DCIT 8(2)(1), MUMBAI vs. SHOBHA ANSAR JEWLLERY PVT. LTD., MUMBAI

“7.7 Even though the assessee has produced certain details but could not produce the party, and after elucidation of facts of the case and discussion as above, the method to be adopted must be which is approximately nearer to the truth, having regard to the facts and circumstances of the case and following the judicial decisions of the Hon’ble Gujarat High Court in the case of M/s. Bholenath Poly Fab Pvt. Ltd. 355 ITR 290 (Guj.) and simit P. Sheth 356 ITR 451 (Guj), I am of the considered opinion that 12.5% of the total amount of 1,99,81,707/- which comes to ₹24,97,713/- be taken an unproved/ non- Aggrieved, assessee preferred the appeal before Commissioner 4. of Income Tax (Appeals). The CIT(A) further reduced the estimation and restricted at 6% by following the Tribunal decision by observing as under:-

“Reliance is also placed on the decision of ITAT, Mumbai in the case of Ratnagiri Stainless (P.) Ltd. Vs. Income-tax Officer, 5 (3) (1), Mumbai_[2Ol7] 80 taxmann.com 265 (Mumbai - Trib.)./[2017] 164 lTD 136 (Mumbai - Trib.), head note of which reads as under:-

Section 69C, read with section 147, of the Income-tax Act, 1961 - Unexplained expenditure (Reassessment) - Information was received by Assessing Officer from DGIT (Inv.), Mumbai that there were some parties who were engaged in hawala transactions and were involved in issuing bogus bills for sale of material without delivery of goods, and that assessee was beneficiary of hawala/accommodation entries from 28 entry providers - Assessing Officer reopened assessment and assessee was asked to produce parties and also file documents to substantiate its claim of purchase etc. - Assessee did not submit documentary evidence to show that there was movement of goods and notices issued to 28 parties were returned unserved - Thus, he concluded purchases were not genuine purchases and further, Assessing Officer In the body of the order, honourable tribunal has observed as under:-

It was observed by the Assessing Officer that these parties just issue bogus bills in lieu for earning commission without actual supply of goods. In an sworn Affidavit Cum Declaration filed before Sales Tax Investigation Branch, Mumbai, and in deposition before the Assistant Commissioner of Sales tax, Investigation Branch, Mumbai ,the directors of the said 28 entities have admitted of issuing only invoices for sake of entry without delivery of goods.

Notices under section 133(6) were issued by the Assessing Officer to all the above 28 parties. All these notices except one notice were either returned un-served The assessee was not able to discharge burden cast under section 106 of 1872 Act as the assessee did not produce the original documents before the Assessing Officer and file documents for showing movement of goods from supplier to assessee and from assessee to customer as evidence although it stated in its reply that said documents are being filed. The assessee filed delivery challan in one case only and that too there was no mention of transportation details. The assessee did not file confirmations from these parties nor transportation details of the material purported to be purchased from these suppliers were furnished. The parties were also not produced before the authorities below. The only party who responded to notice under section 133(6) issued by the Assessing Officer namely Ranakpur deposed against the assessee. The assessee did not ask for cross examination of Ranakpur. The assessee has to first discharge its primary onus cast under law and if the same stood duly discharged which is not rebutted by authorities , but despite that then also the authorities proceed to put assessee to prejudice solely relying on the basis of The authorities below in the instant case did not make any industry comparisons to arrive at fair, honest and rational estimation of GP ratio, rather applied GP ratio of 12.5 per cent on alleged bogus purchases which estimation was in addition to the normal GP ratio declared by the assessee in return of income filed with revenue. The revenue made aforesaid additions relying on the presumption that the material was in-fact purchased from grey market at a lower rate and to cover deficiencies in record, the invoices were procured from these entry operators to reduce the profit. It was also considered that there will be savings on The books of account were not rejected under section 145(3) by the revenue. In the immediately preceding year i.e. assessment year 2008-09, the assessee earned GP ratio of 4.3 per cent on total turnover, while for the year under consideration GP ratio earned was 5.45 per cent. Based on facts and circumstances of the case, end of justice will be met if GP ratio of 12.5 per cent on alleged bogus purchases was added to income of the assessee against which credit for the declared GP ratio on the alleged bogus purchases will be granted by the Assessing Officer after verification by the Assessing Officer because of failure of the assessee to come forward to discharge primary onus cast upon him for which assessee is to be blamed and in the midst of afore-stated un- rebutted allegation against the assessee and non discharge of primary onus, the declared lower GP ratio of 5.45 per cent in the instant previous year under appeal cannot be accepted. [Para 11].

Since the facts of the assessee's case are similar, respectfully following the above decisions, some percentage of such purchases is required to be taxed in the hands of the appellant towards element of profit embedded in such purchases from M/ Kingstar. The AO has estimated such profit at 12.5% of the purchases in view of the decisions quoted above. However, the appellant is engaged in the jewellery business and in the case of M/s Ralf Gems Put. Ltd vs. ITO, vide order dated Aggrieved, now Revenue is in appeal before us.

We have heard rival contentions and gone through the facts and 5. circumstance of the case. We noted that the assessee has produced bills, vouchers, stock tally and payment through account payee cheques, the details of bank statements. The assessee is unable to produce only evidence regarding physical delivery has taken place or not or he could not produce the party M/s Kingstar. We noted that Assessing Officer has also estimated the profit rate at the rate of 12.5% as the assessee is engaged in the diamond and jewellery business. We noted that the CIT(A) has rightly restricted the profit rate at 6%. Now before us, Revenue could not controvert the findings of CIT(A) which is based on the decision of this Tribunal in the case of Ratnagiri Stainless (P.) Ltd. Vs. Income-tax Officer, 5 (3) (1), Mumbai_[2Ol7] 80 taxmann.com 265 (Mumbai - Trib.) vide order dated 04.04.2017. Hence, we find no infirmity in the order of CIT(A) and this appeal of the Revenue is dismissed.

The facts and circumstances in & 6. 2055/Mum/2019 for Assessment Years 2011-12 & 2014-15 are pari- materia to those considered by us in for