← 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

Dipakkumar Jagdishchandra Maheta, Chhotaudepur vs. The DCIT, Circle-2(1)(1), (Previously ITO, Ward-3(1)(3)), Vadodara

In the result, the appeal of the assessee is allowed

ITA 1331/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad29 Jul 2025AY 2015-16

Bench: Ms.Suchitra R. Kamble & Shri Makarand V.Mahadeokarasstt.Year : 2015-16 Dipakkumar Jagdishchandra Maheta The Dcit, Cir.2(1)(1) Holi Chakla Vs. Vadodara. Alipura Char Rasta Bodeli,Chhotaudepur Gujarat. Pan : Ahtpm 6296 N (Applicant) (Responent) : Shhri Jigar Adhyaru, Ar Assessee By Revenue By : Shri Hargovind Singh, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 24/07/2025 घोषणा क" तारीख /Date Of Pronouncement: 29/07/2025 आदेश आदेश/O R D E R आदेश आदेश Per Makarand V.Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”], Dated 15.05.2024, Confirming The Addition Made By The Income Tax Officer, Ward – 3(1)(3), Baroda [Hereinafter Referred To As “Assessing Officer Or Ao”] Under Section 68 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] In Respect Of The Opening Capital Balance As On 01.04.2014 Amounting To Rs.96,10,209/–, In The Case Of The Assessee For The Assessment Year (Ay) 2015–16. 2. Facts Of The Case

For Respondent: Shri Hargovind Singh, Sr.DR
Section 115BSection 143(3)Section 271(1)(c)Section 68

source of capital investment in earlier years, and that the assessee had not filed a return of income for AY 2013– 14. Referring to human probability principles and quoting the judgment of the Hon’ble Supreme Court in CIT v. Durga Prasad More ... Supreme Court in the case of CIT vs. Durga Prasad More [(1971) 82 ITR 540 (SC)] for applying the test of human probabilities. While the principle of examining the surrounding circumstances is well-settled, the AO must bring cogent evidence or material on record to displace the explanation offered

Share Microfin Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad

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

ITA 448/HYD/2023[Assessment Year 2017-18]Status: DisposedITAT Hyderabad03 Jul 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita No.448/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2017-18) Share Microfin Ltd Vs. Dy.Cit Hyderabad Circle 3 ( 1 ) Pan:Aaecs9243C Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Cas Shri K.C.Devdas & Shanker राज" व "ारा/Revenue By:: Shri Narender Kumar Naik, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 05/06/2025 घोषणा की तारीख/Pronouncement: 03/07/2025 आदेश/Order Per Vijay Pal Rao

For Appellant: CAs Shri K.C.Devdas & ShankerFor Respondent: : Shri Narender Kumar Naik, CIT (DR)
Section 69

Share Microfin Ltd SBNs between the citizens other than allowed under the notification can be accepted as preponderance of human probabilities of carrying out such transaction with prohibited currency notes (SBNs) as a bank note which is demonetized and declared as ceased to be legal tender can only be exchanged ... notification dated 8/11/2016 but also subsequent ordinance/Act on Specified Bank Notes (Cessation of Liabilities) Act, 2017 as well as against the preponderance of human probabilities. The CBDT has also issued various circulars including Circular No.225/100/2017/TA-II dated 21/02/2017 notifying the Standard Operating Procedure (SOP) to be followed