ACIT - 27 (3)(2), MUMBAI vs. SAMEER V. JUTHANI, MUMBAI

The assessee in this case is engaged into assembling of engineering goods. The assessment was reopened upon information from Sales Tax Department that assessee has made purchases from bogus dealers. The Assessing Officer in this case has made 25% addition on account of bogus purchase amounting to Rs. 7,83,834/- and Rs.6,02,263/- in assessment years 2009-10 and 2010-11 respectively.

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 Shri Sameer V. Juthani the facts of the case, he sustained 12.5% disallowance out of the bogus purchases. Against above orders, Revenue is in appeal before the ITAT.

I have heard both the counsel and perused the records. 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 by Honourable Jurisdictional High Court decision in the case of Nickunj Eximp Enterprises (P.) Ltd. vs ACIT (in Writ Petition no. 2860 of 2012, order dated 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, the 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 a situation, in my considered opinion, on the facts and circumstances of the case, 12.5 % disallowance out of the bogus purchases done by the learned CIT(A) meets the end of justice. Accordingly, I uphold the orders of learned CIT(A).

In the result, both the appeals filed by the Revenue stand dismissed.