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

M/S. Triveni Handlooms Limited, Kanpur vs. Income Tax Officer, Kanpur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 279/LKW/2025[2018-19]Status: DisposedITAT Lucknow25 May 2026AY 2018-19

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2018-19 M/S. Triveni Handlooms Ltd., Vs The Income Tax Officer, Ward- A-27, Am Jaipuria Road, Cantt, 2(3)(1), Aaykar Bhavan, 16/69, Kanpur-208004 Civil Lines, Kanpur-01 Pan: Aaact5391E (Appellant) (Respondent) Assessee By: Sh. Ashish Jaiswal, Advocate Revenue By: Sh. Amit Kumar, Dr Date Of Hearing: 28.04.2026 Date Of Pronouncement: 25.05.2026 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac Wherein, Vide His Order Passed Under Section 250 Of The Income Tax Act, 1961, Dated 13.02.2025, The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Against The Order Passed By The Ld. Ao Under Section 147 R.W.S. 144(4) For The A.Y. 2018-19 On 23.03.2023. The Grounds Of Appeal Are As Under:- “1. That The Id. Ad Has Erred In Reopening & Completing The Reassessment Proceeding In Violation To Mandatory Requirement Under Section 151A Of The Income Tax Act. 1961. 2. That The Id. Ao Has Erred In Reopening & Completing The Reassessment Proceeding U/S 148 & Section 147 R.W.S. 1448 & 144 Of The Income Tax Act, 1961 Without Lawful Jurisdiction. 3. That The Id. Ao Has Erred In Reopening & Completing The Reassessment Of The Appellant On The Reason To Believe Formed On The Basis Of Incorrect Information From The Insight Portal.

For Appellant: Sh. Ashish Jaiswal, AdvocateFor Respondent: Sh. Amit Kumar, DR
Section 147Section 148Section 151ASection 250Section 69A

Shree Jyotiriling Gramin Bigar Sheti Sahakari Pat Sanstha Maryadit, Sangli vs. ITO Ward - 3, Sangli

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 52/PUN/2026[2018-19]Status: DisposedITAT Pune25 May 2026AY 2018-19

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.52/Pun/2026 धििाारण वर्ा / Assessment Year : 2018-19 Shree Jyotirling Gramin Bigar Sheti Ito, Ward – 3, Sangli Sahakari Pat Sanstha Maryadit, Opp. Palus Sahakari Bank M Palus Vs. Post. Palus Sangli-416310 Pan : Aagas1359F अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Smt. Deepa Khare Department By : Smt. Saumya Pandey Jain Date Of Hearing : 18-05-2026 Date Of 25-05-2026 Pronouncement : आदेश / Order Per Astha Chandra, Jm : The Appeal Filed By The Assessee Is Directed Against The Order Dated 28.08.2025 Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [“Cit(A)/Nfac”] Pertaining To Assessment Year (“Ay”) 2018-19. 2. There Is A Delay Of 69 Days In Filing Of This Appeal Before The Tribunal For Which The Assessee Has Filed An Affidavit Explaining The Reasons For Such Delay. After Hearing Both The Sides, We Are Of The View That The Delay Is Attributable To The Sufficient Cause. We, Therefore, In Light Of The Decisions Of The Hon'Ble Supreme Court In The Case Of Collector, Land Acquisition Vs. Mst. Katiji & Ors. (1987) 167 Itr 471 (Sc) & In The Case Of Inder Singh Vs. The State Of Madhya Pradesh Reported In 2025 Live Law (Sc) 339, Condone The Said Delay & Proceed To Decide The Appeal.

For Appellant: Smt. Deepa KhareFor Respondent: Smt. Saumya Pandey Jain
Section 142(1)Section 147Section 148Section 69ASection 80P