← All Phrases

“human probabilities”

Judicial DoctrinesSection 68Section 682,056 judgments

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

Leading authorities on human probabilities

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.

PCIT v. Swati Bajaj
139 Taxmann.com 352 · 2022 · High Court
443
citing judgments

Tax authorities are entitled to examine surrounding circumstances and apply the test of human probabilities to determine the genuineness of long-term capital gains arising from the sale of manipulated penny stock, even if prima facie documents appear to support the transaction.

Nemi Chand Kothari v. CIT
330 ITR 1 · 2011 · Supreme Court
73
citing judgments

An appellate order is perverse and unsustainable if it deletes an addition made under Section 40A(3) of the Income-tax Act by admitting additional evidence without providing the Assessing Officer an opportunity to examine or rebut it, thereby violating principles of natural justice.

PCIT v. NDR Promoters Ltd.
410 ITR 379 · 2019 · High Court
70
citing judgments

The assessee has the onus to prove the identity, creditworthiness, and genuineness of share capital and share premium subscribers under Section 68; merely providing documentation is insufficient if transactions are found to be sham, justifying additions.

CIT v. Sree Meenakshi Mills Rs. 73.5
63 ITR 609 · 1967 · Supreme Court
59
citing judgments

The tax authorities can look beyond the legal form of a transaction and disregard the corporate entity if it is used for tax evasion or to create a smoke screen. The assessee bears the burden of proving the identity, creditworthiness, and genuineness of transactions, and the true nature of a transaction is determined based on surrounding circumstances and human probabilities, not requiring proof beyond reasonable doubt.

426 (Rajasthan) 14. Woodword Governors India v. CIT
253 ITR 745 · 2002 · High Court
45
citing judgments

Reasonable cause, in the context of human action, is defined as a probable cause that would compel an ordinarily prudent person, acting on an honest and reasonably grounded belief, to conclude their action was appropriate.

Balbir Chand Maini v. CIT
12 Taxmann.com 276 · 2011 · High Court
45
citing judgments

When an assessee fails to establish the genuineness of long-term capital gain from share transactions, especially when share prices are artificially inflated, the sale proceeds can be added as unexplained cash credit under section 68. The 'human probability test' is a valid tool to assess the veracity of such transactions.

Judgments citing human probabilities

ITO WD 1(3), Thane vs. Amar Diamond Tools, Mumbai

In the result, the Revenue’s appeal is allowed

ITA 7671/MUM/2012[2007-08]Status: DisposedITAT Mumbai02 Aug 2016AY 2007-08

Bench: Shri Sanjay Arora, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No. 7671/Mum/2012 ("नधा"रण वष" / Assessment Year: 2007-08) Ito, Ward – 1(1), Amar Diamond Tools Room No. 23, B-Wing, 6Th Floor, Shivdarshan Building, Mumbai बनाम/ Ashar It Park, Road No. 16-Z, Pune Road, Mumbra, Vs. Wagle Industrial Estate, Thane (W)-400 612 Thane (W)-400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aahfa 7543 D (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri S. R. Singh ""यथ" क" ओर से/Respondent By : Shri Jayant Bhatt

For Appellant: Shri S. R. SinghFor Respondent: Shri Jayant Bhatt
Section 131Section 143(3)Section 271(1)(c)Section 68

ratio fully applicable in the facts and circumstances of the case. The Apex Court therein also emphasized the primacy of the test of human probabilities 6 ITO vs. Amar Diamond Tools in appreciating and evaluating evidence – absent in the instant case (also refer ss. 103 and 114 of the Indian ... Chuharmal vs. CIT [1988] 72 ITR 250 (SC), the Hon’ble Apex Court, applying the test of human probabilities, upheld the levy of penalty u/s. 271(1)(c) of the Act on a failure to satisfactorily explain the possession of watches by the assessee. Sections 68 and 69/69A are para

Amish R. Kapadia, Mumbai vs. ITO 12(30(2), Mumbai

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 1858/MUM/2010[2005-06]Status: DisposedITAT Mumbai06 May 2016AY 2005-06

Bench: Shri Sanjay Arora, Am & Shri Amit Shukla, Jm आयकर अपील सं./I.T.A. No. 1858/Mum/2010 ("नधा"रण वष" / Assessment Year: 2005-06) Amish R. Kapadia Ito, Ward – 12(3)(2), बनाम/ Aaykar Bhavan, 1St Floor, Indian Mercantile Mansion, Madam Kama Road, M. K. Road, Mumbai-400 020 Vs. Mumbai-400 039 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpk 4127 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dhirendra M. Shah ""यथ" क" ओर से/Respondent By : Shri S. R. Singh सुनवाई क" तार"ख / : 26.4.2016 Date Of Hearing घोषणा क" तार"ख / : 06.5.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-23, Mumbai (‘Cit(A)’ For Short) Dated 20.01.2010, Confirming The Levy Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2005-06 Vide Order Dated 31.3.2009. The Only Issue In Appeal Is The Sustainability Or Otherwise In Law Of The Penalty U/S. 271(1)(C), Levied In The Sum Of Rs.6,08,170/-, I.E., At The Minimum Rate Of 100% Of The Tax Sought To Be Evaded.

For Appellant: Shri Dhirendra M. ShahFor Respondent: Shri S. R. Singh
Section 271(1)(c)

look into the surrounding circumstances and Courts and Tribunals are required to evaluate the material placed before them after applying the test of human probabilities as held by Hon'ble Supreme Court in case of Morvi Industries (82 ITR 835). Considering the changing stand of the assessee and the nature