ITO, 19(1)(1), MUNBAI vs. SHRI ANKIT J. JHAVERI, MUMBAI

The assessee is a proprietor of M/s. J.B. Manufacturing Company, which is engaged in the business of dealing in gift, novelties and wrought iron products. The assessment was reopened upon information from sales tax department that assessee has made Rs. 45,14,967/- purchases from bogus dealers, the AO made 15% addition of the bogus purchase resulting in disallowance of Rs. 6,77,245/-.

Upon assessee's appeal learned 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 12.5% disallowance out of the bogus purchases.

Against above order revenue is in appeal before the ITAT. I have heard both the parties and perused the record. 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 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 our considered opinion on the facts and circumstances of the case the 12.5% disallowance out of the bogus purchases done by the learned CIT(A) meets the end of justice. Accordingly I uphold the order of learned CIT(A).

In the result, this appeal filed by the Revenue stands dismissed.