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

Adhoi Vyapar Pvt Ltd., Mumbai vs. ITO 9 (1)(1), Mumbai

The appeals stand allowed in terms of our above order

ITA 7308/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7308/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील सं./ I.T.A. No.7309/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील सं./ I.T.A. No.7310/Mum/2019 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील सं./ I.T.A. No.7311/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) Adhoi Vyapar Pvt. Ltd. Ito-9(1)(1), R.No. 205, 2Nd Floor, A-502, 234, Manish Garden Chs, बिाम/ Vs. 4 Bunglow, Andheri(W), Aaykar Bhavan, M.K.Road Mumbai-400 058 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aahca-6296-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Ajay Singh, Ld. Ar Revenue By : Shri Brajendra Kumar– Ld. Sr. Dr सुनवाई की तारीख/ : 03/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2009- 10 To 2012-13 Contest Separate Orders Of Learned First Appellate Authority

For Appellant: Shri Ajay Singh, Ld. ARFor Respondent: Shri Brajendra Kumar– Ld. Sr. DR
Section 143(3)Section 68Section 69C

M.Venislas, Kanyakumari vs. ITO Ward-5, Nagercoil

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

ITA 524/CHNY/2020[2014-15]Status: DisposedITAT Chennai30 Sept 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 524/Chny/2020 िनधा"रण वष"/Assessment Year: 2014-15 Shri M. Venislas, The Income Tax Officer, Ark Venis Nagar, Mylode, Neyyoor, Vs. Ward 5, Kanyakumari 629 802. Nagarcoil. [Pan:Afdpv1881L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Meenakshisundaram, Itp ""थ" की ओर से/Respondent By : Ms. R. Anita, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 13.09.2021 घोषणा की तारीख /Date Of Pronouncement : 30.09.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, Dated 30.12.2019 Relevant To The Assessment Year 2014-15. The Effective Grounds Raised In The Appeal Of The Assessee Are (1) Confirmation Of Addition Towards Unexplained Cash Credit Made Under Section 68 Of The Income Tax Act, 1961 & (2) Confirmation Of Addition Towards Unexplained Expenditure Made Under Section 69C Of The Act.

For Appellant: Shri K. Meenakshisundaram, ITPFor Respondent: Ms. R. Anita, Addl. CIT
Section 143(1)Section 143(2)Section 143(3)Section 68Section 69C

ITO - 27(1)(5), Mumbai vs. M/S Globond India, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 1995/MUM/2020[2009-10]Status: DisposedITAT Mumbai29 Sept 2021AY 2009-10

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1995/Mum/2020 (Inaqa-Arna Baya- / Assessment Year 2009-10) The Income Tax Officer, M/S Globond India B-306, Kailash Esplanade 4, Ward-27(1)(5) Vs. Lbs Road, Ghatkopar (W), Mumbai Mumbai-400 086 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Aagfg1959A अऩीराथी की ओय े / Appellant By : Smt. Smita Verma, Dr प्रत्मथी की ओय े / Respondent By : None स नवाई की तारीख / Date Of Hearing: 29.09.2021 घोषणा की तारीख / Date Of Pronouncement : 29.09.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Revenue Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-25, Mumbai [In Short Cit(A)], In Appeal No. Cit(A) -25/It/84/2015-16/491, Vide Dated 22.01.2020. The Assessment Was Framed By The Income Tax Officer, Ward 27(2)(5), Mumbai (In Short Ito/ Ao) For The A.Y. 2009-10 Vide Order Dated 18.03.2015 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). 2. When This Appeal Was Called For Hearing, None Was Present From Assessee. As Seen The Nature Of Additions & The Ground Raised, The Matter Is Heard.

For Appellant: Smt. Smita Verma, DRFor Respondent: None
Section 143(3)Section 271(1)(c)Section 292BSection 37(1)Section 69C