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

Srichand Chaturmal HUF, Mumbai vs. The ACIT 17(2), Mumbai

In the result, the appeals of the assessee are allowed

ITA 2334/MUM/2021[2014-15]Status: DisposedITAT Mumbai13 Jan 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2334/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Srichand Chatrumal Huf बिधम/ Acit-17(2) 5-B, Elegant Apartment, 3 Bandra Kurla Complex, Vs. Sobhani Road, Colaba, Bandra (E), Mumbai- Mumbai-400005. 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaahs9693F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.6537/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) Mrs. Rashmi Sukesh Malik Ito, Ward-16(1)(2) बिधम/ Alias Of Jyoti Srichand Aayakar Bhavan, Vs. Bathija Mumbai-400020. 5B, Elegant Apartment, 3, Sobhani Road, Cuffe Parade, Colaba, Mumbai- 400005. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaapb6002D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Hari Raheja Revenue By: Ms. Nayana K. Kumar (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 02/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13/01/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee’S Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 25.10.2021 For The Assessment Year 2014-15; & That Of Ld. Commissioner Of Income Tax (Appeals)-04, Mumbai Dated 25.09.2018 For Ay. 2014-15 Respectively.

For Appellant: Shri Hari RahejaFor Respondent: Ms. Nayana K. Kumar (Sr. DR)
Section 147Section 148

Mrs.Rashmi Sukesh Malik Alias of Jyoti Srichand Bathija, Mumbai vs. Income Tax Officer Ward 16(1)(2), Mumbai

In the result, the appeals of the assessee are allowed

ITA 6537/MUM/2018[2014-15]Status: DisposedITAT Mumbai13 Jan 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.2334/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Srichand Chatrumal Huf बिधम/ Acit-17(2) 5-B, Elegant Apartment, 3 Bandra Kurla Complex, Vs. Sobhani Road, Colaba, Bandra (E), Mumbai- Mumbai-400005. 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaahs9693F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) & आयकर अपील सं/ I.T.A. No.6537/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) Mrs. Rashmi Sukesh Malik Ito, Ward-16(1)(2) बिधम/ Alias Of Jyoti Srichand Aayakar Bhavan, Vs. Bathija Mumbai-400020. 5B, Elegant Apartment, 3, Sobhani Road, Cuffe Parade, Colaba, Mumbai- 400005. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaapb6002D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Hari Raheja Revenue By: Ms. Nayana K. Kumar (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 02/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13/01/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee’S Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 25.10.2021 For The Assessment Year 2014-15; & That Of Ld. Commissioner Of Income Tax (Appeals)-04, Mumbai Dated 25.09.2018 For Ay. 2014-15 Respectively.

For Appellant: Shri Hari RahejaFor Respondent: Ms. Nayana K. Kumar (Sr. DR)
Section 147Section 148

Deep Holdings Pvt. Ltd., Kolkata vs. PCIT(Central)-2, Kolkata

In the result appeal of the assessee stands allowed

ITA 315/KOL/2022[2017-18]Status: DisposedITAT Kolkata09 Jan 2023AY 2017-18

Bench: Shri Sanjay Garg, Hon’Ble & Shri Girish Agrawal, Hon’Blei.T.A. No. 315/Kol/2022 Assessment Year: 2017-18 Deep Holdings Pvt. Ltd. Pcit, (Central) Kolkata -2 105/1A, Bidhan Nagar Road Vs Kolkata - 700067 Pan : Aabcd0183D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.M. Surana, Advocate Revenue By : Shri Biswanath Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 24/11/2022 घोषणा क" तारीख/Date Of Pronouncement : 09/01/2023 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Learned Principal Commissioner Of Income Tax, Kolkata– 2, Kolkata (Hereinafter The “Ld. Pr. Cit”) Dated 29/03/2022, Passed U/S 263 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2017-18, Whereby The Ld. Pr. Cit Has Set Aside The Assessment Order Passed By The Assessing Officer & Directed The Assessing Officer To Pass A Fresh Assessment Order. 2. The Ld. Pr. Cit Held That The Assessment Order Passed By The Assessing Officer Was Erroneous & Prejudicial To The Interest Of The Revenue As He Had A Difference Of Opinion With The Assessing Officer Regarding The Calculation Of Profit On Sale Of Flats By The Assessee, On Estimate Basis. 3. Brief Facts Of The Case Are That A Survey Action Was Carried Out At The Premises Of The Assessee & Certain Incriminating Documents Were Found During The Survey Action From Which Certain Undisclosed Cash Receipts Were Detected. Thereafter, The Assessing Officer Showcaused The Assessee As To Why The Undisclosed Cash Receipts As Found During The Survey Action Be Not

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri Biswanath Das, CIT, D/R
Section 145(3)Section 263