GANGADHAR NAGORAO NIKAM,NAGPUR vs. DCIT ACIT CIRCLE - 1 NAGPUR, NAGPUR

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ITA 458/NAG/2024Status: DisposedITAT Nagpur17 June 2025AY 2009-10Bench: SHRI N.K. CHOUDHRY (Judicial Member), SHRI K.M. ROY (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal acknowledged that the case was not entirely about bogus purchases and that the sale of these purchases was not disputed. To reduce litigation and for substantial justice, the addition was restricted to 5% over the Gross Profit already shown.

What were the facts?

The assessee appealed against an order that added ₹ 7,29,222/- (13.02% of gross purchases) due to disallowance of bogus purchases. The lower authorities affirmed this addition, prompting the assessee to appeal to the Tribunal.

What were the issues?

Whether the addition made on account of bogus purchases is justified, and if so, to what extent.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH : NAGPUR

Before: SHRI N.K. CHOUDHRY & SHRI K.M. ROY

Hearing: 17.06.2025Pronounced: 17.06.2025

ORDER PER N.K. CHOUDHRY, JM:

This appeal has been preferred by the assessee against the order dated 28/06/2024 impugned herein passed by the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi [in short, “Ld.Commissioner”] u/sec. 250 of the Income Tax Act, 1961 (for short, “the Act”) for the Assessment Year (for short, “AY”) 2009–10.

2 ITA.No.458/NAG/2024 2. In the instant case, the Assessing Officer (for short, “A.O.”) vide order dated 24/03/2015 u/sec. 144 r.w.s. 147 of the Act has made the addition of ` 7,29,222/– being 13.02% of the gross purchases of ` 56,00,790/–, on account of disallowance of bogus purchases. The assessee being aggrieved, challenged the said addition before the Ld. Commissioner, however, could not get any relief, as the Ld. Commissioner affirmed the aforesaid addition by holding the decision of the A.O. as justified. Therefore, assessee being aggrieved challenged the impugned order before this Tribunal.

3.

Heard the parties and perused the material on record. At this Juncture, the assessee submitted that though the assessee has accounted for the amount of purchases made at ` 56,00,790/– in its books of accounts, however still the reasonable addition can be sustained.

4.

On the contrary, ld.DR refuted the claim of the assessee.

5.

We have given thoughtful consideration to the peculiar facts and circumstances of the case. It appears from the orders passed by the lower authorities that it is not the complete case of the bogus purchases and admittedly the A.O. has not disputed the sale made of the alleged bogus purchases. Therefore, to cut–short the litigation and for substantial justice, we are of the considered view, justice would be made by restricting the addition of 13.02% to 5% over and above the G.P. already shown by the assessee and, therefore, we direct the A.O. to verify the fact and restrict the addition at 5% over and above the G.P. already shown and recompute the tax liability accordingly, without making any roving enquiry and just restricting himself to the directions made above.

3 ITA.No.458/NAG/2024 6. In the result, appeal of the assessee is allowed.

Order pronounced in the open Court on 17.06.2025.

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