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

Arif, Shimoga vs. The Assistant Commissioner of Income Tax, Circle-1, Shimoga

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 976/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Jan 2023AY 2017-18

Bench: Shri Chandra Poojarishri Arif Vs Acit, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100Ft Road Shimoga 577401 Gopal Gowda Extension Pan – Adapa8762G Shimoga 577201 (Appellant) (Respondent) Assessee By: Shri Nitesh Ranjan, Ca Revenue By: Shri Ganesh R. Ghale, Standing Counsel Date Of Hearing: 16.01.2023 Date Of Pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Learned Cit(A),/Ncac, Delhi Dated 10.08.2022 For Ay 2017-18. 2. The Assessee Raised The Following Grounds Of Appeal: - “I The Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre("Nfac") Dated 10-Aug-2022, Passed Under Section 250 Of The Income-Tax Act, 1961 ("The Act") Insofar It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Facts & Circumstances Of The Appellant'S Case. Ii The Order Is Passed In Haste, Without Providing Sufficient & Reasonable Opportunity Of Being Heard. Iii The Order Is Passed Against The Principle Of Natural Justice & Thus Liable To Be Quashed. Iv The Learned Cit (Appeal) Erred By Confirming The Addition Of Rs.11,66,999/-, Even Though The Appellant Furnished Evidence In Support Of His Claim.

For Appellant: Shri Nitesh Ranjan, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 250Section 68

Urmila Pradhan, Jajpur vs. PCIT-1, Bhubaneswar

In the result, appeal of the assessee stands dismissed

ITA 64/CTK/2022[2017-18]Status: DisposedITAT Cuttack12 Jan 2023AY 2017-18

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2017-18 Urmila Pradhan, At: Bada Urmila Pradhan, At: Bada Vs. Pr. Cit, Bhubaneswar Pr. Cit, Bhubaneswar-1 Chapoi, Chapoi, Pol Pol Arthanga, Arthanga, Kabirpur, Jajpur Kabirpur, Jajpur Pan/Gir No. Pan/Gir No.Cpkpp 8640A (Appellant (Appellant) .. ( Respondent Respondent) Assessee By :S/ Shri D.Parida/C.Parida, Ars D.Parida/C.Parida, Ars Revenue By : Shri M.K.Gautam, M.K.Gautam, Cit Dr Date Of Hearing : 12 /01 01/2023 Date Of Pronouncement : 12/01 /01/2023 O R D E R Per Bench 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 This Is An Appeal Filed By The Assessee Against The Order Of The Ld Pr. Cit Passed U/S.263 Of The Act Passed U/S.263 Of The Act, Dated 22.3.2022 In , Dated 22.3.2022 In Appeal No. Itba/Rev/F/Rev5/2021 Itba/Rev/F/Rev5/2021-22/1041250337(1) For The Assessment Year For The Assessment Year 2017- 18. 2. S/Shri D.Parida/C.Parida, Ld Ars Appeared For The Assessee & Shri S/Shri D.Parida/C.Parida, Ld Ars Appeared For The Assessee & Shri S/Shri D.Parida/C.Parida, Ld Ars Appeared For The Assessee & Shri M.K.Gautam, Ld Cit Dr Appeared For The Revenue. M.K.Gautam, Ld Cit Dr Appeared For The Revenue.

For Appellant: S/ Shri D.Parida/C.Parida, ARsFor Respondent: Shri M.K.Gautam
Section 115BSection 142(1)Section 263Section 44ASection 69A