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“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, Ward - 40(2), Kolkata vs. Shri Ramesh Chand Gupta, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1731/KOL/2017[2014-15]Status: DisposedITAT Kolkata20 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2014-15 Income Tax Officer, Ward-40(2), Kolkata……......……….........…………..………….….................Appellant Vs. Shri Ramesh Chand Gupta....................….……...........…………..……………….…...……..….……...Respondent 16, Tara Chand Dutta Street Kolkata – 700 073 [Pan : Abopg 5071 A] Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri C.J. Singh, Jcit Sr. D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 24Th , 2019 Date Of Pronouncing The Order : February 20Th, 2019 Order Per J. Sudhakar Reddy, Am :- This Appeal Filed By The Revenue Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)- 12, Kolkata, (Hereinafter The ‘Ld. Cit(A)’), Dt. 20/04/2017, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Relating To Assessment Year 2014-15. 2. The Sole Issue That Arises For My Adjudication Is Whether The Assessing Officer Was Right In Rejecting The Claim Of The Assessee That He Had Earned Long Term Capital Gains On Purchase & Sale Of The Shares Of M/S. Ncl Research & Finance Service Ltd. The Ao Based On A General Report & Modus Operandi Adopted Generally In These Cases & On General Observations Has Concluded That The Assessee Has Claimed Bogus Long Term Capital Gain. He Made An Addition Of The Entire Sale Proceeds Of The Shares As Income & Rejected The Claim Of Exemption Made U/S 10(38) Of The Act. The Evidence Produced By The Assessee In Support Of The Genuineness Of The Transaction Was Rejected.

Section 10(38)Section 250Section 68

appeal and the ld. CIT(A), Kolkata, had upheld the addition. The ld. CIT(A) has in his order relied upon “circumstantial evidence” and “human probabilities” to uphold the findings of the AO. He also relied on the so called 2 Assessment Year: 2014-15 Shri Ramesh Chand Gupta “rules

Arun Kumar Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1949/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

appeal and the ld. CIT(A), Kolkata, had upheld the addition. The ld. CIT(A) has in his order relied upon “circumstantial evidence” and “human probabilities” to uphold the findings of the AO. He also relied on the so called “rules of suspicious transaction”. No direct material was found ... Tribunal and Jurisdictional Calcutta High Court has consistently held that, decision in all such cases should be based on evidence and not on generalisation, human probabilities, suspicion, conjectures and surmises. In all cases additions were deleted. Some of the cases were, detailed finding have been given on this issue

Amit Kumar Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1948/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

appeal and the ld. CIT(A), Kolkata, had upheld the addition. The ld. CIT(A) has in his order relied upon “circumstantial evidence” and “human probabilities” to uphold the findings of the AO. He also relied on the so called “rules of suspicious transaction”. No direct material was found ... Tribunal and Jurisdictional Calcutta High Court has consistently held that, decision in all such cases should be based on evidence and not on generalisation, human probabilities, suspicion, conjectures and surmises. In all cases additions were deleted. Some of the cases were, detailed finding have been given on this issue

Smt. Santosh Devi Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1947/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

appeal and the ld. CIT(A), Kolkata, had upheld the addition. The ld. CIT(A) has in his order relied upon “circumstantial evidence” and “human probabilities” to uphold the findings of the AO. He also relied on the so called “rules of suspicious transaction”. No direct material was found ... Tribunal and Jurisdictional Calcutta High Court has consistently held that, decision in all such cases should be based on evidence and not on generalisation, human probabilities, suspicion, conjectures and surmises. In all cases additions were deleted. Some of the cases were, detailed finding have been given on this issue