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“addition under section 68”

Cash Credits & Unexplained ItemsSection 68Section 681,640 judgments

The decision most relied on for addition under section 68 is CIT v. Durga Prasad More (82 ITR 540), cited in 1,579 judgments on BharatTax.

Leading authorities on addition under section 68

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. 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.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

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.

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.

Roshan Di Hatti v. CIT
107 ITR 938 · 1977 · Supreme Court
477
citing judgments

An assessee bears the onus to prove the identity, creditworthiness, and genuineness of any cash credit or transaction. If the assessee fails to discharge this burden with cogent evidence and explanation, the Assessing Officer is justified in making additions to their income, and no further burden lies on the revenue.

Judgments citing addition under section 68

M/S. Mahindra Orchards Pvt. Ltd., Bangalore vs. ACIT, CC-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1793/CHNY/2025[2018-19]Status: DisposedITAT Chennai14 Nov 2025AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

safely conclude that there is no search in the case of the assessee covering the warrant of authorization and accordingly, the addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified

M/S. Tatva Clean Energies Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1772/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

safely conclude that there is no search in the case of the assessee covering the warrant of authorization and accordingly, the addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified

M/S. Tatva Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1771/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

safely conclude that there is no search in the case of the assessee covering the warrant of authorization and accordingly, the addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified

M/S. Pippala Leaf Developers Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1770/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

safely conclude that there is no search in the case of the assessee covering the warrant of authorization and accordingly, the addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified

M/S. Ojas Plantations Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1769/CHNY/2025[2014-15]Status: DisposedITAT Chennai14 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1769/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ojas Plantations Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aabco1853F] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1770/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Pippala Leaf Developers Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aahcp2411J] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1771/Chny/2025 िनधा"रण वष"/Assessment Year: 2016-17 M/S. Tatva Renewable Power Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaect8340D] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 132Section 153A

safely conclude that there is no search in the case of the assessee covering the warrant of authorization and accordingly, the addition under section 68 of the Act and made thereon under section 153A of the Act based on the statement of searched person and seized material, is not justified

Ankit Garg, Delhi vs. ITO, Ward-35(3), Delhi

In the result, the appeal of the assessee is allowed

ITA 5507/DEL/2024[2017-18]Status: DisposedITAT Delhi14 Nov 2025AY 2017-18

Bench: Shris.Rifaur Rahman & Shri Anubhav Sharmaankit Garg, Vs. Ito, Ward 35 (3), L – 153, Shastri Nagar, New Delhi. Delhi – 110 052. (Pan : Amhpg1493N) (Appellant) (Respondent) Assessee By :Shri V.K. Sabharwal, Advocate Shri Rajiv Kumar, Advocate Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Order : 14.11.2025 Order Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [“Ld. Cit(A)”, For Short] Dated 03.10.2024For The Assessment Year 2017-18. 2. Brief Facts Of The Case Are, The Assessee Is An Individual, Engaged In The Business Of Manufacturing, Trading, Sales Of Socks, Fabrics & Hosiery Etc. The Assessee Filed His Return Of Income On 25.01.2018 For A.Y. 2017-18

For Appellant: Shri V.K. Sabharwal, AdvocateFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 143(2)Section 143(3)Section 40Section 68

Court in the case of PCIT v. Pancham Realcon Pvt. Ltd. in ITA No. 295/2025 wherein Hon’ble High Court reinforced that "no addition under Section 68 can be made without rejecting the books of account or proving explanation unsatisfactory. The mere presence of cash deposits in the bank, matching ... made out of cash balance available with the assessee and, hence, there is absolutely no case made out by the revenue for making addition under section 68." • ITAT (Delhi) in Pilani Industrial Corporation Limited & ACIT, Circle-21(2) (ITA No. 1606IDeIl2023): The Tribunal held that "treating cash deposits as unexplained

Avanti Hydro LLP, Chennai vs. DCIT, Ncc-11(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 3125/CHNY/2025[2022-23]Status: DisposedITAT Chennai13 Nov 2025AY 2022-23

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.3125/Chny/2025 िनधा"रण वष"/Assessment Year: 2022-23 Avanti Hydro Llp, Vs. The Deputy Commissioner Of No. 114, 2Nd Floor, Velachery Main Income Tax, Road, Saidapet, Chennai 600 015. Non-Corporate Circle 11(1), Chennai. [Pan:Absfa8136E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Ramakrishnan, F.C.A. ""थ" की ओर से/Respondent By : Ms. E. Pavuna Sundari, Cit सुनवाई की तारीख/ Date Of Hearing : 12.11.2025 घोषणा की तारीख /Date Of Pronouncement : 13.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.10.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2022-23. 2. The Assessee Raised 5 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is 2

For Appellant: Shri B. Ramakrishnan, F.C.AFor Respondent: Ms. E. Pavuna Sundari, CIT
Section 143(3)Section 68

facts and circumstances of the case. 3. The ld. AR Shri B. Ramakrishnan, F.C.A. submits that the assessment was finalized by making addition under section 68 of the income Tax Act, 1961 [“Act” in short] on account of unexplained unsettled loans vide assessment order dated 20.03.2024 passed under section