ACIT-24(1), MUMBAI vs. ADVANCED TECHNIQUES & TECHNOLOGIES, MUMBAI

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ITA 38/MUM/2019Status: DisposedITAT Mumbai17 January 2020AY 2010-114 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the Commissioner (Appeals)'s decision to reduce the disallowance on non-genuine purchases to 12.5%. This was considered fair and reasonable given the circumstances.

What were the facts?

The Assessing Officer reopened the assessment based on information about accommodation bills. The assessee failed to conclusively prove the genuineness of purchases worth ₹2,53,989, leading to a disallowance.

What were the issues?

The primary issue was the quantum of disallowance to be made on account of non-genuine purchases where the assessee could not fully substantiate the genuineness.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI RAJESH KUMAR

For Respondent: Shri R. Bhoopathi

Date of Hearing – 09.01.2020 Date of Order – 17.01.2020

O R D E R PER SAKTIJIT DEY. J.M.

The aforesaid appeal has been filed by the Revenue challenging the order dated 24th September 2018, passed by the learned Commissioner of Income Tax (Appeals)–36, Mumbai, pertaining to the assessment year 2010–11.

2.

The grievance of the Revenue in the present appeal is confined to the partial relief granted by learned Commissioner (Appeals) in the 2 Advanced Techniques & Technologies matter of addition made by the Assessing Officer on account of non– genuine purchases.

3.

Brief facts are, the assessee, a partnership firm, is engaged in the business as a manufacturer, retailer, importer of packing materials, piston rings, etc. For the assessment year under dispute, the assessee filed its return of income on 26th September 2010, declaring total income of ` 11,51,026. Initially, the return of income filed by the assessee was processed under section 143(1) of the Act. Subsequently, on the basis of information received from the Sales Tax Department, Government of Maharashtra, through the office of the DGIT (Inv.), Mumbai, that the assessee is a beneficiary of accommodation bills provided by certain entities identified as hawala operators, the Assessing Officer re–opened the assessment under section 147 of the Act. During the assessment proceedings, the Assessing Officer called upon the assessee to prove the genuineness of purchases worth ` 2,53,989, claimed to have been made from Dharmesh Trading Co. during the year under consideration. In this context, the Assessing Officer called upon the assessee to furnish various documentary evidences. As observed by the Assessing Officer, in response to the query raised, the assessee furnished purchase bills, bank statement, ledger account copy, etc. Further, to verify the genuineness of such purchases independently, the Assessing Officer

3 Advanced Techniques & Technologies issued notice under section 133(6), which as alleged by the Assessing Officer, revealed that the purchases are not genuine. Considering these facts the Assessing Officer treated the purchases as non– genuine and relying upon certain judicial precedents he disallowed 25% of such purchases and added back the amount of ` 63,497, to the income of the assessee. The assessee challenged the aforesaid addition before the first appellate authority.

4.

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

5.

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

6.

Heard the learned Departmental Representative and perused the material on record. It is evident, though, the assessee was unable to conclusively prove the genuineness of purchases of ` 2,53,989, claimed to have been made from a party, however, the Assessing Officer has ultimately disallowed 25% of such purchases. Whereas,

4 Advanced Techniques & Technologies learned Commissioner (Appeals) after having noted all the relevant facts has reduced the addition to 12.5% of the non–genuine purchases. Thus, as could be seen, ultimately the dispute is with regard to the quantum of disallowance that has to be made on account on non–genuine purchases. After considering the nature of business and all other relevant factors, we are of the considered opinion that disallowance @ 12.5% of the non–genuine purchases, as has been done by the learned Commissioner (Appeals), is fair and reasonable and meets the ends of justice. Accordingly, we uphold the decision of learned Commissioner (Appeals) on this issue. Grounds are dismissed.

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