Section 69 of the Income Tax Act

Income-tax Act, 2025: s.103

Section 69 of the Income-tax Act, 1961 corresponds to section 103 (Unexplained investment) of the Income-tax Act, 2025.

Read section 103 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 69 is CIT v. Vatika Township Pvt. Ltd. (367 ITR 466), cited in 1,558 of the 9,011 judgments on BharatTax that turn on this section.

Leading authorities on Section 69

CIT v. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

Andaman Timber Industries v. CCE
281 CTR 241 · 2015 · Supreme Court
1,335
citing judgments

An assessee must be given an opportunity to cross-examine third parties whose statements are relied upon for adverse findings. Failure to provide this opportunity is a serious flaw rendering the order a nullity.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

CIT v. Odeon Builders Pvt. ltd.
418 ITR 315 · 2019 · Supreme Court
408
citing judgments

Income tax additions cannot be sustained merely on the basis of uncorroborated statements or allegations. The Revenue must bring on record sufficient material and allow the assessee to produce evidence to prove such additions.

Mehta Parikh & Co. v. CIT
30 ITR 181 · 1956 · Supreme Court
396
citing judgments

If the Assessing Officer or appellate authority does not rebut the facts stated in an affidavit, those facts are binding on the tax authorities.

T.S. Balaram ITO v. Volkart Bros.
82 ITR 50 · 1971 · Supreme Court
382
citing judgments

A mistake apparent from the record under Section 154 must be an obvious and patent error, not one that requires a long and elaborate process of reasoning or where two opinions are conceivable. Rectification under Section 154 is not permissible for re-examining issues already considered or requiring detailed re-computation.

CIT v. IBC Knowledge Park (P.) Ltd.
385 ITR 346 · 2016 · High Court
371
citing judgments

A statement made by an assessee under Section 131 during search proceedings, without any corroborating incriminating material found during the search, cannot solely constitute incriminating evidence for making additions in assessments under Section 153A or 153C.

CIT v. Smt. P. K. Noorjahan
237 ITR 570 · 1999 · Supreme Court
308
citing judgments

An unsatisfactory explanation for an amount credited in the books does not automatically result in it being deemed as the assessee's income under Section 68. The initial onus is on the assessee to prove the identity, creditworthiness, and genuineness of the transaction.

Govindarajulu Mudaliar v. CIT
34 ITR 807 · 1958 · Supreme Court
306
citing judgments

The onus lies on the assessee to satisfactorily explain the source and nature of any unexplained cash or credit entries; if they fail to do so, the amount is treated as taxable income. The Income Tax Department is not required to locate the exact source of such funds, and this principle applies even if Section 68 is not strictly invoked.

Canara Housing Development Co. v. DCIT
49 Taxmann.com 98 · 2014 · High Court
283
citing judgments

Proceedings under Section 153A of the Income Tax Act are not confined solely to incriminating material found during a search, and the Assessing Officer can assess total income for the relevant years.

Judgments on Section 69

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 424/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2014-15

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 423/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Ganta Srinivasa Rao, Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 417/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

Assam Timber Traders, Jaipur vs. Pr.CIT-1, Jaipur

In the result, this appeal of the assessee is allowed for statistical purposes only

ITA 17/JPR/2021[2016-17]Status: DisposedITAT Jaipur08 Sept 2021AY 2016-17

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 17/Jp/2021 Assessment Year: 2016-17 Assam Timber Traders, Cuke Pr.Cit-1 Vs. D-8, Kabir Marg, Bani Park, Jaipur. Jaipur. Pan No.: Aacfa 8222 C Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri S.L. Poddar (Adv) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Pr.Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 17/08/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 08/09/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Pr.Cit-1, Jaipur Dated 30/03/2021 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2016-17. The Assessee Has Raised Following Grounds Of Appeal: “1. Under The Facts & Circumstances Of The Case The Learned Pr.Cit- 1, Jaipur Erred In Passing The Order U/S 263 Of The It Act 1961 Which Is Void Ab-Initio Deserves To Be Quashed. 2. Under The Facts & Circumstances Of The Case The Learned Principal Commissioner Of Income Tax Has Erred & Passing The Order U/S 263 Of Income Tax Act, 1961 On The Grounds Which Are Not Prejudicial To The Interest Of The Revenue Or Erroneous.

For Appellant: Shri S.L. Poddar (Adv)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 115Section 115BSection 143(3)Section 236Section 263Section 40Section 69