Section 69C of the Income Tax Act

Income-tax Act, 2025: s.105

Section 69C of the Income-tax Act, 1961 corresponds to section 105 (Unexplained expenditure) of the Income-tax Act, 2025.

Read section 105 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 69C is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 of the 8,217 judgments on BharatTax that turn on this section.

Leading authorities on Section 69C

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. 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.

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

Kishanchand Chellaram v. CIT
125 ITR 713 · 1980 · Supreme Court
962
citing judgments

An assessee is entitled to be confronted with evidence used against them and to an opportunity for cross-examination, especially when that evidence is from a third party or a retracted statement. Failure to provide such an opportunity violates the principles of natural justice.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

Umacharan Shaw & Bros. v. CIT
37 ITR 271 · 1959 · Supreme Court
567
citing judgments

An income tax assessment or addition cannot be sustained solely on the basis of suspicion, surmises, or conjectures, as strong suspicion does not amount to proof. The revenue authorities must rely on concrete evidence and material to frame an assessment.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

CIT v. P. Mohanakala
291 ITR 278 · 2007 · Supreme Court
525
citing judgments

The Supreme Court emphasized that in the absence of concrete rebuttal by the assessee, circumstantial evidence holds significant weight, applying the doctrine of preponderance of probability, particularly when assessing undisclosed income or unexplained cash credits.

Parashuram Pottery Works Co. Ltd. v. ITO
106 ITR 1 · 1977 · Supreme Court
486
citing judgments

The principle of finality dictates that stale issues should not be reactivated, and lapse of time brings repose to judicial and quasi-judicial controversies. A Commissioner cannot substitute their judgment for the Assessing Officer's unless the assessment order is legally erroneous, not merely less elaborate, thus limiting revisionary powers under Section 263.

Judgments on Section 69C

Deputy Commissioner of Income Tax, Patiala vs. Arun Bhandari, Patiala

In the result, both the appeals filed by the Assessee and Revenue are partly allowed

ITA 931/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh07 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.931/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Deputy Commissioner Of Income Arun Bhandari Patiala बनाम/ Vs. Tax, Patiala 10, Dhillon Marg, Model Town, Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No.832/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Arun Bhandari Patiala Acit, Dcit Central Circle बनाम/ Vs. 10, Dhillon Marg, Model Town, Patiala Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 03-11-2025 घोषणाकीतारीख /Date Of Pronouncement 07 -01-2026 : आदेश / O R D E R Krinwant Sahay () The Present Appeal Has Been Filed By The Revenue & Cross Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-5

For Appellant: Sh. Rakesh Cajla (Advocate)For Respondent: Sh. Vivek Vardhan (Addl. CIT) Sr. DR
Section 127Section 129Section 133ASection 142(1)Section 143(2)Section 144Section 69C

Arun Bhandari, Patiala vs. ACIT DCIT Central Circle Patiala, Patiala

In the result, both the appeals filed by the Assessee and Revenue are partly allowed

ITA 832/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh07 Jan 2026AY 2019-20

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Krinwant Sahay, Am आयकरअपीलसं./ Ita No.931/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Deputy Commissioner Of Income Arun Bhandari Patiala बनाम/ Vs. Tax, Patiala 10, Dhillon Marg, Model Town, Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No.832/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2019-20) Arun Bhandari Patiala Acit, Dcit Central Circle बनाम/ Vs. 10, Dhillon Marg, Model Town, Patiala Patiala, Punjab-147001 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Akupb-0470-D (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Cajla (Advocate) ""थ"कीओरसे/Respondent By : Sh. Vivek Vardhan (Addl. Cit) Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 03-11-2025 घोषणाकीतारीख /Date Of Pronouncement 07 -01-2026 : आदेश / O R D E R Krinwant Sahay () The Present Appeal Has Been Filed By The Revenue & Cross Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-5

For Appellant: Sh. Rakesh Cajla (Advocate)For Respondent: Sh. Vivek Vardhan (Addl. CIT) Sr. DR
Section 127Section 129Section 133ASection 142(1)Section 143(2)Section 144Section 69C

Surabi Educational and Charitable Trust, Dindigul vs. ACIT, Exemptions, Coimbatore

In the result, all the appeals of the assessee for AY 2018-19 and AY

ITA 2759/CHNY/2025[2018-19]Status: DisposedITAT Chennai07 Jan 2026AY 2018-19

Bench: Shri Ss Viswanethra Ravi & Ms. Padmavathy.Sआयकर अपील सं./Ita Nos.2759, 2760, 2761, 2762, 2763, 2764 & 2765/Chny/2025 निर्धारण वर्ष / Assessment Years: 2018-19 & 2020-21 Surabi Educational & Charitable Trust, S7/2 Prnp Complex, Kumaran Thiru Nagar, Silavathur Road, Dindigul – 624 005. Pan: Aafts 0804D (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Respondent By सुनवाई की तारीख/Date Of Hearing घोषण की तारीख / Date Of Pronouncement Per Padmavathy.S, A.M: The Asst. Commissioner Of Income Vs. Tax (Exemptions), Coimbatore. (प्रत्यर्थी/Respondent) Mr. Richard Joseph, Advocate Ms. Latchana, Jcit 16.12.2025 07.01.2026 आदेश / Order These Appeals By The Assessee Are Against The Separate Orders Of The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi, (In Short "Cit(A)") Passed U/S. 250 Of The Income Tax Act, 1961 (In Short "The Act") For Assessment Years (Ay) 2018-19 & 2020-21. The Order Of The Cit(A) Is Emanating From The Order Of The A.O Passed U/S. 143(3) & The Penalty Orders U/S. 270A, 271Aac(1), 272A(1)(D) & 272A(1)(C) Of The Act. For The Purpose Of Adjudication, We Will First Consider The Appeal Filed For A.Y 2018-19.

Section 143(3)Section 250Section 270A