ITO-4(3)(1), MUMBAI vs. M/S. UPDATE MARKETINGS PVT LTD., MUMBAI

M/s. Update Marketings Pvt. Ltd. Act. However, the AO did not accept the contention of the assessee and held the purchases made from these two parties as in-genuine and rejected the plea of the assessee that profit embedded in the purchases only may be taxed. Accordingly, he added the entire bogus purchase to the tune of Rs.7,00,01,106/-. Aggrieved, the assessee preferred an appeal before the Ld.CIT(A)/NFAC, who was pleased to partly allow the appeal filed by the assessee by restricting the addition @ 12.5% of the purchases of Rs.7,00,01,106/-.

"4. An appeal was preferred before the Commissioner of Income Tax, (Appeals), who allowed the appeal partly vide its order dated 19th May, 2015. The Appellate Authority held that payments made by the assessee were through banking channels and that there was no evidence to prove that the cash had flowed back to the appellant. Purchase invoices and ledger statements also appear to have been produced before the Appellate Authority. It was held that what was taxable under the Income-tax Act; was only the real income. Even when the transaction was not verifiable only the income component, could be taxed and not the entire transaction amount. It was also held that it was undisputed that the sale proceeds of the goods had been duly accounted for in the books and offered to tax, hence, the entire purchase amount could not have been added in the present case and that with a view to plug any revenue leakage in the aforementioned circumstances, disallowance of @ 12.5% was held to be reasonable to safeguard the interest of revenue. It, therefore, confirmed the addition to the extent of 12.5% of the alleged purchases of Rs. 4,50,08,383/~ i.e. Rs, 56,26,047/-, therefore, relief was granted to the appellant to the extent of Rs.4,50,08,383/- - Rs.56,26,047/- = Rs.3,93,82,336/~.

The order of ClT(Appeals) was challenged before the Tribunal vide its order dated 03rd May, 2017, dismissed the same. It was held that without

M/s. Update Marketings Pvt. Ltd. purchasing materials and goods, it would not have been possible on the part of the assessee to execute the contract work with the MCGM, which is a Government Authority. It also held that the A.O. had not disputed the turnover of the contract work executed by the assesses and that unless the assesses procured the materials and goods, if not from the declared sources but from some other sources, it would not be possible on the part of the assessee to execute work awarded by MCGM. The Tribunal, therefore, held that the entire purchase made by the assessee could not be added back as income, but only profit element embedded therein, be treated as income of the assessee,

5. Further, we note in the present case that the assessee had filed before the Ld.CIT(A)/NFAC as directed by him, the following relevant documents to prove the genuineness of the purchases and corresponding sales of such purchases made from the two parties as under:-

8.5 During the course of appellate proceedings, in view of the powers of the undersigned as per section 250(4) of the Act read with rule 46A(4) of the IT Rules, the appellant was directed to furnish various documents and details. In compliance, the appellant had submitted the following:- i. Tax audit report for the assessment year under consideration. ii. Audited financial statements of the assessment year under consideration iii. Ledger account of M/s. Radiance Multitrade Private Limited in the books of account of the appellant for the period from 01.04.2015 to 31.03.2016. iv. Ledger account of M/s. Aspire Steel & Engineering Private Limited in the books of account of the appellant for the period from 01.04.2015 to 3103.2016.

M/s. Update Marketings Pvt. Ltd. v. Copies of purchase invoices and delivery challans issued by M/s. Radiance Multitrade Private Limited in respect of the purchases made by the appellant during the assessment -year under consideration. vi. Copies of purchase invoices and delivery challans issued by M/s. Aspire Steel & Engineering Private Limited in respect of the purchases made by the appellant during the assessment year under consideration. : vii. Copies of sale invoices and delivery challans in respect of the sales made to M/s. Jyoti Dye Chem Private Limited during the assessment year under consideration. viii. Profit ratios for the preceding three assessment years, ix. Copy of VAT return x. Copy of VAT assessment

8.6 The above documents have been carefully perused. From the verification of purchase invoices, sale invoices, delivery challans and ledger accounts the following facts emerge:

It is noted that the Ld.CIT(A)/NFAC has verified the purchase invoices, 6. sales invoices, delivery challans and ledger accounts and noted that the assessee had purchased citric acid, monosodium glutamate, black Sulphur and disperse dyes from M/s.Radiance Multitrade Pvt. Ltd., and sold the same to M/s.Jyoti Dye Chem Pvt. Ltd., on the same day of purchase; and it is noted that the relevant details of such finding has been given by the Ld.CIT(A)/NFAC in the impugned order and is not repeated for sake of brevity. The Ld.CIT(A)/NFAC also noted that the assessee had purchased TMT Bars and MS Pipes from M/s.Aspire Steel & Engg. Pvt. Ltd., and sold the same to M/s.Jyoti Dye Chem

M/s. Update Marketings Pvt. Ltd. Pvt. Ltd., on the same day. The details of which are given at Page Nos.10 & 11 of the impugned order. The Ld.CIT(A)/NFAC, thereafter, has given finding of the fact that the purchases made from M/s.Radiance Multitrade Pvt. Ltd., M/s.Aspire Steel & Engg. Pvt. Ltd., has been sold to M/s.Jyoti Dye Chem Pvt. Ltd., during the relevant year itself. It is also noted that the Ld.CIT(A)/NFAC found the quantities of purchases and sales duly matched with the Tax Audit Report issued by the Auditor and that purchases are duly recorded in the books of accounts and sales have been offered to tax. According to the Ld.CIT(A)/NFAC, in the aforesaid factual back ground, the entire purchases of Rs.7,00,01,106/-, cannot be added when the AO has not disturbed the corresponding sales made by the assessee. Further, it is noted that the Ld.CIT(A)/NFAC thereafter took into consideration assessee’s gross profit ratio for the relevant year and noted that it was only 0.99% whereas the GP declared in the preceding assessment year was to the tune of 2.71%. According to the Ld.CIT(A)/NFAC current gross profit ratio 0.99% was lower than the preceding three years average ratio of 3.19%. Therefore, according to the Ld.CIT(A)/NFAC, assessee has offered a very low margin during the relevant AY despite huge increase in the turnover. Accordingly, he was of the opinion that the element of inflation of purchase price cannot be ruled out and therefore, he estimated the profit element embedded in the purchase of Rs.7,00,01,106/- made from M/s.Radiance Multitrade Pvt. Ltd. And M/s.Aspire Steel & Engg.

M/s. Update Marketings Pvt. Ltd. Pvt. Ltd. @ 12.5% by relying on few decisions which he cited in the impugned order. Since the Ld.DR could not controvert the aforesaid factual findings given by the Ld.CIT(A)/NFAC and the fact that the payments made by the assessee where through banking channel and there was no evidence to prove that the cash has been given back to the assessee; and the assessee has filed purchase invoices and sales invoices, delivery challans and ledger account and proved that the purchases made from two parties have been sold to M/s.Jyoti Dye Chem Pvt. Ltd., in the same year; and the AO has not disturbed the sales, the action of the Ld.CIT(A)/NFAC on the facts and circumstances need to be upheld and therefore, we confirm the action of the Ld.CIT(A)/NFAC and dismiss the appeal filed by the Revenue.