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

Multiventure Estates Pvt. Ltd., Mumbai vs. I.T.O. 10(2)(4), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed for statistical purposes

ITA 330/MUM/2018[2008-09]Status: DisposedITAT Mumbai16 May 2019AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.330/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) Multiventure Estates Pvt. Ltd बिधम/ Ito 10(2)(4) Shop No. 21, Anuradha Aayakar Bhavan, M.K. Vs. Society, Irla Bridge, Next Road, Churchgate, Mumbai- To Fire Brigade Station, 400020. Andheri (W), Mumbai- 400058. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafcm0264N (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri S. K. Mitra (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 09.05.2019 घोषणा की तारीख /Date Of Pronouncement: 16.05.2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 31.10.2017 Passed By The Commissioner Of Income Tax (Appeals) -51, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Assessee Has Raised The Following Grounds: - “1. The Hon. Cit(A) Erred In Dismissing The Appeal Filed For Ay 2008-09, Holding The Same To Be Not Maintainable & Invalid Ab Initio. A.Y.2008-09

For Appellant: NoneFor Respondent: Shri S. K. Mitra (DR)
Section 115JSection 143(1)Section 143(2)Section 147Section 148Section 68

Deputy Commissioner of Income Tax 4(3)(1), Mumbai vs. Panna Gold Impex Ltd, Mumbai

ITA 5158/MUM/2017[2014-15]Status: DisposedITAT Mumbai16 May 2019AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5158/Mum/2017 (िनधा"रण वष" / Assessment Year:2014-15) Dcit-4(3)(1) M/S. Panna Gold Impex Ltd. 2 Nd Floor, Front Side, Johari Mansion, Room No.649, 6Th Floor बनाम/ 259, Kalbadevi Road Aaykar Bhavan Vs. Opp. Adarsh Hotel Mumbai-400 020. Mumbai- 400 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-7367-L (अपीलाथ"/Appellant) (""थ" / Respondent) : & C.O.No.109/Mum/2019 [Arising Out Of Ita No.5158/Mum/2017] (िनधा"रण वष" / Assessment Year:2014-15) M/S. Panna Gold Impex Ltd. Dcit-4(3)(1) 2 Nd Floor, Front Side, Johari Room No.649, 6Th Floor बनाम/ Mansion, 259, Kalbadevi Road Aaykar Bhavan Vs. Opp. Adarsh Hotel Mumbai-400 020 Mumbai- 400 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-7367-L (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Vimal Punamiya & Ms. Pooja Jain- Ld. Ars Department By : Shri Abhi Ram Kartikeyan - Ld. Dr सुनवाई की तारीख/ : 09/05/2019 Date Of Hearing घोषणा की तारीख / : 16/05/2019 Date Of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year [Ay] 2014-15 Contest The Order Of Ld. Commissioner Of Income-Tax (Appeals)-9

For Appellant: Vimal Punamiya & Ms. Pooja Jain- Ld. ARsFor Respondent: Shri Abhi Ram Kartikeyan - Ld. DR
Section 131Section 132Section 132ASection 142(1)Section 143(3)Section 68

M/S. Dewdrop Enclave (P) Ltd., Kolkata vs. ITO - 10(1), Kolkata

Appeal is allowed for statistical purposes in above terms

ITA 2135/KOL/2017[2012-13]Status: DisposedITAT Kolkata15 May 2019AY 2012-13

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Years: 2012-13 M/S Dewdrop Enclave (P) Income Tax Officer, बनाम Ltd. Trinity Towrs,S 6Th Ward-10(1), Aayakar / Floor, 86, Topsia Aroad, V/S. Bhawan, R. No.3/78, P- Kolkata-700046 &,Chowringhee Square, [Pan No.Aakcs 8698 H] Kolkataa-69 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Smt. Arti Devnath, Advocate अपीलाथ" क" ओर से/By Appellant Shri Shankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 19-02-2019 सुनवाई क" तार"ख/Date Of Hearing 15-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-16, Kolkata’S Order Dated 15.09.2017 Passed In Case No.966/Cit(A)-16/Kol/W.10(1)/2015-16, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File(S) Perused. 2. The Assessee’S Sole Substantive Grounds Raised In The Instant Appeal Seeks To Reverse Both The Lower Authorities Action Treating Its Share Application /Premium Of ₹1.76 Crores As Unexplained Cash Credits U/S. 68 Of The Act. It Transpires At The Outset That The Cit(A) Has Passed His Lower Appellate Order Ex Parte Whilst Confirming The Assessing Officer’S Action Making The Impugned Addition Without Dealing With The

Section 131Section 143(3)Section 250(6)Section 68