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

Sunita Goenka, Burdwan vs. I.T.O., Ward-3(1), Asansol

In the result, all the appeals of the assessees stand dismissed

ITA 2287/KOL/2019[2014-15]Status: DisposedITAT Kolkata25 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.2123/Kol/2019 Assessment Year: 2015-16 Sweta Vikas Jhawar........................…......................................……….……Appellant E-9, Salt Lake City, Sector-1, Kolkata-64. [Pan: Agqpm3269F] Vs. Ito, Ward-50(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1669/Kol/2019 Assessment Year: 2015-16 Lalit Kumar Kedia........................…......................................……….……Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069. [Pan:Aflpk2604J] Vs. Ito, Ward-35(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1802/Kol/2019 Assessment Year: 2014-15 Spectron Stock & Shares (P) Ltd.…......................................……….……Appellant Gd-278, Salt Lake City, Sector-Iii, Kolkata- 700106. [Pan: Aadcr2123F] Vs. Ito, Ward-6(4), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent.

Section 250Section 68

Sweta Vikas Jhawar, Kolkata vs. I.T.O., Ward-50(3), Kolkata

In the result, all the appeals of the assessees stand dismissed

ITA 2123/KOL/2019[2015-16]Status: DisposedITAT Kolkata25 Jul 2022AY 2015-16

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.2123/Kol/2019 Assessment Year: 2015-16 Sweta Vikas Jhawar........................…......................................……….……Appellant E-9, Salt Lake City, Sector-1, Kolkata-64. [Pan: Agqpm3269F] Vs. Ito, Ward-50(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1669/Kol/2019 Assessment Year: 2015-16 Lalit Kumar Kedia........................…......................................……….……Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069. [Pan:Aflpk2604J] Vs. Ito, Ward-35(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1802/Kol/2019 Assessment Year: 2014-15 Spectron Stock & Shares (P) Ltd.…......................................……….……Appellant Gd-278, Salt Lake City, Sector-Iii, Kolkata- 700106. [Pan: Aadcr2123F] Vs. Ito, Ward-6(4), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent.

Section 250Section 68

Spectron Stock and Shares (P) Ltd., Kolkata vs. I.T.O.Ward-6(4), Kolkata

In the result, all the appeals of the assessees stand dismissed

ITA 1802/KOL/2019[2014-15]Status: DisposedITAT Kolkata25 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.2123/Kol/2019 Assessment Year: 2015-16 Sweta Vikas Jhawar........................…......................................……….……Appellant E-9, Salt Lake City, Sector-1, Kolkata-64. [Pan: Agqpm3269F] Vs. Ito, Ward-50(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1669/Kol/2019 Assessment Year: 2015-16 Lalit Kumar Kedia........................…......................................……….……Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069. [Pan:Aflpk2604J] Vs. Ito, Ward-35(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1802/Kol/2019 Assessment Year: 2014-15 Spectron Stock & Shares (P) Ltd.…......................................……….……Appellant Gd-278, Salt Lake City, Sector-Iii, Kolkata- 700106. [Pan: Aadcr2123F] Vs. Ito, Ward-6(4), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent.

Section 250Section 68

Lalit Kumar Kedia, Kolkata vs. I.T.O., Ward-35(3), Kolkata

In the result, all the appeals of the assessees stand dismissed

ITA 1669/KOL/2019[2015-16]Status: DisposedITAT Kolkata25 Jul 2022AY 2015-16

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.2123/Kol/2019 Assessment Year: 2015-16 Sweta Vikas Jhawar........................…......................................……….……Appellant E-9, Salt Lake City, Sector-1, Kolkata-64. [Pan: Agqpm3269F] Vs. Ito, Ward-50(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1669/Kol/2019 Assessment Year: 2015-16 Lalit Kumar Kedia........................…......................................……….……Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069. [Pan:Aflpk2604J] Vs. Ito, Ward-35(3), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. I.T.A. No.1802/Kol/2019 Assessment Year: 2014-15 Spectron Stock & Shares (P) Ltd.…......................................……….……Appellant Gd-278, Salt Lake City, Sector-Iii, Kolkata- 700106. [Pan: Aadcr2123F] Vs. Ito, Ward-6(4), Kolkata...……….…..….........……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Manas Mondal, Addl. Cit-Dr, Appeared On Behalf Of The Respondent.

Section 250Section 68

ITO 10 (2)(4), Mumbai vs. Memphis Investment & Trading Co. Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 6239/MUM/2019[2009-10]Status: DisposedITAT Mumbai22 Jul 2022AY 2009-10

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit – 10(2)(4), Vs. M/S Memphis 2Nd Floor, Room No. Investment & Trading 213, Aayakar Bhavan Co. Ltd Churchgate, 146, Chinar Bldg, Mumbai-400020. Sher-E-Punjab Society, Andheri (East), Mumbai-400093. Pan/Gir No. : Aaacm6735B Appellant .. Respondent Assessee By : Shri.Salil Aggarwal, Sr.Adv & Shri.Shailesh Gupta.Ar Revenue By : Shri.T. Shankar. Cit.Dr Date Of Hearing 28.04.2022 Date Of Pronouncement 22.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed An Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-17, Mumbai Passed U/S 143(3) R.W.S 147 & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal: Memphis Investment & Trading Co. Ltd, Mumbai. 1. 1. "On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Has Erred In Deciding That The Assessee Had Discharged Its Onus Ignoring The Fact That The Assessee Had Failed To Establish The Genuineness & Creditworthiness Of The Transactions." 2. "On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Has Erred In Not Considering The Decision Of The Hon'Ble Delhi High Court In The Case Of Mis. Navodaya Castle Pvt. Ltd. Wherein The Hon'Ble High Court Has Made Observation With Respect To Creditworthiness 3. The Appellant Prays That The Order Of The Ld.Cit(A) On The Above Ground Be Set Aside & That Of The Ao Be Restored. 4. The Appellant Craves Leave To Amend Or Alter Any Grounds Or Add A New Ground Which May Be Necessary.

For Appellant: Shri.Salil Aggarwal, Sr.AdvFor Respondent: Shri.T. Shankar. CIT.DR
Section 143(1)Section 143(2)Section 143(3)Section 144Section 148Section 68