INCOME TAX OFFICER WARD-3(5), KALYAN vs. SHRI. RAMESH SHAMJI PATEL, MUMBAI

The aforesaid appeal and cross objection have been filed on the common issue relating to the addition made on account of non– genuine purchases.

Brief facts are, the assessee, an individual, is carrying on business as re–seller in ball bearing, hardware and general merchandise through his Proprietary concern Willson Engineering Co. For the assessment year under consideration, the assessee filed his return of income on 20th September 2011, declaring total income of ` 5,82,147. The return of income filed by the assessee was initially processed under section 143(1) of the Income-tax Act, 1961 (for short "the Act"). Subsequently, on the basis of information received from the Sales Tax Department that the assessee is a beneficiary of accommodation bills provided by some parties in respect of alleged purchases made worth ` 7,66,041, the Assessing Officer re–opened the assessment under section 147 of the Act. In the course of 3 Shri Ramesh Shamji Patel assessment proceedings, the Assessing Officer called upon the assessee to prove the genuineness of purchases. In response to the query raised by the Assessing Officer, the assessee furnished copies of purchase bills, bills of corresponding sales, delivery challans, transport bills, loan confirmation, etc. However, the assessee could not submit Octroi receipts since the goods were not subject to Octroi. Further, to ascertain the genuineness of purchases made, the Assessing Officer conducted independent enquiry by deputing the Inspector of Income Tax to gather information under section 133(6) of the Act from the concerned selling dealers. However, as reported by the Inspector, no such business activity was found to be carried out in the given address. In fact, notice issued under section 133(6) of the Act to one of the selling dealers also returned back un–served. The Assessing Officer observed, the assessee was unable to furnish day–to–day stock account and could only furnish year end closing stock inventory with value of closing stock. In view of the aforesaid, the Assessing Officer concluded that the Books of Account are not reliable, hence, rejected them under section 145(3) of the Act. Having done so, the Assessing Officer held that the purchases worth ` 7,66,041, are not genuine, hence, are to be treated as unexplained expenditure under section 69C of the Act and deserves to be disallowed. Accordingly, he added back the aforesaid amount to the income of the assessee. Being aggrieved,

Learned Commissioner (Appeals), after considering the submissions of the assessee in the context of facts and material on record as well as judicial precedents available before him, agreed with the Assessing Officer that the assessee was unable to prove the genuineness of purchases. Further, he also agreed with the Assessing Officer on the issue of rejection of Books of Account. Having held so, learned Commissioner (Appeals) referring to the decisions of the Hon'ble Supreme Court in Kanchwala Gems Pvt. Ltd. v/s JCIT, [2006] 288 ITR 10 (SC) and CST Vs H.M. Esufali H.M. Abdulali, [1973] 90 ITR 271 (SC), observed that since sales effected by the assessee have not been doubted, the entire purchases could not be added to the income of the assessee, but only profit element embedded in non–genuine purchases estimated at a reasonable percentage can be considered for addition. Accordingly, applying the gross profit rate of assessment year 2013–14, wherein no non–genuine purchases was there, learned Commissioner (Appeals), worked out the suppressed profit at ` 2,77,221. Whereas, the profit estimated on the quantum of bogus purchase works out to ` 1,91,510. Since, the profit worked out by adopting the gross profit rate for the assessment year 2013–14 was more, learned Commissioner (Appeals) restricted the addition to `

The learned Departmental Representative submitted, once the purchases have been accepted as non–genuine, there is no justification in restricting the addition to the profit rate. She submitted, the assessee having failed to prove the purchases, the entire amount representing such purchases has to be added.

The learned Authorised Representative submitted, the assessee has furnished all documentary evidences including quantitative details of purchase and sales, delivery challan, etc., to prove the purchases. He submitted, only because the selling dealers could not be produced, the purchases cannot be added to the income fully. The learned Authorised Representative submitted, in course of assessment proceedings, though, the assessee had objected to the re–opening of assessment, the Assessing Officer without disposing of the objections of the assessee independently, has concluded the assessment. Thus, he submitted, the assessment order passed without disposing of the objection of the assessee is invalid, hence, deserves to be quashed. Without prejudice, the learned Authorised Representative submitted, since the assessee wants end of litigation, he would be happy if the 6 Shri Ramesh Shamji Patel profit on non genuine purchases is estimated at a reasonable rate and would not contest the legal issue relating to re–opening of assessment.

We have considered rival submissions and perused material on record. Undisputedly, the Assessing Officer had received specific information from the Income Tax Department indicating that purchases worth ` 7,66,041, claimed to have been made from certain parties are not genuine. It is evident, in response to the query raised by the Assessing Officer to prove the genuineness of purchases, the assessee filed copies of purchase bills, corresponding sales, delivery challan, transport bills, etc. On a perusal of the assessment order, it appears that the Assessing Officer has not made any adverse observation with regard to the authenticity or genuineness of the documentary evidences filed before him. The Assessing Officer has held the purchases to be non–genuine primarily because the enquiry made under section 133(6) of the Act did not bear any result due to un–availability of the parties in the address and secondly, the assessee failed to furnish the day–to–day stock inventory. It is further evident, learned Commissioner (Appeals), at his level, wanted to verify the genuineness of purchases, hence, called for various information from the assessee. As could be seen, in response to the query raised by learned Commissioner (Appeals), the assessee again furnished purchase bills, details of party–wise purchases and corresponding

In the result, Revenue’s appeal is dismissed and assessee’s cross objection is partly allowed. Order pronounced in the open Court on 25.10.2019