ITO 26 (1)(2), MUMBAI vs. BASHIR AHMED USMAN ALI KHAN, MUMBAI

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ITA 7099/MUM/2018Status: DisposedITAT Mumbai20 April 2020AY 2010-113 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 upheld the CIT(A)'s decision to sustain a 10% disallowance on bogus purchases, considering that the sales were not doubted. It was noted that purchases from the grey market can lead to savings for the assessee at the expense of the exchequer.

What were the facts?

The Revenue appealed against the CIT(A)'s order which sustained only a 10% disallowance on account of bogus purchases, after the AO had made a 12.5% addition. The assessee deals in wood products and plywood.

What were the issues?

Whether a partial disallowance on account of bogus purchases is justified when sales are not doubted. The extent of disallowance for purchases made from the grey market.

Which sections of the Income-tax Act were involved?

None explicitly mentioned as being the core of the dispute, but the context relates to disallowance of expenses.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH,

Before: SHRI SHAMIM YAHYA, AM

Hearing: 18/02/2020Pronounced: 20/04/2020

O R D E R

PER SHAMIM YAHYA, AM:

1.

This is an appeal by the revenue wherein the revenue is aggrieved that the Ld. CIT(A) has deleted part of the addition of bogus purchase by sustaining only 10% disallowance on account of bogus purchase, vide order dated 22.06.2018 pertaining to A.Y. 2010- 11. The assessee in this case is engaged into dealing in woods 2. product, plywood. 3. The assessment was reopened upon information from sales tax department that assessee has made purchases from bogus dealers.

ITA. NO.7099/M/2018 A.Y.2010-11 4. The AO in this case has made 12.5% addition on account of bogus purchase amounting to Rs.8,40,480/-.

5.

Up on assessee’s appeal Ld. CIT(A) has noted that the sales has not been doubted. Accordingly placing reliance upon several case laws and up on the facts of the case he sustained 10% disallowance out of the bogus purchases, after giving credit to the assessee for profit already declared.

6.

Against above order revenue is in appeal before the ITAT. I have heard Ld. DR and perused the records.

7.

I find that in this case the sales have not been doubted it is settled law that when sales are not doubted, hundred percent disallowance for bogus purchase cannot be done. The rationale being no sales is possible without actual purchases. This proposition is supported from honourable jurisdictional High Court decision in the case of Nikunj eximp enterprises (in writ petition no 2860, order dt 18.6.2014). In this case the honourable High Court has upheld hundred percent allowance for the purchases said to be bogus when sales are not doubted. However, the facts of the present case indicate that assessee has made purchase from the grey market. Making purchases through the grey market gives the assessee savings on account of non-payment of tax and others at the expense of the exchequer. In such situation in my considered opinion on the facts and circumstances of the case the 10% disallowance out of the bogus A.Y.2010-11 purchases meets the end of justice. Accordingly, I uphold the order of Ld. CIT(A).

8.

The decision of N.K. Proteins referred by revenue in grounds of appeal has already been distinguished by Hon’ble Bombay High Court in the case of M. Haji Adam & Co. of 2016 dated 11.02.2019.

In the result, this appeal filed by the revenue stand dismissed.

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