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 12(2), Mumbai vs. Kewalraj & Co, Mumbai

The appeal of the assessee is partly allowed

ITA 4775/MUM/2013[2007-08]Status: DisposedITAT Mumbai28 Oct 2015AY 2007-08

Bench: S/Sh. Rajendra & Sanjay Gargआयकर आयकर अपील अपील संसंसंसं/.Ita No.4775/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2007-08 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit-12(2) M/S. Kewalraj & Company. Room No.134, Aayakar Bhavan, Vs E-3, Cuffe Castle,Cuffe Parade, M.K. Road Colaba,Mumbai-400 005. Mumbai-400 020. Pan:Aaefa 7871 M आयकर आयकर अपील अपील संसंसंसं/.Ita No.4166/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2007-08 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Kewalraj & Company. Dcit-12(2) Mumbai-400 005. Vs Mumbai-400 020. Pan:Aaifk 7371 A आयकर आयकर अपील अपील संसंसंसं/.Ita No.4776/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit-12(2) M/S. Kewalraj & Company. Mumbai-400 020. Vs Mumbai-400 005. िनधा"रती िनधा"रती ओर ओर सेसेसेसे/Assessee By : Shri Shekhar Gupta िनधा"रती िनधा"रती ओर ओर राज"व क" ओर से/ Revenue By : Ms. Vinita J. Menon सुनवाई सुनवाई क" क" तारीख तारीख / Date Of Hearing : 09- 09 -2015 सुनवाई सुनवाई क" क" तारीख तारीख घोषणा क" तारीख / Date Of Pronouncement : 28-10-2015 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग" अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग" अ"तग" आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Orders Dt.5.3.2013 Of Cit(A)-24, Mumbai, The Assessing Officer(Ao) & The Assessee Have Filed Cross Appeals For The Ay 2007-08,Whereas For A.Y. 2008-09 The Ao Has Filed The Appeal.Ground Of Appeal For The A.Y.2007-08 By The Revenue & The Assessee & For A.Y. 2008-09 Are As Follows:

For Appellant: Shri Shekhar GuptaFor Respondent: Ms. Vinita J. Menon
Section 254(1)Section 69C

Sh. Ashwani Jain, New Delhi vs. ACIT, New Delhi

In the result, the appeal is allowed

ITA 2422/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2015AY 2007-08

Bench: Shri Inturi Rama Rao & Smt. Beena A. Pillaiassessment Year: 2007-08 Ashwani Jain, A-92, Vs. Asstt. Commissioner Of Gujrawalan Town, Part-1, Income Tax, Circle-20(1), New Delhi New Delhi (Pan: Aahpj3505G) (Appellant) (Respondent) Appellant By : S/Sh. Rakesh Gupta & Tarun Kumar, Advocates Respondent By : Sh. K.K. Jaiswal, Dr Date Of Hearing: 08.09.2015 Date Of Pronouncement: 30.09.2015 Order Per Inturi Rama Rao, A.M.: This Is An Appeal Filed By The Assessee Directed Against The Order Of Cit(A)-Xxii, New Delhi, Dated 31.12.2012 Passed For The Assessment Year 2007-08. The Assessee Raised The Following Grounds Of Appeal: I. That Having Regard To The Facts & Circumstances Of The Case, Ld. Cit(A) Has Erred In Law & On Facts In Confirming The Action Of Ld. Ao In Levying Penalty Of Rs.6,23,046/- & That Too Without Assuming Jurisdiction As Per Law & Without Considering The Facts & Circumstances Of The Case & The Impugned Penalty Order Being Illegal & Void Ab-Initio. Ii. That In Any Case & In Any View Of The Matter, Action Of Ld. Cit(A) In Not Quashing The Penalty Order Framed By Ld. Ao Is Beyond Jurisdiction & Without Considering The Facts & Circumstances Of The Case & The Impugned Penalty Order Being Illegal & Void Ab-Initio & The Impugned Penalty Order Has Been Framed Without Considering The Submissions/Evidences Of The Assessee & Without Providing Any Adverse

For Appellant: S/sh. Rakesh Gupta & Tarun Kumar, AdvocatesFor Respondent: Sh. K.K. Jaiswal, DR
Section 143(3)Section 271Section 271(1)(c)Section 69C