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

Bulbul Devi Dugar, Mumbai vs. Income Tax Officer, Ward-2, Dhubri

In the result, the stay application filed by the assessee is dismissed while the appeal filed by the assessee is treated as allowed for statistical purpose

ITA 444/GTY/2019[2011-12]Status: DisposedITAT Guwahati14 Feb 2020AY 2011-12

Bench: Shri P.M. Jagtap & Shri S.S. Godara, Jm] Sa No. 03/Gau/2020 (Arising Out Of Ita No. 444/Gau/2019) Assessment Year: 2011-12 Bulbul Devi Dugar.................................…………………………………………………………….Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7201 Q] Vs Ito, Ward-2, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, Assam – 783 301. Assessment Year: 2011-12 Bulbul Devi Dugar.................................…………………………………………………………….Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7201 Q] Vs Ito, Ward-2, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, Assam – 783 301. Appearances By: None Appearing On Behalf Of The Assessee. Shri Jayanta Mridha, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 14, 2020 Date Of Pronouncing The Order : February 14, 2020 O R D E R Per P.M. Jagtapby This Stay Application, The Assessee Is Seeking Stay Of Outstanding Demand Of Rs. 1,39,500/- For A.Y. 2011-12 & The Same Is Being Disposed Of Along With The Corresponding Appeal Of The Assessee Being Ita No. 444/Gau/2019. 2

Section 143(3)Section 148Section 68Section 69C

Roopchand Manikchand Dugar, Mumbai vs. Income Tax Officer, Ward-1, Dhubri

In the result, the stay application filed by the assessee is dismissed while the appeal filed by the assessee is treated as allowed for statistical purpose

ITA 439/GTY/2019[2011-12]Status: DisposedITAT Guwahati14 Feb 2020AY 2011-12

Bench: Shri P.M. Jagtap & Shri S.S. Godara, Jm] Sa No. 02/Gau/2020 (Arising Out Of Ita No. 439/Gau/2019) Assessment Year: 2011-12 Roopchand Manikchand Dugar.................................………………………………………..Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7201 Q] Vs Ito, Ward-1, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, T.R. Phukan Road, Assam – 783 301. Assessment Year: 2011-12 Roopchand Manikchand Dugar.................................………………………………………..Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7201 Q] Vs Ito, Ward-1, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, T.R. Phukan Road, Assam – 783 301. Appearances By: None Appearing On Behalf Of The Assessee. Shri Jayanta Mridha, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 14, 2020 Date Of Pronouncing The Order : February 14, 2020 O R D E R Per P.M. Jagtapby This Stay Application, The Assessee Is Seeking Stay Of Outstanding Demand Of Rs. 5,20,680/- For A.Y. 2011-12 & The Same Is Being Disposed

Section 143(3)Section 148Section 68Section 69C

Saroj Devi Roopchand Dugar, Mumbai vs. Income Tax Officer, Ward-2, Dhubri

In the result, the stay application filed by the assessee is dismissed while the appeal filed by the assessee is treated as allowed for statistical purpose

ITA 438/GTY/2019[2011-12]Status: DisposedITAT Guwahati14 Feb 2020AY 2011-12

Bench: Shri P.M. Jagtap & Shri S.S. Godara, Jm] Sa No. 04/Gau/2020 (Arising Out Of Ita No. 438/Gau/2019) Assessment Year: 2011-12 Sarojdevi Roopchand Dugar.................................……………………………………………Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7203 N] Vs Ito, Ward-1, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, T.R. Phukan Road, Assam – 783 301. Assessment Year: 2011-12 Sarojdevi Roopchand Dugar.................................……………………………………………Appellant 95, Labh Niwas, Dr. Atmaram Merchant Road, Kalbadevi, Mumbai – 400 002. [Pan : Ackpd 7203 N] Vs Ito, Ward-1, Dhubri………………………………………………..........................................Respondent Aayakar Bhawan, T.R. Phukan Road, Assam – 783 301. Appearances By: None Appearing On Behalf Of The Assessee. Shri Jayanta Mridha, Jcit, Sr. Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 14, 2020 Date Of Pronouncing The Order : February 14, 2020 O R D E R Per P.M. Jagtapby This Stay Application, The Assessee Is Seeking Stay Of Outstanding Demand Of Rs. 1,19,810/- For A.Y. 2011-12 & The Same Is Being Disposed

Section 143(3)Section 148Section 68Section 69C

M/S Narru Kumar Jhanwar (HUF), Kolkata vs. I.T.O., Ward-35(2), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1262/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C

M/S Indra Chand Jhanwar (HUF), Kolkata vs. I.T.O., Ward-35(2), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1261/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C

Narru Kumar Jhanwar, Kolkata vs. I.T.O., Ward-35(2), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1260/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C

M/S Hansraj Jhanwar (HUF), Kolkata vs. I.T.O., Ward-34(3), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1259/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C

Smt. Kamala Devi Jhanwar, Kolkata vs. I.T.O., Ward-35(3), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1258/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C

Sanjeev Bubna HUF, Kolkata vs. I.T.O., Ward-36(3), Kolkata

Appeals are allowed for statistical purposes in above terms

ITA 1231/KOL/2019[2015-16]Status: DisposedITAT Kolkata14 Feb 2020AY 2015-16

Bench: Sri S. S. Godara] आयकर अपीलसं./I.T.A No.1231/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Sanjeev Bubna (Huf) Vs. Ito, Ward-36(3), Kolkata 11A, Judges Court Road, Alipore, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafhs3337B (Appellant) .. (Respondent) Appellant By : Shri P J Bhide, Fca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1258/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Smt. Kamala Devi Jhanwar Vs. Ito, Ward-35(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acopj2000K (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr & आयकर अपीलसं./I.T.A No.1259/Kol/2019 ("नधा"रण वष" / Assessment Year: 2015-16) M/S Hansraj Jhanwar Vs. Ito, Ward-34(3), Kolkata 89, Netaji Subhas Road, Dalhousie, Kolkata. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhh0566H (Appellant) .. (Respondent) Appellant By : Shri R C Jhawer, Ca Respondent By : Smt. Ranu Biswas, Addl. Cit-Dr

For Appellant: Shri P J Bhide, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT-DR
Section 143(3)Section 68Section 69C