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

D.K. Enterprise, Mumbai vs. Asst CIT Cen Cir 15 & 16, Mumbai

ITA 6086/MUM/2010[2003-04]Status: DisposedITAT Mumbai06 May 2016AY 2003-04

Bench: S/Sh.Rajendra & Amit Shuklaआयकर अपील सं./I.T.A./6086/Mum/2010,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2003-04 वष" D.K. Enterprise,Mangrol Mansion Acit, Central Circle 15 & 16 Gunbow Street, Fort,Mumbai-400 001. Vs. Aayakar Bhavan,Maharshi Karve Marg Pan: Aaafd 7060 K Mumbai-400 020. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri B.S. Bist-Sr.A.R. Assessee By: Shri J.D. Mistry सुनवाई क" तारीख / Date Of Hearing: 28.03.2016 घोषणा क" तारीख / Date Of Pronouncement: 06.05.2016 आयकर आयकर आयकर अिधिनयम आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order,Dtd.24/05/2010 Of The Cit (A)-23,Mumbai The Assessee Has Filed The Present Appeal.Assessee-Firm,Engaged In The Business Of Building Construction, Filed Its Return Of Income On 01/12/2003,Declaring Total Income At Rupees Nil.The Assessing Officer (Ao) Completed The Assessment,U/S.143(3) Of The Act, On 14/02/2006, Determining The Income Of The Assessee At Rs.5.10 Crores.During The Course Of Hearing Before Us,The Authorised Representative(Ar)Of The Assessee Stated That The Assessee Was Not Interested In Pressing The Second Ground Of Appeal.Hence,The Same Stands Dismissed,As Not Pressed.

For Appellant: Shri J.D. MistryFor Respondent: Shri B.S. Bist-Sr.A.R
Section 143(3)Section 254(1)Section 68

Amish R. Kapadia, Mumbai vs. ITO 12(30(2), Mumbai

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 1858/MUM/2010[2005-06]Status: DisposedITAT Mumbai06 May 2016AY 2005-06

Bench: Shri Sanjay Arora, Am & Shri Amit Shukla, Jm आयकर अपील सं./I.T.A. No. 1858/Mum/2010 ("नधा"रण वष" / Assessment Year: 2005-06) Amish R. Kapadia Ito, Ward – 12(3)(2), बनाम/ Aaykar Bhavan, 1St Floor, Indian Mercantile Mansion, Madam Kama Road, M. K. Road, Mumbai-400 020 Vs. Mumbai-400 039 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpk 4127 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dhirendra M. Shah ""यथ" क" ओर से/Respondent By : Shri S. R. Singh सुनवाई क" तार"ख / : 26.4.2016 Date Of Hearing घोषणा क" तार"ख / : 06.5.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Assessee Directed Against The Order By The Commissioner Of Income Tax (Appeals)-23, Mumbai (‘Cit(A)’ For Short) Dated 20.01.2010, Confirming The Levy Of Penalty U/S. 271(1)(C) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2005-06 Vide Order Dated 31.3.2009. The Only Issue In Appeal Is The Sustainability Or Otherwise In Law Of The Penalty U/S. 271(1)(C), Levied In The Sum Of Rs.6,08,170/-, I.E., At The Minimum Rate Of 100% Of The Tax Sought To Be Evaded.

For Appellant: Shri Dhirendra M. ShahFor Respondent: Shri S. R. Singh
Section 271(1)(c)