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

Jai Shriram Sahakari Path Sansthan Mariyadit, Pune vs. ITO, Ward 6(4), Pune

ITA 173/PUN/2024[2017-18]Status: DisposedITAT Pune30 Apr 2024AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.173/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Jai Shriram Sahakari Pat The Income Tax Officer, Sansthan Maryadit, V Ward-6(4), Pune. 1085, Bhawani Peth, S Padmashali Puram, Kamgar Middan, Nr Watar Tank, Pune – 411042. Pan: Aacaj7371A Appellant / Revenue Respondent / Assessee Assessee By None. Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 29/04/2024 Date Of Pronouncement 30/04/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 Dated 10.10.2023. The Assessee Has Raised The Following Grounds Of Appeal : “1. Learned Cit(A) Erred In Law & On Facts In Confirming & The Ito, Ward 6(4), Pune (Learned Ao) Erred In Law & On Facts In Assessing Appellant'S Total Income At Rs.1,17,73,000/- By Making Addition Of The Same Amount U/S 69A Of The Ita, 1961. 2. Learned Cit(A) & The Learned Ao Erred In Law & On Facts In Making Addition U/S 69A Without Appreciating That Cash Deposit By The Appellant Is Not Income Of The Appellant As The Same Amount Was Collected From Msedcl Consumers On Behalf Of Msedcl & Back-To-Back Transferred To Msedcl & Jai Shriram Sahakari Path Sansthan Maryadit [A]

Section 246ASection 250Section 250(4)Section 250(6)Section 251Section 251(1)(a)Section 69A

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 413/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 412/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Retail (Hyderabad) Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 411/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 355/HYD/2023[2017-18]Status: DisposedITAT Hyderabad30 Apr 2024AY 2017-18

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Hyderabad vs. DCIT., Circle-2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 354/HYD/2023[2016-17]Status: DisposedITAT Hyderabad30 Apr 2024AY 2016-17

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Heera Gold Exim Limited, Kukatpally vs. DCIT., Circle 2(2), Hyderabad

In the result, all the appeals filed by the respective assessees are allowed for statistical purposes

ITA 353/HYD/2023[2015-16]Status: DisposedITAT Hyderabad30 Apr 2024AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarappeal In No. Assessee Respondent A.Y 353/Hyd/2023 Heera Gold Exim Ltd Dy.Cit, Circle 2(2) 2015-16 Kukatpally, Hyderabad Hyderabad Pan:Aacch5458A 354/Hyd/2023 -Do- -Do- 2016-17 355/Hyd/2023 -Do- -Do- 2017-18 411/Hyd/2023 Heera Retail -Do- 2015-16 (Hyderabad) Private Ltd, Hyderabad Pan:Aacch5740D 412/Hyd/2023 -Do- -Do- 2016-17 413/Hyd/2023 -Do- -Do- 2017-18 िनधा""रती "ारा/Assessee By: Shri Mohd.Afzal, Advocate राज" व "ारा/Revenue By:: Shri Sesha Srinivas,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 06/03/2024 घोषणा की तारीख/Pronouncement: 30/04/2024 आदेश/Order Per Bench: The Above Batch Of Six Appeals (Ita Nos.353 To 355/Hyd/2023 Filed By Heera Gold Exim Ltd & Ita Nos.411 To 413/Hyd/2023 Filed By Heera Retail (Hyderabad) Pvt Ltd) Are Directed Against The Separate Orders Dated 27.04.2023 Of The Learned Cit (A)-11, Hyderabad Relating To A.Ys. 2015-16 To 2017-18 Respectively. Since Identical Grounds Have Been Taken In All These Appeals, Therefore, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Mohd.Afzal, AdvocateFor Respondent: : Shri Sesha Srinivas,CIT(DR)
Section 131Section 133ASection 143(1)Section 143(2)Section 148

Syed Waquar Hussain, Kolkata vs. ACIT, Cir. 2(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 206/KOL/2024[2017-18]Status: DisposedITAT Kolkata30 Apr 2024AY 2017-18

Bench: Dr. Manish Borad, Hon’Ble & Shri Pradip Kumar Choubey, Hon’Blei.T.A. No. 206/Kol/2024 Assessment Year: 2017-18 Syed Waquar Hussain Assistant Commissioner Of C/O Sri Jitendra Kaushik, Advocate Vs Income Tax, Circle-2(1), International Taxation, Kolkata 19D, Muktaram Babu Street Kolkata - 700007 [Pan : Adnph9460R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, A/R Revenue By : Shri Swapan Kumar Bera, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 16/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 30/04/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) – 22, Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 30/01/2024, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2017- 18. 2. The Only Issue For Our Consideration Is Regarding Addition Of Rs. 15,72,500/- Confirmed By The Ld. Cit(A) Which Was Made By The Ld. Assessing Officer On Account Of Unexplained Cash Deposit During Demonetisation Period. 3. At The Outset, The Ld. Counsel For The Assessee Submitted That The Assessee Is A Non-Resident Indian (Nri) & Prior To The Alleged Cash Deposit, Assessee Had Withdrawn The Amount From Its Bank Account & The Cash In Hand Available With The Assessee Has Been Used For Making

For Appellant: Shri Sunil Surana, A/RFor Respondent: Shri Swapan Kumar Bera, Addl. CIT, Sr. D/R
Section 144Section 250Section 69A