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

Umesh J. Israni, Mumbai vs. Asst Cen Cir 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 4022/MUM/2014[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

Ghanshyam L. Bodani, Mumbai vs. ACIT CC 24 &26, Mumbai

In the result, both the appeals are allowed

ITA 507/MUM/2011[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

Umesh I Ishrani, Mumbai vs. ACIT CC 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 8793/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

ACIT 24 & 26, Mumbai vs. Satnam Sakhi & Assoiates, Mumbai

In the result, both the appeals are allowed

ITA 8552/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

Sayed Ahmed Abbas Naqvi, Mumbai vs. DCIT Cen Cir 2, Mumbai

In the result, the assessee’s appeals are partly allowed

ITA 2807/MUM/2010[2004-05]Status: DisposedITAT Mumbai09 Oct 2015AY 2004-05

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am आयकर अपील सं./I.T.A. Nos. 2807 & 2808/Mum/2010 ("नधा"रण वष" / Assessment Years: 2004-05 & 2005-06) Syed Ahmed Abbas Naqvi Dy. Cit, Central Circle-2, बनाम/ 705, Sea Creast No. 2, Mumbai J. P. Road, Seven Bunglows, Vs. Andheri (W), Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Abvpn 7551 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rajiv Khandelwal ""यथ" क" ओर से/Respondent By : Shri Girish Dave & Ms.Kadambari Dave सुनवाई क" तार"ख / : 09.09.2015 Date Of Hearing घोषणा क" तार"ख / : 09.10.2015 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: The Assessee, An Individual, Is A Mumbai Based Interior Designer. He, Along With His Wife, Muskan Naqvi, Was Subject To Search Action U/S.132 Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) By The Investigation Wing (Mumbai) Of The Revenue At Their Residence, On 05.01.2007, As A Part Of The Search Operations On Hasan Ali Khan (Hak) Group. The Case Was Subsequently Centralized With Central Circle-2, Mumbai On 20.03.2007 & Assessment For The Different Years Framed U/S.153A R/W S. 143(3) Of The Act. We Are In These Appeals Concerned With The Assessments For Assessment Years (A.Ys.) 2004-05 & 2005-06, Made Vide Assessment Orders Dated 31.12.2008

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Girish Dave &
Section 132Section 153A