MUKESH H SANGHVI,MUMBAI vs. ITO WARD- 15 (2)(2), MUMBAI

PDF · subscribers
ITA 5917/MUM/2018Status: DisposedITAT Mumbai15 December 2020AY 2011-125 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that a 12.5% GP rate was excessive for ferrous and non-ferrous items, which typically have a profit margin of 2-4%. They directed the AO to apply a GP rate of 4% on the bogus purchases.

What were the facts?

The assessee, a dealer in metal items, was found to have made bogus purchases from 21 parties. The Assessing Officer (AO) made an addition on a peak basis, and the CIT(A) confirmed the addition by applying a 12.5% GP rate on the bogus purchases.

What were the issues?

The primary issue was the reasonableness of the GP rate applied to bogus purchases. The Tribunal also considered the profit margins typical for the assessee's trade.

Which sections of the Income-tax Act were involved?

Section 69C

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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

Before: SHRI VIKAS AWASTHY & SHRI RAJESH KUMAR

For Respondent: Shri Vijay Jaiswal, D.R
Hearing: 20.10.2020Pronounced: 15.12.2020

Per Rajesh Kumar, Accountant Member:

1.

The above cross appeals one by the assessee and the other by the Revenue have been preferred against the order dated

2.

At the outset we would like to mention that neither assessee nor his authorized representative appeared at the time when the case was called up for hearing nor any adjournment was filed before us. Hence, after hearing the Ld. D.R. and going through the material on record, we decide this appeal ex-parte.

3.

The only effective issue raised by the assessee in its appeal is against the confirmation of addition to the tune of 12.5% of the bogus purchases of Rs. 8,68,04,153/-by CIT(A) as against the addition made by the AO on peak basis of Rs. 6,30,78,306/-.

4.

The facts in brief are that the assessee is a dealer in ferrous and non ferrous metal items and during the year filed the return of income on 29.09.2011 declaring income of Rs.16,20,583/- which was processed under section 143(1) of the Act. Thereafter, the case of the assessee was selected under scrutiny after issuing and serving upon the assessee the statutory notices. During the course of assessment proceedings the AO on the basis of information received from Sales Department, Government of Maharashtra noted that assessee has made some bogus accommodation purchase entries from 21 parties as mentioned in page No.2 of the assessment order. The AO in order to verify the genuineness of the purchases also issued notice under section 133(6) which were not served with the remark that “parties not known”. Thereafter the AO vide

3 & ITA No.6281/M/2018 Mr. Mukesh H. Sanghvi letter dated 03.02.2014 called upon the assessee to provide the correct addresses so that the genuineness of the purchases could be verified. However, the assessee could not furnish the information called for despite various opportunities granted nor could produce these parties physically. Though the assessee has produced bills, vouchers of the purchases, stock tally and corresponding sales and modes of payment through banking channel before the AO, however, the AO was not convinced with the submissions of the assessee and made the addition of Rs.6,30,78,306/- on peak basis under section 69C of the Act vide order dated 21.03.2014.

5.

In the appellate proceedings, the Ld. CIT(A) applied a GP rate of 12.5% on the said bogus purchases by following the decision of Hon’ble Gujarat High Court in the case of CIT vs. Simit P. Sheth (2013) 356 ITR 451 (Guj) and thus partly allowed the appeal of the assessee.

6.

Aggrieved by the order of Ld. CIT(A) the assessee as well as Revenue is in appeal before us.

7.

After hearing the Ld. D.R. and perusing the material on record, we observe that in this case the assessee is a dealer in ferrous and non ferrous metal items. Undisputed facts are that the assessee has made bogus purchases from 21 parties the details whereof are given on page 2 of the assessment order. Therefore, the only issue to decide by us is whether the GP rate applied by Ld. CIT(A) is reasonable or not. After considering the facts of the case, we are of the view that in the case of a ferrous

4 & ITA No.6281/M/2018 Mr. Mukesh H. Sanghvi and non ferrous items the profit is very meager ranging from 2% to 4 % and GP rate as directed by the Ld. CIT(A) appears to be excessive and unreasonable. The co-ordinate benches of the Tribunal have been taking a consistent view that in such type of cases having trade of ferrous and non ferrous steel items ,the profit GP can not exceed 3 to 4%. Though the Ld. CIT(A) has correctly followed the Hon’ble Gujarat High Court decision in the case of CIT vs. Simit P. Sheth (supra), however, the rate applied is on the higher side. We are, therefore, of the view that it would be reasonable if the GP rate @ 5% is applied on the said bogus purchases to bring the additional income on bogus purchases to tax which the assessee may have made by purchasing the goods from grey market. Accordingly, we direct the AO to apply a GP of 4% and the order of Ld. CIT(A) is modified to that extent. The appeal of the assessee is partly allowed.

8.

Since we have partly allowed the appeal of the assessee, the cross appeal by the Revenue becomes infructurous and is accordingly dismissed.

9.

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed.

Order pronounced in the open court on 15.12.2020.

More judgments on Section 69C

All 8,217 judgments and leading authorities on Section 69C →

Recent GST High Court judgments

Search GST case law →