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

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 567/CHNY/2026[2019-20]Status: DisposedITAT Chennai03 Aug 2026AY 2019-20

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 566/CHNY/2026[2018-19]Status: DisposedITAT Chennai03 Aug 2026AY 2018-19

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 565/CHNY/2026[2017-18]Status: DisposedITAT Chennai03 Aug 2026AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 564/CHNY/2026[2016]Status: DisposedITAT Chennai03 Aug 2026

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 523/CHNY/2026[2015]Status: DisposedITAT Chennai03 Aug 2026

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1370/CHNY/2026[2023-24]Status: DisposedITAT Chennai03 Aug 2026AY 2023-24

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1369/CHNY/2026[2022-23]Status: DisposedITAT Chennai03 Aug 2026AY 2022-23

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1368/CHNY/2026[2021-22]Status: DisposedITAT Chennai03 Aug 2026AY 2021-22

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Neelamegam Alagarsamy, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1367/CHNY/2026[2020-21]Status: DisposedITAT Chennai03 Aug 2026AY 2020-21

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1247/CHNY/2026[2021-22]Status: DisposedITAT Chennai03 Aug 2026AY 2021-22

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1246/CHNY/2026[2018-19]Status: DisposedITAT Chennai03 Aug 2026AY 2018-19

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Neelamegam Alagarsamy, Madurai vs. Deputy Commissioner of Income Tax, Central Circle 2, Madurai

In the result, the Cross Objections filed by the assessee for the AY(s)

ITA 1245/CHNY/2026[2015-16]Status: DisposedITAT Chennai03 Aug 2026AY 2015-16

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपीलसं./Ita Nos.1245 To 1247/Chny/2026 (निर्धारण वर्ा / Assessment Year:2015-16, 2018-19 & 2021-22) Neelamegam Alagarsamy, The Deputy Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) (अपीलधर्थी/Appellant) आयकर अपीलसं./Ita Nos.523, 564 To 567 & 1367 To 1370/Chny/2026 (निर्धारण वर्ा / Assessment Years:2015-16, 2016-17, 2017-18, 2018-19, 2019-20, 2020-21, 2021-22, 2022-23 & 2023-24) The Assistant Commissioner Of Neelamegam Alagarsamy, Income Tax, Vs. 19, Karuppana Pillai Lane, Central Circle-2 New Mahalipatti Road, Madurai. Madurai – 625 001. (अपीलधर्थी/Appellant) [Pan:Afbpa-6209-H] (प्रत्यर्थी/Respondent) C.O.No.26/Chny/2026 (In Ita No.565/Chny/2026) & C.O.No.27/Chny/2026 (In Ita No.564/Chny/2026) (निर्धारण वर्ा / Assessment Year:2017-18 & 2016-17) Neelamegam Alagarsamy, The Assistant Commissioner Of 19, Karuppana Pillai Lane, Vs. Income Tax, New Mahalipatti Road, Central Circle-2 Madurai – 625 001. Madurai. (प्रत्यर्थी/Respondent) [Pan:Afbpa-6209-H] (अपीलधर्थी/Appellant)

For Appellant: Shri. R. Venkata Raman, CAFor Respondent: Shri. Shiva Srinivas, CIT
Section 132

Sunil Govind Naik, Mumbai vs. DCIT-41(4)(1), Mumbai

In the result, the ground No

ITA 316/MUM/2026[2020-21]Status: DisposedITAT Mumbai03 Aug 2026AY 2020-21

Bench: Shri Pawan Singh & Shri Girish Agrawal(Physical Hearing) Sunil Govind Naik, Dcit – 41(4)(1), Mumbai Flat No. 3703, Tower C, Oberoi Vs Room No. 852, Kautilya Bhavan, Exquisite, Goregaon East, S.O., Bandra Kurla Complex, Mumbai – 400063. Mumbai – 400051. [Pan: Aagpn4363H] Appellant / Assessee Respondent / Revenue Assessee By Shri Vimal Punmiya, Ca Revenue By Shri Surendra Mohan,Sr. Dr. Date Of Hearing 05.05.2026 Date Of Pronouncement 03.08.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of Ld. Cit(A)/ Nfac Dated 01.12.2025 For Assessment Year (Ay) 2020-21. The Assessee Has Raised Following Grounds Of Appeal: “1. The Nfac Erred In Law & On Facts By Confirming The Addition Of Rs. 1,27,39,461/- As Bogus Long Term Capital Loss, Disregarding That The Shares Were Purchased Through Banking Channels, Held In A Demat Account, Purchased & Sold On A Recognized Stock Exchange (Bse/Nse) Through A Recognised Registered Broker. The Transactions Were Supported By Documentary Evidence (Contract Notes, Demat Statements, Bank Entries). 2. The Nfac Failed To Appreciate That The Assessing Officer (Ao) Relied Solely On General Investigations By The Directorate Of Investigation Without Specific Evidence Linking The Appellant To Any Manipulation Or Wrong Doing & Without Allowing Cross-Examination Of Third Parties (E.G. Shri Alok Agarwal), Thereby Violating Principles Of Natural Justice. 3. The Nfac Erred In Law In Confirming The Addition Of Rs. 1,27,39,461/- Under Section 68 R.W.S. 115Bbe As Unexplained Cash Credits, Despite The Fact That The Appellant Having Discharged The Burden Of Proof As Per Law & Without Pointing Out Any Defect In The Evidences Submitted. Sunil Govind Naik

Section 234ASection 254(1)Section 271ASection 68Section 69C