ITO 27 (2)(1), MUMBAI vs. KVK ENGINEERING WORKS, MUMBAI

Brief facts of the case as emanating from records are: The assessee is engaged in business of manufacturing Automobile and machinery spares. On the basis of information received from Sales Tax Department that the assessee has indulged in procuring bogus purchase bills aggregating to Rs.12,64,172/- from hawala dealers the Assessing Officer reopened the assessment. In reassessment proceedings, the Assessing Officer held that the assessee has made bogus purchases from following parties:-

Notice of the appeal was sent to the assessee through RPAD, which was duly served. Despite service of notice none appeared to represent the assessee before the Tribunal on the date of hearing. Hence, the appeal was taken up for hearing on the basis of the material available on record and with the assistance of ld. Departmental Representative.

Shri Kumar Padmapani Bora representing the Department vehemently defended the assessment order. The ld. Departmental Representative submitted that during assessment proceedings, the assessee failed to produce the suppliers and transporters. The assessee failed to discharge his onus in proving genuineness of the transactions. The assessee has obtained bogus purchase bills from the declared hawala dealers.

We have heard the submissions made by ld. Departmental Representative and have perused the orders of authorities below. The assessee has purportedly obtained bogus purchases bills aggregating to Rs.12,64,172/- from suspicious dealers. The assessee is engaged in the business of manufacturing automobile machinery spares. The Revenue has not raised any doubt over sales declared by the assessee. Without inputs there cannot be manufacture/sales. Thus, the entire purchases cannot be held to be bogus. Apparently, assessee has made purchases from grey market and has procured bogus purchase bills from hawala dealers. Under such circumstances only the profit embedded in such sales against the alleged bogus purchases should be brought to tax. We find that the CIT(A) has estimated profit @12.5% of the alleged bogus purchases. The CIT(A) has based his estimation by placing reliance on the decisions rendered by the Hon'ble Gujarat High Court in the case of Simit P. Sheth in Income Tax Appeal No.533 of 2012 decided on 16/11/2016 and in the case of CIT vs. Bholanath Poly Fab (P) Ltd in Income Tax Appeal No.63 of 2012 decided on 23/10/2012. We do not find any infirmity in the impugned order, hence, the same is upheld.

In the result, the appeal of Revenue is dismissed being devoid of any merit.