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

DCIT Central Circle 3(1), Mumbai vs. Lucent Diamonds, Mumbai

Appeals stand dismissed

ITA 2099/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 May 2021AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.2099/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) & 2. आयकरअपील िं./ I.T.A. No.2100/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Dcit–Cc-3(1) M/S. Lucent Diamond Room No.1924, 19Th Floor बिाम Flat No.8, Usha Kiran Chs Air India Building, Nariman Point Ml Dhanukar Marg / Vs. Mumbai-400 021. Mumbai-400 026. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaafl-0122-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.1833/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) & 4. C.O. No.09/Mum/2021 (Arising From I.T.A. No.2099/Mum/2019) (धििाारण वर्ा / Assessment Year: 2012-13) & 5. C.O. No.08/Mum/2021 (Arising From I.T.A. No.2100/Mum/2019) (धििाारण वर्ा / Assessment Year: 2013-14) M/S. Lucent Diamond Dcit–Cc-3(1) बिाम/ Room No.1924, 19Th Floor Flat No.8, Usha Kiran Chs Ml Dhanukar Marg Air India Building, Nariman Point Vs. Mumbai-400 026. Mumbai-400 021. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaafl-0122-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri N.R. Agrawal-Ld.Ar Revenue By : Dr. Rajeev Harit -Ld. Cit-Dr

For Appellant: Shri N.R. Agrawal-Ld.ARFor Respondent: Dr. Rajeev Harit -Ld. CIT-DR
Section 132Section 132(4)Section 143(3)Section 153A

Shri Prashant Balasaheb Javalekar, Surat vs. Income Tax Officer, Ward-2(1)(3), Surat

In the result, appeal of the assessee is allowed

ITA 265/SRT/2017[2007-08]Status: DisposedITAT Surat27 Apr 2021AY 2007-08

Bench: Shri Pawan Singh, Hon'Ble & Dr.Shri Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A No.265/Srt/2017 "नधा"रण वष"/Assessment Year: 2007-08 Shri Prashant Balasaheb Javalekar, V The Income Tax Officer, B-102, G.I.D.C, Central Park, S. Ward-2(1)(3), Surat. Pandesara, Surat – 394 210. [Pan: Afjpj 8178 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By None. राज"वक"ओर से /Revenue By Smt. Anupama Singla – Sr.Dr सुनवाई की तारीख/ Date Of Hearing: 27.04.2021 उ"घोषणा क" तार"ख/Pronouncement On: 27.04.2021 आदेश /O R D E R Per Pawan Singh, Judicial Memeber: 1. This Appeal By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-2, Surat Hereinafter Referred As “Ld.Cit(A)” Dated 05.09.2017, Which In Turn Arises From The Penalty Levied Under Section 271(1)(C) Of The Act Dated 29.03.2016 For A.Y. 2007-08. The Assessee Has Raised Following Grounds Of Appeal: “1. The Learned Cit (Appeals) Ii Surat Has Miserably Failed To Understand & Appreciate That The Order Imposing Penalty U/S.271(1)(C) Is Time Barred Vide Proviso To Sec.275(1)(A). 2. The Learned Ao Has Grossly Erred In Imposing & The Learned Cit (Appeals) Ii Surat Has Grossly Erred In Confirming The Penalty Of Rs.213063/- U/S.271(1)(C) Of The Act, Ignoring The Fact Of Deletion By Cit (A) Of Entire Addition & Confirming @ 50% By Itat Purely On Estimates Only. 3. The Appellant Craves Leave To Add To, Alter Or Amend Present Grounds Of Appeal.”

Section 143(3)Section 271Section 271(1)(c)Section 275(1)(a)Section 69C

Bishwa Nath Kharakia, Kolkata vs. I.T.O., Ward-34(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1487/KOL/2019[2010-11]Status: DisposedITAT Kolkata23 Apr 2021AY 2010-11

Bench: Shri P.M. Jagtap(Kz)] [Through Virtual Court] I.T.A. No. 1487/Kol/2019 Assessment Year: 2010-11 Bishwa Nath Kharakia......................................……………………………………………………Appellant 39, Strand Road, Room – 68, Kolkata – 700 001. [Pan: Afopk 1288 D] Vs Ito, Ward – 34(1), Kolkata...................……………………………………………….............Respondent Appearances By: Shri S.M. Surana, Advocate Appearing On Behalf Of The Assessee. Shri Jayanta Khanra, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : April 19, 2021 Date Of Pronouncing The Order : April 23, 2021 Order This Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-10, Kolkata Dated 26.04.2019 & The Grounds Raised By The Assessee Therein Read As Under: “I. That The Ld. Cit (Appeals) Erred In Confirming The Action Of The Learned Income Tax Officer In Making An Addition Of Rs. 8,30,797/-, As Alleged Cash Credit, In Place Of Treating The Same As Long Term Capital Gain Earned By The Appellant On Sale Of Shares Exempt U/S 10(38) Of The I.T. Act, 1961. The Learned Cit(A) Has Confirmed The Said Addition On The Alleged Ground That The Transactions Looked To Him As Unnatural & Suspicious In Nature. He Should Have Appreciated That The Shares Were In The Demat Account Of The Appellant For More Than 4 (Four) Years & There Was No Specific Adverse Information Against The Appellant From Dit (Inv.) Ii. That The Learned Cit (Appeals) Erred In Confirming An Addition Of Rs. 4154/- U/S 69C Of The I.T. Act As Alleged

Section 10(38)Section 143(1)Section 147Section 147iSection 148Section 68Section 69C

ITO - 18(1)(1), Mumbai vs. Abhay Kumar Daga HUF, Mumbai

In the result, both the appeal of Revenue and the CO of the assessee are dismissed

ITA 6983/MUM/2018[2010-11]Status: DisposedITAT Mumbai19 Apr 2021AY 2010-11

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आमकय अऩीर िं./ Ita No. 6983/Mum/2018 (ननधाायण वर्ा / Assessment Year 2010-11) The Income Tax Officer Abhay Kumar Daga Huf R.No. 49B, 3R D Floor, Nand Ward 18(1)(-1 R.No. 204 Earnest House, 2 N D Flr., फनाभ/ Bhavan, 59 Babu Genu Nariman Point, Mumbai-400 021 Road, Kalbadevi Road, Vs. Mumbai-400 002 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aahha4495C प्रत्माक्षेऩ ./ Co No. 30/Mum/2020 (Arising In Ita No. 6983/Mum/2018 For Ay 2010-11) Abhay Kumar Daga Huf The Income Tax Officer R.No. 49B, 3R D Floor, Nand Ward 18(1)(-1 Bhavan, 59 Babu Genu Road, फनाभ/ R.No. 204 Earnest House, 2N D Kalbadevi Road, Mumbai-400 002 Flr., Nariman Point, Vs. Mumbai, Pin 400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aahha4495C अऩीराथी की ओय े/ Appellant By : Shri Brajendra Kumar, Dr प्रत्मथी की ओय े/ Respondent By : Shri Piyush Chhajed, Ar ुनवाई की तायीख / Date Of Hearing: 23.02.2021 घोर्णा की तायीख / Date Of Pronouncement: 19.04.2021

For Appellant: Shri Brajendra Kumar, DRFor Respondent: Shri Piyush Chhajed, AR
Section 143(3)Section 147Section 68

Chhabilkumar P. Adani, Mumbai vs. Income Tax Officer 19(1)(3), Mumbai

In the result, the appeal filed by the assessee is hereby partly allowed

ITA 691/MUM/2019[2011-12]Status: DisposedITAT Mumbai07 Apr 2021AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 691/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2011-12) Chhabilkumar P. Adani बिधम/ Ito-19(1)(3) 238, 2Nd Kumbharwada Room No.220, 2Nd Floor, Vs. Lane, Sant Sena Maharaj Matru Mandir, Tardeo Road, Marg, Mumbai-400004. Mumbai-400007. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abspc8423A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Jitendra Singh (Ar) Revenue By: Ms. Shreekala Pardeshi (Dr) सुनवाई की तारीख / Date Of Hearing: 18/02/2021 घोषणा की तारीख /Date Of Pronouncement: 07/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 16.05.2018 Passed By The Commissioner Of Income Tax (Appeals)-53, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2011-12. 2. The Assessee Has Raised The Following Grounds: - “1. The Ld. Commissioner Of Income Tax (Appeals) -53, Mumbai (Hereinafter Referred To As "Ld. Cit(A) Erred In Passing The Order Dated 16.05.2018 Without Providing The Appellant An Appropriate Opportunity Of Being Heard. Thus, The Order Passed By Ld. Cit(A) Is Against The Principals Of Natural Justice & The Same May Be Quashed. 2. The Ld. Cit(A) Erred In Confirming The Action Of The Ld. A.0. In Making The Addition Of Rs.1,05,13,876/-Treating The Same As

For Appellant: Shri Jitendra Singh (AR)For Respondent: Ms. Shreekala Pardeshi (DR)
Section 143(1)Section 143(2)Section 148Section 234BSection 69C

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5516/MUM/2019[2014-15]Status: DisposedITAT Mumbai05 Apr 2021AY 2014-15

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5515/MUM/2019[2013-14]Status: DisposedITAT Mumbai05 Apr 2021AY 2013-14

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68

Mr. Anil Agrawal (HUF), Mumbai vs. DCIT, Central Circle 3(4), Mumbai

The appeals stand partly allowed

ITA 5514/MUM/2019[2012-13]Status: DisposedITAT Mumbai05 Apr 2021AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. Nos.5512-5516/Mum/2019 (धििाारण वर्ा / Assessment Years: 2010-11 To 2014-15) Mr. Anil Agrawal (Huf) Dcit-Central Circle-3(4) Room No.1915, 19Th Floor बिाम/ 2401-2402, Anmol Pride Off. Patel Auto, S.V. Road, Air India Building, Nariman Point Vs. Goregaon (W), Mumbai-400 062. Mumbai-400 021. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacha-9591-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Rajeev Harit-Ld. Cit-Dr Assessee By : Shri Rajiv Khandelwal & Shri Aakash Kumar-Ld. Ars सुनवाई की तारीख/ : 12/01/2021 Date Of Hearing घोषणा की तारीख / : 05/04/2021 Date Of Pronouncement आदेश / O R D E R Per Bench 1.1 Aforesaid Appeals By Assessee For Assessment Years (Ay) 2010-11 To 2014-15 Contest Separate Orders Of Learned First Appellate Authority. However, Facts & Issues Are More Or Less Similar. Therefore, The Appeals Were Heard Together & Are Now Being Disposed-Off By Way Of This Common Order For The Sake Of Convenience & Brevity. It Is Admitted Position That Adjudication In Any Year Would Substantially Apply To All The Other Years Also.

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Rajeev Harit-Ld. CIT-DR
Section 153ASection 153DSection 68