ITO-8(2)(4), MUMBAI vs. SUNBEAM MONOCHEM PVT LTD, MUMBAI

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ITA 40/MUM/2019Status: DisposedITAT Mumbai13 January 2020AY 2010-113 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 CIT(A) restricted the addition on account of bogus purchases to 12.5%, relying on various judicial pronouncements. The ITAT found no reason to deviate from the CIT(A)'s findings and upheld the restricted addition.

What were the facts?

The Assessing Officer reopened the assessment of M/s Sunbeam Monochem Pvt. Ltd. alleging bogus purchases without actual delivery of goods. The AO made a 100% addition of these alleged bogus purchases to the assessee's income.

What were the issues?

Whether the addition on account of bogus purchases should be 100% or a reduced percentage based on judicial precedents.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “SMC”, BENCH

Before: SHRI R.C.SHARMA

For Appellant: Shri Satish R. Mody (AR)
For Respondent: Shri Akhtar H Ansari (DR), Shri Satish R. Mody (AR)
Hearing: 13/01/2020Pronounced: 13/01/2020

आदेश / O R D E R PER: R.C. SHARMA, A.M. This is the appeal filed by the revenue against the order of the ld. CIT(A)-14, Mumbai dated 21/08/2018 for the A.Y. 2011-12 in the matter of order passed U/s 143(3) r.w.s. 147 of the Income Tax Act, 1961 (in short, the Act).

2.

In this appeal, the revenue is aggrieved by the action of the ld. CIT(A) for restricting the addition on account of bogus purchases to the extent of 12.5%.

1.

ITO Vs Sunbeam Monochem P Ltd. 3. Rival contentions have been heard and record perused. Facts in brief are that the assessee is a private limited company and filed its return of income on 29/09/2011 declaring total income of Rs. 26,29,054/-. The assessment was reopened on the plea that the asseessee has made bogus purchases without taking actual delivery of goods. After recording reasons, the A.O. reopened the assessment and added 100% of such alleged bogus purchases in assessee’s income.

4.

By the impugned order, the ld CIT(A) has restricted the addition to the extent of 12.5% after considering various judicial pronouncements as stated at page 8 to 12 of his appellate order.

Against which, the revenue is in further appeal before the ITAT.

5.

I have heard the rival contentions and found that the addition has been made by the A.O. as per the information by the Sales Tax Department. However, the sales made by the assessee were not disputed. After considering various judicial pronouncements, the ld. CIT(A) has restricted the addition to the extent of 12.5% mainly relying on the decision of Hon’ble Gujarat High Court in the case of CIT Vs Simit Sheth (2013) 38 Taxmann.com 385 (Guj) and in the case of Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj). After considering various judicial pronouncements and the facts of the case,

ITO Vs Sunbeam Monochem P Ltd. the ld. CIT(A) found that 12.5% addition in respect of bogus purchases will serve the end of justice. Nothing was brought on record so as to persuade me to deviate from the findings of the ld. CIT(A) in restricting the addition to the extent of 12.5%. Accordingly, I do not find any reason to interfere in the order of the ld. CIT(A) and uphold the same.

6.

In the result, appeal of the revenue is dismissed.

Order pronounced in the open court on 13th January, 2020.

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