Section 131(1) of the Income Tax Act

Income-tax Act, 2025: s.246

Section 131(1) falls under section 131 of the Income-tax Act, 1961, which corresponds to section 246 (Power regarding discovery, production of evidence, etc) of the Income-tax Act, 2025.

Read section 246 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 131(1) is 282(Del) 3. Pee Aar Securities Ltd. v. DCIT (97 Taxmann.com 398), cited in 40 of the 149 judgments on BharatTax that turn on this section.

Leading authorities on Section 131(1)

282(Del) 3. Pee Aar Securities Ltd. v. DCIT
97 Taxmann.com 398 · 2018 · Supreme Court
40
citing judgments

The genuineness of transactions, particularly the creditworthiness of creditors for share capital, is a key factor in the addition under section 68. The assessee must provide sufficient evidence to prove the genuineness of such transactions.

CIT v. N. Swamy
241 ITR 363 · 2000 · High Court
38
citing judgments

The revenue bears the burden of proving that an assessee has undisclosed income. A mere assertion by the assessee, especially without evidence or linkage to seized documents, cannot be accepted.

Pavankumar M. Sanghvi v. ITO, Wd. 3(1)(2), Baroda
81 Taxmann.com 308 · 2017 · ITAT
23
citing judgments

Unexplained cash credits, accommodation entries, and share application monies from shell companies can be added to income under Section 68 if the assessee fails to prove the genuineness and bonafides of the transactions. The genuineness of a transaction is a matter of perception based on facts and ground realities.

Banerjee v. CIT, (1963) 49 ITR (SC) 112, 120, 121, D. YasodammaGudur v. CIT
84 ITR 307 · 1972 · High Court
20
citing judgments

The Assessing Officer's addition under section 68 is deleted if the Commissioner (Appeals) has thoroughly examined the facts and material on record and judicial pronouncements.

Lal Mohan Krishna Lal Paul v. CIT
12 ITR 441 · 1944 · High Court
15
citing judgments

The assessing officer cannot arbitrarily reject the explanation and documents furnished by the assessee regarding the identity and creditworthiness of creditors without sufficient material. The onus lies on the revenue to prove that the transaction was not genuine.

Aravali Infrapower Ltd. v. DCIT
390 ITR 456 · 2017 · High Court
14
citing judgments

Reopening of assessment is valid when based on tangible material, such as information from the Directorate of Income Tax (Investigation) or evidence of accommodation entries, especially where the assessee fails to provide satisfactory details regarding share applicants with meagre income investing large sums.

Pavankumar M Sanghvi v. ITO
258 Taxmann 160 · 2018 · Supreme Court
11
citing judgments
CIT v. Odeon Builder Pvt. Ltd.
17 SCC 311 · 2020 · Reported
9
citing judgments
Contel Medicare Systems P. Ltd. v. CIT
349 ITR 649 · 2012 · High Court
5
citing judgments
M Aboobacker v. CIT
81 Taxmann.com 299 · Reported
5
citing judgments

Judgments on Section 131(1)

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agarwal, Ahmedabad

ITSSA 310/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad12 May 2023AY 2010-11

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agarwal, Ahmedabad

ITSSA 309/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad12 May 2023AY 2009-10

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68

DCIT, Central Circle-1(4), Ahmedabad vs. Shri Basant R. Agrawal, Ahmedabad

ITSSA 114/AHD/2018[ 2011-12]Status: DisposedITAT Ahmedabad12 May 2023

Bench: Shri Waseem Ahmed. & Ms. Madhumita Royआयकरअपीलसं./It(Ss)A Nos. 309 To 313/Ahd/2019 िनधा"रणवष"/Asstt. Years: 2009-10 To 2010-11 & 2012-13 To 2014-15 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./It(Ss)A No. 114/Ahd/2018 िनधा"रणवष"/Asstt. Year: 2011-12 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agrawal, Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Aaspa8045M (Applicant) (Respondent) आयकरअपीलसं./Ita No. 970/Ahd/2019 िनधा"रणवष"/Asstt. Year: 2015-16 िनधा"रणवष" िनधा"रणवष" िनधा"रणवष" Dcit Shri Basant R. Agarwal Central Circle-1(4), 33, Shivalik Villa, Ahmedabad Opp. Saudrya Villa, Vs. Ambli Bopal Road, Ahmedabad Pan: Agsps7541N (Applicant) (Respondent) Revenue By : Shri Sudhendu Das, Cit D.R. Assessee By : Shri Mehul K. Patel, A.R. सुनवाईक"तारीख/Date Of Hearing : 20/02/2023 घोषणाक"तारीख/Date Of Pronouncement: 12/05/2023

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Sudhendu Das, CIT D.R
Section 198Section 68

Siddhivinayak & Co., Umbergaon vs. Asstt. Commissioner of Income Tax, Vapi Circle, Vapi

In the result, appeal filed by the assessee is allowed

ITA 108/SRT/2021[2015-16]Status: DisposedITAT Surat06 May 2022AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.108/Srt/2021 ("नधा"रणवष" / Assessment Years: (2015-16) (Virtual Court Hearing) Siddhivinayak & Co., Vs. The Acit, Vapi Circle, Vapi. Opp. Swapnalok Society, Solsumba, Umbergassessing Officern, Gujarat- 396165. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acifs0846E (Assessee) (Respondent) Assessee By : Shri Hardik Vora, Ar Revenue By : Shri Sita Ram Meena, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 11/02/2022 घोषणाक"तार"ख/Date Of Pronouncement : 06/05/2022 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2015-16, Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) [In Short “The Ld. Cit(A)”] In Appeal No. Itba/Nfac/S/250/2021-22/1032226450(1) Dated 06.04.2021, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”] Dated 26.12.2017. 2. Grounds Of Appeal Raised By The Assessee Are As Follows: “1. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of Income-Tax (Appeals) Has Erred In Confirming The Disallowance Of Indirect Expenses Of Rs.1,11,554/- & Interest Of Rs.1,79,944/- On Partner’S Capital. 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of Income-Tax (Appeals) Has Erred In Confirming Action Of The Assessing Officer Assessing Income Of The Assessee At Rs.16,65,499/- By Treating Income Declared During Survey As Deemed Income Not Includible Under Any Of The Heads Of Income Prescribed U/S 14 Of The Income Tax Act, 1961.”

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri Sita Ram Meena, Sr. DR
Section 133ASection 14Section 143(3)Section 69A