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

Assistant Commissioner of Income Tax, Central Circle-2(1), Ahmedabad vs. Shreenathji Extrusion, Kadi

In the result, the CO of the assessee for AY 2017-18 is partly allowed in above terms

ITSSA 137/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad18 Jun 2026AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2015-16 Shreenathji Extrusion, Acit, 130/Ahd/2025 S.R. No. 188/6/3, At & Post Central Circle 2(1), Karan Nagar, Kadi Road, Ahmedabad Kadi, Mehsana-382715 [Pan : Acmfs 6940 B] 2 Co No. 2015-16 Shreenathji Extrusion, Acit, 102/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 3 It(Ss)A No. 2016-17 Acit, Shreenathji Extrusion, Kadi, 131/Ahd/2025 Central Circle 2(1), Mehsana-382715 Ahmedabad [Pan : Acmfs 6940 B] 4 Co No. 2016-17 Shreenathji Extrusion, Acit, 103/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 5 It(Ss)A No. 2017-18 Shreenathji Extrusion, Kadi, Acit, 136/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 6 Co No. 2017-18 Shreenathji Extrusion, Acit, 104/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 7 It(Ss)A No. 2018-19 Shreenathji Extrusion, Kadi, Acit, 137/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 8 Co No. 2018-19 Shreenathji Extrusion, Acit, 105/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 9 It(Ss)A No. 2019-20 Shreenathji Extrusion, Kadi, Acit, 138/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 2019-20 Shreenathji Extrusion, Dcit, 2311/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad

For Appellant: Shreenathji Extrusion
Section 250

Assistant Commissioner of Income Tax, Central Circle-2(1), Ahmedabad vs. Shreenathji Extrusion, Kadi

In the result, the CO of the assessee for AY 2017-18 is partly allowed in above terms

ITSSA 136/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad18 Jun 2026AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2015-16 Shreenathji Extrusion, Acit, 130/Ahd/2025 S.R. No. 188/6/3, At & Post Central Circle 2(1), Karan Nagar, Kadi Road, Ahmedabad Kadi, Mehsana-382715 [Pan : Acmfs 6940 B] 2 Co No. 2015-16 Shreenathji Extrusion, Acit, 102/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 3 It(Ss)A No. 2016-17 Acit, Shreenathji Extrusion, Kadi, 131/Ahd/2025 Central Circle 2(1), Mehsana-382715 Ahmedabad [Pan : Acmfs 6940 B] 4 Co No. 2016-17 Shreenathji Extrusion, Acit, 103/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 5 It(Ss)A No. 2017-18 Shreenathji Extrusion, Kadi, Acit, 136/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 6 Co No. 2017-18 Shreenathji Extrusion, Acit, 104/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 7 It(Ss)A No. 2018-19 Shreenathji Extrusion, Kadi, Acit, 137/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 8 Co No. 2018-19 Shreenathji Extrusion, Acit, 105/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 9 It(Ss)A No. 2019-20 Shreenathji Extrusion, Kadi, Acit, 138/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 2019-20 Shreenathji Extrusion, Dcit, 2311/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad

For Appellant: Shreenathji Extrusion
Section 250

ACIT, Central Circle-2(1), Ahmedbad, Ahmedabad vs. Shreenathji Extrusion, Mehsana

In the result, the CO of the assessee for AY 2017-18 is partly allowed in above terms

ITSSA 131/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad18 Jun 2026AY 2016-17

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2015-16 Shreenathji Extrusion, Acit, 130/Ahd/2025 S.R. No. 188/6/3, At & Post Central Circle 2(1), Karan Nagar, Kadi Road, Ahmedabad Kadi, Mehsana-382715 [Pan : Acmfs 6940 B] 2 Co No. 2015-16 Shreenathji Extrusion, Acit, 102/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 3 It(Ss)A No. 2016-17 Acit, Shreenathji Extrusion, Kadi, 131/Ahd/2025 Central Circle 2(1), Mehsana-382715 Ahmedabad [Pan : Acmfs 6940 B] 4 Co No. 2016-17 Shreenathji Extrusion, Acit, 103/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 5 It(Ss)A No. 2017-18 Shreenathji Extrusion, Kadi, Acit, 136/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 6 Co No. 2017-18 Shreenathji Extrusion, Acit, 104/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 7 It(Ss)A No. 2018-19 Shreenathji Extrusion, Kadi, Acit, 137/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 8 Co No. 2018-19 Shreenathji Extrusion, Acit, 105/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 9 It(Ss)A No. 2019-20 Shreenathji Extrusion, Kadi, Acit, 138/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 2019-20 Shreenathji Extrusion, Dcit, 2311/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad

For Appellant: Shreenathji Extrusion
Section 250

ACIT, Central Circle-2(1) Ahmedabad, Ahmedabad vs. Shreenathji Extrusion, Mehsana

In the result, the CO of the assessee for AY 2017-18 is partly allowed in above terms

ITSSA 130/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad18 Jun 2026AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2015-16 Shreenathji Extrusion, Acit, 130/Ahd/2025 S.R. No. 188/6/3, At & Post Central Circle 2(1), Karan Nagar, Kadi Road, Ahmedabad Kadi, Mehsana-382715 [Pan : Acmfs 6940 B] 2 Co No. 2015-16 Shreenathji Extrusion, Acit, 102/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 3 It(Ss)A No. 2016-17 Acit, Shreenathji Extrusion, Kadi, 131/Ahd/2025 Central Circle 2(1), Mehsana-382715 Ahmedabad [Pan : Acmfs 6940 B] 4 Co No. 2016-17 Shreenathji Extrusion, Acit, 103/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 5 It(Ss)A No. 2017-18 Shreenathji Extrusion, Kadi, Acit, 136/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 6 Co No. 2017-18 Shreenathji Extrusion, Acit, 104/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 7 It(Ss)A No. 2018-19 Shreenathji Extrusion, Kadi, Acit, 137/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 8 Co No. 2018-19 Shreenathji Extrusion, Acit, 105/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 9 It(Ss)A No. 2019-20 Shreenathji Extrusion, Kadi, Acit, 138/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 2019-20 Shreenathji Extrusion, Dcit, 2311/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad

For Appellant: Shreenathji Extrusion
Section 250

Shreenathji Extrusion, Mehsana vs. The Dy.CIT, Central Circle-2(1), Ahmedabad

In the result, the CO of the assessee for AY 2017-18 is partly allowed in above terms

ITA 2311/AHD/2025[2019-20]Status: DisposedITAT Ahmedabad18 Jun 2026AY 2019-20

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2015-16 Shreenathji Extrusion, Acit, 130/Ahd/2025 S.R. No. 188/6/3, At & Post Central Circle 2(1), Karan Nagar, Kadi Road, Ahmedabad Kadi, Mehsana-382715 [Pan : Acmfs 6940 B] 2 Co No. 2015-16 Shreenathji Extrusion, Acit, 102/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 3 It(Ss)A No. 2016-17 Acit, Shreenathji Extrusion, Kadi, 131/Ahd/2025 Central Circle 2(1), Mehsana-382715 Ahmedabad [Pan : Acmfs 6940 B] 4 Co No. 2016-17 Shreenathji Extrusion, Acit, 103/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 5 It(Ss)A No. 2017-18 Shreenathji Extrusion, Kadi, Acit, 136/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 6 Co No. 2017-18 Shreenathji Extrusion, Acit, 104/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 7 It(Ss)A No. 2018-19 Shreenathji Extrusion, Kadi, Acit, 137/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 8 Co No. 2018-19 Shreenathji Extrusion, Acit, 105/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 9 It(Ss)A No. 2019-20 Shreenathji Extrusion, Kadi, Acit, 138/Ahd/2025 Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad 2019-20 Shreenathji Extrusion, Dcit, 2311/Ahd/2025 Kadi, Mehsana-382715 Central Circle 2(1), [Pan : Acmfs 6940 B] Ahmedabad

For Appellant: Shreenathji Extrusion
Section 250

Dinesh Dharamshi Patel, Andheri West, Mumbai vs. Income Tax Officer Circle 41(4)(1), Mumbai, Bandra East

In the result, ground no. 2 is allowed

ITA 7438/MUM/2025[2021-22]Status: DisposedITAT Mumbai18 Jun 2026AY 2021-22

Bench: Shri Pawan Singh & Shri Makarand Vasant Mahadeokar(Physicalhearing) Dinesh Dharamshi Patel Ito Circle- 41(4)(1), Mumbai 402, Shanti Tower, Park Street, Mhada Vs Kautilya Bhavan Bandra Kurla Versova, Opp. Telephone, Andheri Complex, Bandra East, West, Mumbai – 400061. Mumbai – 400051. [Pan: Agtpp0111E] Appellant / Assessee Respondent / Revenue Assessee By Shri Satyaprakash Singh, Ca Revenue By Shri Annavaram Kosuri, Sr. Dr Date Of Hearing 13.04.2026 Date Of Pronouncement 18.06.2026 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assesseeis Directed Against The Order Of Ld. Cit(A)Nfac Dated 30.10.2025 For Assessment Year (A.Y.) 2021-22. The Assessee Has Raised Following Grounds Of Appeal: “1. The Order Dated 30/10/2025 Passed By The Hon'Ble Cit(Appeal) Nfac, Delhi Bearing No. Itba/Nfac/S/250/2025-26/1082169052(1) Under Section 250 Of The Income Tax Act, 1961 Is Unreasonable, Arbitrary & Against The Provision Of Income Tax Act, 1961 & Therefore Liable To Be Quashed. 2. On Facts & In The Circumstances Of The Case & In Law The Hon'Ble C.I.T.(Appeals) Has Erred In Confirming The Disallowance Made U/S.69 Of The Income Tax Act, 1961 Amounting To Rs.3,51,10,067/- On Account Of Alleged Bogus Purchases Made, Without Considering The Written Submissions & Various Documentary Evidence Submitted By The Appellant. 3. On Facts & In The Circumstances Of The Case & In Law The Hon'Ble C.1.T(Appeals) Has Erred In Confirming The Disallowance Of Rs. 4,20,000/- On Account Of Management & Consultancy Fees Without Any Basis Or Findings. 4 The Appellant Craves To Alter, Add, Delete, Substitute, Or Modify & Other Grounds Of Appeal.” Dinesh Dharamshi Patel

Section 133(6)Section 250Section 254(1)Section 69