HIMANSHU VASANTRAI DOSHI HUF,MUMBAI vs. ITO 23(2)-3, MUMBAI

आयकर अपील सं/ to 3690/Mum/2016 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) बिधम/ ITO-29(1)(4) Mr. Himanshu Vasantrai C-10, 1st Floor, Pratyaksha Doshi HUF Vs. Kar Bhavan, BKC, Bandra 29/CC/4, Ambika (E), Mumbai-400051. Apartment, Nahur Road, Survodaya Nagar, Mulund (W), Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAHH6248D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Bhupendra Shah Revenue by: Shri Shambhu Yadav सुनवाई की तारीख / Date of Hearing: 11/01/2022 घोषणा की तारीख /Date of Pronouncement: 02/03/2022 आदेश / O R D E R PER AMARJIT SINGH (JM): The assessee as well as revenue have filed the above mentioned appeals against the different order passed by the Commissioner of Income Tax (Appeals) -40, Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the A.Ys. 2009-10, 2010-11 & 2011-12. to 4354/Mum/2016 3688 to 3690/M/2016 A.Y. 2009-10 to 2011-12 2. The assessee has filed the present appeal against the order dated 21.03.2016 passed by the Commissioner of Income Tax (Appeals) -40, Mumbai [hereinafter referred to as the “CIT(A)”] relevant to the A.Y.2009- 10.

“a. The Learned Commissioner of Income Tax (Appeals) has erred in law and facts on records in co pig an addition of Rs. 48,43,566/- by arbitrarily estimating the additional Gross profit @ 20% of Turnover as against 6.55 % already offered to tax by the Appellant. b) The appellant submit that he had been engaged in trading of the electrical goods, and Gross profit @ 5.98% have been assessed u/s 143(3) by ITO in AY 2007-08.

3. The Learned Commissioner of Income Tax (Appeals) has erred in law and facts on records in confirming an addition of Rs. 48,43,566/- to 4354/Mum/2016 3688 to 3690/M/2016 A.Y. 2009-10 to 2011-12 by just observing that the appellant could not produce the suppliers for verification.

at or before the time of hearing.”

4. The brief facts of the case are that the assessee filed his return of income on 22.10.2007 declaring total income to the tune of Rs.3,62,509/-. The return was processed u/s 143(1) of the Act. The return was selected for scrutiny. Notices u/s 143(2) & 142(1) of the Act were issued and served upon the assessee. The assessee is engaged in the business of trading in Industrial Electrical Goods, Cables etc. The total turnover declared by the assessee was to the tune of Rs.2.26 crores. The gross profit was declared to the tune of Rs.13.51 lacs being 5.98% of the sales. The net profit was shown to the tune of Rs.4.39 lacs. The return was accepted as returned by assessee. Thereafter, the case of the assessee was again reopened by issuance of notice u/s 147 of the Act on the basis of information received about the accommodation entry of the different purchase to the tune of Rs.2,42,17,832/-. The AO raised the addition to the extent of Rs. to 4354/Mum/2016 3688 to 3690/M/2016 A.Y. 2009-10 to 2011-12 2,42,17,832/- assessing the total income to the tune of Rs.2,48,32,240/-. Feeling aggrieved, the assessee filed an appeal before the CIT(A) who restricted the addition to the extent of 20% of the bogus purchases but the assessee was not satisfied, therefore, the assessee has filed the present appeal before us.

5. All the issues are in connection with the restriction of addition to the extent of 20% of the bogus purchase. The contention of the Ld. Representative of the assessee is that the restriction of the bogus purchase should be restricted to the extent of G.P. ratio i.e. 5.98% of the bogus purchase. However, on the other hand, the Ld. Representative of the revenue has argued that the whole bogus purchase is liable to be added to the income of the assessee in accordance with law. The Hon’ble Bombay High Court in the case of PCIT Vs. M. Haji Adam & Co. (ITA. No. 1004 of 2016 dated 11.02.2019) has held as under: -

“8. In the present case, as noted above, the assessee was a trader of fabrics. The A.O. found three entities who were indulging in bogus billing activities. A.O. found that the purchases made by the assessee from these entities were bogus. This being a finding of fact, we have proceeded on such basis. Despite this, the question arises whether the Revenue is correct in contending that the entire purchase amount should be added by way of assessee's additional income or the assessee is correct in contending that such logic cannot be applied. The finding of the CIT(A) and the Tribunal would suggest that the department had not disputed the assessee's sales. There was no discrepancy between the purchases shown by the assessee and the sales declared. That being the position, the Tribunal was correct in coming to the conclusion that the to 4354/Mum/2016 3688 to 3690/M/2016 A.Y. 2009-10 to 2011-12 purchases cannot be rejected without disturbing the sales in case of a trader. The Tribunal, therefore, correctly restricted the additions limited to the extent of bringing the G.I. rate on purchases at the same rate of other genuine purchases.

The decision of the Gujarat High Court in the case of N.K. Industries Ltd. (supra cannot be applied without reference to the facts. In fact in paragraph 8 of the same judgment the Court held and observed as under “So far the question regarding addition of Rs.3,70,78,125/- as gross profit on sale of Rs.37.08 crores made by the Assessing Officer despite the fact that the said sales had admittedly been recorded in the regular books during F.Y. I997-98 is concerned; we are of the view that the assessee be punished since sale price is accepted by the revenue. Therefore, even if 6 % gross profit is taken into account, the corresponding cost price is required to be deducted and tax cannot be levied on the same price. We have to reduce the selling price accordingly as result of which profit comes to 5.66%. Therefore, considering 5.66% of Rs.3,70,78,125% which comes to Rs.20,98,621.88 we think if fit to direct the revenue to add Rs.20,98,621.88 as gross profit and made necessary deductions accordingly. Accordingly, the said question is answered partially in favour of the assessee and partially in favour of the revenue.”

ITA. Nos. 4353 & 4354/Mum/2016 & to 3690/Mum/2016 7. All the appeals are having similar matter of controversy, therefore, the decision in the case bearing would be applicable as mutatis and mutandis in all the cases. Accordingly, we partly allowed the appeals of the assessee and dismissed the appeals of the revenue.