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

Vardhman Remedies P.Ltd, Mumbai vs. DCIT 13(3)(2), Mumbai

The appeal of the assessee is allowed

ITA 6773/MUM/2016[2011-12]Status: DisposedITAT Mumbai29 Sept 2017AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227, Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Income Tax Officer 13(3)(3), बनाम/ M/S.Vardhman Remedies Pvt Ltd., R.No.227,Aayakar Bhavan H-405, Gokul Residency, Vs. M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.142/Mum/2017 Arising Out Of Ita No. 1004/Mum/2016 (Assessment Year: 2010-11) M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227,Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. बनाम/ Dy.Commissioner Of Income Tax M/S.Vardhman Remedies Pvt Ltd., 13(3)(2), H-405, Gokul Residency, Aayakar Bhavan 6773/M/2016 & –Co.142/Mu/2017 Near Samta Nagar, Vs. M.K. Road Kandivali (E), Mumbai 400020 Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vidhyadhar
Section 115JSection 133(6)Section 143(3)Section 148Section 69C

Vardhman Remedies P.Ltd, Mumbai vs. ITO 13(3)(3), Mumbai

The appeal of the assessee is allowed

ITA 6772/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Sept 2017AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227, Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Income Tax Officer 13(3)(3), बनाम/ M/S.Vardhman Remedies Pvt Ltd., R.No.227,Aayakar Bhavan H-405, Gokul Residency, Vs. M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.142/Mum/2017 Arising Out Of Ita No. 1004/Mum/2016 (Assessment Year: 2010-11) M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227,Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. बनाम/ Dy.Commissioner Of Income Tax M/S.Vardhman Remedies Pvt Ltd., 13(3)(2), H-405, Gokul Residency, Aayakar Bhavan 6773/M/2016 & –Co.142/Mu/2017 Near Samta Nagar, Vs. M.K. Road Kandivali (E), Mumbai 400020 Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vidhyadhar
Section 115JSection 133(6)Section 143(3)Section 148Section 69C

Vardhaman Remedies P.Ltd, Mumbai vs. ITO 9(3)(3), Mumbai

The appeal of the assessee is allowed

ITA 1495/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Sept 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227, Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Income Tax Officer 13(3)(3), बनाम/ M/S.Vardhman Remedies Pvt Ltd., R.No.227,Aayakar Bhavan H-405, Gokul Residency, Vs. M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.142/Mum/2017 Arising Out Of Ita No. 1004/Mum/2016 (Assessment Year: 2010-11) M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227,Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. बनाम/ Dy.Commissioner Of Income Tax M/S.Vardhman Remedies Pvt Ltd., 13(3)(2), H-405, Gokul Residency, Aayakar Bhavan 6773/M/2016 & –Co.142/Mu/2017 Near Samta Nagar, Vs. M.K. Road Kandivali (E), Mumbai 400020 Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vidhyadhar
Section 115JSection 133(6)Section 143(3)Section 148Section 69C

Vardhman Remedies P.Ltd, Mumbai vs. ITO 9(3)(3)

The appeal of the assessee is allowed

ITA 1494/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Sept 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227, Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Income Tax Officer 13(3)(3), बनाम/ M/S.Vardhman Remedies Pvt Ltd., R.No.227,Aayakar Bhavan H-405, Gokul Residency, Vs. M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.142/Mum/2017 Arising Out Of Ita No. 1004/Mum/2016 (Assessment Year: 2010-11) M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227,Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. बनाम/ Dy.Commissioner Of Income Tax M/S.Vardhman Remedies Pvt Ltd., 13(3)(2), H-405, Gokul Residency, Aayakar Bhavan 6773/M/2016 & –Co.142/Mu/2017 Near Samta Nagar, Vs. M.K. Road Kandivali (E), Mumbai 400020 Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vidhyadhar
Section 115JSection 133(6)Section 143(3)Section 148Section 69C

ITO 13(3)(3), Mumbai vs. Vardhman Remedies P.Ltd, Mumbai

The appeal of the assessee is allowed

ITA 1004/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Sept 2017AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227, Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Income Tax Officer 13(3)(3), बनाम/ M/S.Vardhman Remedies Pvt Ltd., R.No.227,Aayakar Bhavan H-405, Gokul Residency, Vs. M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. Cross-Objection No.142/Mum/2017 Arising Out Of Ita No. 1004/Mum/2016 (Assessment Year: 2010-11) M/S.Vardhman Remedies Pvt बनाम/ Income Tax Officer 13(3)(3), Ltd., R.No.227,Aayakar Bhavan Vs. H-405, Gokul Residency, M.K. Road Near Samta Nagar, Mumbai 400020 Kandivali (E), Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. बनाम/ Dy.Commissioner Of Income Tax M/S.Vardhman Remedies Pvt Ltd., 13(3)(2), H-405, Gokul Residency, Aayakar Bhavan 6773/M/2016 & –Co.142/Mu/2017 Near Samta Nagar, Vs. M.K. Road Kandivali (E), Mumbai 400020 Mumbai-400101 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vidhyadhar
Section 115JSection 133(6)Section 143(3)Section 148Section 69C

Jt. CIT (OSD)-6(2)(1), Mumbai vs. Cargo Gear Services Pvt. Ltd., Mumbai

In the result, the appeal of the revenue is hereby ordered to be allowed

ITA 2677/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Sept 2017AY 2011-12

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2677/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Jt. Cit (Osd)-6(2)(1) बिधम/ Cargo Gear Services Pvt. Room No. 563, 5Th Floor, Ltd. Plot No. 10, Opp Sant Vs. Aayakar Bhavan, M.K. Janaben Muncipal Market, Road, Mumbai Pin:400 020 Godapdev Cross Rd No. 1, Off Reay Road Pin:400011 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcc4330K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By: Shri V. Jenardhanan सुनवाई की तारीख / Date Of Hearing: 19.09.2017 घोषणा की तारीख /Date Of Pronouncement: 27.09.2017 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 19.01.2016 Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2011-12. 2. The Revenue Has Raised The Following Grounds:- “1. On The Facts & In The Circumstances Of The Case & In Law The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs.35,08,658/- Being Peak Of Sham Purchases Made U/S 69C Of The Act, By Holding That It Is Addition Of Bogus Purchases U/S 68 Of The Act, A.Y. 2011-12

For Appellant: NoneFor Respondent: Shri V. Jenardhanan
Section 143(1)Section 147Section 68Section 69C