ACIT CIRCLE 17(2), MUMBAI vs. M/S PALETTE INTERNATIONAL, MUMBAI

The present appeal filed by the revenue is directed against the order passed by the CIT(A)-58, Mumbai, dated 29.11.2018 which in turn arises from the order passed by the A.O under Sec. 143(3) r.w.s 147 of the Income Tax Act, 1961 (for short „Act‟), dated 28.08.2015 for A.Y. 2010-11. The revenue has assailed the impugned order on the following grounds of appeal before us:

Briefly stated, the assessee firm which is engaged in the business of trading of dyes & chemicals had filed its return of income for A.Y. 2010-11 on 14.10.2010, declaring its total income at Rs.1,08,91,790/-. Assessment under Sec. 143(3) was earlier completed in its case at an income of Rs.1,10,08,710/- . Subsequently, on the basis of information received in the office of DGIT (Inv.), Mumbai, that the assessee had booked bogus purchases by obtaining accommodation entry from a hawala party, its case was reopened under Sec. 147 of the Act.

During the course of the assessment proceedings it was observed by the A.O that the assessee had claimed to have made impugned purchases aggregating to Rs.1,96,875/-, as under:

Aggrieved, the assessee assailed the assessment order before the CIT(A). Observing, that the various benches of the Tribunal in similarly placed cases of bogus purchases had restricted the addition to the extent of 12.5% of 3 ACIT, Circle 17(2) Vs. M/s Palette International the value of impugned purchases, the CIT(A) after consideration of the facts involved in the case before him adopted a similar view and restricted the addition to the extent of 12.5% of the impugned purchases under consideration.

The revenue being aggrieved with the order of the CIT(A) has carried the matter in appeal before us. As the assessee respondent despite having been put to notice had failed to put up an appearance before us, therefore, we herein proceed with as per Rule 25 of the appellate Tribunal Rules, 1963, and dispose off the appeal after hearing the appellant revenue and perusing the orders of the lower authorities. The ld. Departmental Representative (for short „D.R‟) relied on the order of the A.O. It was submitted by the ld. D.R that the CIT(A) without any justifiable reason had confined the disallowance of the entire impugned purchases made by the A.O to 12.5%. It was thus submitted by the ld. D.R that the order of the CIT(A) may be set aside and that of the A.O be restored.

We have heard the ld. D.R and perused the orders of the lower authorities. Admittedly, as is discernible from the orders of the lower authorities the assessee had failed to substantiate the genuineness and veracity of the impugned purchase transaction under consideration. At the same time, we may herein observe that though the assessee on the basis of irrefutable documentary evidence could not substantiate the authenticity of the impugned purchase transactions to the satisfaction of the A.O, but then, it is a matter of fact borne from the records that certain documents supporting the factum of purchase of the goods under consideration was placed on record by the assessee before the lower authorities. Be that as it may, we find that the A.O had at no stage doubted or dislodged the correlating sales of the impugned purchases under consideration. In the backdrop of the aforesaid facts, we concur with the view taken by the CIT(A) that the addition in respect of the impugned purchases booked by the assessee was liable to be restricted only to the extent of the profit which it would have made by procuring the 4 ACIT, Circle 17(2) Vs. M/s Palette International goods from the open/grey market. Accordingly, finding no infirmity in the estimation of the profit by the CIT(A) at 12.5% of the value of the impugned purchases, we uphold his order.

Resultantly, the appeal filed by the revenue is dismissed.