MR.RAJNIKANT V. DOSHI,MUMBAI vs. ITO WARD 17(3)(1), MUMBAI

Brief facts of the case are that the assessee in this case is engaged in the business of iron and steel trading.

The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel.

The Income Tax Officer in this case has made 12.5% addition on account of bogus purchase resulting in disallowance of Rs.8,75,741/-.

Upon the assessee’s appeal, the ld. CIT(A) confirmed the same.

Against the above order, the assessee is in appeal before the ITAT.

We have heard both the counsel and perused the records. Upon careful consideration we find that the assessee has provided the documentary evidence for the purchase. Adverse inference has been drawn due to the inability of the assessee to produce the suppliers. We find that in this case the sales have not been doubted. It is settled law that when sales are not doubted, hundred percent disallowance for bogus purchase cannot be done. The rationale being no sales is possible without actual purchases. This proposition is supported from Hon'ble Jurisdictional High Court decision in the case of Nikunj Eximp Enterprises (in writ petition no 2860 .order dt 18.6.2014). In this case the Hon’ble High Court has upheld hundred percent allowance for the purchases said to be bogus when sales are not doubted. However in that case all the supplies were to government agency.

In the present case, the facts of the case indicate that assessee has made purchase from the grey market. Making purchases through the grey market gives the assessee savings on account of non- payment of tax and others at the expense of the exchequer. As regards the quantification of the profit element embedded in making of Shri Rajnikant V. Doshi vs. ITO such bogus/unsubstantiated purchases by the assessee, we find that it is the submission of the learned counsel of the assessee that it will be doubled prejudice if the gross profit already declared is not reduced from the standard 12.5% being disallowed on account of bogus purchases.

Upon careful consideration, we find considerable cogency in the above submissions. Accordingly we direct that disallowance in this case be restricted to 12.5% of the bogus purchase as reduced by the gross profit already declared by the assessee. Learned counsel of the assessee fairly agreed to the above.

In the result, the appeal stands partly allowed.