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

Crest Composites & Plastics Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(2), Ahmedabad

In the result, appeal filed by the Revenue is partly allowed

ITA 1540/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad01 Jan 2018AY 2011-12

Bench: Shri N. K. Billaiya & Shri Mahavir Prasadआयकर अपील सं आयकर अपील सं./ Ita No. 1540/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2011-12 वष" Crest Composite & Plastics Pvt. Ito, Ltd. – 808, Vs Ward – 1(2), Abhishree Adroit, Judges Ahmedabad. Bunglow Road, Vastrapur, Ahmedabad – 380 054 आयकर अपील सं आयकर अपील सं./ Ita No. 1456/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष"/ Assessment Year : 2011-12 िनधा"रण िनधा"रण वष" वष" Ito, Crest Composite & Plastics Ward – 1(2), Vs Pvt. Ltd. – 808, Ahmedabad. Abhishree Adroit, Judges Bunglow Road, Vastrapur, Ahmedabad – 380 054 Pan : Aaacc 6333 R अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" य थ"/ (Respondent) अपीलाथ" अपीलाथ" "" य "" य थ" थ" Assessee By : Shri Prakash Udeshi, Ar Revenue By : Shri V. K. Singh, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 04/01/2018 घोषणा क" तारीख /Date Of Pronouncement: 08/01/2018 आदेश/O R D E R आदेश आदेश आदेश Per Mahavir Prasad:- These Cross Appeals By The Assessee & Revenue Are Directed Against The Order Of The Commissioner Of Income-Tax (Appeals)-6, Ahmedabad Dated 10.03.2015 For Assessment Year 2011-12. 2. The Assessee Has Taken Following Grounds In Its Appeal Vide Ita No.1540/Ahd/2015: 1. The Hon’Ble Commissioner Of Income Tax (Appeals)-6, Ahmedabad Has Erred On The Facts & In Law By Confirming The Disallowance Of Depreciation Of Rs.1,45,617/-.

For Appellant: Shri Prakash Udeshi, ARFor Respondent: Shri V. K. Singh, Sr. DR

The ITO, Ward-1(2), Ahmedabad vs. Crest Composites & Plastics Pvt. Ltd., Ahmedabad

In the result, appeal filed by the Revenue is partly allowed

ITA 1456/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad01 Jan 2018AY 2011-12

Bench: Shri N. K. Billaiya & Shri Mahavir Prasadआयकर अपील सं आयकर अपील सं./ Ita No. 1540/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष"/ Assessment Year : 2011-12 वष" Crest Composite & Plastics Pvt. Ito, Ltd. – 808, Vs Ward – 1(2), Abhishree Adroit, Judges Ahmedabad. Bunglow Road, Vastrapur, Ahmedabad – 380 054 आयकर अपील सं आयकर अपील सं./ Ita No. 1456/Ahd/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष"/ Assessment Year : 2011-12 िनधा"रण िनधा"रण वष" वष" Ito, Crest Composite & Plastics Ward – 1(2), Vs Pvt. Ltd. – 808, Ahmedabad. Abhishree Adroit, Judges Bunglow Road, Vastrapur, Ahmedabad – 380 054 Pan : Aaacc 6333 R अपीलाथ"/ (Appellant) अपीलाथ" "" यथ" "" य थ"/ (Respondent) अपीलाथ" अपीलाथ" "" य "" य थ" थ" Assessee By : Shri Prakash Udeshi, Ar Revenue By : Shri V. K. Singh, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 04/01/2018 घोषणा क" तारीख /Date Of Pronouncement: 08/01/2018 आदेश/O R D E R आदेश आदेश आदेश Per Mahavir Prasad:- These Cross Appeals By The Assessee & Revenue Are Directed Against The Order Of The Commissioner Of Income-Tax (Appeals)-6, Ahmedabad Dated 10.03.2015 For Assessment Year 2011-12. 2. The Assessee Has Taken Following Grounds In Its Appeal Vide Ita No.1540/Ahd/2015: 1. The Hon’Ble Commissioner Of Income Tax (Appeals)-6, Ahmedabad Has Erred On The Facts & In Law By Confirming The Disallowance Of Depreciation Of Rs.1,45,617/-.

For Appellant: Shri Prakash Udeshi, ARFor Respondent: Shri V. K. Singh, Sr. DR

Sri Subrat Kumar Satpathy, Bhubaneswar vs. ITO, Ward-3(5), Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 452/CTK/2017[2013-14]Status: DisposedITAT Cuttack29 Dec 2017AY 2013-14

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.452/Ctk/2017 (नििाारण वषा / Assessment Year :2013-2014) Subrat Kumar Satpathy Vs. Ito, Ward-3(5), At- Plot No.183/6, Bhubaneswar Gajapati Nagar, Near Press Chhak, Bhubaneswar, Dist-Khurda-751005 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Almps 6463 Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri P.K.Mishra, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 28/12/2017 घोषणा की तारीख/Date Of Pronouncement 29/12/2017 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-2, Bhubaneswar, Dated 27.7.2017. 2. The Sole Grievance Of The Assessee In This Appeal Is That The Cit(A) Is Not Justified In Confirming The Addition Of Rs.6,15,957/- Treating As Income From Unexplained Sources. 3. Brief Facts Of The Case Are That The Ao Observed That There Was Cash Deposit Of Rs.20,27,910/- In The Four Bank Account Of The Assessee As Under :- Name Of The Banks Amount Uco Bank 5,00,000/- Axis Bank 6,71,000/- Hdfc Bank 7,36,910/- Karnataka Bank 1,20,000/- Total 20,27,910/-

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri D.K.Pradhan, DR

Shri Gourang Chandra Nayak, Bhubaneswar vs. ITO, Ward-3(2), Bhubaneswar

In the result, appeal of the assessee is dismissed

ITA 427/CTK/2017[2013-14]Status: DisposedITAT Cuttack29 Dec 2017AY 2013-14

Bench: Shri N.S.Sainiआयकर अपीऱ सं./Ita No.427/Ctk/2017 (नििाारण वषा / Assessment Year :2013-2014) Shri Gourang Chandra Nayak Vs. Ito, Ward-3(2), Adarsh Vihar, Plot No.07, Bhubaneswar Lane-2, Phase-1, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aahpn 7112 M (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्ााररती की ओर से /Assessee By : Shri Nihar Ranjan Biswal, Ar राजस्व की ओर से /Revenue By : Shri D.K.Pradhan, Dr सुनवाई की तारीख / Date Of Hearing : 27/12/2017 घोषणा की तारीख/Date Of Pronouncement 29/12/2017 आदेश / O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-2, Bhubaneswar, Dated 18.08.2017. 2. In Ground No.1 Of The Appeal, The Grievance Of The Assessee Is That The Cit(A) Was Not Justified In Confirming The Addition Of Rs.3 Lakhs Made By The Ao As Undisclosed Income. 3. Brief Facts Of The Case Are That The Ao Observed That There Was Cash Deposit Of Rs.15,09,000/- In The Savings Account Maintained In Bank Of India, Patia Branch, Patia, Bhubaneswar. The Assessee Claimed That Cash Of Rs.59,000/- Was Of His Own & Remaining Amount Of Rs.14,50,000/- In Cash Received From 15 Persons. The Ao After Examining The Details & Documents Filed By The Assessee Observed That Cash Deposit Claimed To Have Been Received Of Rs.3 Lakhs From M/S Babaji Charan Sahu On 16.05.2012 Was Not Genuine. Therefore, He Made Addition Of The Same To The Income Of The Assessee As Undisclosed Income.

For Appellant: Shri Nihar Ranjan Biswal, ARFor Respondent: Shri D.K.Pradhan, DR
Section 68