ITO - 22(2)(1), MUMBAI vs. SHRI KAMLESH P DESAI, MUMBAI

The only common dispute arising in the present appeals relate to partial relief granted by the learned Commissioner (Appeals) with 2 Shri Kamlesh Desai regard to the additions made by the Assessing Officer on account of non–genuine purchases.

Brief facts, which are common in both the assessment years are, the assessee is an individual and engaged in the business of trading in paper and boards. For the assessment year 2009–10, the assessee filed his return of income on 29th September 2009, declaring total income of ` 1,68,190. Similarly, for the assessment year 2010–11, the assessee filed his return of income on 24th January 2011, declaring total income of ` 1,45,038. The returns of income filed by the assessee were initially processed under section 143(1) of the Act. Subsequently, the Assessing Officer received information from the Sales Tax Department, Government of Maharashtra, that purchases worth ` 2,45,96,981, in the assessment year 2009–10 and ` 1,17,24,387, in the assessment year 2010–11, are non–genuine as the persons/entities from whom the assessee had claimed to have purchased the goods are merely entry providers. On the basis of such information the Assessing Officer reopened the assessments under section 147 of the Act in both the assessment years under dispute. In the course of assessment proceedings, the Assessing Officer called upon the assessee to furnish evidences to prove the genuineness of such purchases. Further, to independently verify the authenticity of such purchases, the Assessing Officer issued notices under section 133(6) of the Act to the selling dealers. However, as alleged by the 3 Shri Kamlesh Desai Assessing Officer, no response was received from the parties against such notices. Thus, the Assessing Officer ultimately concluded that the purchases made are non–genuine. However, relying upon the ratio laid down in a judicial precedent, the Assessing Officer disallowed 25% out of the alleged non–genuine purchases in both the assessment years. The assessee challenged the aforesaid disallowances by filing appeals before the first appellate authority.

After considering the submissions of the assessee in the context of the facts and material on record, learned Commissioner (Appeals) reduced the disallowance to 12.5% of the non–genuine purchases in both the assessment years.

When the appeal was called for hearing, no one was present on behalf of the respondent assessee to represent the case. There is no application seeking adjournment either. Considering the nature of dispute, we proceed to dispose off the appeal ex–parte qua the respondent assessee after hearing the learned Departmental Representative and on the basis of material available on record.

We have heard the learned Departmental Representative and perused the material on record. Undisputedly, the Assessing Officer had received information from the Sales Tax Department that certain purchases claimed to have been made by the assessee in the relevant assessment years were non–genuine as the concerned selling dealers

In the result, appeals are dismissed. Order pronounced in the open court on 06.11.2020