M/S. ROLEX LANOLIN PRODUCTS LTD,MUMBAI vs. CIT (A), MUMBAI

PDF · subscribers
ITA 271/MUM/2022Status: DisposedITAT Mumbai07 July 2022AY 2009-105 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the purchases were from books of account and the overall GP rate was not disputed, there was no concealment of income or furnishing of inaccurate particulars. Therefore, the penalty was directed to be deleted.

What were the facts?

The assessee was levied penalty under Section 271(1)(c) for assessment years 2009-10 and 2010-11 on account of bogus purchases. The Assessing Officer added the entire purchase amount, but the CIT(A) restricted the addition to the profit element at 12.5% of the purchases.

What were the issues?

Whether penalty under Section 271(1)(c) is leviable when additions are made on estimated profit element of purchases, and not on the entire purchase amount, and the source of purchases is from books of account.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM

For Appellant: Shri Bharat Chovatia Ld. AR, Shri Mahita Nair, Ld. DR
For Respondent: Shri Mahita Nair, Ld. DR

O R D E R

Per Amit Shukla, Judicial Member:

1.

The aforesaid appeals have been filed by the assessee against the separate impugned order of even date 06.12.2021, passed by National Faceless Appeal Centre (NFAC), Delhi in relation to the penalty proceedings u/s 271(1)(c) for AY 2009-10 and 2010-11.

2 & 272/Mum/2022 M/s Rolex Lanolin Products Ltd. 2. Since the grounds raised as well as issues involve in both the appeals are common and are arising identical set of facts, therefore the same were heard together and disposed of by way of this consolidated order.

3.

In AY 2009-10, assessee is aggrieved by levy of penalty of Rs. 29,090/-, and in AY 2010-11, assessee is aggrieved Rs. 78,072/- on account of bogus purchases.

4.

Here in these cases, on the basis of information that assessee company had taken accommodation entries for bogus purchases in the following assessment years, which are:-

In AY 2009-10, Rs. 5,77,429/- from N. B. Enterprises Rs. 1,75,719/- from Paras Enterprises. In AY 2010-11, Rs. 19,82,344/- from Revika Trade Impex Pvt. Ltd. Rs. 38,938/- from Krish Corporation 5. The AO had made the addition of entire purchases in both the assessment years and the first appellate authority i.e. Ld. CIT(A) has given substantial relief by holding that only profit element on such purchases should be added and he estimated 12.5% of the 3 & 272/Mum/2022 M/s Rolex Lanolin Products Ltd. purchases and addition of Rs. 94,143/- was limited for AY 2009-10 and Rs. 2,52,266/- for AY 2010-11. Now the penalty has been levied u/s 271(1)(c) on this GP rate addition which has been confirmed by the first appellate authority.

6.

None appeared on behalf of the assessee in spite of service of notice, therefore the appeal of the assessee is decided ex-parte after hearing the Ld. DR.

7.

On the perusal of the impugned order, it is seen that the addition was made in the assessment order on account of bogus purchases and the entire purchase amount was added by the AO from the alleged parties. First Appellate Authority, i.e. Ld. CIT(A) has held that assessee has only tried to suppress the profit, not that purchases has been made outside the books and accordingly, GP rate was estimated @ 12.5%. It is not disputed that the source of purchase has been shown from the books of accounts and is part of the trading account. The assessee is engaged in the business of manufacturing of lanolin anhydrous of various grades. There is no finding that there is mismatch in the purchase quantity or sale quantity or any defect in the manufacturing account. The assessee

4 & 272/Mum/2022 M/s Rolex Lanolin Products Ltd. might have procured purchase bills for raw material after paying through cheques the source of which is from the books of account and might have bought the material from various other parties through cash. However, the fact of the matter is the entire purchase and sales and trading account has not been disputed nor the overall GP rate has been tinkered. The addition ultimately has been made on estimation of GP rate on purchase. Hence it cannot be held that there is any concealment of income or furnishing of inaccurate of particulars of income. Therefore, penalty levied and sustained by the First Appellate Authority directed to be deleted.

8.

In the net result, both the appeals filed by the assessee are allowed.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →