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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

ACIT, Circle, Bhilwara vs. M/S. Suraj Fabrics Industries Ltd., Kolkata

In the result appeal of the revenue is dismissed

ITA 475/JODH/2017[2010-11]Status: DisposedITAT Jodhpur11 Aug 2023AY 2010-11

Bench: Shri Pavan Kumar Gadale & Dr. Dipak P. Ripoteassessment Year: 2010-11 Assistant Commissioner M/S Suraj Fabrics Industries Of Income-Tax, Circle, Vs Ltd., 224A, Elegant Tower, Bhilwara A.J.C. Bose Road, Kolkata, West Bengal Pan: Aabcs8988B Appellant / Revenue Respondent / Assessee Revenue By Smt. Alka Rajvanshi Jain, Cit-Dr Assessee By None Date Of Hearing 11.08.2023 Date Of Pronouncement 11.08.2023 Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Department Against The Order Of Ld. Commissioner Of Income Tax (Appeals), Ajmer Dated 06.09.2017 Deleting The Penalty Under Section 271(1)(C) Of The Act For A.Y. 2010-11. The Assessee Has Raised Following Grounds Of Appeal As Under:- “1. Cancelling The Penalty Levied For Addition Of Unexplained Cash Credit On A/C Of Share Capital Of 10,00,00,000/- Without Appreciating The Facts That The Quantum Addition Made By The Ao Was Confirmed By The Ld.Cit(A) As The Identity & M/S Suraj Fabrics Industries Ltd.

Section 271(1)(c)Section 40A(3)Section 50CSection 68

confirmed by the Ld.CIT(A) as the identity and M/s Suraj Fabrics Industries Ltd. creditworthiness of investing companies and genuineness of the transactions were not proved; 2. cancelling the penalty levied for addition made u/s.40A(3) of 5,16,066/- without appreciating the fact that the quantum addition made

Krishnamoorthy Ramlingam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle-3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2894/MUM/2022[2015-2016]Status: DisposedITAT Mumbai10 Aug 2023AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

Vivek Dhamanse in his statement recorded during the course of Survey/ search proceedings u/s 132(4) during Search proceedings has admitted to the genuineness of the transactions as A.Ys. 2015-16 to AY. 2017-18 Krishnamoorthy Ramlingam Mudaliyar found in the email correspondence. The authenticity of the financial transactions

Krishnamoorthy Ramlinngam Mudaliyar, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle -3 Thane, Mumbai

In the result, all the appeals of the assessee are partly allowed for statistical purposes, and the appeal of the Revenue is dismissed

ITA 2893/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Aug 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2894/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.2895/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T.A. No.2893/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Krishnamoorthy Ramlingam Acit, Central Circle-3 बिधम/ Mudaliyar 6Th Floor, Room No. 12, Vs. Flat No. 904, Maa Laxmi Ashar It Park, Road-16- Avenue, Sector-36, Plot No. Z, Wagle Industrial 27, Kamothe, Navi Estate, Thane-(W)- Mumbai-410218. 400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.313/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Acit, Central Circle-3 बिधम/ Krishnamoorthy 6Th Floor, Room No. 12, Ramlingam Mudaliyar Vs. Ashar It Park, Road-16-Z, Flat No. 904, Maa Laxmi Wagle Industrial Estate, Avenue, Sector-36, Plot Thane-(W)-400604. No. 27, Kamothe, Navi Mumbai-410218. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Ajzpm6207H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri Rameshvar P Meena/Nimesh

Vivek Dhamanse in his statement recorded during the course of Survey/ search proceedings u/s 132(4) during Search proceedings has admitted to the genuineness of the transactions as A.Ys. 2015-16 to AY. 2017-18 Krishnamoorthy Ramlingam Mudaliyar found in the email correspondence. The authenticity of the financial transactions

Rama Rao Karnam, Visakhapatnam vs. Joint Commissioner of Income Tax, Range-4, Visakhapatnam

In the result, appeal filed by the assessee is dismissed

ITA 141/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.141/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18) Mr.Rama Rao Karanam Vs. Joint Commissioner Of 4-4 Chandrampalem, Durga Nagar Income Tax Madhurawada Range-4 Pothinamallayapalem S.O. Visakhapatnam Visakhapatnam Pan : [Bcppk19929Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 12.07.2023 घोर्णध की तधरीख/Date Of Pronouncement : 10.08.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac), Delhi, Vide Din & Order No.Itba/Nfac/S/250/2022-23/1043662508(1) Dated 29.06.2022 For The Assessment Year (A.Y.) 2017-18. 2. Brief Facts Of The Case Are That The Assessee, An Individual, Filed His Original Return Of Income For The A.Y.2017-18 On 28.03.2019, Declaring Total Income At Rs.3,20,230/-. During The Course Of Assessment

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 250Section 269SSection 271DSection 273B

property in the return of income and the penalty provisions u/s 271D of the Act does not attract since the assessee proved the genuineness of the transaction and the assessee also has reasonable cause u/s 273B and the penalty u/s 271D cannot be levied. He, therefore, pleaded to set aside

The Deputy Commissioner of Income Tax, Central Circle-2, Visakhapatnam vs. Linton Projects Private Limited, Vizianagaram

In the result, appeal of the Revenue is allowed for statistical

ITA 119/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.119/Viz/2021 ("नधा"रण वष" / Assessment Year :2018-19) Deputy Commissioner Of Income Vs. M/S. Linton Projects Pvt. Ltd., Tax, Central Circle-2 D.No. 16-5-23, Visakhapatnam. Yelugubantivari Veedhi, Vizianagaram. Pan: Aabcl 6461 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No.14/Viz/2023 (In आयकर अपील सं./ I.T.A. No.119/Viz/2021) ("नधा"रण वष" / Assessment Year :2018-19) M/S. Linton Projects Pvt. Ltd., Vs. Deputy Commissioner Of D.No. 16-5-23, Yelugubantivari Income Tax, Central Circle-2 Veedhi, Vizianagaram. Visakhapatnam. Pan: Aabcl 6461 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri C. Subrahmantyam, Ar ""याथ" क" ओर से / Revenue By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri C. Subrahmantyam, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 143(2)Section 143(3)Section 68

establish three things necessary to obviate the mischief of Section 68 viz., (i) identity of the investors; (ii) their creditworthiness/investments; and (iii) genuineness of the transaction. In establish the the present case, the assessee has failed to creditworthiness of the parties from whom the assessee has received unsecured loan