Section 69A of the Income Tax Act

Income-tax Act, 2025: s.104

Section 69A of the Income-tax Act, 1961 corresponds to section 104 (Unexplained asset) of the Income-tax Act, 2025.

Read section 104 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 69A is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 15,297 judgments on BharatTax that turn on this section.

Leading authorities on Section 69A

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

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. 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.

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.

PCIT v. Best Infrastructure (India) (P.) Ltd.
397 ITR 82 · 2017 · High Court
786
citing judgments

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

Pullangode Rubber Produce Co. Ltd. v. State of Kerala
91 ITR 18 · 1973 · Supreme Court
666
citing judgments

Admissions, whether made through entries in account books or statements, are important pieces of evidence but are not conclusive. An assessee has the right to demonstrate that an admission made by them is incorrect or can be retracted.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

Judgments on Section 69A

Homelife Buildcon Pvt. Ltd., Sunview Enclave, Ayali Kalan, Ludhiana, Punjab vs. DCIT, Central Circle 1, Ludhiana, Punjab

The appeal stands partly allowed

ITA 86/CHANDI/2025[2022-2023]Status: DisposedITAT Chandigarh08 Apr 2026AY 2022-2023

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.86/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Homelife Buildcon Pvt. Ltd. Dcit - Central Circle - 1 बनाम/ Sunview Enclave, Ayali Kalan Sco 1-6, 3Rd Floor, Opposite Bvm School Vs. Ludhiana, Punjab – 142027 Kitchlu Nagar, Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabch-5690-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.374/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit –Centralcircle - 1 M/S Homelife Buildcon Pvt. Ltd. बनाम/ Sco 1-6, 3Rd Floor, Opposite Bvm School Sunview Enclave, Ayali Kalan Vs. Kitchlu Nagar Ludhiana Ludhiana, Punjab - 142027 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabch-5690-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Sh. Manav Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-03-2026 घोषणाकीतारीख /Date Of Pronouncement : 08-04-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2022-23 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-5. Ludhiana

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) – Ld. DR
Section 143(3)Section 69ASection 69C

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. M/S Homelife Buildcon Pvt. Ltd., Ludhiana

The appeal stands partly allowed

ITA 374/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh08 Apr 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.86/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) M/S Homelife Buildcon Pvt. Ltd. Dcit - Central Circle - 1 बनाम/ Sunview Enclave, Ayali Kalan Sco 1-6, 3Rd Floor, Opposite Bvm School Vs. Ludhiana, Punjab – 142027 Kitchlu Nagar, Ludhiana "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabch-5690-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपीलसं. / Ita No.374/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) Dcit –Centralcircle - 1 M/S Homelife Buildcon Pvt. Ltd. बनाम/ Sco 1-6, 3Rd Floor, Opposite Bvm School Sunview Enclave, Ayali Kalan Vs. Kitchlu Nagar Ludhiana Ludhiana, Punjab - 142027 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aabch-5690-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Sh. Sudhir Sehgal (Advocate) – Ld. Ar Revenue By : Sh. Manav Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 24-03-2026 घोषणाकीतारीख /Date Of Pronouncement : 08-04-2026 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2022-23 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-5. Ludhiana

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) – Ld. DR
Section 143(3)Section 69ASection 69C

Rahul Thakur Lh of Rajesh Thakur, Solan vs. Deputy Commisioner of Income Tac Central Circe Shimla, Shimla

Appeal stand allowed

ITA 1435/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh08 Apr 2026AY 2022-23

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.1052/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं./ Ita No.1053/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 3. आयकर अपील सं./ Ita No.1054/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं./ Ita No.1055/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) M/S Rajesh Kumar & Co. Dcit/Acit (Central) बनाम/ Vs. Gopal Building, Kather By Pass Shimla Solan (Hp) - 173213 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ablfm-2356-F (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकर अपील सं. / Ita No.1433/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 6. आयकर अपील सं. / Ita No.1434/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 7. आयकर अपील सं. / Ita No.1435/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 143(3)Section 28Section 69ASection 69C

Rahul Thakur Lh of Rajesh Thakur, Solan vs. Deputy Commisioner of Income Tax Central Cicrle Shimla, Shimla

Appeal stand allowed

ITA 1434/CHANDI/2025[2021-22]Status: DisposedITAT Chandigarh08 Apr 2026AY 2021-22

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.1052/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं./ Ita No.1053/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 3. आयकर अपील सं./ Ita No.1054/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं./ Ita No.1055/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) M/S Rajesh Kumar & Co. Dcit/Acit (Central) बनाम/ Vs. Gopal Building, Kather By Pass Shimla Solan (Hp) - 173213 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ablfm-2356-F (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकर अपील सं. / Ita No.1433/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 6. आयकर अपील सं. / Ita No.1434/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 7. आयकर अपील सं. / Ita No.1435/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 143(3)Section 28Section 69ASection 69C

Rahul Thakur Lh of Rajesh Thakur, Solan vs. Deputy Commissioner of Income Tax Central Circle Shimla, Shimla

Appeal stand allowed

ITA 1433/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh08 Apr 2026AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.1052/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 2. आयकर अपील सं./ Ita No.1053/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 3. आयकर अपील सं./ Ita No.1054/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23) & 4. आयकर अपील सं./ Ita No.1055/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2023-24) M/S Rajesh Kumar & Co. Dcit/Acit (Central) बनाम/ Vs. Gopal Building, Kather By Pass Shimla Solan (Hp) - 173213 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Ablfm-2356-F (अपीलाथ"/Appellant) : (""थ" / Respondent) & 5. आयकर अपील सं. / Ita No.1433/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) & 6. आयकर अपील सं. / Ita No.1434/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2021-22) & 7. आयकर अपील सं. / Ita No.1435/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2022-23)

For Appellant: Sh. Ajay Jain (CA) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) - Ld. DR
Section 143(3)Section 28Section 69ASection 69C