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. Santoshi Infraprojects Pvt. Ltd., Kolkata vs. ITO, Ward - 14(4), Kolkata

Appeal is allowed for statistical purposes

ITA 2119/KOL/2017[2012-13]Status: DisposedITAT Kolkata24 Aug 2018AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2912-13 M/S Santoshi Infraprojects V/S. Income Tax Officer Pvt. Ltd., 64, Bentick Ward-14(4), 110, Street, 3Rd Floor, Room Shanti Pally, Poorva No.11B, Kolkata-69 Ayaka Bhawan, [Pan No. Aapcs 6774 D] Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri B.K.Singh, Advocate अपीलाथ" क" ओर से/By Appellant Shri P. Mukherjee, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 14-08-2018 सुनवाई क" तार"ख/Date Of Hearing 24-08-2018 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)-5 Kolkata’S Order Dated 09.06.2017, Passed In Case No.296/Cit(A)-5/Wd-114(4)/15-16, In Proceedings U/S. 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S Only Grievance Pleaded In The Instant Appeal The Challenges Correctness Of Lower Appellate Order Passed Ex Parte Affirming The Assessing Officer’S Action Treating Its Share Capital / Premium Of ₹1,78,50,000/- Treated As Unexplained Credits U/S. 68 In Assessment Order Dated 27.03.2015. Suffice To Say, Cit(A)’S Order Under Challenge In Para-2 Has Prepared A Compilation Of Various Notice(Es) Of Hearing Issued On Five Occasions As Stated To Have Been Duly Served On The Taxpayer. This Follows

Section 133(6)Section 143(3)Section 250(6)Section 68

Aadyashree Holdings Pvt. Ltd., Kolkata vs. ITO, Watd - 4(3), Kolkata

In the result, appeal of the assessee is allowed in part

ITA 944/KOL/2018[2012-13]Status: DisposedITAT Kolkata24 Aug 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy) Assessment Year: 2012-13 Aadyashree Holdings Pvt. Ltd……………..………………..…………………………………..……….……..Appellant 2, Lal Bazar Street 5Th Floor Kolkata – 700 001 [Pan : Aadca 6193 N] Income Tax Officer, Ward-4(3), Kolkata…………………………………………...…….……….......Respondent Appearances By: Shri A.K. Tibrewal, Fca, Appeared On Behalf Of The Assessee. Shri Alok Nag, Addl. Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : August 1St , 2018 Date Of Pronouncing The Order : August 24Th, 2018 Order Per J. Sudhakar Reddy, Am :- This Is An Appeal Filed By The Assessee Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-2, Kolkata, (Hereinafter The ‘Ld. Cit(A)’), Dt. 10/04/2018, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Relating To Assessment Year 2012-13. 2. Although The Assessee Has Raised 8 Grounds Of Appeal, Altogether, Before Us, Only Two Issues Arise For Our Consideration 3. The First Issues Is Disallowance Made U/S 14A R.W.R. 8D. After Hearing Rival Contentions, We Direct The Assessing Officer To Restrict The Disallowance U/S 14A To The Quantum Of Dividend Earned By The Assessee During The Year I.E., Rs.3,268/-. This Would Be In Line With The Proposition Of Law Laid Down By The Hon’Ble Delhi High Court In The Case Of [2015] 372 Itr 694 (Delhi) Joint Investments (P.) Ltd. V. Commissioner Of Income-Tax, Wherein It Was Held As Follows:- “By No Stretch Of Imagination Can Section 14A Or Rule 8D Be Interpreted So As To Mean That The Entire Tax Exempt Income Is To Be Disallowed. The Window For Disallowance Is Indicated In Section 14A & Is Only To The Extent Of Disallowing Expenditure “Incurred By The Assessee In Relation To The Tax Exempt Income”. This Proportion Or Portion Of The Tax Exempt Income Surely Cannot Swallow The Entire Amount As Has Happened In This Case.”

Section 14ASection 250Section 68

Tanish Projects P. Ltd, Mumbai vs. DCIT Cen Cir 2(2), Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 2118/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

Tanish Estate Developers P. Ltd, Mumbai vs. DCIT Cen Cir 2(2), Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 2117/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

DCIT CC 2(2), Mumbai vs. Tanish Projects P.Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 1928/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68