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

Aditya Birla Telcom Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 5128/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Jan 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Pavan Singh, Jm आमकय अऩीर सं./Ita No. 5128/Mum/2013 (निर्धारण वषा / Assessment Year :2009-10) Aditya Birla Telecom Ltd., 5Th Vs. Addl. Commissioner Of Floor, Windsor, Off. Cst Road, Income Tax, Near Vidyanagari, Kalina, Range-10(1), Santacruz (E), Mumbai. Aayakar Bhavan, Church Gate, Mumbai स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafca5315A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri J.D. Mistri & Shri Deepak Jain याजस्व की ओर से /Revenue By Shri Deepkant Prasad,Cit-Dr : सुनवाई की तायीख / Date Of Hearing : 15Th October, 2015 घोषणा की तायीख/Date Of Pronouncement : 01.01.2016 आदेश / O R D E R Per R.C.Sharma (A.M.) : This Is An Appeal Filed By The Assessee Against The Order Of Cit(A), Dated 27-06-2013, For The Assessment Year 2009-10, In The Matter Of Order Passed Under Section 143(3) Of The I.T. Act. 2. The Following Grounds Have Been Taken By The Assessee: Ground No. I: Want Of Natural Justice 1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit(A) Erred In Confirming The Addition Made By The Ao U/S. 68 Despite The Fact That The Remand Report Of The Ao Confirmed That The Appellant Had Satisfied All The Three Tests, Viz: Identity Of P5 Asia Holding Investment (Mauritius) Ltd., (P5 Asia), Financial Capacity Of P5 Asia & Genuineness

For Appellant: Shri J.D. Mistri &
Section 143(3)Section 68

ACIT 9(1), Mumbai vs. Envision Investment and Finance P. Ltd, Mumbai

Appeal of the AO is dismissed

ITA 8041/MUM/2011[2008-09]Status: DisposedITAT Mumbai01 Jan 2016AY 2008-09

Bench: S/Sh. Rajendra & Sandeep Gosainअपील संसंसंसं/./././.Ita /8041/Mum/2011, िनधा"रण वष" / Assessment Year-2008-09 आयकर आयकर अपील आयकर आयकर अपील अपील Acit-Range-9(1) Envision Investment & Finance Pvt. Ltd.402, 4Th Floor, Vyapar Room No.223, Aayakar Bhavan M.K. Road Vs Bhavan,386/370, Narsi Natha Mumbai-400 020. Street, Masjid (W),Mumbai-9. Pan: Aaace 2990 G (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील संसंसंसं/./././.Ita /7896/Mum/2011, िनधा"रण आयकर अपील वष" / Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" Envision Investment & Finance Pvt. Acit-Range-9(1) Ltd., Masjid (W) Mumbai-400 020. Mumbai-400 009. Vs (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee By : Shri S.C. Tiwari & Ms. Rutuja N.Pawar राज" की ओर से/ Revenue By : Shri Manjunath R. Swamy सुनवाई की तारीख / Date Of Hearing : 04-11-2015 घोषणा की तारीख/ Date Of Pronouncement: 01.01. 2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) 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 Order Dated 12.09.2011 Of The Cit(A)-19,Mumbai,The Assessee & The Assessing Officer(Ao)Have Filed Cross-Appeals For Above Mentioned Assessment Year (Ay.).

For Appellant: Shri S.C. Tiwari & Ms. Rutuja N.PawarFor Respondent: Shri Manjunath R. Swamy
Section 143(3)Section 254(1)

Envision Investment Consultants P. Ltd( Formerly Called Envison Investment and Fiance P.Ltd), Mumbai vs. Addl CIT RG 9(1), Mumbai

Appeal of the AO is dismissed

ITA 7896/MUM/2011[2008-09]Status: DisposedITAT Mumbai01 Jan 2016AY 2008-09

Bench: S/Sh. Rajendra & Sandeep Gosainअपील संसंसंसं/./././.Ita /8041/Mum/2011, िनधा"रण वष" / Assessment Year-2008-09 आयकर आयकर अपील आयकर आयकर अपील अपील Acit-Range-9(1) Envision Investment & Finance Pvt. Ltd.402, 4Th Floor, Vyapar Room No.223, Aayakar Bhavan M.K. Road Vs Bhavan,386/370, Narsi Natha Mumbai-400 020. Street, Masjid (W),Mumbai-9. Pan: Aaace 2990 G (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील संसंसंसं/./././.Ita /7896/Mum/2011, िनधा"रण आयकर अपील वष" / Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" Envision Investment & Finance Pvt. Acit-Range-9(1) Ltd., Masjid (W) Mumbai-400 020. Mumbai-400 009. Vs (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee By : Shri S.C. Tiwari & Ms. Rutuja N.Pawar राज" की ओर से/ Revenue By : Shri Manjunath R. Swamy सुनवाई की तारीख / Date Of Hearing : 04-11-2015 घोषणा की तारीख/ Date Of Pronouncement: 01.01. 2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) 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 Order Dated 12.09.2011 Of The Cit(A)-19,Mumbai,The Assessee & The Assessing Officer(Ao)Have Filed Cross-Appeals For Above Mentioned Assessment Year (Ay.).

For Appellant: Shri S.C. Tiwari & Ms. Rutuja N.PawarFor Respondent: Shri Manjunath R. Swamy
Section 143(3)Section 254(1)