Section 115BBE of the Income Tax Act

Income-tax Act, 2025: s.195

Section 115BBE of the Income-tax Act, 1961 corresponds to section 195 (T ax on income referred to in sections 102 to 106) of the Income-tax Act, 2025.

Read section 195 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 115BBE is CIT v. Vegetable Products Ltd. (88 ITR 192), cited in 2,664 of the 8,662 judgments on BharatTax that turn on this section.

Leading authorities on Section 115BBE

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

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. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

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.

ACIT v. Serajuddin & Co.
454 ITR 312 · 2023 · High Court
580
citing judgments

Approval under Section 153D of the Income Tax Act is mandatory for assessment orders in search cases. While elaborate reasons for approval are not required, the approving authority must provide some indication that it has examined the draft orders and found them to meet the requirements of law.

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.

Gee Vee Enterprises v. Addl. CIT
99 ITR 375 · 1975 · High Court
543
citing judgments

An assessment order is erroneous and prejudicial to the interest of revenue if the Assessing Officer fails to make proper inquiries before accepting the assessee's statements or claims. The Commissioner can revise such an order under Section 263 without conducting further inquiries himself.

Judgments on Section 115BBE

Chinnasamy Lalithamani, Namakkal vs. ITO, Ward-1, Tiruchengode

The appeal stand allowed for statistical purposes

ITA 308/CHNY/2024[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.308/Chny/2024 (िनधा*रण वष* / Assessment Year: 2017-18) Mrs. Chinnasamy Lalithamani Ito 3-10A, Thirunagar Colony 1St Street, बनाम/ Ward-1, Karuveppampatty Post, Tiruchengode. Vs. Tiruchengode Tk, Namakkal-637 304. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahdpl-7115-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.Sridhar (Advocate) (Erode)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl.Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 22-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Ex-Parte Order Passed By Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] On 16-08-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S 144 Of The Act On 25- 09-2019. 2. The Registry Has Noted Delay Of 110 Days In The Appeal, The Condonation Of Which Has Been Sought By Ld. Ar On The Strength Of Affidavit Of The Assessee. Considering The Contents Of Affidavit & Period

For Appellant: Shri S.Sridhar (Advocate) (Erode)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT) -Ld. DR
Section 144Section 69A

Jaganathan Balasingh, Erode vs. ACIT, Erode

The appeals stand allowed

ITA 1308/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1307/Chny/2023 (िनधा;रण वष; / Assessment Year: 2017-18) Shri Annappandinadar Jaganathan Acit बनाम/ Prop: Jagan Metal Mart Circle-2 Canara Bank Building, Erode. Vs. Modachur Road, Gobichettipalayam-638 452. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aewpj-8097-A (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1308/Chny/2023 (िनधा;रण वष; / Assessment Year: 2017-18) Shri Jaganathan Balasingh Acit बनाम/ No.8, Mahalakshmi Metal Mart, Circle-2 Veleppa Gounder Street Erode. Vs. Chinna Modachur, Gobichettipalayam-638 476. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahhpb-6693-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri N. Arjun Raj (Advocate)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 115BSection 133ASection 142(1)Section 143(3)Section 263Section 68

Annapppandinadar Jaganathan, Gobichettipalayam vs. ACIT, Erode

The appeals stand allowed

ITA 1307/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1307/Chny/2023 (िनधा;रण वष; / Assessment Year: 2017-18) Shri Annappandinadar Jaganathan Acit बनाम/ Prop: Jagan Metal Mart Circle-2 Canara Bank Building, Erode. Vs. Modachur Road, Gobichettipalayam-638 452. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aewpj-8097-A (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1308/Chny/2023 (िनधा;रण वष; / Assessment Year: 2017-18) Shri Jaganathan Balasingh Acit बनाम/ No.8, Mahalakshmi Metal Mart, Circle-2 Veleppa Gounder Street Erode. Vs. Chinna Modachur, Gobichettipalayam-638 476. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahhpb-6693-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate)-Ld. Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-05-2024 घोषणा की तारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R

For Appellant: Shri N. Arjun Raj (Advocate)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)-Ld. DR
Section 115BSection 133ASection 142(1)Section 143(3)Section 263Section 68

Ebrahimsha Propietor of M/S. Premier Garment Processing, Chennai vs. DCIT Non Corp. Circle 7(1), Chennai

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

ITA 812/CHNY/2024[2018-19]Status: DisposedITAT Chennai31 May 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.812/Chny/2024 िनधा"रण वष"/Assessment Year: 2018 -19 Ebrahimsha, Proprietor Of M/S. Premier Vs. The Dy./Asstt. Commissioner Of Garment Processing, No. 5, 2Nd Cross Income Tax, Street, Cit Nagar, Thyagaraya Nagar Non Corporate Circle 7(1), H.O., Chennai 600 017. Chennai 600 034. [Pan: Aafpi9651L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Subramanian, Ca ""थ" की ओर से/Respondent By : Shri A. Sasikumar, Cit सुनवाई की तारीख/ Date Of Hearing : 22.05.2024 घोषणा की तारीख /Date Of Pronouncement : 31.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Exparte Order Dated 06.03.2024 Passed By The Ld. Commissioner Of Income Tax, National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19 Challenging Confirmation Of Assessment Order, Wherein, The Investments Made In The Property Has Been Treated As Unexplained Investment Under Section 69 Of The Income Tax Act, 1961 [“Act” In Short] As Well As Taxing The Addition At Higher Rate Under Section 115Bbe Of The Act.

For Appellant: Shri R. Subramanian, CAFor Respondent: Shri A. Sasikumar, CIT
Section 115BSection 69