KALPATARU PROJECTS INTERNATIONAL LTD,MUMBAI vs. DCIT, CC-3(3), MUMBAI

While the Revenue in its appeal for the assessment year 2013-14 has raised the following grounds: - “1. Whether on the facts and circumstances of the case and in law, the Ld.CIT(A) has erred in placing undue reliance on documents such as ledger accounts, self generated invoices, work order, and bank payments produced by the assessee without ensuring independent third-party verification of actual supply of goods services. Such self-serving documents cannot establish the genuineness in the face of contrary evidence unearthed during investigation.

During the hearing, the learned Authorised Representative (“learned AR”), at the outset, wishes to argue the ground raised on merits pertaining to the disallowance made under section 37(1) of the Act by considering certain purchases as non-genuine. As the grounds raised in Revenue’s appeal also pertain to the part-deletion of a similar disallowance, all these grounds are considered together.

The brief facts of the case are that the assessee is a domestic company engaged in the business of manufacturing of power transmission line towers and steels structures, Biomass based power generation plant, developing infrastructure facilities and construction of Railway lines, etc. For the assessment year 2013-14, the assessee filed its return of income on ITAs No.5962, 5963, 5964, 5965 & 6112/Mum/2025 4 (A.Ys. 2013-14, 2014-15, 2015-16 and 2017-18)

In response, the assessee submitted that no incriminating material was found during the course of the search, which casts doubt on the genuineness of the transactions with the above-mentioned parties or which can justify that the above parties have not supplied goods or provided any services to the assessee. The assessee further submitted that the allegations are based solely on surmises and assumptions, without any corroborative evidence to substantiate the claim that the transactions are non-genuine/bogus. The ITAs No.5962, 5963, 5964, 5965 & 6112/Mum/2025 6 (A.Ys. 2013-14, 2014-15, 2015-16 and 2017-18) assessee also submitted that the show cause notice issued to the assessee is very generic without specifying any discrepancies in the details and documents submitted during the assessment proceedings. The assessee also highlighted the fact that two of the individuals whose statements were recorded during the search have retracted their statements.

The AO, vide order dated 30.03.2025, passed under section 147 read with section 144 of the Act, disagreed with the submissions of the assessee and held that despite the grant of ample time and opportunities, the assessee has failed to furnish the requisite documentary evidence in respect of purchase transactions with the afore-noted vendors. The AO also referred to the report of the Field Inspection carried out in respect of certain purchase parties, wherein it was found that most of the said vendors from whom the assessee has made purchases of goods/services were not existing at the registered addresses, there were no identification boards at most of the registered addresses and no business activity was being carried out there. The AO held that when the Field Inspection Report was confronted with the key employees, they reiterated that they did not know any of the purchase party and never came across them while working. By referring to the statement recorded during the search, the AO further noted that the key employees stated that they are not able to find the vendors in their Supply Chain Tracking System. Accordingly, the AO held that these facts themselves raised questions on the genuineness of the transactions done with such vendors. As regards the retraction by two of the individuals, whose statement was recorded during the search, the AO held that such retraction affidavits

The learned CIT(A), vide impugned order, after considering the submissions of the assessee held that full disallowance of the purchase value appears to be excessive and disproportionate and accordingly to plug the leakage of revenue directed the AO to restrict the disallowance to 12.5% of the total purchase value and grant the relief to the assessee in respect of balance amount. Accordingly, the learned CIT(A) confirmed that the addition made by the AO to an extent of Rs.33,81,180/- and the balance amount of Rs.2,36,68,260/- was directed to be deleted. The learned CIT(A) dismissed the ground raised by the assessee challenging the initiation of the assessment proceeding under section 147 of the Act. Being aggrieved, both the assessee and the Revenue are in appeal before us.

During the hearing, the learned AR submitted that even though the assessee has a good case on the jurisdictional ground raised in its appeal, the same may be kept open and the present appeal be decided on the grounds raised on merits. As regards the additions sustained by the learned CIT(A), the learned AR submitted that all the purchases which are in dispute in the present case pertain to its subsidiary, i.e., which was merged with the assessee in the year 2022. The learned AR further submitted that in the search on the assessee group, various statements relied upon by the AO in support of the impugned addition were recorded during the search on the assessee group on 04.08.2023, which is after a period of 10 years from the year under consideration and thus it was submitted that the employees whose statements were recorded either did not work in the concerned unit or joined the company after the year under consideration, and therefore, these employees cannot be presumed to know the entire affairs of JMC during the year under consideration. Further, by referring to the findings of the learned CIT(A) in respect of impugned five vendors, the purchase from whom was considered as non-genuine by the AO, the learned AR submitted that the assessee furnished all the data available with it to the extent possible, and these vendors were regular suppliers of the assessee for various projects even in the subsequent years. The learned AR submitted that there is no finding of any of the lower authorities that any incriminating material was found during the search, which leads to the conclusion that the impugned purchases were non-genuine. Accordingly, the learned AR submitted that the learned CIT(A)

On the other hand, the learned Departmental Representative (“learned DR”) by vehemently relying upon the order passed by the AO submitted that when the assessee submitted documents in the subsequent years, the purchase to that extent was accepted. However, in the year under consideration, in respect of the aforenoted vendors, the assessee could not furnish complete details. Accordingly, the learned DR submitted that the addition as made by the AO should be sustained.

We have considered the submissions of both sides and perused the material available on record. At the outset, it is pertinent to note certain undisputed facts of the present case, which are as follows: - (a) M/s. JMC Project India Pvt. Ltd. (“JMC”) was a subsidiary of the assessee and pursuant to the order dated 21.12.2022 passed by the Hon’ble National Company Law Tribunal, Ahmedabad, JMC merged with the assessee with effect from 01.04.2022.

Thus, in light of the aforementioned undisputed facts of the present case, we now analyse the submissions of both sides vis-à-vis the findings of lower authorities. As is evident from the record, during the search and seizure action under section 132 of the Act, statement of certain key employees, i.e., Shri Prashant Nachanekar, Manager in assessee’s Water Procurement Business Division, Shri Shailendra Kumar Tripathi, CEO and MD of JMC before its merger with the assessee, Shri Sagar Sadanand Sawant, Senior Officer in assessee’s Water Procurement Division, and Shri Suhail Arora, General Manager and Head of Procurement in assessee’s Water BU of assessee, were recorded and they were explicitly asked regarding the purchases from and sub-contract agreements awarded to certain vendors. Since these individuals were not aware of the transaction done by JMC with the impugned vendors, and further, no details in respect of these vendors were available with the Supply Chain Tracking of the assessee, the AO alleged that the expenditure claimed by the assessee is non-genuine. In this regard, the AO also placed reliance on the Field Inspection Report carried out in respect of certain purchase parties, wherein it was found that most of these vendors from whom JMC has made purchases of goods/services were not existing at their registered addresses and there was no identification board on most of the registered addresses and no business activity was carried out there. The AO further noted that when the key employees were confronted with the said

We find that the learned CIT(A) agreed with the various submissions of the assessee and held that none of the statements recorded during the course of the search is indicative of the fact that the transaction was bogus and merely conveys the unfamiliarity of the person with the vendors. Further, the learned CIT(A) also noted the fact that some of the persons, whose statement was recorded during the course of search, for e.g., Shri Prashant Nachanekar, a Manager in assessee’s Water Procurement Water Division and Shri Suhail Arora, General Manager and Head of Procurement in assessee’s Water Division Unit, joined the assessee company only much after the year under consideration, i.e., in January, 2013 and 2019, respectively. Further, we find that the learned CIT(A) also noted the fact that the assessee is a large organisation structure comprising over 8000 employees across multiple sites

However, we find that despite recording its detailed findings on various factual aspects of this matter, the learned CIT(A) in paragraph 6.2.8 of the impugned order observed as follows: - “6.2.8. However, it is equally noted that during the assessment proceedings, the AO has raised certain issues notably, that in some instances:  Certain employees could not confirm familiarity with the vendors;  Invoices, delivery challans, inward/outward registers, stock registers, purchase orders, goods receipt note and detailed goods movement were not produced for all vendors;”

Accordingly, merely to plug the leakage of revenue, the learned CIT(A), vide impugned order, made an ad hoc disallowance @12.5% of the total purchase value from the impugned five vendors.

As noted in the foregoing paragraphs, the purchase transactions which have been disputed by the Revenue were carried out by JMC in the year under consideration, i.e. prior to its merger with the assessee from 01.04.2022. Thus, at the outset, we do not find any merits in the strong reliance placed by the AO on statement of certain employees recorded during the course of search, who were working with the assessee, such as Shri Prashant Nachanekar, Manager in assessee’s Water Procurement Business Division, Shri Sagar Sadanand Sawant, Senior Officer in assessee’s Water Procurement Business and Shri Suhail Arora, General Manager and Head of procurement in assessee’s Water Business Unit. Further, as noted in the impugned order, Shri Prashant Nachanekar joined the Procurement Division only in January 2023, and Shri Suhail Arora started working as Head of Procurement for the assessee’s Water Business Unit in 2019. Therefore, we are of the considered

We find that in respect of these five vendors, i.e., B.S. Trading Company, Gourav Sarkar, Navkar Builders Limited, Sharma Ventures and Sakshi Enterprises, the assessee also furnished the details of projects and material supplied by these entities. The learned CIT(A), vide impugned order, after perusal of these details, duly noted the fact that these entities were engaged by JMC to execute projects such as President Estate, New Delhi, Adhiraj Township, Taloja Project, Kalpatru Radiance, Jindal Thermal Power

As per the assessee, prior to 01.10.2017, JMC was using the Financial Accounting Software (“FAS”) system, and unlike the advanced SAP accounting software, the FAS system did not support the uploading of copies of invoices, lorry receipts, transportation receipts, labour bills, bank statements, etc. Thus, as per the assessee, the technical capabilities at that time were significantly limited compared to today, and consequently, records of various documents are not available in soft copy.

Thus, from the perusal of the record and various details submitted by the assessee before the lower authorities, it is evident that no incriminating material was brought on record by the Revenue to prove that the purchase transaction by JMC with the afore-noted five impugned vendors was non- genuine and bogus. Therefore, we are of the considered view that these

During the hearing, the learned DR placed reliance upon the decision of the Hon’ble Jurisdictional High Court in PCIT vs. Drisha Impex Pvt. Ltd., reported in (2025) 173 taxmann.com 571 (Bom), and submitted that in this decision the Hon’ble High Court held that part disallowance upheld by the Tribunal on account of alleged bogus purchases is not justified once the purchases were found to be non-genuine. Accordingly, the learned DR submitted that the learned CIT(A) erred in upholding a disallowance of up to ITAs No.5962, 5963, 5964, 5965 & 6112/Mum/2025 17 (A.Ys. 2013-14, 2014-15, 2015-16 and 2017-18)

As noted above, in the present case, the reassessment proceedings were initiated on the basis of the statement of key employees of the assessee recorded during the course of search and there is no allegation of the Revenue that the assessee/JMC is a beneficiary of accommodation entry transaction of bogus purchases. As noted in the foregoing paragraphs, all the impugned five vendors with whom the JMC had transacted were found to have a consistent business relationship with JMC, which continued even in the subsequent

It is pertinent to note that vide impugned order, the learned CIT(A) merely upheld the disallowance to an extent of 12.5% of the total purchases to plug the leakage of revenue, and there is no other basis for upholding the said disallowance even after recording various factual findings in favour of the assessee in the impugned order. Therefore, such being the facts, we do not find any merit in the part disallowance upheld by the learned CIT(A) in the present case, and the same is directed to be deleted. Accordingly, we do not find any basis in the entire impugned disallowance made under section 37(1) of the Act, when the whole purchase was wholly and exclusively for the purposes of the business of JMC/the assessee. Hence, the entire disallowance made under section 37(1) of the Act is directed to be deleted. As a result, Ground No.4 raised in assessee’s appeal is allowed. Accordingly, grounds raised by the Revenue for the assessment year 2013-14 challenging the part- deletion of disallowance made by the learned CIT(A) are dismissed.

In view of the submissions of the learned AR, Grounds No.1 – 3 in assessee’s appeal, raising jurisdictional issues are kept open.

In the result, the appeal by the assessee for the assessment year 2013- 14 is allowed, while the appeal by the Revenue is dismissed.

In the appeals by the assessee for the assessment years 2014-15, 2015-16 and 2017-18, we find that the assessee has, inter alia, raised the grounds challenging the part disallowance upheld by the learned CIT(A) to an extent of 12.5% of the total purchase value, inter alia, from the two vendors, namely, Gourav Sarkar and Sakshi Enterprises. During the hearing, both parties fairly agreed that the impugned addition under section 37(1) of the Act is similar to the assessment year 2013-14. We further find that the learned CIT(A) has also recorded similar findings vide impugned orders for the assessment years 2014-15, 2015-16 and 2017-18. Therefore, we are of the considered view that our findings/conclusion as rendered in the cross-appeal for the assessment year 2013-14 shall apply mutatis mutandis in these years. Accordingly, the disallowance of 12.5% upheld by the learned CIT(A) is directed to be deleted.

Before conclusion for completeness, we may note that the Revenue has not filed any appeal against the part-deletion of disallowance under section 37(1) by the learned CIT(A) for the assessment years 2014-15, 2015-16 and 2017-18.

Accordingly, the grounds raised by the assessee on merits in its appeal for the assessment years 2014-15, 2015-16 and 2016-17 are allowed. The grounds raised by the assessee, raising jurisdictional issues, are kept open in the light of the learned AR's submission during the hearing.

In the result, the appeals by the assessee for the assessment years 2014-15, 2015-16 and 2016-17 are allowed.

To sum up, all the appeals by the assessee are allowed, while the appeal by the Revenue for the assessment year 2013-14 is dismissed.