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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

ITO 10 (2)(4), Mumbai vs. Memphis Investment & Trading Co. Ltd., Mumbai

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

ITA 6239/MUM/2019[2009-10]Status: DisposedITAT Mumbai22 Jul 2022AY 2009-10

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit – 10(2)(4), Vs. M/S Memphis 2Nd Floor, Room No. Investment & Trading 213, Aayakar Bhavan Co. Ltd Churchgate, 146, Chinar Bldg, Mumbai-400020. Sher-E-Punjab Society, Andheri (East), Mumbai-400093. Pan/Gir No. : Aaacm6735B Appellant .. Respondent Assessee By : Shri.Salil Aggarwal, Sr.Adv & Shri.Shailesh Gupta.Ar Revenue By : Shri.T. Shankar. Cit.Dr Date Of Hearing 28.04.2022 Date Of Pronouncement 22.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed An Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-17, Mumbai Passed U/S 143(3) R.W.S 147 & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal: Memphis Investment & Trading Co. Ltd, Mumbai. 1. 1. "On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Has Erred In Deciding That The Assessee Had Discharged Its Onus Ignoring The Fact That The Assessee Had Failed To Establish The Genuineness & Creditworthiness Of The Transactions." 2. "On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Has Erred In Not Considering The Decision Of The Hon'Ble Delhi High Court In The Case Of Mis. Navodaya Castle Pvt. Ltd. Wherein The Hon'Ble High Court Has Made Observation With Respect To Creditworthiness 3. The Appellant Prays That The Order Of The Ld.Cit(A) On The Above Ground Be Set Aside & That Of The Ao Be Restored. 4. The Appellant Craves Leave To Amend Or Alter Any Grounds Or Add A New Ground Which May Be Necessary.

For Appellant: Shri.Salil Aggarwal, Sr.AdvFor Respondent: Shri.T. Shankar. CIT.DR
Section 143(1)Section 143(2)Section 143(3)Section 144Section 148Section 68

section Memphis Investment & Trading Co. Ltd, Mumbai. 68 of the Act. The Ld.CIT(A) for this reason was justified in deleting the impugned addition under section 68 of the Act. Accordingly, we do not find any infirmity in the order of the CIT(A) and uphold the same and dismiss

M/S. Khoday India Limited, Bangalore vs. Income Tax Officer, Ward- 4(1)(2), Bangalore

In the result appeal filed by assessee stands allowed

ITA 97/BANG/2022[2015-16]Status: DisposedITAT Bangalore30 Jun 2022AY 2015-16

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuassessment Year : 2015-16 M/S. Khoday India Ltd., The Income-Tax 7Th Mile, Brewery House, Officer, Kanakapura Road, Ward 4 (1)(2), Bangalore – 560 062. Bangalore. Pan: Aaack6734C Vs. Appellant Respondent Assessee By : Shri V. Sridhar, Ca : Shri Ramesh B.R., Addl. Cit Revenue By (Dr) Date Of Hearing : 09-06-2022 Date Of Pronouncement : 30-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By The Assessee Against Order Dated 09/12/2021 Passed By The Ld.Cit(A)-11, Bangalore For Assessment Year 2015-16 On Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income-Tax (Appeals), Bengaluru-11, Bengaluru In Ita No.Cit(A)- 11/Bng/Tr.10036/2018-19 (Din: Itba /Apl /M/ 250 /2021-22/ 1037634908(1) Dated:09.12.2021 Is Opposed To Law, Weight Of Evidence, Probabilities & Facts & Circumstances Of The Case. 2. The Learned Commissioner Of Income-Tax (Appeals) Erred In Confirming The Order Of The Assessing Officer Passed U/S.154 Of The Income Tax Act, 1961 Dated:14.02.2018. 3. The Learned Commissioner Of Income-Tax (Appeals) Erred In Not Directing The Assessing Officer To Set Off The Entire

For Appellant: Shri V. Sridhar, CA
Section 115BSection 154Section 68Section 71

hold that, set-off of business loss is available to the assessee, against the income under the head ‘income from other sources’, wherein, addition under section 68 is made. Accordingly all the Grounds raised by assessee stands allowed. In the result appeal filed by assessee stands allowed. Order pronounced

Sunilkumar M. Akkarakaran, Mumbai vs. ACIT, Circle-3, Kalyan

In the result, appeal by the assessee is dismissed

ITA 5622/MUM/2019[2012-13]Status: DisposedITAT Mumbai09 Jun 2022AY 2012-13

Bench: Vikas Awasthy & Shri Prashant Maharishiआअसं. 5622/मुं/2019 ("न. व. 2012-13 ) Sunilkumar M. Akkarakaran, A-101, Ankit Co-Op Hsg Society, Oppkasturi Plaza, Manpada Road, Dombivili East – 421 201. Pan: Aedpa-1192-C ...... अपीलाथ" /Appellant बनाम Vs. Asst. Commissioner Of Income Tax,Circle -3, Kalyan, 2Nd Floor, Rani Mansion, Murbad Road, Kalyan (West) - 421 301 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : None ""तवाद" "वारा/Respondent By : Shri Hosang B. Irani सुनवाई क" "त"थ/ Date Of Hearing : 09/06/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 09/06/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, Thane [ In Short ‘The Cit(A)’] Dated 28/06/2019 For The Assessment Year 2012-13. 2. The Notice Of Hearing Of The Appeal Was Sent To The Assessee Through Rpad At The Address Mentioned In Form No.36. Despite Repeated Notices, Neither The Assessee Nor The Authorized Representative Of The Assessee Has 2 Ever Appeared On Any Of The Date Of Hearing. The Date Of Hearing Of Appeal & The Date Of Issue Of Notice Are Tabulated Herein Under:

For Appellant: NoneFor Respondent: Shri Hosang B. Irani
Section 37(1)Section 68

complied to the notices or has furnished incomplete information. The Assessing Officer after examining the documents furnished by the assessee made addition under section 68 of the Act on account of unexplained cash deposit and unexplained cash credit. The assessee has not been able to discharge its onus in proving ... ld.Departmental Representative and have examined the material available before us. We find that in assessment proceedings Assessing Officer had made various additions including addition under section 68 of the Act on account of unexplained cash deposit in the bank account of assessee with Federal Bank and on account of unproved

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2238/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jun 2022AY 2015-16

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

having every right to suspect the transaction s but, that they itself would not give rise an occasion for the A.O to make additions under Section 68 of the Act, when the evidences filed by the assesseec clearly proves thefact these transactions were genuine transactions which are undertaken under normal ... above and also in the light of the decision of jurisdictional ITAT in this regard, the action of the AO in making the addition under section 68 of the Act is not found tenable and is dismissed. The Ground No. 5 by the assessee are allowed. The addition made

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2237/MUM/2021[2016-17]Status: DisposedITAT Mumbai07 Jun 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

having every right to suspect the transaction s but, that they itself would not give rise an occasion for the A.O to make additions under Section 68 of the Act, when the evidences filed by the assesseec clearly proves thefact these transactions were genuine transactions which are undertaken under normal ... above and also in the light of the decision of jurisdictional ITAT in this regard, the action of the AO in making the addition under section 68 of the Act is not found tenable and is dismissed. The Ground No. 5 by the assessee are allowed. The addition made