What is the leading case on Section 46A(3) of the Income Tax Act?

Enzen Global Solutions (P.) Ltd. v. Income-tax Officer (144 Taxmann.com 2) is the decision most relied on for Section 46A(3), cited in 3 judgments.

How many judgments are there on Section 46A(3)?

BharatTax indexes 35 ITAT, High Court and Supreme Court judgments that turn on Section 46A(3) of the Income Tax Act, 1961.

Section 46A(3) of the Income Tax Act

Income-tax Act, 2025: s.69

Section 46A(3) falls under section 46A of the Income-tax Act, 1961, which corresponds to section 69 (Capital gains on purchase by company of its own shares or other specified securities) of the Income-tax Act, 2025.

Read section 69 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 46A(3) is Enzen Global Solutions (P.) Ltd. v. Income-tax Officer (144 Taxmann.com 2), cited in 3 of the 35 judgments on BharatTax that turn on this section.

Leading authorities on Section 46A(3)

Enzen Global Solutions (P.) Ltd. v. Income-tax Officer

144 Taxmann.com 2 · 2022 · Reported

citing judgments

Judgments on Section 46A(3)

Income Tax Officer, Ward - 3, Hyderabad vs. Sri Indra Power Energies Limited, Hyderabad

In the result, the appeal filed by the Revenue is partly allowed inasmuch as the disallowance of expenditure is restricted to Rs

ITA 1353/HYD/2025[2017-18]Status: DisposedITAT Hyderabad29 Jul 2026AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1353/Hyd/2025 (िनधा"रण वष"/Assessment Year:2017-18) Income Tax Officer, Vs. Sri Indra Power Energies Ward-3, Limited, Hyderabad Hyderabad. Pan: Aafcs6524H (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Sashank Dundu, Advocate राज" व "ारा/Revenue By: Shri K Prasad, Sr-Ar सुनवाई की तारीख/Date Of Hearing: 18/06/2026 घोषणा की तारीख/Date Of 29/07/2026 Pronouncement: आदेश / Order Per Ravish Sood, J.M: The Present Appeal Filed By The Revenue Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (For Short, “Cit(A)”), Dated 17/06/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 143(3) Of The Income Tax Act, 1961 (For Short, “The Act”), Dated 22/12/2019. The Revenue Has Assailed The Impugned Order Of The Cit(A) On The Following Grounds Of Appeal:

For Appellant: Shri Sashank DunduFor Respondent: Shri K Prasad, Sr-AR

Section 143(2)Section 143(3)Section 68Section 69

Omprakash Gupta, Patel Para vs. Income Tax Officer, Ambikapur

Appeal of the assessee is allowed for statistical purposes

ITA 193/RPR/2026[2022-23]Status: HeardITAT Raipur07 Apr 2026AY 2022-23

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.193/Rpr/2026 "नधा"रण वष" /Assessment Year : 2022-23 Omprakash Gupta Sitapur, Ambikapur (C.G.)-497 111 Pan: Bswpg4448M

For Appellant: Shri Ameya Agasti, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Section 139(1)Section 143(1)Section 143(3)Section 698Section 69B

Assistant Commissioner of Income Tax, Circle-1(1), Bilaspur vs. Sanjeev Kumar Sharma, Korba

Appeal of the Revenue is allowed for statistical purposes and cross objection of the assessee is dismissed

ITA 18/RPR/2026[2023-24]Status: DisposedITAT Raipur01 Apr 2026AY 2023-24

Bench: Shri Partha Sarathi Chaudhury & Shri Avdhesh Kumar Mishraआयकर अपील सं. / Ita No.18/Rpr/2026 Co No.5/Rpr/2026 "नधा"रण वष" / Assessment Year : 2023-24 The Assistant Commissioner Of Income Tax, Circle-1(1), Bilaspur (C.G.)

For Appellant: Shri Ravi Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Section 143(2)Section 194C(6)

Deputy Commissioner of Income Tax, Central Circle-1, Rajkot vs. Somnath Developers, Rajkot

ITA 374/RJT/2023[2019-20]Status: DisposedITAT Rajkot01 Apr 2026AY 2019-20

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.374/Rjt/2023 "नधा"रणवष"/ Assessment Year: 2019-20 Dcit Somnath Developers बनाम Central Circle-1, Rajkot Swagat House Opp Ramraj "Amruta Estate", 2Nd Floor, Mg Road, Vs. Travels, University Road, Rajkot, Rajkot-360001 Gujarat Gujarat – 360005 Pan No.: Adofs2819Q (अपीलाथ"/Assessee) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Rajendra Singhal, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit. Dr सुनवाई क" तार"ख/Date Of Hearing : 23/02/2026 घोषणा क" तार"ख/Date Of Pronouncement : 01/04/2026 Order Per, Dr. Arjun Lal Saini, Am:

For Appellant: Shri Rajendra Singhal, Ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT. DR

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153CSection 69B

Income Tax Officer Ward-3(1), Raipur vs. Rekha Kukreja, Raipur

In the result, appeal of the Revenue in ITA No

ITA 647/RPR/2025[2014-15]Status: DisposedITAT Raipur17 Mar 2026AY 2014-15

Bench: Shri Partha Sarathi Chaudhury & Shri Avdhesh Kumar Mishraआयकर अपील सं. / Ita Nos.647/Rpr/2025 Co No.25/Rpr/2025 "नधा"रण वष" / Assessment Year : 2014-15 The Income Tax Officer, Ward-3(1), Raipur (C.G.)

For Appellant: Shri R.B Doshi, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Vsc Finance Pvt. Ltd., Bilaspur vs. ITO, Ward-1(1), Bilaspur

In the result, appeal of the assessee is allowed for statistical purposes as per above terms

ITA 38/RPR/2026[2017-18]Status: DisposedITAT Raipur12 Mar 2026AY 2017-18

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.38/Rpr/2026 "नधा"रण वष" /Assessment Year : 2017-18 M/S. Vsc Finance Private Limited C Block, Siyaram Apartment, Mungeli Road, Mangla Chowk, Bilaspur (C.G.)-495 001 Pan: Aabcv4247Q

For Appellant: S/shri G.S. Agrawal &For Respondent: Dr. Priyanka Patel, Sr. DR

Arun Kumar Yadav, Bilaspur vs. Au/NFAC, NFAC

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

ITA 778/RPR/2025[2020-21]Status: DisposedITAT Raipur12 Mar 2026AY 2020-21

Bench: Shri Partha Sarathi Chaudhury & Shri Avdhesh Kumar Mishraआयकर अपील सं. / Ita No.778/Rpr/2025 "नधा"रण वष" / Assessment Year : 2020-21 Arun Kumar Yadav Hn. 38/740, Behind Kediya House, Keshav Murra Batta Road, Bilaspur, Hemu Nagar, Towra, Bilaspur (C.G.)-495 001 Pan: Alspy0289J

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Assistant Commissioner of Income Tax, Tirunelveli vs. Loyal Textile Mills Ltd, Kovilpatti

In the result, the appeal filed by the Revenue is dismissed

ITA 2308/CHNY/2025[2020-21]Status: DisposedITAT Chennai04 Mar 2026AY 2020-21

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. ARV Sreenivasan, CITFor Respondent: Shri. Bhupendran, Advocate (Virtual)

Section 143(3)Section 40Section 801ASection 80ISection 92CSection 92F

The DCIT, Central Circle-1, Rajkot vs. Shri Nileshbhai Sureshbhai Untavadiya, Morbi

In the result all the four appeal of Revenue and assessee are allowed for statical purpose

ITA 22/RJT/2024[2021-22]Status: DisposedITAT Rajkot15 Jan 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 22/Rjt/2024 (िनधा"रणवष" / Assessment Year: (2021-22) (Hybrid Hearing)

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT. DR

Section 144Section 250Section 68

Deputy Commissioner of Income Tax Central Circle 1 Rajkot, Rajkot vs. Jaydeep T Badrakia, Morbi

In the result all the four appeal of Revenue and assessee are allowed for statical purpose

ITA 21/RJT/2024[2021-22]Status: DisposedITAT Rajkot15 Jan 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 22/Rjt/2024 (िनधा"रणवष" / Assessment Year: (2021-22) (Hybrid Hearing)

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT. DR

Section 144Section 250Section 68

Jaydeep Thakarshibhai Badrakia, Morbi vs. ACIT, CC-1, Rajkot

In the result all the four appeal of Revenue and assessee are allowed for statical purpose

ITA 453/RJT/2023[2021-22]Status: DisposedITAT Rajkot15 Jan 2026AY 2021-22

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 22/Rjt/2024 (िनधा"रणवष" / Assessment Year: (2021-22) (Hybrid Hearing)

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT. DR

Section 144Section 250Section 68

DCIT, Circle - 3(1), Visakhapatnam vs. Nord Anglia Education Infrastructure Private Limited, Visakhapatnam

In the result, all the appeals filed by the revenue, viz

ITA 205/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2017-18

Bench: Shri Ravish Soodand

For Appellant: 1.Shri Karnjot Singh KhuranaFor Respondent: Shri Badicala Yadagiri, CIT-DR

Section 143(3)

Income Tax Officer Ward 2(2) Kalyan, Kalyan vs. Jaikumar Amarlalphagwani, Ulhasnagar

In the result, Revenue’s appeal is allowed for statistical purposes

ITA 6729/MUM/2024[2018-19]Status: DisposedITAT Mumbai19 Nov 2025AY 2018-19

Bench: Shri Narender Kumar Choudhryshri Prabhash Shankarassessment Year: 2018-19 Income Tax Officer Ward Jaikumar 2(2) Kalyan Amarlalphagwani Income Tax Office Mohan Plaza Flat No. 703, 7Th Floor, Wayale Nagar Vs. Milan Palace A Wing Khemani, Nr Ruhani Satsang Hall Ulhasnagar, Mumbai- 421002 Pan: Amnpp8597Q (Appellant) (Respondent) Present For: Assessee By : Shri Sunil Makhija A/W Ms. Manisha Ghind Revenue By : Shri Leyaqat Ali Aafaqui, Sr.D.R. Date Of Hearing : 22.08.2025 Date Of Pronouncement : 19.11.2025 O R D E R Per : Narender Kumar Choudhry:

For Appellant: Shri Sunil Makhija a/wFor Respondent: Shri Leyaqat Ali Aafaqui, Sr.D.R

Section 250Section 46A(3)

ACIT, Anand Circle, Anand vs. Narendrakumar Hansrajbhai Patel, Kheda

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

ITA 834/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2021-22

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.834/Ahd/2024 िनधा"रण वष" /Assessment Year : 2021-22 The Acit Narendrakumar Hansrajbhai बनाम/ Dy./Asst.Commissioner Of Patel V/S. Income Tax (Anand Circle) I C/O. Mahakali Saw Mill Anand – 388 001 Mansarovar Marker Kamla Kamia, Kheda – 387 320 "थायी लेखा सं./Pan: Cmmpp 6784 N (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Mishal Mehta, Ca Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 29/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 27/02/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2021-2022. 2. The Revenue Has Raised The Following Grounds Of Appeal: “1. Whether, On Facts & In Circumstances Of The Case & In Law, The Ld.Cit(A) Is Justified In Deleting The Addition Of Rs. 10,64,04,151/-Made U/S 69C Of The Act Without Appreciating The Fact The Assessee Failed To Substantiate The Expenditure Claimed With Supporting Evidences? Asst.Cit Vs. Narendrakumar Hansrajbhai Patel Asst. Year : 2021-22

For Appellant: Shri Mishal Mehta, CAFor Respondent: Shri Alpesh Parmar, CIT-DR

Section 133(6)Section 143(3)Section 250Section 69C

DCIT, Circle-2(1)(1), Surat vs. Surendran Nanoo, Kerala

ITA 821/SRT/2024[2017-18]Status: DisposedITAT Surat26 Sept 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.821/Srt/2024 Assessment Year: 2017-18 (Hybrid Hearing)

Section 143(3)Section 250Section 250(2)Section 68

Income Tax Officer, Gangtok vs. Krishna Prasad, Siliguri

In the result, the appeal of the revenue is dismissed and cross-objection of the assessee where he has asking that addition is required to be deleted stands also dismissed

ITA 1406/KOL/2025[2018-19]Status: DisposedITAT Kolkata01 Sept 2025AY 2018-19

Bench: Shri George Mathan & Shri Sanjay Awasthiassessment Year: 2018-19 Ito, Ward-3(1), Gangtok Krishna Prasad

For Appellant: Shri Palas Chattopadhay, ARFor Respondent: Shri Sandip Sarkar, Sr. DR- JCIT

Section 142(1)Section 251(1)(a)