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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

Income Tax Officer, Non Corporate Ward-3(1) Cbe, Coimbatore vs. Ksk Cold Storage, Mettupalayam

In the result, the appeal filed by the Revenue is dismissed

ITA 3330/CHNY/2024[2017-18]Status: DisposedITAT Chennai20 Aug 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपीलसं./I.T.A.No.3330/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 The Income Tax Officer, Vs. Ksk Cold Storage, Non Corporate Ward 3(1), 685, Jadayampalayam Village, Coimbatore. Mettupalayam, Coimbatore 641 301. [Pan:Aarfk3964G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas, Cit ""थ" की ओरसे/Respondent By None : सुनवाई की तारीख/Date Of Hearing : 30.07.2025 घोषणा की तारीख /Date Of Pronouncement : 20.08.2025 आदेश /O R D E R Pers.S. Viswanethra Ravi: This Appeal Filed By The Appellant-Revenue Is Directed Against The Order Dated 28.10.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. When The Appeal Was Taken Up For Hearing On 30.07.2025, We Find No Representation On Behalf Of The Assessee. Further, The Notice Issued By This Tribunal To The Assessee Returned Unserved With An Endorsement “No Such Person In This Address”. Therefore, The Assessee Is Called Absent & Set Exparte & We Proceed To Decide The Appeal On Merits After Hearing The Ld. Dr Basing On The Material Available On Record.

For Appellant: Shri Shiva Srinivas, CIT
Section 147Section 148Section 68Section 69

creditworthiness of the creditor. The ld. CIT(A) has rightly observed that this is not a case of unexplained cash credits or addition under section 68 of the Act, which would require the assessee to establish the genuineness, identity and creditworthiness of the creditor. We find that against the addition

Kuldeep Kumar, Hisar, Haryana vs. National Faceless Assessment Centre, Delhi

In the result, appeal of the assessee is allowed for statistical purpose

ITA 4172/DEL/2024[2013-2014]Status: DisposedITAT Delhi19 Aug 2025AY 2013-2014

Bench: Sh. Sudhir Kumar & Sh. Manish Agarwalassessment Year: 2013-14 Kuldeep Kumar Dhani Near National Faceless Lakhpal Village Adampur Vs Appeal Centre , Delhi Tehsil Mandi Distt Hisar 125052 Pan No. Asopk2776R (Appellant) (Respondent) Appellant By Sh. Shubham Gupta, Advocate Respondent By Shri Om Parkash Sr. Dr Date Of Hearing: 19/08/2025 Date Of Pronouncement: 19/08/2025 Order Per Sudhir Kumar, Jm: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre (In Short “Nfac”) Delhi Vide Order Dated 27-09-2023 Pertaining To A.Y. 2013-14 & Arises Out Of The Assessment Order Dated 26-03-2022 U/S 143(3) R.W.S144 Of The Income Tax Act 1961 (In Short “The Act”).

Section 143(3)Section 144BSection 148Section 271(1)(c)Section 68

That on the facts and circumstances of the case and in law, the Ld. AO has erred in making addition under section 68 of the Act amounting to INR 65,65,434/- on account of cash deposited in savings bank account of the appellant. 3. That on the facts ... Appellant. 4. That on the facts and circumstances of the case and in law, the Ld. AO has erred In making addition under section 68 of the Act without providing an adequate opportunity of being heard to the Appellant. 5. That on the facts and circumstances of the case

Income Tax Officer- 6(2), Lucknow vs. M/S. Status Vyapaar Pvt. Ltd., Lucknow

ITA 403/LKW/2020[2012-13]Status: HeardITAT Lucknow13 Aug 2025AY 2012-13

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraआयकर अपील सं/ Ita No.403/Lkw/2020 निर्धारण वर्ष / Assessment Year: 2012-13 Income Tax Officer-6(2) 27/2, Raja Ram Mohan Rai Marg, P. K. Complex, 3Rd Floor, Lucknow-226001. V. M/S. Status Vyapaar Pvt Ltd 24, Eldico Greens, Gomti Nagar, Lucknow-226010. Pan:Arvpm1497R अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कि और से/Appellant By: Shri Raghunath Mishra, Adv प्रत्यर्थी कि और से /Respondent By: Shri R. K. Agarwal, Cit(Dr) Order Per Anadee Nath Misshra, Am.: This Appeal, By The Revenue, Is Directed Against The Order Of The Learned Commissioner Of Income-Tax (Appeals)-2, Lucknow Dated 24.09.2020, Pertaining To The Assessment Year 2012-13. The Revenue Has Raised The Following Grounds Of Appeal: - “1. Whether On The Facts Of Circumstances Of The Case & In Law. Ld. Cit(A)-2, Lucknow Erred In Restricting The Addition Of Rs.6,34,00,000/- Made By The Ao On Account Of Unexplained Credit U/S 68 Of The Act To Commission Income Calculated At 1% Without Appreciating That The Assessee Had Failed To Furnish Satisfactory Explanation With Regard To Identify Of The Parties, Source & Genuineness Of The Transaction 2. The Appellant Craves Leave To Add Or Amend Any One Or More Of The Grounds Of Appeal As & When Need To Doing So Arises With The Prior Permission Of The Court.” 2. In This Case, Assessment Order Dated 29.12.2019 Was Passed By The Assessing Officer Whereby The Assessee'S Total Income Was Assessed At Rs.6,34,42,150/-. Thereafter, During The Assessment Proceedings, The Assessing Officer Noted That There Were Total Credit Entries Of Rs.9.84 Crores & Matching Debit

For Appellant: Shri Raghunath Mishra, AdvFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 150Section 68

आयकर अपीलीय अधिकरण 'ए' न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष