Section 131 of the Income Tax Act

Income-tax Act, 2025: s.246

Section 131 of the Income-tax Act, 1961 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 is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 of the 4,706 judgments on BharatTax that turn on this section.

Leading authorities on Section 131

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

CIT v. S. Khader Khan Son
352 ITR 480 · 2013 · Supreme Court
581
citing judgments

Statements recorded during a survey under Section 133A do not have evidentiary value as Section 133A does not empower examination on oath. Consequently, additions to income cannot be made solely based on such uncorroborated statements without other credible evidence.

DCIT v. Rohini Builders
256 ITR 360 · 2002 · High Court
489
citing judgments

An assessee discharges the initial onus under Section 68 for cash credits by providing creditor details like PAN and addresses, proving creditworthiness via banking transactions, and demonstrating genuineness, especially when loans are repaid through cheques.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

CIT v. S. Khader Khan Son
300 ITR 157 · 2008 · High Court
452
citing judgments

A statement recorded under duress during a survey, if subsequently retracted, has no evidentiary value and cannot be the sole basis for an income-tax assessment; the assessment should instead rely on audited accounts.

Judgments on Section 131

ITO, Ward-8(1), Kolkata vs. M/S Maninya Comfin Pvt Ltd, Kolkata

In the result, appeal of the revenue is partly allowed as per terms indicated hereinabove

ITA 79/KOL/2021[2012-13]Status: DisposedITAT Kolkata03 Aug 2023AY 2012-13

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 79/Kol/2021 Assessment Year: 2012-13 Income Tax Officer, Ward-8(1), M/S. Maninya Comfin Pvt. Ltd. Kolkata Vs 9, Lal Bazar Street Lal Bazar Kolkata - 700001 [Pan : Aadcm5088N] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee By : Shri Vinod Kr. Jain, A/R Revenue By : Shri Vijay Kumar, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 13/07/2023 घोषणा क" तारीख /Date Of Pronouncement: 03/08/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is An Appeal Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-4, Kolkata (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 26/09/2018 For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. Whether On The Facts & Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Addition Made U/S. 68 Of Rs. 7,96,16,343/- On Account Of Unexplained Cash Credit In The Form Of Share Capital With Premium. 2. Whether On The Facts & Circumstances Of The Case The Ld. Cit(A)-4, Kol., Is Erred In Deleting The Addition Without Considering The Facts That The Source Of Fresh Share Capital Amount Was Not Properly Explained By The Assessee During The Course Of Assessment Proceedings & The Director Of The Assessee Company Did Not Appear Against Summon U/S. 131 To Substantiate The Claim Of The Assessee With Documentary Evidences. 3. Whether On The Facts & Circumstances Of The Case The Ld. Cit(A), Failed To Appreciate That When The Sums Are Credited In The Books Of Accounts

For Appellant: Shri Vinod Kr. Jain, A/RFor Respondent: Shri Vijay Kumar, Addl. CIT, D/R
Section 131Section 143(2)Section 250Section 68

M/S. Angel Infrabuild Pvt. Ltd, Kolkata vs. ITO, Ward-1(1), Kol, Kolkata

ITA 405/KOL/2023[2012-13]Status: DisposedITAT Kolkata28 Jul 2023AY 2012-13

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 405/Kol/2023 Assessment Year: 2012-13 M/S. Angel Infrabuild Private Income Tax Officer, Ward-1(1), Limited Vs Kolkata 14, 3Rd Floor, Netajee Subhash Road Dalhousie Kolkata - 700001 [Pan : Aajca7353G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, C.A. Revenue By : Shri Vijay Kumar, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 08/07/2023 घोषणा क" तारीख /Date Of Pronouncement: 28/07/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 28/03/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13, On The Following Grounds:- “1. For That The Assessment Order Passed By Ld. Ao & Confirmed By Ld. Cit (A) Is Arbitrary, Illegal & Bad In Law. 2. For That The Assessment Order Being Served After 31.03.2015 Is Barred By Limitation For That The Ld. Cit (A) Erred In Confirming The Action Of Ld. Ao In Assessing The Share Capital & Premium Of 1,51,00,000/- As Unexplained Cash Credit Merely For The Reason Of Non- Appearance Of The Share Applicants Whereas Otherwise There Were Sufficient Evidences On Records In Support Of The Identity, Capacity Of The Share Applicants & Genuineness Of The Transactions & All The Share

For Appellant: Shri Sunil Surana, C.AFor Respondent: Shri Vijay Kumar, Addl. CIT, Sr. D/R
Section 131Section 133(6)Section 143(2)Section 143(3)Section 250Section 68