DY. CIT 10 (3)(2), MUMBAI vs. M/S PRIORITY JEWELS PVT LTD., MUMBAI

आयकर अपीलीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI श्री भहावीय स िंह, उऩाध्मक्ष एविं श्री एभ. फारगणेश, रेखा दस्म के भक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI M. BALAGANESH, AM Aayakr ApIla saM./ (inaQa-arNa baYa- / Assessment Year 2009-10) Aayakr ApIla saM./ (inaQa-arNa baYa- / Assessment Year 2013-14) The Dy. Commissioner of M/s Priority Jewels Pvt. Ltd. Income Tax 7 Plot No. 121, Street No. 2nd Circle-10(3)(2), Floor, 15/18, MIDC, Marol, Vs. Room No. 509, Aayakar Andheri (East), Bhawan, M.K. Road, Mumbai-400 093 Churchgate, Mumbai-20 .. (ApIlaaqaI- / Appellant) (p`%yaqaaI- / Respondent) स्थामी रेखा िं./PAN No. AAECP4118K अऩीराथी की ओय े / Appellant by : Ms. Shreekala Pardeshi, DR प्रत्मथी की ओय े / Respondent by : None स नवाई की तारीख / Date of hearing: 17.06.2021 घोषणा की तारीख / Date of pronouncement : 31.08.2021 AadoSa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / PER MAHAVIR SINGH, VP:

These appeals filed the Revenue are arising out of the orders of Commissioner of Income Tax (Appeals)-17, Mumbai [in short CIT(A)], in Appeal Nos. CIT(A)-17/IT-566/10538/16-17, CIT(A) - 17/IT-409/10534/16-17 vide even date 19.07.2019. The Assessments were framed by the Dy. Commissioner of Income Tax, Circle 10(3)(2), Mumbai (in short ‘DCIT/ AO’) for the A.Ys. 2009-10 & 2013-14 vide order dated 16.03.2016 & 18.03.2016 under section 143(3)(ii) read with section 147 of the Income Tax Act, 1961 (hereinafter ‘the Act’).

2 ITAs No. 6258 & 6259/Mum/2019 M/s Priority Jewels Pvt. Ltd.; AYs 09-10 & 13-14

2. The only common issue in these two appeals of Revenue is against the order of CIT(A) restricting the disallowance of addition made on account of bogus purchases by estimating the profit rate of 12.5%. The issue is common in both the years and facts are identical, hence, we will take the facts and grounds from Assessment Year 2009-10 and will decide the issue. For this, Revenue has raised the following two grounds: - “1. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in restricting the disallowance made on account of bogus purchase for ₹7,02,290/- by the Assessing Officer, at ₹5,48,665/- being 12.5% of bogus purchases.

ITAs No. 6258 & 6259/Mum/2019 M/s Priority Jewels Pvt. Ltd.; AYs 09-10 & 13-14 “The assessee company has been showing varying Gross Profit9s) for the preceding two years and post two years ranging from 12% to 16%. A comparison of the Gross Profit(s), of similar business have also been analyzed and it is decided to adopt 16% as the Gross Profit in respect of the above transaction which works to ₹7,02,290/- which is 16% of ₹43,89,320/-; the amount shown as „purchases‟.

The income of the assessee company is computed accordingly by addition the amount of ₹7,02,290/- as concealed income to the income determined under Section 143(3) of the Income Tax Act, 1961 30.08.2011 at ₹3,66,20,300/-.”

“4.4 In view of the above discussion it is seen that the assessee is unable to substantiate its purchases from the claimed suppliers who has already been established as hawala dealers by the Investigation wing of the Income Tax Department. The suppliers were neither produced during the assessment proceedings nor during appellate proceedings when opportunity was so provided. Hence, the book value shown by the assessee company cannot be relied and deserves to be rejected. Here the purchases has not been questioned it is the amount of reasonable profit out of such purchases that needs to be estimated. Various courts have held that in case of accommodation entry taken from suspicious dealers the appellant gets extra benefit in terms of VAT taxes, transportation etc. Thus, the estimated disallowance made by the AO is legally 4 ITAs No. 6258 & 6259/Mum/2019 M/s Priority Jewels Pvt. Ltd.; AYs 09-10 & 13-14 tenable. The AO after considering the gross profit for the preceding two years and post two years ranging from 12% to 16% has adopted 16% as the GP in case of the above mentioned transaction. However, in identical situation the AO has disallowed 12.5% of the purchases for AY 2010-11, hence for this A.Y 2009-10 also the AO is directed to disallow 12.5% of the alleged purchases (12.5% of 43,89,320/-) i.e. Rs.5,48,665/-. The ground of appeal on this issue is partly allowed.”

5. After hearing the learned Sr. DR, we noted that there is no infirmity in the order of CIT(A), the assessee has substantial proof by producing bills and vouchers of sales and purchases that payment is made by account payee cheque and also stock tally. The only deficiency was transportation receipts were not there and assessee could not produce the party. For this, CIT(A) has rightly restricted the profit rate and we confirm the same.