MEHTA EMPORIUM JEWELLERS,MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX RANGE -30(2), MUMBAI

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ITA 4810/MUM/2018Status: DisposedITAT Mumbai19 February 2020AY 2013-147 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal partly allowed the appeal. It reduced the addition for purchases from M/s Rajan Gems from 12.5% to 8% and deleted the addition for purchases from M/s Rishi Exports and M/s Ridhi International. The ad-hoc disallowance was confirmed.

What were the facts?

The assessee, Mehta Emporium Jewellers, was assessed for AY 2013-14. The Assessing Officer (AO) made additions for alleged bogus purchases from M/s Rajan Gems, M/s Rishi Exports, and M/s Ridhi International, and an ad-hoc disallowance of expenses.

What were the issues?

Whether purchases from certain suppliers were bogus and whether the assessee was denied natural justice by not being allowed cross-examination. Also, whether ad-hoc disallowances are justified.

Which sections of the Income-tax Act were involved?

Section 133(6),Section 131,Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Ms. Radha Halbe-Ld.AR
For Respondent: Ms. Jyoti Lakshmi Nayak-Ld. DR

आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.

Assessment Year :2013-14 Mehta Emporium Jewellers Sr. No. Details Date Initials Designation 1 Draft dictation sheets are attached Directly Typed Sr.PS/PS on Computer / Laptop 2 Draft dictated on Not Applicable/ Sr.PS/PS 3 Draft Placed before author Not Applicable Sr.PS/PS 4 Draft proposed & placed before the Second Member JM/AM 5 Draft discussed/approved by Second Member JM/AM 6 Approved Draft comes to the Sr.PS/PS Sr.PS/PS 7 Order pronouncement on Sr.PS/PS 8 File sent to the Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head clerk 10 Date on which file goes to the AR 11 Date of Dispatch of order

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