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

Urmila M Gala, Mumbai vs. DCIT Cen Cir 12, Mumbai

In the result, appeal of the assessee is allowed

ITA 905/MUM/2016[2004-05]Status: DisposedITAT Mumbai01 Mar 2018AY 2004-05

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./905/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" आयकर अपील सं./I.T.A./906/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2005-06 वष" आयकर अपील सं./I.T.A./4681/Mum/2016,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year:2006-07 वष" Smt. Urmila M. Gala Dcit, Central Circle-12 93, Dadiseth Agiary Lane Mumbai. Vs. Kalbadevi, Mumbai-400 002. Pan:Aafpg 3176 J (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Abhijit Patankar-Dr अपीलाथ" क" ओर से /Assessee By: Shri Hari S. Raheja सुनवाई क" तारीख / Date Of Hearing: 14/12/2017 घोषणा क" तारीख / Date Of Pronouncement: 01.03.2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra, Am- अनुसार Challenging The Orders Of The Cit(A)- 48,Mumbai,The Assessee Has Filed The Appeals For The Above Mentioned Assessment Years (Ay.S).The Assessee,An Individual, Derives Income From Salary, Business/Profession & Other Sources.The Details Of The Date Of Filing Of Return Of Income,Returned Income, Income Assessed, Etc. Are Tabulated Below:- Ay. Roi Filed On Returned Income Assessment Dt. Assessed Income Cit(A)Order Dt 2004-05 30.03.2011 Rs.8,29,210/- 20.03.2013 (Rs.1.16 Crores) 23/12/2015 2005-06 30.03.2011 Rs.9,52,770/- 20.03.2013 (Rs.38.36 Lakhs) 24/12/2015 2006-07 30.03.2011 Rs.7,85,840/- 20.3.2013 (Rs.10.77 Lakhs) 25/04/2016

For Appellant: Shri Hari S. RahejaFor Respondent: Shri Abhijit Patankar-DR
Section 132Section 132(1)Section 144Section 145Section 68

ITO WD-Exemption, Ranchi vs. M/S Integrated Development Through Effective Approach, Ranchi

In the result, appeal filed of the assessee is dismissed

ITA 100/RAN/2017[2012-13]Status: DisposedITAT Ranchi28 Feb 2018AY 2012-13

Bench: Shri J. Sudhakar Reddy] I.T.A. No. 100/Ran/2017 Assessment Year: 2012-13 Income Tax Officer (Exemptions)..…………………………………………………………..Appellant Ward-Ranchi, 3Rd Floor, Central Revenue Building (Annexe), 5, Main Road, Ranchi – 834 001. M/S. Integrated Development Through Effective Approach........................Respondent Ngo: Idea, C/O. Sri Sushil Kumar Jha, Vidya Vihar, New Nagar (Jaiprakash Nagar), Bariatu, Ranchi – 834 009. [Pan : Aaati 2578 K] C.O. No. 09/Ran/2017 (Arising Out Of Ita No. 100/Ran/2017) Assessment Year: 2012-13 M/S. Integrated Development Through Effective Approach............................Appellant Ngo: Idea, C/O. Sri Sushil Kumar Jha, Vidya Vihar, New Nagar (Jaiprakash Nagar), Bariatu, Ranchi – 834 009. [Pan : Aaati 2578 K] Income Tax Officer (Exemptions)..…………………………………………………………..Respondent Ward-Ranchi, 3Rd Floor, Central Revenue Building (Annexe), 5, Main Road, Ranchi – 834 001. Appearances By: Shri Sanjay Malik, Jr. Dr Appearing On Behalf Of The Revenue. Shri P.K. Mondal, Jcit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 26, 2018 Date Of Pronouncing The Order : February 28 , 2018 Order Per J Sudhakar Reddy, Am

Section 68Section 69A