SOCRISTO ENTERPRISES,GUWAHATI vs. DCIT, CENTRAL CIRCLE-1, GUWAHATI

ITA 90/GTY/2023Status: DisposedITAT Guwahati03 July 2026AY 2021-2211 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the AO properly exercised jurisdiction under Section 153C as the assessee was aware of the satisfaction note and the issue was not raised before lower authorities. The addition for bogus bills was sustained at 15% of the purchase amount as gross profit, and the addition for unexplained expenditure was restricted to the amount for which the assessee failed to provide reconciliation.

What were the facts?

The assessee's case was selected for scrutiny, and during a search operation on another group, documents related to the assessee were found. The Assessing Officer (AO) made additions for bogus bills and unexplained expenditure, which were partly sustained by the CIT(A). The assessee contested the additions and the validity of proceedings under Section 153C.

What were the issues?

The primary issues were the validity of proceedings under Section 153C and the genuineness of expenses claimed by the assessee, including bogus bills and unexplained expenditure.

Which sections of the Income-tax Act were involved?

Section 153C,Section 143(3),Section 133(6),Section 142(1),Section 234A,Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, GUWAHATI BENCH, GUWAHATI

For Appellant: Shri Vivek Malhotra, AR
For Respondent: Shri Santosh Kumar Karnani, Addl. CIT
Hearing: 21.05.2026Pronounced: 03.07.2026

PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER

This is an appeal filed by the assessee against the order passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by the Ld. Commissioner of Income Tax (Appeals), Central, North-East Region, Guwahati [hereinafter referred to as “the Ld. CIT(A)] dated

2 Socristo Enterprises 23.06.2023, Appeal No. CIT(A), Central NER, Guwahati/10056/2020-21 on the following grounds of appeal:

“1. That the appellant denies regarding the addition made by the AO as Bogus Bills of an total amount Rs. 1195,340 and sustained by CIT (a) up to an amount

The order continues below.

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