Facts
The assessee, a partnership firm, declared income of Rs. 1,36,630/-. The case was reopened due to information about hawala transactions. The Assessing Officer made an addition of Rs. 84,32,503/- for unproved purchases. The CIT(A) restricted this addition to 18% of the bogus purchases.
Held
The Tribunal held that only the profit element embedded in bogus purchases can be added to the income, not the entire purchase value, especially when sales are not doubted. The Tribunal directed the addition to be restricted to 10% of the total unproved purchases.
Key Issues
Whether the entire amount of unproved purchases from hawala dealers can be added to the assessee's income, or only the profit element therein.
Sections Cited
143(1), 147, 143(3), 133A, 131, 263
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA
IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.2319, 2321 & 2320/PUN/2024 Assessment years : 2009-10, 2010-11 & 2011-12 Co-Operation Metals ITO, Ward 6(3), Pune 218, New Ravivar Peth, Phulwala Vs. Chowk, Pune – 411002 PAN: AAAFC8677P (Appellant) (Respondent) ITA Nos.2262, 2271 & 2263/PUN/2024 Assessment years : 2009-10, 2010-11 & 2011-12 ITO, Ward 6(3), Pune Co-Operation Metals Vs. 218, New Ravivar Peth, Phulwala Chowk, Pune – 411002 PAN: AAAFC8677P (Appellant) (Respondent) Assessee by : Shri Kishor B Phadke Department by : Shri Madhan Thirmanpalli, Addl. CIT (through virtual) Date of hearing : 16-04-2026 Date of pronouncement : 21-04-2026
O R D E R PER BENCH:
ITA No.2319/PUN/2024 and ITA No.2262/PUN/2024 are cross appeals. The first one is filed by the assessee and the second one filed by the Revenue and are directed against the order dated 12.09.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year 2009-10. ITA No.2321/PUN/2024 and ITA No.2320/PUN/2024 filed by the assessee and ITA No.2271/PUN/2024 and ITA
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No.2263/PUN/2024 filed by the Revenue are cross appeals and are directed against the separate orders dated 10.09.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment years 2010-11 and 2011-12 respectively. Since identical grounds have been raised by the assessee and the Revenue in these appeals, therefore, for the sake of convenience, these were heard together and are being disposed of by this common order.
First we take up cross appeals in ITA No.2321/PUN/2024 filed by the assessee and ITA No.2271/PUN/2024 filed by the Revenue for assessment year 2010-11 as the lead case. Facts of the case, in brief, are that the assessee is a partnership firm engaged in the business of trading in steels. It filed its return of income on 28.09.2010 declaring total income of Rs.1,36,630/-. The return was processed u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) accepting the returned income. Subsequently, on the basis of information received from the sales tax department that the assessee was one of the beneficiaries and indulged in the hawala transaction, the case of the assessee was reopened u/s 147 of the Act by recording the following reasons:
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Subsequently the order u/s 143(3) r.w.s. 147 of the Act was passed on 13.03.2015 determining the total income of the assessee at Rs.5,80,450/- wherein the Assessing Officer made addition of Rs.4,43,816/- being GP @ 5% on account of unproved purchases from the vendor declared as hawala parties. Subsequently the Ld. CIT-III, Pune examined the record and found the order of the Assessing Officer to be erroneous and prejudicial to the interest of the Revenue since the Assessing Officer has not verified all the relevant issues to arrive at the correct taxable income. He, therefore, set aside the issue to the file of the Assessing Officer with certain directions. Subsequently the Assessing Officer issued notice u/s 143(2) r.w.s. 263 of the Act in response to which the assessee filed its submissions. It was explained that the assessee has made purchases from the parties concerned from whom physical delivery of goods were taken and supplied
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to the industries for consumption across Pune. The above parties have not made VAT payment to the Sales Tax Department and hence were declared as hawala dealers but the fact remains that the assessee has made physical purchase of goods from the parties. It was further submitted that had there been no purchases, there would not have been any corresponding sales too. It was submitted that merely because the above parties did not pay VAT does not justify the purchases are bogus and warrants the addition to the total income of the assessee. Relying on various decisions it was submitted that no addition is called for.
However, the Assessing Officer was not satisfied with the arguments advanced by the assessee. He observed that a survey action u/s 133A of the Act was carried on 15.02.2013 in the case of the assessee. The Assessing Officer in the course of survey action had recorded statement of Shri Mafatlal N Shah u/s 131 of the Act. In the statement the Assessing Officer confronted the partner of the assessee regarding purchases of Rs.88,76,319/- from the parties M/s. Raj Metal Industries, M/s. Rajlaxmi Corporation & Reliable Metal Works and Ramani Metal Corporation. He noted that the transaction relates to bogus bills, fake purchases bills and without actual movement of goods. Non-genuine bills were utilized by the assessee to inflate the expenses and in turn reduce its total income. Rejecting the various explanations given by the assessee, the Assessing Officer made addition of Rs.84,32,503/- (i.e. Rs.88,76,319 – Rs.4,43,816) being unproved purchases from the vendors declared as hawala parties.
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In appeal the Ld. CIT(A) / NFAC directed the Assessing Officer to restrict the addition to 18% of the said bogus purchases by observing as under:
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Aggrieved with part relief granted by the Ld. CIT(A) / NFAC, the assessee as well as the Revenue are in appeal by raising the following grounds: Grounds raised by the assessee in ITA No.2231/PUN/2024 (A.Y. 2010-11) 1. The learned CIT(A), NFAC erred in law and on facts in confirming addition on account of alleged Hawala Purchases amounting to Rs.15,97,740/- (after allowing partial reliefs). Learned I-T authorities ought to have appreciated that "purchases" made by Appellant were genuine. 2. The learned IT authorities ought to have appreciated that, Appellant, in the initial round of proceedings u/s 143(3) r.w.s. 147, has agreed for addition of 5% GPM (Gross profit margin) of alleged HAWALA Purchases in only to buy peace of mind. 3. Learned CIT(A), NFAC erred in law and on facts in deciding the GPM (gross profit margin) of 18% on alleged Hawala Purchases solely relying upon the information received from sales tax department indicating alleged bogus purchases made. The I-T authorities ought to have proceeded further for cross-examination of the suppliers/further probing of such suppliers, from whom the alleged bogus purchases were made. Appellant relies upon the decision of jurisdictional Honorable Bombay High Court in the case of PCIT Vs. Nitin Ramdeoji Lohiya - [2022) 145 taxmann.com 546. 4. The learned CIT(A), NFAC erred in law and on facts in assessing the gross profit margin (GPM) of the appellant at 18% on alleged HAWALA purchases instead of a reasonable lower plausible GPM. Appellant contends that, in business of trading of goods and assuming, such huge 18% GPM on alleged HAWALA Purchases is abnormal. 5. Appellant craves leave to add/alter/modify/amend/delete all or any of the grounds of appeal.
Grounds raised by the Revenue in ITA No.2271/PUN/2024 (A.Y. 2010-11) 1. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in restricting the addition made on account of non-genuine/bogus purchases at 18% of such value instead of the whole value of such bogus purchases as was done by the AO, when the Ld. CIT(A) himself has upheld the finding that the impugned purchases were bogus and especially, when there was nothing on record to establish that sales against such bogus purchases have been already disclosed by the assessee in its books.
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On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in not following the ratio of the decision of the Hon'ble Supreme Court in the case of N. K. Proteins Ltd. v. Deputy Commissioner of Income-tax [2017] 84 taxmann.com 195 (SC), wherein the Apex Court has upheld the disallowance of entire expenses claimed on account of bogus purchases? 3. The appellant craves leave to add to, amend, alter any of the above grounds of appeal.
The Ld. DR heavily relied on the order of the Assessing Officer. He submitted that the Ld. CIT(A) / NFAC without appreciating the facts properly has reduced the addition to Rs.15,97,740/- as against Rs.84,32,503/- made by the Assessing Officer which is not justified.
The Ld. Counsel for the assessee on the other hand submitted that without purchases, there cannot be any sales and in the instant case the Assessing Officer has accepted the sales made by the assessee. Relying on the following decisions he submitted that only the profit element embedded in such unaccounted purchases can be added to the total income and not the entire purchases: 1) Amcon Construction [TS-452-HC-2026 (Bom] 2) ITO vs. Navin Sirahmal Mukim vide ITA No.1054/PUN/2025 3) CIT vs. Prathana Gems (2025) 9 NYPCTR 1752 (Guj) 4) PCIT vs. Sunil Kumar Parasmal Jain (2025) 9 NYPCTR 1753 (Guj) 5) Sha Tarachand Fojmal and Company vide ITA No.2541/Mum/2025 6) PCIT vs. Ramelex (P) Ltd (2025) 179 taxmann.com 374 (Bom) 7) Ramasamy Sivaprakasam vide ITA No.1266/Chny/2025 8) KDM Impex vide ITA No.3040/Mum/2025
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9) Sailesh Metal Corporation vide ITA No.2977/Mum/2025 10) Leela Greenship Recycling Pvt. Ltd. vide ITA No.2135/Ahd/2024 11) PCIT vs. Zahira R. Khatun (2025) 172 taxmann.com 473 (SC) 12) PCIT vs. Pravin U. Parmar (Jain) (2025) 9 NYPCTR 455 (Bom) 13) Mahindra Chandrakant Thakkar vide ITA No.4619/Mum/2023 14) ITO vs. Sureshkumar N. Kadri vide ITA No.3236/Mum/2019 15) DCIT vs. Della Technica Interior Design Pvt Ltd vide ITA No.1217/Mum/2019 16) Jayesh Metal Corporation vs. ITO vide ITA Nos.2401 & 2402/Mum/2019 17) PCIT vs. Rishabhdev Technocable Ltd vide IT Appeal No.1330 of 2017 (Bom) 18) Shri Raakeshh S. Sureka vs. ACIT vide ITA No.1289/PUN/2017 19) Venky’s (India) Ltd vs. DCIT vide ITA No.2222/PUN/2016 20) PCIT vs. Mohommad Haji Adam & Co (2019) 103 taxmann.com 459 (Bom) 21) ITO vs. Shri Manoj Suresh Sharma vide ITA No.1645/PUN/2016 22) Laiji Jetsi Maheshwari vs. ACIT vide ITA No.860/PUN/2016 23) Shri Ashwin Purushottam Bajaj vs. ITO vide ITA No.4736/Mum/2014 24) CIT vs. Simit P Sheth 356 ITR 451 (Guj) 25) Shri Madhukant B Gandhi vs. ITO vide ITA No.1950/Mum/2009
We have heard the rival arguments made by both the sides, perused the orders of the Assessing Officer and Ld. CIT(A) / NFAC and the paper book filed on behalf of the assessee. We have also considered the various decisions cited before us. We find the Assessing Officer in the original assessment order passed u/s 143(3) r.w.s. 147 of the Act on 13.03.2015 determined the total income of the
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assessee at Rs.5,80,450/- as against the returned income of Rs.1,36,630/- by making addition @ 5% of the unproved purchases from the vendors declared as hawala parties. We find the CIT-III, Pune set aside the order passed by the Assessing Officer invoking the provisions of section 263 of the Act on the ground that the Assessing Officer has not verified all the relevant issues to determine the correct taxable income and therefore the order passed by the Assessing Officer is erroneous and prejudicial to the interest of the Revenue. We find in the set aside proceedings the Assessing Officer, rejecting the various explanations given by the assessee, made addition of Rs.84,32,503/- being the purchases made from M/s. Raj Metal Industries, M/s. Rajlaxmi Corporation & Reliable Metal Works and Ramani Metal Corporation, the details of which are given at para 3 of this order. The above figure was arrived at by deducting the addition of Rs.4,43,816/- made in the original 143(3) r.w.s. 147 order from the total bogus purchases of Rs.88,76,319/-. We find in appeal the Ld. CIT(A) / NFAC restricted such addition to 18% of bogus purchases, the reasons of which have already been reproduced in the preceding paragraphs. It is the case of the Revenue that the Ld. CIT(A) / NFAC is not justified in reducing such bogus purchases to 18% as against addition of 100% bogus purchases made by the Assessing Officer. It is the submission of the Ld. Counsel for the assessee that in view of the various decisions relied on by him such addition should be restricted to 3% to 5% of the amounts of unproved purchases. It is also his argument that had there been no purchases, there would not be any corresponding sales. Since the assessee in the instant case has produced the invoices, transportation bills, corresponding invoices of the alleged bogus parties
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etc, therefore, estimation of profit at such high percentage is not justified since the assessee had never earned such income.
A perusal of the decisions relied on by the Ld. Counsel for the assessee shows that only the profit element embedded in such bogus purchases can be added and not the entire purchases to the total income of the assessee. It has been held that although the purchases were not fully proved, however, the entire disallowance is not justified since without purchases there cannot be any sales. In the instant case the Assessing Officer has not doubted the sales made by the assessee and only doubted the purchases made by the assessee from the parties who are treated as hawala operators. Considering the totality of the facts of the case and in the interest of justice, we are of the considered opinion that adoption of profit @ 10% of the total unproved purchases of Rs.88,76,319/- will meet the ends of justice. We, therefore, modify the order of the Ld. CIT(A) / NFAC and direct the Assessing Officer to restrict the addition to Rs.8,87,632/- being 10% of Rs.88,76,319/- as the income of the assessee. Since an amount of Rs.4,43,816/- has already been added in the original order passed u/s 143(3) / 147, therefore, the addition is restricted to Rs.8,87,632 – Rs.4,43,816 i.e. Rs.4,43,816/-. The grounds raised by the assessee are accordingly partly allowed and the grounds raised by the Revenue are dismissed.
After hearing both sides, we find identical grounds have been raised by the assessee in ITA Nos.2321/PUN/2024 & ITA No.2320/PUN/2024 and the Revenue
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in ITA Nos.2271/PUN/2024 & 2263/PUN/2024 for assessment years 2010-11 and 2011-12 respectively. We have already decided the issue and partly allowed the appeal filed by the assessee and dismissed the appeal filed by the Revenue. Following similar reasonings, we partly allow the appeals filed by the assessee and dismiss the appeals filed by the Revenue.
In the result, the appeals filed by the assessee are partly allowed and the appeals filed by the Revenue are dismissed.
Order pronounced in the open Court on 21st April, 2026.
Sd/- Sd/- (ASTHA CHANDRA) (R. K. PANDA) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; दिन ांक Dated : 21st April, 2026 GCVSR Gajjala Chinna Digitally signed by Gajjala Chinna Venkata Subba Reddy Venkata Subba Reddy Date: 2026.04.21 18:14:44 +05'30' आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2. 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘A’ Bench, Pune ग र्ड फ ईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune
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S.No. Details Date Initials Designation 1 Draft dictated on 21.04.2026 Sr. PS/PS 2 Draft placed before author 21.04.2026 Sr. PS/PS Draft proposed & placed before 3 JM/AM the Second Member Draft discussed/approved by 4 AM/AM Second Member Approved Draft comes to the 5 Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to 9 the Office Superintendent Date on which file goes to the 10 A.R. 11 Date of Dispatch of order