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

Bijay Kumar Swain, Cuttack vs. Income Tax Officer, NFAC

In the result, appeal of the assessee stands allowed for statistical purposes

ITA 118/CTK/2024[2013-14]Status: HeardITAT Cuttack17 May 2024AY 2013-14

Bench: Before Shri Rajpal Yadavrajpal Yadav & Shri R.K.Pandar.K.Pandaassessment Year : 2013-14 Bijay Kumar Swain, Bijay Kumar Swain, Vs. Income Tax Officer, Nfac, Income Tax Officer, Nfac, M/S. M/S. Jholei Swain Jholei Swain & & Sons, Sons, Delhi Khajoor Godown, Chhatra Bazar, Khajoor Godown, Chhatra Bazar, Fruit Market, Cuttack Fruit Market, Cuttack Pan/Gir No Pan/Gir No. (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Lalatendu Sahu, Ca Lalatendu Sahu, Ca Revenue By : Shri S.C.Mohanty, Ld Sr Dr : Shri S.C.Mohanty, Ld Sr Dr Date Of Hearing : 17/0 05/2024 Date Of Pronouncement : 17/0 /05/2024 O R D E R Per R.K.Pandaper R.K.Pandathis Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), Nfac, Delhi Dated Cit(A), Nfac, Delhi Dated 19.12.2023 In Appeal No. In Appeal No.Nfac/2012- 13/10150448 Relating To The Assessment Year 2013-14. 14. 2. The Appeal Is Time Barred By 17 Days. The Assessee Has Filed The Appeal Is Time Barred By 17 Days. The Assessee Has Filed The Appeal Is Time Barred By 17 Days. The Assessee Has Filed A Condonation Petition Supported By Petition Supported By An Affidavit, Inter Alia, Stating That Due , Inter Alia, Stating That Due To His High Blood Pressure & Prolonged Illness, He Was Advised By The His High Blood Pressure & Prolonged Illness, He Was Advised By The His High Blood Pressure & Prolonged Illness, He Was Advised By The Doctor To Take One Month Rest. Therefore, There Was Doctor To Take One Month Rest. Therefore, There Was A Delay Of 17 Days In P A G E 1 | 5 Assessment Year : 2013-14

For Appellant: Shri Lalatendu Sahu, CAFor Respondent: Shri S.C.Mohanty, ld Sr DR
Section 142(1)Section 144Section 147Section 148Section 69A

The Muslim Education Soc, Ratnagiri vs. Income Tax Officer, Ratnagiri

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 588/PUN/2024[2014-15]Status: DisposedITAT Pune16 May 2024AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.588/Pun/2024 िनधा"रण वष" / Assessment Year : 2014-15 The Muslim Education Soc., Vs. Ito, Ratnagiri. Saitavade, Ratnagiri- 415613 Pan : Aaatt8659C Appellant Respondent Assessee By : Shri Pramod Shingte Revenue By : Shri Manoj Tripathi Date Of Hearing : 30.04.2024 Date Of Pronouncement : 16.05.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 11.03.2024 Passed By Ld Addl/Jcit(A)-2, Ahmedabad For The Assessment Year 2014-15. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Erred In Confirming The Addition By The A.O. U/S 69A Of Rs. 13,17,470/- As Unexplained Money In Respect Of Cash Deposited In Bank Account, In Spite Of The Appellant Having A Clear Explanation For The Source Of Investment. The Appellant Craves Leave To Add To, Amend, Alter, Delete Or Modify All Or Any Of The Above Ground Of Appeal Or Raise A New Ground Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Shri Pramod ShingteFor Respondent: Shri Manoj Tripathi
Section 133(6)Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 69A