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“genuineness of the transaction”

Cash Credits & Unexplained ItemsSection 68Section 685,938 judgments

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

Leading authorities on genuineness of the transaction

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.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

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.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

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.

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.

Judgments citing genuineness of the transaction

Hemlata Paresh Surana, Mumbai vs. ITO, Ward 19(1)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 5770/MUM/2025[2018-19]Status: DisposedITAT Mumbai28 Nov 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry, Jm Hemlata Paresh Surana I.T.O. Ward 19(1)(1), 4-A, 30-B, Taj Building, A. K. Mumbai Marg, Gowalia Tank, Mumbai Vs. – 400 036. Pan/Gir No. Abeps6199P (Appellant) : (Respondent) Assessee By : Shri R. M. Jain Respondent By : Shri Sandeep Jumale, Sr. Dr Date Of Hearing : 19.11.2025 Date Of Pronouncement : 28.11.2025 O R D E R Per Narender Kumar Choudhry, J M: This Appeal Has Been Preferred By The Assessee Against The Order Dated 24.07.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) 48, Mumbai (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2018-19. 2. In The Instant Case, The Assessee Has Sold 20,500 Shares Of Ammltd/Apu Marketing/Eject Marketing On A Total Consideration Of Rs. 14,92,810/- On Dated 01.02.2018 Through Online Platform/Bombay Exchange & Therefore Has Earned Long Term Capital Gain Of Rs. 12,87,180/- & Claimed The Same As Exempt U/S. 10(38) Of The Act. Hemlata Paresh Surana

For Appellant: Shri R. M. JainFor Respondent: Shri Sandeep Jumale, SR. DR
Section 10(38)Section 143(3)Section 147Section 148Section 250Section 68

loss account, balance sheet, sale/contract notes for sale of share, copy of demat statement/account, bank statement, etc., in order to prove the genuineness of the transaction. Admittedly, the authorities below have not doubted the documents submitted by the Assessee, which goes to show that the assessee has been able