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

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1367/CHNY/2026[2020-21]Status: DisposedITAT Chennai03 Aug 2026AY 2020-21

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1247/CHNY/2026[2021-22]Status: DisposedITAT Chennai03 Aug 2026AY 2021-22

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1246/CHNY/2026[2018-19]Status: DisposedITAT Chennai03 Aug 2026AY 2018-19

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1245/CHNY/2026[2015-16]Status: DisposedITAT Chennai03 Aug 2026AY 2015-16

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Sunil Govind Naik, Mumbai vs. DCIT-41(4)(1), Mumbai

In the result, the ground No

ITA 316/MUM/2026[2020-21]Status: DisposedITAT Mumbai03 Aug 2026AY 2020-21

Bench: Shri Pawan Singh & Shri Girish Agrawal(Physical Hearing) Sunil Govind Naik, Dcit – 41(4)(1), Mumbai Flat No. 3703, Tower C, Oberoi Vs Room No. 852, Kautilya Bhavan, Exquisite, Goregaon East, S.O., Bandra Kurla Complex, Mumbai – 400063. Mumbai – 400051. [Pan: Aagpn4363H] Appellant / Assessee Respondent / Revenue Assessee By Shri Vimal Punmiya, Ca Revenue By Shri Surendra Mohan,Sr. Dr. Date Of Hearing 05.05.2026 Date Of Pronouncement 03.08.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of Ld. Cit(A)/ Nfac Dated 01.12.2025 For Assessment Year (Ay) 2020-21. The Assessee Has Raised Following Grounds Of Appeal: “1. The Nfac Erred In Law & On Facts By Confirming The Addition Of Rs. 1,27,39,461/- As Bogus Long Term Capital Loss, Disregarding That The Shares Were Purchased Through Banking Channels, Held In A Demat Account, Purchased & Sold On A Recognized Stock Exchange (Bse/Nse) Through A Recognised Registered Broker. The Transactions Were Supported By Documentary Evidence (Contract Notes, Demat Statements, Bank Entries). 2. The Nfac Failed To Appreciate That The Assessing Officer (Ao) Relied Solely On General Investigations By The Directorate Of Investigation Without Specific Evidence Linking The Appellant To Any Manipulation Or Wrong Doing & Without Allowing Cross-Examination Of Third Parties (E.G. Shri Alok Agarwal), Thereby Violating Principles Of Natural Justice. 3. The Nfac Erred In Law In Confirming The Addition Of Rs. 1,27,39,461/- Under Section 68 R.W.S. 115Bbe As Unexplained Cash Credits, Despite The Fact That The Appellant Having Discharged The Burden Of Proof As Per Law & Without Pointing Out Any Defect In The Evidences Submitted. Sunil Govind Naik

Section 234ASection 254(1)Section 271ASection 68Section 69C