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

A.C.I.T., CC - 3(3), Kolkata vs. Pawanputra Advertising Private Limited, Kolkata

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are allowed

ITSSA 158/KOL/2024[2017-18]Status: DisposedITAT Kolkata26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm It(Ss)A No. 144 & 145/Kol/2024 (Ays: 2019-20 & 2020-21) It(Ss)A No. 157,158,159/Kol/2024 (Ays: 2015-16, 2017-18 & 2018-19) It(Ss)A No. 1/Kol/2025 (Ays: 2016-17) Pawanputra Advertising Asst. Commissioner Of Income Private Limited 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Bhavan, Poorva, Kolkata-700107 Prestige, 41A Acharya Jagdish Vs. West Bengal Chandra Bose Road, Kolkata-700017, West Bengal (Appellant) (Respondent) Pan No. Aaecp3568B Co Nos. 02 & 03/Kol/2025 (Arising In It(Ss)A No. 144 & 145/Kol/2025 For A.Ys. 2019-20 & 2020-21) Pawanputra Advertising Private Limited Asst. Commissioner Of Income 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Prestige, 41A Acharya Jagdish Bhavan, Poorva, Kolkata-700107 Vs. Chandra Bose Road, West Bengal Kolkata-700017, West Bengal (Appellant) (Respondent) Assessee By : S/Shri Soumitra Choudhury& Pranabesh Sarkar & Krishna Kr. Chhaparia, Nirav Sheth, Ars Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 26.08.2025 It(Ss)A No. 144, 145, 157,158,159/Kol/2024 & 1/Kol/2025 A.Ys. 2015-16 To 2020-21; Pawanputra Advertising Private Limited O R D E R Per Rajesh Kumar, Am:

For Appellant: S/Shri Soumitra Choudhury&For Respondent: Shri Sanat Kumar Raha, DR
Section 132Section 139(5)Section 142(1)Section 143(2)Section 153ASection 68

A.C.I.T., CC - 3(3), Kolkata vs. Pawanputra Advertising Private Limited, Kolkata

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are allowed

ITSSA 157/KOL/2024[2015-16]Status: DisposedITAT Kolkata26 Aug 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm It(Ss)A No. 144 & 145/Kol/2024 (Ays: 2019-20 & 2020-21) It(Ss)A No. 157,158,159/Kol/2024 (Ays: 2015-16, 2017-18 & 2018-19) It(Ss)A No. 1/Kol/2025 (Ays: 2016-17) Pawanputra Advertising Asst. Commissioner Of Income Private Limited 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Bhavan, Poorva, Kolkata-700107 Prestige, 41A Acharya Jagdish Vs. West Bengal Chandra Bose Road, Kolkata-700017, West Bengal (Appellant) (Respondent) Pan No. Aaecp3568B Co Nos. 02 & 03/Kol/2025 (Arising In It(Ss)A No. 144 & 145/Kol/2025 For A.Ys. 2019-20 & 2020-21) Pawanputra Advertising Private Limited Asst. Commissioner Of Income 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Prestige, 41A Acharya Jagdish Bhavan, Poorva, Kolkata-700107 Vs. Chandra Bose Road, West Bengal Kolkata-700017, West Bengal (Appellant) (Respondent) Assessee By : S/Shri Soumitra Choudhury& Pranabesh Sarkar & Krishna Kr. Chhaparia, Nirav Sheth, Ars Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 26.08.2025 It(Ss)A No. 144, 145, 157,158,159/Kol/2024 & 1/Kol/2025 A.Ys. 2015-16 To 2020-21; Pawanputra Advertising Private Limited O R D E R Per Rajesh Kumar, Am:

For Appellant: S/Shri Soumitra Choudhury&For Respondent: Shri Sanat Kumar Raha, DR
Section 132Section 139(5)Section 142(1)Section 143(2)Section 153ASection 68

A.C.I.T., CC - 3(3), Kolkata vs. Pawanputra Advertising Private Limited, Kolkata

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are allowed

ITSSA 145/KOL/2024[2020-21]Status: DisposedITAT Kolkata26 Aug 2025AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm It(Ss)A No. 144 & 145/Kol/2024 (Ays: 2019-20 & 2020-21) It(Ss)A No. 157,158,159/Kol/2024 (Ays: 2015-16, 2017-18 & 2018-19) It(Ss)A No. 1/Kol/2025 (Ays: 2016-17) Pawanputra Advertising Asst. Commissioner Of Income Private Limited 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Bhavan, Poorva, Kolkata-700107 Prestige, 41A Acharya Jagdish Vs. West Bengal Chandra Bose Road, Kolkata-700017, West Bengal (Appellant) (Respondent) Pan No. Aaecp3568B Co Nos. 02 & 03/Kol/2025 (Arising In It(Ss)A No. 144 & 145/Kol/2025 For A.Ys. 2019-20 & 2020-21) Pawanputra Advertising Private Limited Asst. Commissioner Of Income 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Prestige, 41A Acharya Jagdish Bhavan, Poorva, Kolkata-700107 Vs. Chandra Bose Road, West Bengal Kolkata-700017, West Bengal (Appellant) (Respondent) Assessee By : S/Shri Soumitra Choudhury& Pranabesh Sarkar & Krishna Kr. Chhaparia, Nirav Sheth, Ars Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 26.08.2025 It(Ss)A No. 144, 145, 157,158,159/Kol/2024 & 1/Kol/2025 A.Ys. 2015-16 To 2020-21; Pawanputra Advertising Private Limited O R D E R Per Rajesh Kumar, Am:

For Appellant: S/Shri Soumitra Choudhury&For Respondent: Shri Sanat Kumar Raha, DR
Section 132Section 139(5)Section 142(1)Section 143(2)Section 153ASection 68

A.C.I.T., CC - 3(3), Kolkata vs. Pawanputra Advertising Private Limited, Kolkata

In the result, the appeals of the Revenue are dismissed and the COs of the assessee are allowed

ITSSA 144/KOL/2024[2019-20]Status: DisposedITAT Kolkata26 Aug 2025AY 2019-20

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm It(Ss)A No. 144 & 145/Kol/2024 (Ays: 2019-20 & 2020-21) It(Ss)A No. 157,158,159/Kol/2024 (Ays: 2015-16, 2017-18 & 2018-19) It(Ss)A No. 1/Kol/2025 (Ays: 2016-17) Pawanputra Advertising Asst. Commissioner Of Income Private Limited 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Bhavan, Poorva, Kolkata-700107 Prestige, 41A Acharya Jagdish Vs. West Bengal Chandra Bose Road, Kolkata-700017, West Bengal (Appellant) (Respondent) Pan No. Aaecp3568B Co Nos. 02 & 03/Kol/2025 (Arising In It(Ss)A No. 144 & 145/Kol/2025 For A.Ys. 2019-20 & 2020-21) Pawanputra Advertising Private Limited Asst. Commissioner Of Income 2Nd Floor, Room No.213, Diamond Tax, 110, Shantipally, Aaykar Prestige, 41A Acharya Jagdish Bhavan, Poorva, Kolkata-700107 Vs. Chandra Bose Road, West Bengal Kolkata-700017, West Bengal (Appellant) (Respondent) Assessee By : S/Shri Soumitra Choudhury& Pranabesh Sarkar & Krishna Kr. Chhaparia, Nirav Sheth, Ars Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 26.08.2025 It(Ss)A No. 144, 145, 157,158,159/Kol/2024 & 1/Kol/2025 A.Ys. 2015-16 To 2020-21; Pawanputra Advertising Private Limited O R D E R Per Rajesh Kumar, Am:

For Appellant: S/Shri Soumitra Choudhury&For Respondent: Shri Sanat Kumar Raha, DR
Section 132Section 139(5)Section 142(1)Section 143(2)Section 153ASection 68

Assistant Commissioner of Income Tax, Patna vs. Sushila Sultania, Patna

The appeal of the revenue is dismissed

ITA 475/PAT/2024[2014]Status: DisposedITAT Patna26 Aug 2025

Bench: Shri George Mathan & Shri Rajesh Kumari.T.A. No.475/Pat/2024 Assessment Year: 2014-15 Acit, Circle-4, Patna……..........................…...........................……….……Appellant Vs. Sushila Sultania, Patna……….............…..….…...……........……...…..…..Respondent 503, Venkatesh Apartment, Dakbunglow Road, Budh Marg, Patna, Bihar-800001. [Pan: Acmps5390M] Appearances By: Shri Ashwani Kumar, Jcit, Appeared On Behalf Of The Appellant. Shri Neelkhanth Kandelwal, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 14, 2025 Date Of Pronouncing The Order : August 26 , 2025 Order Per Rajesh Kumar: The Present Appeal Is Filed By The Revenue For The Assessment Year 2014-15 Against The Order Dated 21.05.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Only Issue Raised By The Revenue In This Appeal Is Against The Order Of The Ld. Cit(A) Deleting The Addition Of Rs.1,84,74,698/- & Rs.8,79,748/- As Made By The Assessing Officer U/S 68 R.W.S. 115Bbe & U/S 69C Respectively. 3. Facts In Brief Are That The Case Of The Assessee Was Reopened U/S 147 By Issuing Notice U/S 148 Of The Act On 31.03.2021. The Said Notice Was Duly Complied By The Assessee By Filing Return Of Income On 22.04.2021 Declaring Total Income At Rs.19,11,200/-. The Assessing

Section 10(38)Section 142(1)Section 143(2)Section 147Section 148Section 250Section 68Section 69C

M/S. Hardev Construction Pvt. Ltd., Kolkata vs. DCIT, Circle 11(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 408/KOL/2025[2016-17]Status: DisposedITAT Kolkata26 Aug 2025AY 2016-17

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.408/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2016-2017) M/S Hardev Construction Pvt. Ltd. Vs Dcit, Circle Ii(I), Kolkata 8/2A, Garcha 2Nd Lane, Ballygunge, S.O. Kolkata, West Bengal-700019 Pan No. Aabch1827J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri Sunil Surana, Ar रधजस्व की ओर से /Revenue By : Shri Dipu Koley, Adl.Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 24/07/2025 घोषणा की तारीख/Date Of Pronouncement : 26.08.2025 आदेश / O R D E R Per Rajesh Kumar, Am : This Is An Appeal Filed By The Assessee Against The Order Dated 11.07.2024, Passed By The Ld. Cit(A), National Faceless Appeal Centre, Delhi, For The Assessment Year 2016-2017. 2. The Appeal Of The Assessee Is Barred By 148 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Supported With An Affidavit Stating Therein Sufficient Reasons For Delay, Which Are Plausible & Bonafide. Ld. Sr. Dr Also Did Not Raise Any Objection To Condone The Delay. Accordingly, Delay Of 148 Days In Filing The Present Appeal By The Assessee Is Condoned & The Appeal Is Admitted For Hearing. 3. The Only Issue Pressed At The Time Of Hearing By The Ld. Counsel Of The Assessee Is Against The Invalid Approval Accorded For Issuing Notice

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Dipu Koley, Adl.CIT-Sr.DR
Section 147Section 148Section 148ASection 151Section 68