Section 68 of the Income Tax Act

Income-tax Act, 2025: s.102

Section 68 of the Income-tax Act, 1961 corresponds to section 102 (Unexplained credits) of the Income-tax Act, 2025.

Read section 102 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 68 is Pr. CIT v. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), cited in 2,379 of the 29,931 judgments on BharatTax that turn on this section.

Leading authorities on Section 68

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

ACIT v. Rajesh Jhaveri Stock Brokers Pvt. Ltd.
291 ITR 500 · 2007 · Supreme Court
1,030
citing judgments

For initiating reassessment proceedings under Section 147, the Assessing Officer needs only prima facie material providing a reason to believe that income has escaped assessment. Conclusive proof or the sufficiency/correctness of the material is not required at the stage of issuing the notice under Section 148.

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.

Judgments on Section 68

Rmp Holding (P) Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 7243/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Jul 2020AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Rmp Holding (P) Ltd., Vs Ito, Shop No.9, Plot No.51, Block-C, Ward-20(3), Mahendru Enclave, Near Hans Cinema, New Delhi. New Delhi. Pan: Aaacr5533N (Appellant) (Respondent) Assessee By : Shri Suresh Gupta, Ca Revenue By : Shri M. Barnwal, Sr. Dr Date Of Hearing : 16.07.2020 Date Of Pronouncement : 31.07.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 5Th August, 2019 Of The Cit(A)-7, New Delhi, Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company & Filed Its Return Of Income On 17Th August, 2011, Declaring A Loss Of Rs.20,53,019/-. The Case Was Scrutinized U/S 143(3) On 10Th March, 2014, Determining The Income At Rs.20,06,714/-. Thereafter, On The Basis Of Information Received During The Course Of Search & Seizure Operation In The Case Of Entry Provider Shri Anand Kumar Jain & Shri Naresh Kumar Jain & Subsequent Investigation That The Assessee Is A Beneficiary Of Rs.39,00,055/-, The Case Of The Assessee Was Reopened By Recording Reasons U/S 147. Subsequently, Notice U/S 148 Was Issued On 26Th March, 2018 After Obtaining Prior Approval Of The Pcit-7, New Delhi. In Response To The Same, The Assessee Filed A Letter Stating That The Return Already Filed U/S 139 May Be Treated As The Return Filed In Response To The Notice U/S 148 Of The Act. However, Another Letter Dated 7Th August, 2018 Was Issued To The Assessee Requesting Him To File The Return In Response To Notice U/S 148 Of The Act. The Assessee Ultimately Filed Its Return On 13Th August, 2018 Declaring A Loss Of Rs.4,053/-. Subsequently, The Ao Issued Notice U/S 143(2) & 142(1) Of The It Act & Copies Of The Reasons Recorded Were Also Handed Over To The Assessee.

For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri M. Barnwal, Sr. DR
Section 131Section 139Section 143(2)Section 143(3)Section 147Section 148Section 153CSection 68

Baladeb Mohapatra, Jagatsinghpur vs. ITO, Ward-1, Paradeep

In the result, appeal of assessee is dismissed

ITA 344/CTK/2016[2011-12]Status: DisposedITAT Cuttack30 Jul 2020AY 2011-12

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.344/Ctk/2016 (नििाारण वषा / Assessment Year :2011-2012) Shri Baladeb Mohapatra, Vs. Ito, Ward-1, Paradeep Pahana, Pankapal, Jagatsinghpur Pan No. : Akhpm 1731 F (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Sunil Mishra, Advocate िाजस्व की ओर से /Revenue By : Shri J.K.Lenka,Dr सुनवाई की तािीख / Date Of Hearing : 17/07/2020 घोषणा की तािीख/Date Of Pronouncement : 31/07/2020 आदेश / O R D E R Per L.P.Sahu, Am: The Assessee Has Filed This Appeal Against The Order Of Cit(A), Cuttack, Dated 20.06.2016 For The A.Y.2011-2012. 2. This Appeal Was Already Disposed Off By This Tribunal Vide Order Dated 31.08.2017. Thereafter The Assessee Preferred An Appeal Before The Hon’Ble Jurisdictional High Court, Which Was Registered As Income Tax Appeal No.51/2017 & The Hon’Ble High Court Vide Order Dated 06.02.2019 Has Directed The Tribunal To Decide The Review Petition To Be Filed By The Assessee As Expeditiously As Possible, Preferably Within A Period Of Four Months From The Date Of Filing Of Such Review Petition. Accordingly, The Assessee Filed A Miscellaneous Application Before The Tribunal & The Tribunal Accepting The Contention Of The Assessee & 2 With A Compliance To The Order Of The Hon’Ble High Court, Stated Supra

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri J.K.Lenka,DR