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Facts
The Revenue preferred appeals against the deletion of additions made by the Assessing Officer (AO) on account of alleged bogus sales. The additions were based on the premise that the assessee's sales to Gujarat Polysol Chemicals Ltd. (GPCL) were bogus because GPCL had allegedly made bogus purchases from the assessee.
Held
The Tribunal held that the additions were made on the basis that GPCL had made bogus purchases, but the ITAT had already deleted such additions for GPCL. There was no finding that GPCL made bogus purchases from the assessee, nor was there any doubt cast on the assessee's purchases or stock.
Key Issues
Whether additions on account of alleged bogus sales are sustainable when the basis of those sales (bogus purchases by the buyer) has been deleted by higher authorities?
Sections Cited
132, 147
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Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD
Before: Shri Sanjay Garg & Shri Makarand V. Mahadeokar
Consolidated Appeals (4)
आदेश/O R D E R
Per Sanjay Garg, Judicial Member:
The captioned appeals have been preferred by the Revenue against the separate orders of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as ‘CIT(A)’] pertaining to 335/Ahd/2025 DCIT vs. B. Chokshi Chem Pvt.Ltd. Asst.Years 2018-19 to 2021-22 to different Assessment Years (AYs). Since common facts and issues are involved in all these appeals, these were heard together and are being disposed of by this consolidated order. First, we take up the Revenue’s appeal in for AY 2018-19 as a lead case for the purpose of narration of facts.
ITA No.332/Ahd/2025 for AY 2019-20
The brief facts of the case are that a search action u/s.132 of the IT Act was carryout in the case of one Gujarat Polysol Chemicals Ltd. (GPCL). During the search action, certain incriminating material were found from which the Investigation Wing observed that the said GPCL was indulged in bogus purchases for the purpose of reducing its tax liability. It was found that some of the purchases were made by the GPCL from the assessee- company also. During the assessment proceedings, the additions were made in the income of the GPCL by the Assessing Officer (AO) on account of bogus purchases made from the assessee. Since the addition was made on account of bogus purchases, therefore, the AO was of the belief that the assessee was indulged in bogus sales and the income of the assessee, for the year under consideration, had escaped assessment. Accordingly, the assessment of the assessee was reopened u/s.147 of the Act. The AO made the addition of the entire sales consideration paid by the assessee to GPCL treating the same as bogus and made the impugned addition on account of bogus sale transactions of Rs.4,67,95,179/-.
Being aggrieved by the said order of the AO, the assessee preferred appeal before the Ld.CIT(A). to 335/Ahd/2025 DCIT vs. B. Chokshi Chem Pvt.Ltd. Asst.Years 2018-19 to 2021-22
During the appellate proceedings before the Ld.CIT(A), the assessee brought to the knowledge of the Ld.CIT(A) that in the case of Gujarat Polysol Chemicals Ltd., the addition made by the AO on account of bogus purchases have been deleted. That the matter travelled upto the level of the Tribunal in the case of Gujarat Polysol Chemicals Ltd. (GPCL), wherein, Coordinate Surat Bench of the Tribunal for AY 2018-19 in & 595/SRT/2023 (cross- appeals), common order dated 28/12/2023, in paragraph Nos.13 & 14 has deliberated upon the issue of the alleged bogus purchases made by the GPCL and has held that the said purchases as per the data available on record cannot be said to be bogus. However, the Tribunal, even otherwise, held that only profit element embedded in bogus purchase is to be brought to tax and considering that the said GPCL had shown a good profit of Rs.8.68% and in order to avoid any possibility of Revenue leakage had increased the said gross profit to 9%.
Now, in the case of the assessee, the impugned additions have been made only on the ground that the said GPCL had made bogus purchases and, therefore, such sales made by the assessee to the GPCL were also bogus. However, it is pertinent to note here that there is no finding/conclusion arrived at either by the Ld.CIT(A) or by the ITAT in the case of GPCL that the said concern had made bogus purchases from the assessee and further that the small addition was made estimating the gross profit only on estimation basis without any finding that the said GPCL has made bogus purchases from the assessee.
5.1. The Ld.Representatives of both the parties have also produced on record the subsequent appellate order in the case of Gujarat Polysol to 335/Ahd/2025 DCIT vs. B. Chokshi Chem Pvt.Ltd. Asst.Years 2018-19 to 2021-22 Chemicals Ltd., whereby, similar additions in subsequent assessment years, i.e. AYs 2019-20, 2020-21 & 2021-22 have also been deleted by the Ld.CIT(A), except the minor increase in the gross profit.
5.2. In the present case, even otherwise, there is no finding given by the AO that the assessee had indulged in bogus purchases. Since the purchases have not been doubted, there was no question in doubting the sales also. It is not understandable that how the addition can be made on account of bogus sales when the AO had not doubted the purchases made by the assessee and even without disputing the stock in trade. Hence, these appeals of the Revenue, having no merit, are hereby dismissed. Moreover, the very basis on the basis of which the impugned additions were made, i.e. bogus purchases from Gujarat Polysol Chemicals Ltd., the issue relating to which travelled upto the level of Tribunal and no adverse findings have been given in the case of GPCL, hence, the said basis has ceased to exist for the purpose of making the addition in the case of the assessee. In view of this, the impugned additions have rightly been deleted by the Ld.CIT(A). We do not find any merit in this appeal of the Revenue and the same is, accordingly, dismissed.
, 334/Ahd/2025 & 335/Ahd/2025 for AYs 2019-20, 2020-21 & 2021-22 respectively.
Since the facts and issued involved in these appeals is identical to that has been discussed above, hence the finding given above will mutatis mutandis apply to these appeals also. to 335/Ahd/2025 DCIT vs. B. Chokshi Chem Pvt.Ltd. Asst.Years 2018-19 to 2021-22
In the result, all the appeals of the Revenue stand dismissed.
Order pronounced in the Open Court on 28/08/2025.