ITO - 12 (1)(1), MUMBAI vs. ADVANCE EMERGENCY SYSTEMS PVT. LTD., MUMBAI

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ITA 6385/MUM/2018Status: DisposedITAT Mumbai03 December 2019AY 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 held that while the assessee had primary purchase documents and made payments through banking channels, the failure to produce the supplier meant the onus remained undischarged. Therefore, estimation of income against suspicious purchases was justified.

What were the facts?

The assessee's income was determined after an addition for alleged bogus purchases. The assessee provided purchase bills and evidence of payment through banking channels, but failed to produce the supplier.

What were the issues?

Whether the addition on account of alleged bogus purchases is justified when the assessee provided documentary evidence of purchase and payment but failed to produce the supplier.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 133(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: HON’BLE SHRI C.N. PRASAD, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Ankush Agarwal-Ld. AR
For Respondent: Shri R. Bhoopathi-Ld. DR

आदेशकी�ितिलिपअ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2.

M/s. Advance Emergency Systems P.Ltd. Assessment Year :2010-11

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