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

Smt. Rita Ben Niravbhai Patel, Surat vs. Deputy Commissioner of Income Tax, Central Circle-1, Surat

In the result, appeal filed by the assessee in in ITA No

ITA 578/SRT/2018[2014-15]Status: DisposedITAT Surat30 Jul 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.576/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) (Virtual Court Hearing) Smt.Hemanginiben B Patel, V The Deputy Commissioner Of 28, Sangam Society, Parle Point, Surat. Income Tax, Circle-3, Surat. S. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afipp 2238 Q (Assessee) (Respondent) आयकरअपीलसं./Ita No.577/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Bhavnaben Arvindbhai Patel, V The Deputy Commissioner Of 27, Adarshnagar Society, Ambatalawadi S. Income Tax, Central Circle-1, Katargam, Surat – 395004. Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ablpp 4358 M (Assessee) (Respondent) आयकरअपीलसं./Ita No.578/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Ritaben Niravbhai Patel, V The Deputy Commissioner Of 1003-1004, Santvan Heights, S. Income Tax, Central Circle-1, Laxmikant Ashram Road, Katargam, Surat. Surat – 395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Alxpp 0357 M (Assessee) (Respondent) Assessee By : Shri Vartik Choksi - Ca Respondent By : Ms.Anupama Singla – Sr.Dr सुनवाईक"तार"ख/ Date Of Hearing : 07/07/2021 घोषणाक"तार"ख/Date Of Pronouncement : 30/07/2021 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Three Appeals Filed By Different Assessees, Pertaining To Assessment Year 2014-15, Are Directed Against The Separate Orders Passed By The Ld.Commissioner Of Income Tax (Appeals) [Ld. Cit(A)], Which In Turn Arise Out Of Separate Penalty Order & Assessment Orders Passed By The Assessing Officer Under

For Appellant: Shri Vartik Choksi - CAFor Respondent: Ms.Anupama Singla – Sr.DR
Section 143(3)Section 271A

Smt. Bhavnaben Arvindbhai Patel, Surat vs. Deputy Commissioner of Income Tax, Central Circle-1, Surat

In the result, appeal filed by the assessee in in ITA No

ITA 577/SRT/2018[2014-15]Status: DisposedITAT Surat30 Jul 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.576/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) (Virtual Court Hearing) Smt.Hemanginiben B Patel, V The Deputy Commissioner Of 28, Sangam Society, Parle Point, Surat. Income Tax, Circle-3, Surat. S. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afipp 2238 Q (Assessee) (Respondent) आयकरअपीलसं./Ita No.577/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Bhavnaben Arvindbhai Patel, V The Deputy Commissioner Of 27, Adarshnagar Society, Ambatalawadi S. Income Tax, Central Circle-1, Katargam, Surat – 395004. Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ablpp 4358 M (Assessee) (Respondent) आयकरअपीलसं./Ita No.578/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Ritaben Niravbhai Patel, V The Deputy Commissioner Of 1003-1004, Santvan Heights, S. Income Tax, Central Circle-1, Laxmikant Ashram Road, Katargam, Surat. Surat – 395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Alxpp 0357 M (Assessee) (Respondent) Assessee By : Shri Vartik Choksi - Ca Respondent By : Ms.Anupama Singla – Sr.Dr सुनवाईक"तार"ख/ Date Of Hearing : 07/07/2021 घोषणाक"तार"ख/Date Of Pronouncement : 30/07/2021 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Three Appeals Filed By Different Assessees, Pertaining To Assessment Year 2014-15, Are Directed Against The Separate Orders Passed By The Ld.Commissioner Of Income Tax (Appeals) [Ld. Cit(A)], Which In Turn Arise Out Of Separate Penalty Order & Assessment Orders Passed By The Assessing Officer Under

For Appellant: Shri Vartik Choksi - CAFor Respondent: Ms.Anupama Singla – Sr.DR
Section 143(3)Section 271A

Smt. Hemanginiben B. Patel, Surat vs. DCIT, Central Circle-3, Surat

In the result, appeal filed by the assessee in in ITA No

ITA 576/SRT/2018[2014-15]Status: DisposedITAT Surat30 Jul 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.576/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) (Virtual Court Hearing) Smt.Hemanginiben B Patel, V The Deputy Commissioner Of 28, Sangam Society, Parle Point, Surat. Income Tax, Circle-3, Surat. S. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afipp 2238 Q (Assessee) (Respondent) आयकरअपीलसं./Ita No.577/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Bhavnaben Arvindbhai Patel, V The Deputy Commissioner Of 27, Adarshnagar Society, Ambatalawadi S. Income Tax, Central Circle-1, Katargam, Surat – 395004. Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ablpp 4358 M (Assessee) (Respondent) आयकरअपीलसं./Ita No.578/Srt/2018 ("नधा"रणवष" / Assessment Year: (2014-15) Smt. Ritaben Niravbhai Patel, V The Deputy Commissioner Of 1003-1004, Santvan Heights, S. Income Tax, Central Circle-1, Laxmikant Ashram Road, Katargam, Surat. Surat – 395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Alxpp 0357 M (Assessee) (Respondent) Assessee By : Shri Vartik Choksi - Ca Respondent By : Ms.Anupama Singla – Sr.Dr सुनवाईक"तार"ख/ Date Of Hearing : 07/07/2021 घोषणाक"तार"ख/Date Of Pronouncement : 30/07/2021 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Three Appeals Filed By Different Assessees, Pertaining To Assessment Year 2014-15, Are Directed Against The Separate Orders Passed By The Ld.Commissioner Of Income Tax (Appeals) [Ld. Cit(A)], Which In Turn Arise Out Of Separate Penalty Order & Assessment Orders Passed By The Assessing Officer Under

For Appellant: Shri Vartik Choksi - CAFor Respondent: Ms.Anupama Singla – Sr.DR
Section 143(3)Section 271A

ITO, 28(3)(4), Mumbai vs. Vimal Babulal Shrimal, Mumbai

ITA 979/MUM/2019[2009-10]Status: DisposedITAT Mumbai29 Jul 2021AY 2009-10

Bench: Shri Mahavir Singh, Vp & Shri S. Rifaur Rahman, Am आमकय अऩीर िं./ Ita No. 979/Mum/2019 (ननधाायण वर्ा / Assessment Year 2009-10) The Income Tax Officer Shri Vimal Babulal Shrimal, Ward 28(3)(4),Room No. 320, 3 Rd Plot No.16, Janta Market, Floor, 6Th Tower, Vashi Railway फनाभ/ Sector-23, Turbhe, Navi Station Complex, Vashi, Mumbai-400 705 Vs. Maharashtra-400703 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Anmps6054M अऩीराथी की ओय े/ Appellant By : Shri Bharat Andhle, Cit Dr प्रत्मथी की ओय े/ Respondent By : Shri Deepak Raje, Ar ुनवाई की तायीख / Date Of Hearing: 29.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 29.07.2021 आदेश / 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)]-26, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-26/It/338/2015-16 Vide Dated 14.12.2018. The Assessment Was Framed By The Income Tax Officer, Ward-28(3)(4), Mumbai (In Short Acit / Ao) For The A.Y. 2009-10 Vide Order Dated 05.01.2016 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). Shri Vimal Babulal Shrimal, Ay 09-10 2. The Only Issue In This Appeal Of Revenue Is Against The Order Of Cit(A) Restricting The Addition Made By Assessing Officer Of Bogus Purchases At 12.5% By Estimating The Profit Rate As Against 100% Addition Made By Assessing Officer. For This, Revenue Has Raised The Following 2 Grounds: -

For Appellant: Shri Bharat Andhle, CIT DRFor Respondent: Shri Deepak Raje, AR
Section 133(6)Section 143(3)Section 69C

ITO 20(2)(1), Mumbai vs. Shri Jimeet Vipul Modi, Mumbai

In the result, the appeal stands dismissed

ITA 4297/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Jul 2021AY 2014-15

Bench: Justice Shri P. P. Bhatt & Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.4297/Mum/2018 (धििाारण वर्ा / Assessment Year: 2014-15) Income Tax Officer-20(2)(1) Shri Jimeet Vipul Modi Room No.216, 2Nd Floor बिाम/ 66/1, Hansa Villa Piramal Chambers, Lalbaug Bhaudaji Cross Road Vs. Parel, Mumbai-400 012 Matunga (E), Mumbai-400 019 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aqxmp-9261-G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Paresh Shaparia-Ld. Ar Revenue By : Dr.Shanteshwar Swami -Ld.Dr सुनवाई की तारीख/ : 28/06/2021 Date Of Hearing घोषणा की तारीख / : 29/07/2019 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2014-15 Contest The Order Of Ld. Commissioner Of Income-Tax (Appeals)-32, Mumbai, [In Short Referred To As ‘Cit(A)’], Appeal No.Cit(A)-32/It- 584/Ito-20(2)(1)/16-17 Dated 20/03/2018 On Following Grounds: - 1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Deleted The Addition Of Rs.3,21,31,930/- Being Purchase Of Shares Of Penny Stock

For Appellant: Shri Paresh Shaparia-Ld. ARFor Respondent: Dr.Shanteshwar Swami -Ld.DR
Section 143(3)Section 68Section 69C

DCIT 8(2)(1), Mumbai vs. Shobha Ansar Jewllery Pvt. Ltd., Mumbai

Appeal of the Revenue is dismissed

ITA 2053/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jul 2021AY 2013-14

Bench: Shri Mahavir Singh, Vp & Shri S. Rifaur Rahman, Am आमकय अऩीर िं./ Ita No. 2053/Mum/2019 (ननधाायण वर्ा / Assessment Year 2013-14) आमकय अऩीर िं./ Ita No. 2054/Mum/2019 (ननधाायण वर्ा / Assessment Year 2011-12) आमकय अऩीर िं./ Ita No. 2055/Mum/2019 (ननधाायण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Income M/S Shobha Asar Jewellery Tax-8(2)(1), Aayarka Bhawan, Pvt. Ltd. Room No. 624, M.K. Rd., फनाभ/ 78-B, Sunshine Building, Mumbai-400 020 Dr. Annie Besant Road, Vs. Worli, Mumbai-400 018 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Allcs9865R अऩीराथी की ओय े/ Appellant By : Shri Bharat Andhle, Ar प्रत्मथी की ओय े/ Respondent By : None ुनवाई की तायीख / Date Of Hearing: 27.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 27.07.2021 आदेश / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: These Appeals Of The Revenue Are Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-14, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-14/It-104C/16-17, Cit(A)-14/It-

For Appellant: Shri Bharat Andhle, ARFor Respondent: None
Section 143(3)Section 271(1)(c)

ITO, Ward 3(4), Kalyan vs. Smt Sunita C Khandelwal, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 3505/MUM/2019[2010-11]Status: DisposedITAT Mumbai26 Jul 2021AY 2010-11

Bench: Shri Mahavir Singh, Vp & Shri S. Rifaur Rahman, Am आमकय अऩीर िं./ Ita No. 3505/Mum/2019 (ननधाायण वर्ा / Assessment Year 2010-11) The Income Tax Officer Smt. Sunita C. Khandelwal Ward-3(4), Kalyan Prop. Amita Steel 2N D Floor, Rani Mansion, Murbad Corporation, फनाभ/ Road, Kalyan-421301 E-1/5, Near Avery Bridge, Kalyan Shill Road, Midc, Vs. Dombivali (E)-421203 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Afgpk6867E अऩीराथी की ओय े/ Appellant By : Shri Bharat Andhale, Cit Dr प्रत्मथी की ओय े/ Respondent By : Shri Rajendra Deshpande, Ar ुनवाई की तायीख / Date Of Hearing: 26.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 26.07.2021 आदेश / 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)]-1, Mumbai [In Short Cit(A)], In Appeal No. 10352/2017-18 Vide Dated 19.03.2019. The Assessment Was Framed By The Income Tax Officer, Ward 3(4), Mumbai (In Short Ito/ Ao) For The A.Y. 2010-11 Vide Order Dated 15.12.2017 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’). Smt. Sunita C. Khandelwal; Ay 10-11 2. The Only Issue In This Appeal Of Revenue Is As Regards To The Order Of Cit(A) Restricting The Disallowance Of Bogus Purchase/ Unproved Purchases At 12.5% By Estimating The Gross Profit Under Section 69C Of The Act Instead Of 100% Disallowance Made By Assessing Officer.

For Appellant: Shri Bharat Andhale, CIT DRFor Respondent: Shri Rajendra Deshpande, AR
Section 143(3)Section 69C