DCIT- C.CIRCLE,4(2), MUMBAI vs. ILESH AMRUTLAL GADHIA, MUMBAI

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member): - 1.1 Aforesaid cross-appeals for Assessment Years [AY] 2009-10 & 2010- 11 contest separate orders of learned first appellate authority on certain common grounds of appeal. The only issue involved in the cross-appeals is estimated additions on account of alleged bogus purchases. Facts are stated to be pari-materia the same in both the years and therefore, adjudication in any one of the years would equally apply to the other year as well. 1.2 The Ld. Authorized Representative for Assessee (AR) demonstrated urgency of hearing of the appeals by submitting that the Revenue is hard- pressing for payment of outstanding tax liabilities and the assessee’s plea for stay of demand, has already been rejected. The Ld. AR also submitted that facts in the stated appeals are exactly the same to the facts of the case of assessee’s son Shri Mitesh Ilesh Gadhia, whose appeal has already been disposed-off by the co-ordinate bench of this Tribunal vide order dated 12/04/2019. In the above background, the matter was placed before us for disposal and accordingly, we proceed to dispose-off the cross-appeals as per rival arguments made before us.

1. On the facts and circumstances of the case and in law, the Ld. CIT[A) erred in confirming an addition of Rs.47,47,602/- being alleged bogus purchases from M/s. Ragini Trading & Investments P Ltd.

2. On the facts and circumstances of the case and in law, the Ld.CIT erred in levying interest u/s 234B of the Act.

3. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in holding that the ground pertaining to initiation of penalty u/s 271(l)(c) is premature in nature.

Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 Ground nos. 2 & 3 relating to interest & penalty, being mandatory and consequential in nature, would not require any specific adjudication on our part. 2.2 The grounds raised by the revenue read as under: -

1. On the facts and circumstances of the case and in law, the ld CIT(A) has erred in restricting the addition to the extent of 12.5% of the bogus purchases of Rs. 3,81,02,747 booked by the assessee related to purchases from M/s Ragini Trading and Investments Pvt. Ltd. after setting off the GP shown by the assessee.

2. On the facts and circumstances of the case and in law, the Id CIT(A) has erred in restricting the addition to the extent of 12.5% of the bogus purchases of Rs.3,81,02,747 booked by the assessee related to purchase from M/s Ragini Trading and Investments Pvt. Ltd. without considering the decision of Hon'ble Apex Court in the case of CIT-vs-Durga Prasad 82 ITR 540 in the case N K Proteins Ltd. Vs DCIT SLP CC No 769 of 2017 even when the assessee failed to prove the genuineness of transaction or produce the purchase parties.

It is apparent that the only substantive ground that arises for our consideration is estimated additions on account of alleged bogus purchases. 3.1 Facts on record would reveal that the assessee being resident individual stated to be engaged in trading of steel and metal items under proprietorship concern namely M/s Balaji Trading Company was assessed for year under consideration u/s. 143(3) r.w.s. 153C of the Act on 30/11/2016 wherein the income of the assessee was determined at Rs.385.07 Lacs after sole addition of bogus purchases of Rs.381.02 Lacs as against assessed income of Rs.4.04 Lacs. 3.2 The said assessment stem from search and seizure action u/s. 132(1) carried out by the department in the case of Ushdev group of companies on 11/09/2014. The assessee’s concern is stated to be a part of the group. The search operations revealed that M/s Ushdev International Ltd. and its Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 various group concerns obtained accommodation entries from various entities. The statement of key controller of Ushdev Group namely Shri Prateek Gupta was recorded on various dates. The relevant portion of these statements have already been extracted in the quantum assessment order. 3.3 In the above background, notice u/s 153C was issued to the assessee as per due process of law which was followed by statutory notice u/s 143(2). The allegations of Ld. AO were that the assessee inflated its expenses by booking bogus purchases from various entities and therefore, the purchases were to be disallowed. 3.4 The primary argument of assessee was that there was one-to-one correlation between the purchases and corresponding sales and the payment for purchases were through banking channels. The assessee had reflected certain purchases from an entity namely M/s Ragini Trading & Investments Private Limited (RTIPL). As per conclusion of Ld. AO, the assessee failed to prove the fact of dispatch, transportation and delivery of goods. The survey operations on M/s RTIPL revealed that the said entity indulged in making purchases from various hawala parties without taking actual delivery of material. The said party was not maintaining any warehouse or godown and the goods purchased by said entity were sold on back-to-back basis to many other entities including assessee. During assessment of that entity, its books were rejected u/s 145(3) and the profit was estimated @0.25%.

Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 3.5 Armed with above material / information, Ld. AO show-caused assessee as to why the purchases made from M/s RTIPL were not to be treated as non-genuine purchases. In defense, the assessee submitted ledger extracts, copies of bills, details of sales and corresponding profit booked on these purchases, bank statements etc. But the assessee failed to submit the inward-outward register for traded goods and also failed to establish the movement / delivery of goods. A plea was also raised that sales made by M/s RTIPL were not doubted by the revenue. The account confirmation from M/s RTIPL was placed on record. 3.6 However, Ld. AO opined that the assessee failed to discharge the primary onus of proving the genuineness of the transactions and therefore, these purchases remained unverified. Weighing the factual matrix in the light of various judicial pronouncements, the books of accounts were rejected u/s 145(3). A conclusion was drawn that it was a case of inflation of expenses and routing of cash through hawala parties and therefore the entire amount of suspicious purchases was to be disallowed and added to the income of the assessee. Accordingly, adding the same to the income of the assessee, an assessment was framed determining the income at Rs.385.07 Lacs. 4.1 Aggrieved as aforesaid, the assessee assailed the additions by way of elaborate written submissions before Ld. CIT(A), which have already been extracted in the impugned order. The assessee, inter-alia, drew attention to the fact that quantitative details of purchases made from M/s RTIPL and corresponding sales were duly submitted to Ld.AO which was backed by Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 confirmation of accounts. The payments to the said party were through banking channels. Therefore, the assessee proved the genuineness of the transactions. The assessee also submitted that there were no allegations of bogus sales by M/s RTIPL since only the purchases made by that entity were under suspicion. The assessee, in the alternative, pleaded for reasonable estimation of profit element against these purchases. It was also submitted that full disallowance of purchases would increase the Gross Profit (GP) rate to an unrealistic level of 4.7% as against normal GP rate of less than 1% reflected by the assessee in preceding as well as in succeeding years. 4.2 The Ld.CIT(A) noticed that the business model of the assessee was that after receipt of orders from the clients, the material was procured from the market from various suppliers. The suppliers would arrange for the material and deliver the material to the client. The delivery would be monitored by the assessee. The payment to the transporter was directly done by the clients. After the delivery of the material, the invoice would be received by the assessee who, in turn, would generate invoice against its own clients. This business model was not found to be incorrect. 4.3 Further, the soft copies of books of accounts impounded during survey action contained quantitative details of corresponding sales booked against the purchases so made. The assessee had booked back-to-back sales against the purchases made from various suppliers including M/s RTIPL. Therefore, it the entire purchases were to be treated as non-genuine, corresponding sales should also be ignored.

Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 4.4 Finally, Ld.CIT(A) proceeded to estimate the additions against these purchases by observing as under: - 5.7 Since there is a one to one co-relation between the purchases and the sales, the entire amount of purchases cannot be added to the income of the assessee but only the profit element embedded in the transactions can added to the income of the assessee. There cannot be any dispute about a well settled legal proposition that tax can be levied only on real income. It is an elementary rule of accountancy as well as of taxation laws that profit from business cannot be ascertained without deducting cost of purchase from sales, otherwise it would amount to levy of income tax on gross receipts or sales. Such a recourse is not permissible unless it is specifically authorized to do so under any particular provisions contained in the Act. The Hon'ble Jurisdictional High Court in the case of Hariram Bhambhani (ITA No. 313 of 2013) has held that only the profit attributable to the unaccounted sales can be brought to tax. The relevant portion of the order of the Hon'ble Jurisdictional High Court is reproduced as under: "5. Being aggrieved, Respondent-Assessee filed an appeal before the CIT(A). In its order, the CIT(A) recorded that during the course of survey, no unaccounted invoices were impounded. Although, there was unaccounted sale bills which were not recorded in the books of account on the date of survey, no document was impounded. However, later in its return filed with the Revenue, it declared turn over at Rs 3.27 crores, showing a net profit of Rs 36.76 lakhs. The CIT(A) relied upon its decision to hold that the Assessing Officer cannot add the amount of Rs 35 lakhs only on the statement made without considering the surrounding circumstances and evidence to uphold the addition. In the circumstances, the CIT(A) held that in the facts of the case, that only 4% being the profit earned on sales of Rs 35 lakhs can be added to net profit of the applicant. Therefore, only Rs 1.40 lakhs was the profit on unaccounted sales which could be added. Thus, the balance addition of Rs 33.63 lakhs was deleted.

8. In any view of the matter, the CIT(A) and Tribunal have come to the concurrent finding that the purchases have been* recorded and only some of the sales are unaccounted. Thus, in the above view, both the authorities held that it is not the entire sales consideration which is to be brought to tax but only the profit attributable on the total unrecorded sales consideration which alone can be subject to income-tax. The view taken by the authorities is a reasonable and a possible view. Thus, no substantial question law arises for our consideration.

9. Appeal dismissed,"

Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 5.8 In this regard, it will be apt to refer to certain decisions dealing with this issue. The Hon'ble Gujarat High Court in the case of Bholanath Poly Fab Pvt. Ltd. 355 ITR 290 (Guj) was battling with the finding of Hon'ble ITAT that purchases were made from bogus parties. The Tribunal had held that though purchases were made from bogus parties, nevertheless, the purchases were not as such bogus as the entire quantity of opening stock, purchases and sales were tallying and hence, only the profit margin embedded in such amount would be subject to tax. The Hon'ble Gujarat High Court held that whether purchases themselves were bogus or whether parties from whom such purchases were made were bogus, is essentially a question of fact and the Tribunal having examined the evidence on record and concluded that the assessee did procure cloth and sell finished goods, the entire amount covered under such purchase cannot be subjected to tax and only the profit element embedded therein was to be taxed, no interference is called for in the order of the Tribunal. While coming to the above conclusion, the Hon'ble Gujarat High Court also relied on the decision in the case of Sanjay Oil Cake Ind. 316 ITR 274 (Guj). 5.9 From the aforesaid discussion, it is clear that in view of the business model followed by the assessee wherein there is one to one co-relation between the purchases and the sales and also considering the legal position on the issues as discussed, it is only the profit embedded in the transaction which can be brought to tax and not the entire purchases from M/s. Ragini Trading & Investment P. Ltd. (RTIPL). 5.10 It is well known that unaccounted material may be available in the market at much lower price as compared to the purchases made from genuine dealers on the strength of genuine bills. The real suppliers may be willing to sell those products at a much lower rate in view of manifold reasons. There may be savings on account of excise duty, sales-tax or other taxes which may be leviable in respect of manufacture and sale of such goods. The real suppliers may derive substantial savings on account non-payment of government taxes which will be shared with the wholesalers, dealers and the end-users. 5.11 To have an idea as to what can be considered to be reasonable profit margin in respect of the purchases from the alleged hawala/bogus suppliers, it will be of help if the decisions of the Hon'ble Courts on the issue of bogus purchases in respect of assessees which are engaged in the business of trading in iron & steel which is similar to our assessee, are examined. 5.12 The Hon'ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), was seized with an issue where the A.O. had found that some of the alleged suppliers of iron & steel to the assessee had not supplied any goods but had only provided sale bills and hence, purchases from the said parties were held to be bogus. The A,O, in that case added the entire amount of purchases to gross profit of the assessee. The Ld. CIT(A) having found that the assessee had indeed purchased though not from named parties but other parties from grey market, partially sustained the addition as probable profit of the assessee. The Tribunal however, sustained the addition to the extent of 12.5%. Taking into account the above facts the Hon’ble Gujarat High Court held that since the purchases were not bogus, but were made from parties other than those mentioned in books of accounts, only the profit element embedded in such purchases could be added to the assessee's income and as such no question of law arose in such estimation. The Tribunal while estimating the profit embedded in the transactions @ 12.5% held as under; "Having heard the submissions of both the sides, we have been informed that the malpractice of bogus purchase is mainly to save 10% sales tax etc,. It has also been informed that in this Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 industry about 2.5% is the profit margin. Therefore, respectfully following the decisions of the co- ordinate bench pronounced on identical circumstances, we hereby direct that the disallowance is required to be sustained at 12.5% of the purchase from those parties. With these directions, we hereby decide the grounds of the rival parties which are partly allowed." 5.13 Similarly, the Hon'ble ITAT, Mumbai had an occasion to adjudicate this issue in the case of M/s Ratnagiri Steels (80 taxmann.com 265) which was engaged in the business of trading in steel. During the year, information was received from the Sales Tax Authorities about purchases from alleged hawala/bogus suppliers. After due consideration of all the relevant facts, the Hon'ble ITAT confirmed the addition of profits arising from the alleged hawala/bogus purchases by adopting a rate of 12.5%. It was further held by the Hon'ble ITAT that the AO should give credit for the book GP shown by the assessee in respect of the alleged hawala/bogus purchases against the said rate of 12.5%. The relevant portion of the order of the Hon'ble ITAT is reproduced as under:

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% 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 on record, the invoices were procured from these entry operators to reduce the profit. It was also considered that there will be savings on account of taxes while procuring material from grey market. The authorities below relied upon decision of Hon' ble Gujarat High Court in the case of CIT v. Simit P. Sheth (2013) 356 ITR 451/219 taxman 85 Mag./38 taxmann.com 385, which has estimated disallowance @f 2.5% of the disputed bogus purchases to meet the end of justice. The authorities below has not brought on record industry comparables nor any rational comparability vis a vis preceding years GP ratio are brought on record. There is no allegation brought on record by Id.DR that similar additions were a/so made in the immediately preceding year. The assessee earned GP ratio as detailed hereunder for last three years;- Financial Year %GP 4.3% 2007-08 5.45% 2008-09 2009-10 4.9% The books of accounts were not rejected u/s. 145(3) of the 1961 Act by the Revenue. In the immediately preceding year. le. A. Y. 2008-09, the assesses earned GP ratio of 4.3% on total turnover, while for the year under consideration GP ratio earned was 5.45%. In our considered view and based on facts and circumstances of the case as discussed by us in details above, end of justice will be met in this case if GP ratio of 12.5% on alleged bogus purchases is added to income of the assessee against which credit for the declared GP ratio on the alleged bogus purchases will be granted by the AO after verification by the AO because of failure of the assessee to come forward to discharge primary onus cast upon him as detailed above for which assesses is to be blamed and in the midst of aforestated unrebutted allegation against the assessee and non-discharge of primary onus, the declared lower GP ratio of 5.45% in the instant previous year under appeal cannot be accepted. Thus, in nut-shell we are inclined to adopt GP ratio of 12.5% on alleged bogus purchases in the instant case which in our considered view is fair, reasonable and rational keeping in view the factual matrix of the case, while the assessee shall be granted credit of GP ratio declared on this bogus purchases in the return of income filed with the Revenue. The assessee gets part relief. We order accordingly.

5.14 From the aforesaid two decisions, it can be observed that the appropriate percentage for computing the unaccounted profits from the purchases from the suspicious suppliers should factor the savings of taxes etc due to the unaccounted sales and the GP already shown in the regular books. The ratio of the decision of the Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 Gujarat High Court in the case of Simit P Sheth (supra) cannot be squarely applied since the sales tax rate prevalent in Gujarat was 10% as against only 4% applicable in Maharashtra for the relevant period. However, the facts of the case of the assessee are quite similar to that of Ratnagiri Steels (supra) since the sales tax rate of 4% of Maharashtra itself is applicable. In the case of Ratnagiri Steels(supra), the Hon'ble ITAT directed the AO to allow set off of the book GP against the rate of 12.5% for computing the additional profits from the purchases from the alleged hawala/bogus suppliers. Therefore, as was done by the Hon'ble ITAT, Mumbai in the case of Ratnagiri Steel (supra), it will be appropriate if the rate of 12.5% is applied and against this set off of the GP shown in the regular books is allowed. Accordingly, the AO is directed to compute the additional profit in respect of the purchases from the suspicious supplier - M/s Ragini Trading & Investment P. Ltd (RTIPL) by applying the rate of 12.5%. However, the AO will allow a set off of the GP already shown by the assessee in the regular books in respect of the purchases from the said suspicious supplier while computing the additional profit. Accordingly, ground No. 1 of the appeal is partly allowed.

As evident, Ld.CIT(A) has directed Ld.AO to apply GP rate of 12.5% with benefit of set-off of GP already shown by the assessee in the regular books in respect of purchases made from M/s RTIPL. The aforesaid adjudication has given rise to cross-appeals before us.

Deriving strength from the ratio of aforesaid decision, we exclude the period of lockdown while computing the limitation provided under Rule 34(5) and proceed with pronouncement of the order. Conclusion 8. The revenue’s appeals stand dismissed whereas the assessee’s appeals stand partly allowed to the extent indicated in the order. Order pronounced in the open court on 13th July,2020.

Sd/- Sd/- (Vikas Awasthy) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांकDated : 13/07/2020 Sr.PS:-Jaisy Varghese Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.