DY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), MUMBAI-400020 vs. M/S. ABHIJEET DIES AND TOOLS P LTD., MUMBAI-400067

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ITA 1261/MUM/2022Status: DisposedITAT Mumbai29 June 2022AY 2009-103 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, finding no infirmity in restricting the addition by applying a gross profit rate of 15% on the bogus purchases, as it followed an earlier order of the Tribunal in the assessee's own case.

What were the facts?

The Assessing Officer reopened the assessee's case based on information about bogus purchase bills. The AO added the entire amount of bogus purchases as unexplained expenditure. The CIT(A) restricted the addition to the shortfall in gross profit by applying a 15% gross profit rate.

What were the issues?

Whether the entire amount of bogus purchases should be added as unexplained expenditure, or if the addition should be restricted to the profit element.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI AMIT SHUKLA & SHRI GAGAN GOYAL

Hearing: 29/06/2022Pronounced: 29/06/2022

O R D E R PER AMIT SHUKLA, JM :

The aforesaid appeal has been filed by the Revenue against the impugned order dated 11.03.2022 passed by learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC) (in short ‘ld. CIT(A)’) deleting the addition made by the Assessing Officer on account of bogus purchases. In its appeal, assessee has raised the following grounds :-

“1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in deleting the addition on account of bogus purchases

M/s. Abhijeet Dies and Tools Pvt. Ltd. without appreciating the fact that the assessee has failed to prove the genuinely of the transaction?

2. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in not upholding the order of the Assessing Officer and erred in restricting the addition to the extent of shortfall in gross profit as compared to the gross profit of 15% i.e. 3.80% without appreciating the facts that as per enquiry & investigation made by this office, the alleged parties are mere accommodation entry providers and the assessee is one of the beneficiaries of such accommodation entry.

3. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in allowing the appeal of the assessee by placing reliance upon decision in the case of the assessee’s sister concern M/s. Abhijeet Plastic India Pvt. Ltd., to 1428/Mum/2019 for assessment years 2009-10 to 2011-12 which is not accepted by the department and the further appeal to Hon'ble High Court has been recommended in the case of M/s. Abhijeet Plastic India Pvt. Ltd. for AY 2009-10 to 2011-12.”

2.

Facts in brief are that on the basis of information received by the Assessing Officer that the assessee has obtained bogus purchase bills of Rs.17,74,730/- from M/s. KRC Trading Co. Pvt. Ltd., the assessee’s case was reopened under Section 148 of the Income Tax Act, 1961 (in short ‘the Act’). The Assessing Officer based on such information has held that the entire bogus purchases of Rs.17,74,730/- needs to be added as unexplained expenditure. The ld. CIT(A) following the decision of Tribunal in assessee’s own case for Assessment Year 2012-13 in has restricted the addition by applying gross profit rate of 15%. Against this, Revenue is in appeal.

3.

Since the ld. CIT(A) has followed the earlier year order of ITAT by applying gross profit rate of 15% on the bogus purchases, therefore, we do not find any infirmity in such an order and the same is upheld.

M/s. Abhijeet Dies and Tools Pvt. Ltd.

4.

In the result, appeal of the Revenue is dismissed.

Order pronounced in the open court on 29th June, 2022.

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