JCIT (OSD), CIRCLE 1(1), RAIPUR, RAIPUR vs. BALAJEE LOHA PRIVATE LIMITED, RAIPUR, RAIPUR

ITA 31/RPR/2026Status: DisposedITAT Raipur21 September 2026AY 2018-196 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(Appeals)'s decision to reduce the disallowance from 25% to 12.5% of the alleged bogus purchases. The Tribunal found no infirmity in the CIT(Appeals)'s findings, especially as the AO had also made an estimated addition.

What were the facts?

The assessee company allegedly made bogus purchases of Rs. 44,92,645/-. The Assessing Officer disallowed 25% of these purchases as profit and added it to the income. The CIT(Appeals) reduced this disallowance to 12.5% based on additional evidence and judicial precedents.

What were the issues?

Whether the disallowance on account of bogus purchases should be 25% or 12.5% of the purchase value, and the admissibility of additional evidence before the CIT(Appeals).

Which sections of the Income-tax Act were involved?

Section 148A,Section 148,Section 143(2),Section 142(1),Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, “DB” RAIPUR

Before: SHRI R.K PANDA & SHRI PARTHA SARATHI CHAUDHURY

For Appellant: Ms. Dimple Warylani, CA
For Respondent: Shri Piyush Tripathi, Sr. DR
Hearing: 11.08.2026Pronounced: 21.09.2026

PER PARTHA SARATHI CHAUDHURY, JM: The present appeal preferred by the Revenue emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 07.11.2025 for the assessment year 2018-19 as per the grounds of appeal on record.

2.

Brief facts in this case are that the assessee company M/s. Balajee Loha Private Limited has made bogus purchase of Rs.44,92,645/- from M/s Mideast Integrated Steels Limited du

The order continues below.

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