ITO-20 (2)(1), MUMBAI vs. JAYANTILAL PARASMAL BHANSALI, MUMBAI

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ITA 5212/MUM/2019Status: DisposedITAT Mumbai08 March 2021AY 2009-103 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 found the CIT(A)'s order to be fair and reasonable, considering the average GP in the trading of metals. The Tribunal upheld the CIT(A)'s decision to reduce the addition.

What were the facts?

The Revenue appealed against the CIT(A)'s order which reduced the addition on account of bogus purchases. The assessee had obtained bogus purchase entries, and the Assessing Officer made an estimated addition of 12.5% profit. The CIT(A) further reduced this by considering the assessee's declared GP.

What were the issues?

Whether the CIT(A) was justified in reducing the addition on account of bogus purchases by considering the assessee's declared Gross Profit rate.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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

Before: VIKAS AWASTHY & SHRI N.K.PRADHAN

Hearing: 04/03/2021Pronounced: 08/03/2021

This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-32, Mumbai ( in short ‘the CIT(A)’) dated 17/05/2019 for the assessment year 2009-10.

2.

The brief facts of the case as emanating from the records are: The assessee is a dealer in ferrous and non-ferrous metals. The assessment in the case of assessee for assessment year 2009-10 was reopened on the basis of information received by 2 आअसं. 5212/मुं/2019 (�न.व. 2009-10) (A.Y.2009-10)

the DGIT (Inv), Mumbai from Sale Tax Department, Government of Maharashtra, that the assessee has obtained bogus purchase entries aggregating to Rs.82,50,923/- from various (11) hawala operators. Since, the assessee failed to substantiate genuineness of the purchases and the suppliers, the Assessing Officer following the decision in the case of Simit P. Sheth, 356 ITR 451(Guj) made an estimated addition of 12.5% of total bogus purchases. Aggrieved by the assessment order dated 27/03/2015, the assessee filed appeal before the CIT(A). The CIT(A) after considering the submissions of the assessee and the G.P declared by assessee, modified the assessment order by allowing the credit of G.P already declared by the assessee. Against the findings of CIT(A) the Revenue is in appeal before the Tribunal.

3.

Shri Sanjay J. Sethi, representing the Department vehemently supporting the assessment order submitted that Assessing Officer had estimated G.P at 12.5% on bogus purchases in line with the decision of Hon'ble Gujarat High Court in the case of Simit P. Sheth (supra). The CIT(A) has further reduced the G.P rate on bogus purchases by reducing the G.P declared by the assessee from the G.P estimated by Assessing Officer i.e. 12.5% - 5.81%. The ld. Departmental Representative submitted that the assessee has failed to discharge his onus in proving the genuineness of purchases and hence, deserves no leniency .

4.

The notice of hearing of appeal for today was sent to the assessee through RPAD. The notice has been duly served as is evident from the acknowledgment card placed on the file. Despite service of notice, neither the assessee nor any Authorized Representative of the assessee has appeared. It seems, the assessee is not interested in pursuing the appeal. Hence, this appeal is taken up for hearing with the assistance of ld. Departmental Representative and material available on record.

5.

We have heard the submissions made by ld. Departmental Representative and have examined the orders of authorities below. Undisputedly , the assessee has indulged in obtaining bogus purchase bills from suspicious dealers. Since, the 3 आअसं. 5212/मुं/2019 (�न.व. 2009-10) (A.Y.2009-10)

Revenue has accepted the turnover declared by the assessee, the Assessing Officer has estimated the profit embedded in bogus purchase transactions. The Assessing Officer has estimated profit @ 12%. The CIT(A) has reduced the G.P declared by the assessee from the G.P estimated by the Assessing Officer. The assessee has declared G.P @ 5.81% during the impugned assessment year. In the trading of ferrous and non-ferrous metals, average G.P is between 5.0% to 7.5%. We find that the order of CIT(A) is fair and reasonable, hence, warrants no interference. The appeal of the Revenue is without any merit, ergo, the same is dismissed and the impugned order is upheld.

6.

In the result, appeal by the Revenue is dismissed.

Order pronounced in the open court on Monday the 08th day of March, 2021.

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