Section 292C of the Income Tax Act

Income-tax Act, 2025: s.524

Section 292C of the Income-tax Act, 1961 corresponds to section 524 (Presumption as to assets, books of account, etc) of the Income-tax Act, 2025.

Read section 524 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 292C is K.P. Varghese v. ITO (131 ITR 597), cited in 989 of the 1,055 judgments on BharatTax that turn on this section.

Leading authorities on Section 292C

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.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CBI v. V.C. Shukla
3 SCC 410 · 1998 · Supreme Court
442
citing judgments

Loose sheets of paper, excel sheets, or diaries, often referred to as 'dumb documents,' are wholly irrelevant as evidence and not admissible under Section 34 of the Evidence Act if they lack evidentiary value. Additions to income cannot be made solely based on such documents without corroborating, reliable, and admissible evidence supported by other circumstances.

CIT v. R. Nalini Devi ITTA 232 of 2013 (A. P)
294 ITR 49 · 2007 · Supreme Court
299
citing judgments

Additions to income cannot be made solely based on uncorroborated third-party statements, documents, or loose sheets seized during a search, and such evidence requires the assessee to be provided with an opportunity for cross-examination.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Common Cause v. Union of India
77 Taxmann.com 245 · 2017 · Supreme Court
267
citing judgments

Additions under the Income Tax Act cannot be made solely based on entries in loose sheets, dumb documents, or mere sworn statements without independent, reliable, and cogent corroborating evidence. Uncorroborated loose papers are not admissible evidence on their own, even if the original context was criminal investigation.

109 TTJ 700 (Del) SMC Share Brokers Ltd. v. DCIT
293 ITR 43 · 2007 · High Court
264
citing judgments

Where an assessment order is merely a copy-paste of observations from an investigation wing's appraisal report without independent verification, it is not a valid basis for making additions to income.

Mumbai), DCIT v. Vipin Aggarwal
82 ITD 85 · 2002 · ITAT
237
citing judgments

Evidence corroborating entries of payments or loan/interest advancements found in seized material from a third party must specifically show the actual transfer of money from the third party to the recipient to be admissible.

Shri Kailashben Manharlal Chokshi v. CIT
174 Taxmann 466 · 2008 · High Court
225
citing judgments

Liability cannot be fastened solely on the basis of a self-incriminating sworn statement made during a search, as such statements are not conclusive and require corroborative evidence.

Judgments on Section 292C

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2056/CHNY/2026[2024-25]Status: DisposedITAT Chennai18 Sept 2026AY 2024-25

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Chennai vs. Keyem Infra Project Pvt. Ltd., Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 2055/CHNY/2026[2023-24]Status: DisposedITAT Chennai18 Sept 2026AY 2023-24

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2.4, Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1855/CHNY/2026[2022-23]Status: DisposedITAT Chennai18 Sept 2026AY 2022-23

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1850/CHNY/2026[2021-22]Status: DisposedITAT Chennai18 Sept 2026AY 2021-22

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Central Circle 2(4), Chennai vs. Somu Sarvai Ramachandran, Chennai

In the result, the appeals of the Revenue in ITA Nos

ITA 1849/CHNY/2026[2020-21]Status: DisposedITAT Chennai18 Sept 2026AY 2020-21

Bench: Shri Manu Kumar Giri & Shris.R.Raghunathaआयकर अपील सं./Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, The Dy. Commissioner Of Income Somu Sarvai Ramachandran, V. No. 14(Old No. 9), 25Th Cross Tax, Central Circle-2(4) Investigation Building, Ground Street Indira Nagar, Adyar, Floor, Room No. B6, Mg Road, Chennai-600041 Chennai-600034 [Pan: Abhpr 6164 N] (अपीलाथ"/Appellant/Revenue) (Respondent/Assessee) Co Nos. 50, 51, 52/Chny/2026 (Arising Out Of Ita Nos. 1849, 1850, 1855/Chny/2026 "नधा"रण वष"/Assessment Years: 2020-21, 2021-22, 2022-23, Somu Sarvai Ramachandran, The Dy. Commissioner Of No. 14(Old No. 9), 25Th Cross Income Tax, Central Circle- Street Indira Nagar, Adyar, 2(4) Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Abhpr 6164 N] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue) आयकर अपील सं./Ita Nos. 2055 & 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 The Dy. Commissioner Of Income Keyem Infra Project Pvt. Ltd., Tax, Central Circle-2(4) Chennai Tamil Nadu, Plot No. 64, 4Th East Street, Investigation Building, Ground Floor, Room No. B6, Mg Road, Kamaraj Nagar, Tiruvanmiyur, Chennai-600034 Chennai-600041 [Pan: Aajck 2860 L] (Respondent/Assessee) (अपीलाथ"/Appellant/Revenue) Co Nos. 54 & 55/Chny/2026 (Arising Out Of Ita Nos. 2055, 2056/Chny/2026 "नधा"रण वष"/Assessment Years: 2023-24 & 2024-25 Keyem Infra Project Pvt. Ltd., The Dy. Commissioner Of Chennai Tamil Nadu, Income Tax, Plot No. 64, 4Th East Street, Central Circle- Kamaraj Nagar, Tiruvanmiyur, 2(4)Investigation Building, Chennai-600041 Ground Floor, Room No. B6, [Pan: Aajck 2860 L] Mg Road, Chennai-600034 (अपीलाथ"/Appellant/Assessee) (Respondent/Revenue)

Section 132Section 143(2)Section 148

Deputy Commissioner of Income Tax, Delhi vs. Prateek Chitkara, Yamuna Nagar

In the result, both the appeals of the Revenue are dismissed

ITA 4139/DEL/2025[2017-18]Status: DisposedITAT Delhi15 Sept 2026AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Sanjay Awasthiassessment Year: 2019-20 Deputy Commissioner Of Income Tax, Vs Prateek Chitkara, Central Circle-8, Room No.145, E-2, . 348-L, Model Town, Yamuna Ara Centre, Jhandewalan Extension, Nagar 135001, Haryana. New Delhi, Delhi 110055. Pan No. Arvpc8053H Appellant Respondent & Assessment Year: 2017-18 Deputy Commissioner Of Income Tax, Vs Prateek Chitkara, Central Circle-8, Room No.145, E-2, . 348-L, Model Town, Yamuna Ara Centre, Jhandewalan Extension, Nagar 135001, Haryana. New Delhi, Delhi 110055. Pan No. Arvpc8053H Appellant Respondent Assessee By None Revenue By Ms. Kranti, Cit Dr Date Of Hearing: 01.09.2026 Pronouncement On 15.09.2026 O R D E R Per Sanjay Awasthi: 1. This Is A Batch Of Two Appeals Pertaining To The Same Assessee & Since The Facts Are Similar In Both The Cases, We Deem It Fit To Pass A Common Order. It May Be Mentioned That On The Last Date Of Hearing, None Attended On Behalf Of The Assessee But It Was Decided To Continue With The Hearing With The Help Of Ld. Dr, More So Because It Was Revenue’S Appeal. 2. Ita No.4138 Arises From Order Dated 28.03.2025, Passed U/S 250 Of The Income Tax Act, 1961 (Hereafter As “The Act”), By Ld. Cit(A)-31, Delhi. Ita 4139 Arises From Order Dated 28.03.2025, Passed U/S 250 Of The Act, By Ld. Cit(A)-31, Delhi.

Section 131Section 132(4)Section 250

Deputy Commissioner of Income Tax, Central Circle-8, Delhi vs. Prateek Chitkara, Harayana

In the result, both the appeals of the Revenue are dismissed

ITA 4138/DEL/2025[2019-20]Status: DisposedITAT Delhi15 Sept 2026AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Sanjay Awasthiassessment Year: 2019-20 Deputy Commissioner Of Income Tax, Vs Prateek Chitkara, Central Circle-8, Room No.145, E-2, . 348-L, Model Town, Yamuna Ara Centre, Jhandewalan Extension, Nagar 135001, Haryana. New Delhi, Delhi 110055. Pan No. Arvpc8053H Appellant Respondent & Assessment Year: 2017-18 Deputy Commissioner Of Income Tax, Vs Prateek Chitkara, Central Circle-8, Room No.145, E-2, . 348-L, Model Town, Yamuna Ara Centre, Jhandewalan Extension, Nagar 135001, Haryana. New Delhi, Delhi 110055. Pan No. Arvpc8053H Appellant Respondent Assessee By None Revenue By Ms. Kranti, Cit Dr Date Of Hearing: 01.09.2026 Pronouncement On 15.09.2026 O R D E R Per Sanjay Awasthi: 1. This Is A Batch Of Two Appeals Pertaining To The Same Assessee & Since The Facts Are Similar In Both The Cases, We Deem It Fit To Pass A Common Order. It May Be Mentioned That On The Last Date Of Hearing, None Attended On Behalf Of The Assessee But It Was Decided To Continue With The Hearing With The Help Of Ld. Dr, More So Because It Was Revenue’S Appeal. 2. Ita No.4138 Arises From Order Dated 28.03.2025, Passed U/S 250 Of The Income Tax Act, 1961 (Hereafter As “The Act”), By Ld. Cit(A)-31, Delhi. Ita 4139 Arises From Order Dated 28.03.2025, Passed U/S 250 Of The Act, By Ld. Cit(A)-31, Delhi.

Section 131Section 132(4)Section 250