INCOME TAX OFFICER, MUMBAI vs. SANJAY K SHAH, MUMBAI

आदेश/ ORDER This appeal by the Revenue is against the order of Commissioner of Income Tax (Appeals) -46, Mumbai [in short ‘the CIT(A)] dated 03/05/2019 for the assessment year 2010-11. 2. Shri Sushil Kumar Mishra representing the Department submitted that the assessment in the case of assessee for assessment year 2010-11 was reopened on the basis of information received from the Sales Tax Department, Government of Maharashtra and DGIT (Investigation), Mumbai. As per information received, the assessee had obtained bogus purchase bills amounting to Rs.32,01,509/- from various (7) hawala dealers. During the course assessment proceedings the assessee failed to discharge his onus in proving genuineness of dealers and the purchases made from them. The Assessing Officer made addition of 12.5% of bogus purchases. The assessee carried the issue in appeal before the CIT(A). The CIT(A) restricted the addition to 8%. Now, the Revenue is in appeal assailing the findings of CIT(A) in restricting the addition to 8% of bogus purchases. The ld. Departmental Representative submitted that the disallowance made by Assessing Officer is fair and reasonable, hence, the same should be upheld.