ITO 22(1)(7), MUMBAI vs. M/S FURNITURE CRAFT, NAVI MUMBAI

PDF · subscribers
ITA 512/MUM/2020Status: DisposedITAT Mumbai24 September 2021AY 2009-104 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 held that the AO erred in disallowing the entire bogus purchases as the assessee's sales turnover and inventory were not disputed. It was reasoned that only the profit element embedded in such transactions should be taxed.

What were the facts?

The Revenue appealed against the CIT(A)'s order which restricted the disallowance of bogus purchases to 25% of the unproved amount. The AO had disallowed the entire amount of alleged fictitious purchases based on information from the Sales Tax Department.

What were the issues?

Whether the entire amount of alleged bogus purchases should be disallowed, or only the profit element embedded therein, when the assessee's sales and inventory are not disputed.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 133(6)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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

Hearing: 01/07/2021Pronounced: 24/09/2021

ORDER PER VIKAS AWASTHY, J.M: This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-33, Mumbai [hereinafter referred to as ‘the CIT(A)’] ' dated 15.11.2019 for the Assessment Year (AY) 2009-10. 2. The brief facts of the case as emanating from records are: The assessee is engaged in manufacturing and trading of furniture. The assessment for AY आअसं. 512/मुं/2020 (िन.व.2009-10) (A.Y. 2009-10) 2009-10 in the case of assessee was re-opened on the basis of information received from the Sales Tax Department, Government of Maharashtra. As per the information received, the assessee had procured fictitious purchase bills aggregating to Rs. 7,90,102/- from M/s R.S. Industries, M/s Deep Enterprises and M/s Siddhivinayak Steel. During assessment proceedings, the Assessing Officer (AO) had issued notice under section 133(6) of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] to the aforesaid parties, however, there was no response to the notices issued by the AO. In the absence of any cogent evidence from the assessee to discharge its onus in proving genuineness of the dealers and the purchases made from them, the AO made addition of the entire alleged bogus purchases. Against the assessment order dated 30.03.2015 passed under section 143(3) read with section 147 of the Act, the assessee filed appeal before the CIT(A). The CIT(A) after examining the facts and submissions of the assessee granted part relief to the assessee by restricting disallowance to Rs. 1,97,525/- by estimating suppressed profit margin of 25% of unproved purchases. Against the relief granted by the CIT(A), the Revenue is in appeal before the Tribunal.

3.

Sh. Sanjay J. Sethi representing the Department vehemently supported the assessment order and prayed for reversing the findings of First Appellate Authority. The ld. Departmental Representative (DR) submitted that the CIT(A) has failed to appreciate the fact that the assessee has failed to substantiate genuineness of the dealers and the purchases made from them. The dealers from whom the assessee had obtained fictitious purchase bills were declared hawala operators by the Sales Tax Department, Government of Maharashtra.

1.

आअसं. 512/मुं/2020 (िन.व.2009-10) (A.Y. 2009-10) The ld. DR in support of his submissions placed reliance on the decision in the case of N.K. Proteins Ltd. v/s DCIT, 84 taxmann.com 195 (SC).

4.

Submissions made by ld. DR heard, orders of the authorities below examined. Undisputedly, the assessee failed to discharge its onus in proving genuineness of the dealers and the purchases made from them. The assessee could neither produce the dealers nor could furnish confirmations from the said dealers. Further, the assessee failed to furnish any documentary evidence to prove transportation of goods allegedly purchased from the aforesaid dealers. At the same time, it is observed that the sales turnover and inventory declared by the assessee has not been disputed by the Revenue. Without purchases there cannot be sales. It is only the profit element embedded in such like transactions that can be brought to tax (Re: PCIT vs. Paramshakti Distributors Pvt. Ltd. in Income Tax Appeal No. 413 of 2017 decided on 15.07.2019). Therefore, in my considered view, the AO has erred in making addition of the entire alleged bogus purchases. The CIT(A) after examining the facts in a fair and justified manner has restricted the disallowance on bogus purchases to 25%. I find no reason to interfere with the impugned order, hence, the same is upheld and the appeal of Revenue is dismissed, sans merit. Order pronounced in the open court on Friday, the 24th day of September, 2021. Sd/- (VIKAS AWASTHY) �याियक सद�य / JUDICIAL MEMBER मुंबई/Mumbai, �दनांक/Dated: 24/09/2021 SK, PS

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →