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

Vinodray Nagjibhai Thacker, Bhuj vs. ITO, Ward-4, Gdham(Bhuj-2)/, Bhuj

In the result, both the appeals filed by the assessee are allowed

ITA 195/RJT/2026[2017-18]Status: DisposedITAT Rajkot03 Jul 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 194 & 195/Rjt/2026 [ िनधा"रण वष" /Assessment Year : 2016-17 & 2017-18 ] Vinodray Nagjibhai Thacker, बनाम/ Income Tax Officer, Ward - 4, Vs. 12 Zulelal Society, Near Court Gandhidham (Bhuj-2), Bhuj, Bldg, Bhuj, Gujarat-370001 Gujarat-370001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Abhpt2539H (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 03/07/2026 : आदेश /Order : Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2016-17 & 2017-18, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 15.03.2024 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Ao’) U/S 147 R.W.S. 144 Of The Act Dated 28.03.2022 & 29.03.2022, Respectively.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 143(2)Section 147Section 148ASection 151Section 234BSection 250Section 271(1)(b)Section 271(1)(c)Section 69

Vinodray Nagjibhai Thacker, Bhuj vs. Income Tax Officer, Ward - 4, Gandhidham (Bhuj - 2), Bhuj

In the result, both the appeals filed by the assessee are allowed

ITA 194/RJT/2026[2016-17]Status: DisposedITAT Rajkot03 Jul 2026AY 2016-17

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 194 & 195/Rjt/2026 [ िनधा"रण वष" /Assessment Year : 2016-17 & 2017-18 ] Vinodray Nagjibhai Thacker, बनाम/ Income Tax Officer, Ward - 4, Vs. 12 Zulelal Society, Near Court Gandhidham (Bhuj-2), Bhuj, Bldg, Bhuj, Gujarat-370001 Gujarat-370001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Abhpt2539H (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Kalpesh Doshi, Ld. Ar राज" की ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 09/04/2026 घोषणा की तारीख/Date Of Pronouncement : 03/07/2026 : आदेश /Order : Per, Dr. Arjun Lal Saini, Am: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ay) 2016-17 & 2017-18, Are Directed Against The Separate Orders Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 15.03.2024 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer (In Short ‘Ao’) U/S 147 R.W.S. 144 Of The Act Dated 28.03.2022 & 29.03.2022, Respectively.

For Appellant: Shri Kalpesh Doshi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 115BSection 143(2)Section 147Section 148ASection 151Section 234BSection 250Section 271(1)(b)Section 271(1)(c)Section 69

Brijeshbhai Dineshbhai Shingala, Vansda, Na vs. Arivs.Income Tax Officer ITO Ward 1(2)(1), Rajkot

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

ITA 591/RJT/2025[2017-18]Status: DisposedITAT Rajkot03 Jul 2026AY 2017-18

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./Ita No. 591/Rjt/2025 [ िनधा"रण वष" /Assessment Year: 2017-18 ] Brijeshbhai Dineshbhai Income Tax Officer Ito Ward Shingala, Vadasada, 1(2)(1), Rajkot, Vs. Vadasada Rajkot, Aayakar Bhawan, Racecourse Ring Gujarat-364485 (India) Road, Rajkot, Gujarat, 360001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Fnjps2098B (Appellant) (Respondent) िनधा"रती की ओर से/Appellant By : Shri Kamlesh Pandya, Ld. Ar राज" की ओर से/Respondent By : Shri Gopi Nath Chaubey, Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 07/04/2026 घोषणा की तारीख/Date Of Pronouncement : 03/07/2026 आदेश /Order Per Dr. Arjun Lal Saini, Am: Captioned Appeals Filed By The Assessee, Pertaining To Assessment Year (Ay) 2017-18, Is Directed Against The Order Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 28.07.2025 By The National Faceless Appeal Centre (Nfac), Delhi/ Commissioner Of Income Tax (Appeals) [In Short ‘Ld.Cit(A)’] Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer (In Short ‘Ao’) U/S. 143(3) Of The Act Dated 17.12.2019. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows: 1. Learned Cit(A) Erred In Making Order By Repeating Conclusion Of Ito As Per Assessment Order, Without Considering Facts, Circumstances Of Our Case & Submission Made By Us During Appeal Proceedings Even Though Source Of Cash Deposit Already Explained, Therefore Section 68 Not Applicable In Our Case.

For Appellant: Shri Kamlesh Pandya, Ld. ARFor Respondent: Shri Gopi Nath Chaubey, Ld. Sr. DR
Section 115BSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 68

Deputy Commissioner of Income Tax, Central Circle Salem vs. Krishnan Mangaiarkarasi, Namakkal

In the result, the assessee's appeal is partly allowed

ITA 744/CHNY/2026[2017-18]Status: DisposedITAT Chennai03 Jul 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita No.3813/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Varadappan Natarajan The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Acgpn-1477-Q] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.3812/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Krishnan Mangaiarkarasi The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Agopm6802G] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.744/Chny/2026 (निर्धारण वर्ा / Assessment Year:2017-18) The Deputy Commissioner Of Krishnan Mangaiarkarasi Income-Tax, Central Circle Vs. 63 Namakkal Road, Salem. Near Lic Office Kattoor, Rasipuram Namakkal – 637 408. (अपीलधर्थी/Appellant) [Pan: Agopm6802G] (प्रत्यर्थी/Respondent)

For Appellant: Shri.T.S.Lakshmi Venkataraman, FCAFor Respondent: Shri.Shiva Srinivas, CIT
Section 132Section 143(2)Section 143(3)Section 68

Deputy Commissioner of Income Tax, Central Circle Salem vs. Varadappan Natarajan, Salem

In the result, the assessee's appeal is partly allowed

ITA 735/CHNY/2026[2017-18]Status: DisposedITAT Chennai03 Jul 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita No.3813/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Varadappan Natarajan The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Acgpn-1477-Q] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.3812/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Krishnan Mangaiarkarasi The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Agopm6802G] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.744/Chny/2026 (निर्धारण वर्ा / Assessment Year:2017-18) The Deputy Commissioner Of Krishnan Mangaiarkarasi Income-Tax, Central Circle Vs. 63 Namakkal Road, Salem. Near Lic Office Kattoor, Rasipuram Namakkal – 637 408. (अपीलधर्थी/Appellant) [Pan: Agopm6802G] (प्रत्यर्थी/Respondent)

For Appellant: Shri.T.S.Lakshmi Venkataraman, FCAFor Respondent: Shri.Shiva Srinivas, CIT
Section 132Section 143(2)Section 143(3)Section 68

Varadappan Natarajan, Namakkal vs. ACIT, Central Circle, Salem

In the result, the assessee's appeal is partly allowed

ITA 3813/CHNY/2025[2017-18]Status: DisposedITAT Chennai03 Jul 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita No.3813/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Varadappan Natarajan The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Acgpn-1477-Q] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.3812/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Krishnan Mangaiarkarasi The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Agopm6802G] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.744/Chny/2026 (निर्धारण वर्ा / Assessment Year:2017-18) The Deputy Commissioner Of Krishnan Mangaiarkarasi Income-Tax, Central Circle Vs. 63 Namakkal Road, Salem. Near Lic Office Kattoor, Rasipuram Namakkal – 637 408. (अपीलधर्थी/Appellant) [Pan: Agopm6802G] (प्रत्यर्थी/Respondent)

For Appellant: Shri.T.S.Lakshmi Venkataraman, FCAFor Respondent: Shri.Shiva Srinivas, CIT
Section 132Section 143(2)Section 143(3)Section 68

Krishnan Mangaiarkarasi, Namakkal vs. ACIT, Central Circle, Salem

In the result, the assessee's appeal is partly allowed

ITA 3812/CHNY/2025[2017-18]Status: DisposedITAT Chennai03 Jul 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita No.3813/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Varadappan Natarajan The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Acgpn-1477-Q] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.3812/Chny/2025 (निर्धारण वर्ा / Assessment Year:2017-18) Krishnan Mangaiarkarasi The Assistant Commissioner Of 63 Namakkal Road, Vs. Income-Tax, Near Lic Office Kattoor, Central Circle Rasipuram Salem. Namakkal – 637 408. [Pan:Agopm6802G] (अपीलधर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपीलसं./Ita No.744/Chny/2026 (निर्धारण वर्ा / Assessment Year:2017-18) The Deputy Commissioner Of Krishnan Mangaiarkarasi Income-Tax, Central Circle Vs. 63 Namakkal Road, Salem. Near Lic Office Kattoor, Rasipuram Namakkal – 637 408. (अपीलधर्थी/Appellant) [Pan: Agopm6802G] (प्रत्यर्थी/Respondent)

For Appellant: Shri.T.S.Lakshmi Venkataraman, FCAFor Respondent: Shri.Shiva Srinivas, CIT
Section 132Section 143(2)Section 143(3)Section 68