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

M/S. New Basant Automobiles Company, Kanpur vs. Income Tax Officer- 3(3), Kanpur

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

ITA 597/LKW/2018[2013-14]Status: DisposedITAT Lucknow08 Mar 2019AY 2013-14

Bench: Shri. T.S. Kapoorassessment Year:2013-14 M/S New Basant Automobiles Co. V. Income Tax Officer 3(3) A-1, Block C, Barra 8 Kanpur Kanpur Tan/Pan:Aajfn6881G (Appellant) (Respondent) Appellant By: Shri Rakesh Garg, Advocate Respondent By: Shri C. K. Sinigh, D.R. Date Of Hearing: 05 03 2019 Date Of Pronouncement: 08 03 2019 O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A) Dated 18/6/2018 For Assessment Year 2013-14. The Grounds Of Appeal Taken By The Assessee Are Reproduced Below:- 01. Because The Cit(A) Has Erred On Facts & In Law In Upholding The Addition Of Rs.8,56,179/- As Unexplained Credit Amount In The Account Of Shri S.S. Chandel, Partner U/S.68 Of The Income Tax Act, 1961 Which Addition Is Bad In Law & Be Deleted. 02. Because The Cit(A) Has Erred On Facts & Failed To Appreciate That The Amount Of Rs.8,56,179/- Being Credited To The Account Of The Partner, The Same Cannot Be Treated As Unexplained Income In The Hands Of The Partnership Firm, For The Partner Being Assessed To Tax Separately, The Credit Appearing In The Name Of The Partner In The Books Of The Firm Stands Explained. The Addition Be Deleted. 03. Because There Being No Cash Transaction Or Actual Deposit Of Any Amount & The Amount Of Rs.8,56,179/- Being On Account Of

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri C. K. Sinigh, D.R
Section 68