R SURESH & CO,MUMBAI vs. ACIT - 19(3), MUMBAI, MUMBAI

ITA 6515/MUM/2025Status: DisposedITAT Mumbai30 December 2025AY 2010-11Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that while the purchases were alleged to be bogus, the assessee had provided primary evidence and there were no adverse findings in its financials. The addition should be restricted to the difference in GP rates.

What were the facts?

The assessee's assessment was reopened based on information that a group was providing accommodation entries. The AO added Rs. 2,01,62,146/- for bogus purchases, which was confirmed by the CIT(A). The assessee appealed to the ITAT.

What were the issues?

Whether the addition on account of bogus purchases is justified, and if so, to what extent.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 145(3)

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Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI AMIT SHUKLA, JM & SHRI ARUN KHODPIA, AM

For Appellant: Shri. Rashesh Shah
For Respondent: Shri Annavaran Kosuri, Sr. AR
Hearing: 17.12.2025Pronounced: 30.12.2025

Per Arun Khodpia, AM: The captioned appeal is filed by the assessee, directed against the order of Commissioner of income tax appeals (for short “ld. CIT(A)”), NFAC, New Delhi dated 08.09.2025, for the assessment year (AY) 2010-11, which in turn arises from the assessment order dated 30.12.2017 passed by Assistant Commissioner of Income Tax, Circle-19(3), Mumbai (for short “Ld. AO”)) under section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (for Short “The Act”). R Suresh & Co.

2.

The grounds of appeal r

The order continues below.

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