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

M/S. Translands Infrastructure Developers P. Ltd., Navi Mumbai vs. Dy CIT-15(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed

ITA 1676/MUM/2020[2012-13]Status: DisposedITAT Mumbai21 Feb 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 1676/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Translands Infrastructure बिधम/ Dcit-15(3)(1) Developers Pvt. Ltd. Room No.451, Aayakar Vs. Office No. A-702, 7Th Floor, Bhavan, M. K. Marg, Everest Nivara Infotech Park, Mumbai-400020. Plot No.D/3, Ttc Industrial Area, Midc, Turbhe, Navi Mumbai-400705. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadct0036B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri J. P. Bairagra Revenue By: Shri S. N. Kabra (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 24/01/2022 घोषणा की तारीख /Date Of Pronouncement: 21/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 25.02.2020 Passed By The Commissioner Of Income Tax (Appeals) -24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2012- 13. 2. The Assessee Has Raised The Following Grounds: - “1. Ld. Cit (A) Erred In Upholding The Reopening Of Assessment U/S 147 Of The Income Tax Act. A.Y.2012-13 2. Ld. Cit (A) Erred In Upholding The Reassessment U/S 147 Which Was Reopened By Ao On The Basis Of Borrowed Satisfaction I.E. Merely On The Basis Of Information Received In Letter From Dy. Dit (Inv.) In Respect Of Search & Seizure U/S 132 Of The Act In The Case Of Shri Vipul Vidur Bhatt Without Application Of His Own Mind Before Issue Of Notice U/S 148. 3. The Ld Cit (A) Erred In Upholding The Reassessment U/S 147 Reopened By Ao Without Taking The Requisite Approval From The Principal Commissioner U/S 151(1) Of The Income Tax Act, 1961 By Recording The Satisfaction That It Is A Fit Case For Reopening On The Basis Of Reasons For Reopening Recorded By The Ld Ao As No Exact Copy Of The Said Approval Has Been Given To The Appellant.

For Appellant: Shri J. P. BairagraFor Respondent: Shri S. N. Kabra (Sr. AR)
Section 132Section 132(4)Section 143(1)Section 143(3)Section 147Section 148Section 151(1)Section 68

M/S. Prasanth M Paun (HUF), Chennai vs. ITO, Ncw - 10 (3), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 479/CHNY/2020[2011-12]Status: DisposedITAT Chennai18 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.479/Chny/2020 िनधा"रण वष"/Assessment Year: 2011-12 M/S. Prasanth M Paun (Huf), The Income Tax Officer, Vs. Flat No. 2, Darshan Residency, Door Non Corporate Ward 10(3), No. 18, Medavakkam Tank Road, Chennai 600 034. Chennai 600 023. [Pan:Aaihp1298R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Anand, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Jcit सुनवाई की तारीख/ Date Of Hearing : 02.02.2022 घोषणा की तारीख /Date Of Pronouncement : 18.02.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 12, Chennai Dated 30.09.2019 Relevant To The Assessment Year 2011-12. 2. The Appeal Filed By The Assessee Is Delayed By 59 Days, For Which, The Assessee Has Filed A Petition In Support Of An Affidavit For Condonation Of The Delay Explaining The Cause For The Delay In Filing The Appeal & Prayed That The Delay May Be Condoned & Admitted The 2

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR V Sreenivasan, JCIT
Section 133(6)Section 143(3)

DCIT, CC-7(3), Mumbai vs. M/S Classic Creations Impex Pvt Ltd., Mumbai

ITA 4585/MUM/2019[2009-10]Status: DisposedITAT Mumbai18 Feb 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No. 4585/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10 Dcit, Cc – 7(3), M/S Classic Creations Impex Pvt. Ltd. बिाम K-Wing, 3Rd Floor, Tex Centre R. No. 655, Aaykar Bhavan M. K. Road, Mumbai-400 020 (Next To Hdfc Bank), Chandivali, / Vs. Andheri(W), Mumbai-400 072 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcc-3350-M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Rushabh Mehta – Ld. Ar Revenue By : Shri Dharamvir Singh – Ld. Dr ुनवाई की तारीख/ : 24/11/2021 Date Of Hearing घोषणा की तारीख / : 18/02/2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2009-10 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-49, Mumbai [Cit(A)] Dated 12/04/2019 In The Matter Of Assessment Framed By Learned Assessing Officer (Ao) U/S 143(3) R.W.S. 147 On 19/12/2016. The Sole Ground Urged By The Revenue Read As Under: - In The Circumstances & On The Facts Of The Case & In Law, The Cit(A) Has Erred In Deleting The Addition Of Rs.3,23,50,000/- Made By The Ao As Unexplained Cash Credit Received From M/S. Emma Auto Ancillary Pvt. Ltd. In The Form Of Share

For Appellant: Shri Rushabh Mehta – Ld. ARFor Respondent: Shri Dharamvir Singh – Ld. DR
Section 131Section 132Section 143(1)Section 143(3)Section 148Section 68

ITO 1(3)(2), Mumbai vs. Suntech Peripherals P.Ltd, Mumbai

The appeal stands dismissed

ITA 3502/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Feb 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No. 3502/Mum/2017 (धििाारण वर्ा / Assessment Year: 2012-13 Ito – 1(3)(2) M/S Suntech Peripherals Pvt. Ltd. 5Th Floor, R. No. 541 बिाम 2-B, Prem Kutir, 177 Aaykar Bhavan, M. K. Road Babubhai Chinoi Road / Vs. Mubmai-400 020 Marine Drive, Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcs-6873-P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Prakash Jotwani – Ld. Ar Revenue By : Shri Hoshang Boman Irani – Ld. Dr ुनवाई की तारीख/ : 24/11/2021 Date Of Hearing घोषणा की तारीख / : 18/02/2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2012-13 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-3, Mumbai [Cit(A)], Dated 28/02/2017 In The Matter Of Assessment Framed By Ld. Ao U/S 143(3) On 30/03/2015. The Grounds Raised By The Revenue Read As Under: - 1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Erred In Deleting The Addition Of Share Premium Received On The Ground That It Was A Capital Receipt When In Reality There Is Accretion To Assets Without A Corresponding Increase In Claimable Liability (Shares & Premium Reserve) & Therefore Determining The Nature Of Such Receipt Of Share Premium As Income On It Remaining

For Appellant: Shri Prakash Jotwani – Ld. ARFor Respondent: Shri Hoshang Boman Irani – Ld. DR
Section 143(3)Section 68

Anand Jayantilal Karbhari, Vapi vs. ACIT, Vapi

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 25/SRT/2021[2014-15]Status: DisposedITAT Surat17 Feb 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.25/Srt/2021 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Anand Jayantilal Karbhari, Vs. The Acit, Vapi Circle, Vapi 703, 7Th Floor, Emperor Tower, Highland Park Co-Operative Soceity, Vapi-396195. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ajqpk7929K (Assessee) (Respondent) Assessee By : Shri Poonam Joshi, Ca Revenue By : Shri H. P. Meena, Cit(Dr) सुनवाईक"तार"ख/ Date Of Hearing : 27/01/2022 घोषणाक"तार"ख/Date Of Pronouncement : 28/02/2022 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2014-15, Is Directed Against The Order Passed By The Learned Principal Commissioner Of Income Tax, Valsad [In Short “The Ld. Pcit”] Dated 24.09.2020, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer Under Section 143(3) R.W.S 263 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”] Dated 03.12.2019. 2. Grounds Of Appeal Raised By The Assessee Are As Follows: “1. On The Facts & Circumstances Of The Case & In Law The Ld. Cit(Appeals) Has Erred In Confirming The Addition Of Rs.50,00,000/- Made By The Ao U/S 68 Of The I.T. Act Without Taking Into Consideration The Submission & Documentary Evidences Submitted Before Him As Well As Before The Ld. Ao. Therefore, The Addition So Upheld By The Ld. Cit(Appeals) May Kindly Be Deleted. 2. The Appeal Craves Leave To Add, Alter, Modify Or Add Any Further Grounds As May Be Considered Necessary Either Before Or During The Hearing Of The Appeal.” 3. At The Outset, Learned Counsel Submits That Assessee Has Submitted Additional Evidence Before The Tribunal Vide Assessee’S Letter Dated 25.01.2022. Assessment Year. 2014-15 Anand Jayantilal Karbhari The Ld. Counsel Submits That These Additional Evidences May Be Admitted & Appropriate Relief May Be Granted To Assessee.

For Appellant: Shri Poonam Joshi, CAFor Respondent: Shri H. P. Meena, CIT(DR)
Section 143(3)Section 68

The ITO, Ward 8(4), Ahmedabad vs. Varij Builders Pvt. Ltd., Ahmedabad

In the result, assessee’s appeal is allowed; whereas the appeal of the Revenue is dismissed

ITA 2008/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad16 Feb 2022AY 2008-09

Bench: Ms.Annapurna Gupta, Accountant Memeber & T.R. Senthil Kumarassessment Year : 2008-09 Varij Builders P.Ltd. Ito, Ward-8(4) 2, Sejal House Vs Ahmedabad. Nr. Maninagar Railway Station Maninagar Ahmedabad 380 008. Pan : Aaccv5656Q Assessment Year : 2008-09 Ito, Ward-8(4) Varij Builders P.Ltd. Ahmedabad. Vs 2, Sejal House Nr. Maninagar Railway Station Maninagar Ahmedabad 380 008 अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Ms.Nupur Shah, Ar & Shri Dhiren Shah, Ar Revenue By : Shri Rameshkumar L. Sadhu, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 09/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16/02/2022 आदेश/O R D E R Per T.R. Senthil Kumar: These Are Cross Appeals One Filed By The Assessee In Ita No.1915/Ahd/2013 & Another Filed By The Revenue In Ita No.2008/Ahd/2013 Against Order Dated 9.5.2013 Passed By The Ld.Commissioner Of Income-Tax (Appeals)-Xiv, Ahmedabad [In Short Referred As “Ld.Cit(A)”] Relating To The Assessment Year 2008-09. Ita No.1915 & 2008/Ahd/2013 2 2. Original Grounds Of Appeal Raised By The Assessee Are As Follows: “1. The Ld. Cit(A) Has Erred In Law & On Facts In Confirming The Addition Of Unexplained Cash Credit U/S.68 Of The Act Of Rs.92,00,000/- On Account Of Share Application Money Received In Cash.

For Appellant: Ms.Nupur Shah, AR and Shri Dhiren Shah, ARFor Respondent: Shri Rameshkumar L. Sadhu, Sr.DR
Section 143(1)(a)Section 143(2)Section 147Section 148Section 68

Varij Builders Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, . Ward-8(4), Ahmedabad

In the result, assessee’s appeal is allowed; whereas the appeal of the Revenue is dismissed

ITA 1915/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad16 Feb 2022AY 2008-09

Bench: Ms.Annapurna Gupta, Accountant Memeber & T.R. Senthil Kumarassessment Year : 2008-09 Varij Builders P.Ltd. Ito, Ward-8(4) 2, Sejal House Vs Ahmedabad. Nr. Maninagar Railway Station Maninagar Ahmedabad 380 008. Pan : Aaccv5656Q Assessment Year : 2008-09 Ito, Ward-8(4) Varij Builders P.Ltd. Ahmedabad. Vs 2, Sejal House Nr. Maninagar Railway Station Maninagar Ahmedabad 380 008 अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Ms.Nupur Shah, Ar & Shri Dhiren Shah, Ar Revenue By : Shri Rameshkumar L. Sadhu, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 09/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16/02/2022 आदेश/O R D E R Per T.R. Senthil Kumar: These Are Cross Appeals One Filed By The Assessee In Ita No.1915/Ahd/2013 & Another Filed By The Revenue In Ita No.2008/Ahd/2013 Against Order Dated 9.5.2013 Passed By The Ld.Commissioner Of Income-Tax (Appeals)-Xiv, Ahmedabad [In Short Referred As “Ld.Cit(A)”] Relating To The Assessment Year 2008-09. Ita No.1915 & 2008/Ahd/2013 2 2. Original Grounds Of Appeal Raised By The Assessee Are As Follows: “1. The Ld. Cit(A) Has Erred In Law & On Facts In Confirming The Addition Of Unexplained Cash Credit U/S.68 Of The Act Of Rs.92,00,000/- On Account Of Share Application Money Received In Cash.

For Appellant: Ms.Nupur Shah, AR and Shri Dhiren Shah, ARFor Respondent: Shri Rameshkumar L. Sadhu, Sr.DR
Section 143(1)(a)Section 143(2)Section 147Section 148Section 68