos.212 To 216/Pat/2023 Assessment Years: 1998-99 & 2001-02 To 2004-05 Kumar Suman Singh………………………..……………………………...……Appellant F-62, P.C. Colony, Kankarbagh, Patna, Bihar – 800020. [Pan: Aihps1976L] Vs. Acit, Central Circle-2, Patna…………....….…......……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rinku Singh, Cit – Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 17, 2024 Date Of Pronouncing The Order : January 09, 2025 Order Per Bench: These Appeals Have Been Preferred By The Assessee For Different Assessment Years I.E 1998-99 & 2001-02 To 2004-05 Against Separate Orders Of The Commissioner Of Income Tax (Appeals)-3, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In These Appeals Are Mostly Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find That There Is A Delay Of 132 Days In Filing The Instant Appeals. The Assessee Has Submitted Applications For Condonation Of Delay Citing Reasonable Grounds. After Considering The Averments Made In The Applications, We Condone The Delay.

Section 132(1)Section 153ASection 250Section 263

order for the assessment year 2003-04 in appeal no.CIT(A), Patna-3/10262/2007-08 where the genuineness of the transaction and creditworthiness of the grandmother was not proved. Therefore, the gift of Rs.54,000/- as alleged by the assessee was not allowed and the ld. CIT(A) sustained the addition

Kumar Suman Singh, Patna vs. ACIT Central Circle-2, Patna

In the result, I.T.A. Nos

ITA 212/PAT/2023[1998-99]Status: DisposedITAT Patna09 Jan 2025AY 1998-99

Bench: Shri Sonjoy Sarma & Shri Sanjay Awasthii.T.A. Nos.212 To 216/Pat/2023 Assessment Years: 1998-99 & 2001-02 To 2004-05 Kumar Suman Singh………………………..……………………………...……Appellant F-62, P.C. Colony, Kankarbagh, Patna, Bihar – 800020. [Pan: Aihps1976L] Vs. Acit, Central Circle-2, Patna…………....….…......……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rinku Singh, Cit – Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 17, 2024 Date Of Pronouncing The Order : January 09, 2025 Order Per Bench: These Appeals Have Been Preferred By The Assessee For Different Assessment Years I.E 1998-99 & 2001-02 To 2004-05 Against Separate Orders Of The Commissioner Of Income Tax (Appeals)-3, Patna [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In These Appeals Are Mostly Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find That There Is A Delay Of 132 Days In Filing The Instant Appeals. The Assessee Has Submitted Applications For Condonation Of Delay Citing Reasonable Grounds. After Considering The Averments Made In The Applications, We Condone The Delay.

Section 132(1)Section 153ASection 250Section 263

order for the assessment year 2003-04 in appeal no.CIT(A), Patna-3/10262/2007-08 where the genuineness of the transaction and creditworthiness of the grandmother was not proved. Therefore, the gift of Rs.54,000/- as alleged by the assessee was not allowed and the ld. CIT(A) sustained the addition