RANJAN RAMESH DOSHI,MUMBAI vs. INCOME TAX OFFICER WARD-27(3)(1), MUMBAI

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ITA 5750/MUM/2018Status: DisposedITAT Mumbai30 September 2019AY 2011-127 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal, following the jurisdictional High Court's decision, held that additions should be restricted to bringing the Gross Profit (GP) rate on purchases to the same level as other genuine purchases. The Tribunal estimated the income at 5% of the alleged purchases.

What were the facts?

The assessee, engaged in the business of supplying industrial goods, had its case re-opened based on information about accommodation bills from hawala operators. The Assessing Officer (AO) added 12.5% of purchases treated as bogus.

What were the issues?

Whether the entire amount of bogus purchases should be added as income, or if the addition should be limited to the profit element, considering the assessee had declared a GP ratio.

Which sections of the Income-tax Act were involved?

Section 148,Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM

ITO-27(3)(1), Shri Ranjan Ramesh Room No. 1, 3rd floor, Doshi, बिधम/ Tower No. 6 Vashi a/501, Shankeshwar Railway Station Vs. Tower, Sudha Park, Santi Commercial Complex, Path, Ghatkopar (E), Vashi, Navi Mumbai-77 Mumbai-400 077 स्थायीलेखासं./जीआइआरसं./PAN No. AEMPD3478F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Mrs. Ruchi M. Rathod, AR : by प्रत्यथीकीओरसे/Respondentby : Shri C. S. Sharma, DR सुनवाईकीतारीख/ : 26.09.2019 Date of Hearing घोषणाकीतारीख / : 30.09.2019 Date of Pronouncement आदेश / O R D E R

Per S. Rifaur Rahman, Accountant Member:

1.

The present Appeal has been filed by the assessee against the order of Ld. Commissioner of Income Tax (Appeals) - 25 in short referred as ‘Ld. CIT(A)’, Mumbai, dated 12.07.18 for Assessment Year (in short AY) 2011-12.

Shri Ranjan Ramesh Doshi, 2. The brief facts of the case are that assessee is an individual, engaged in the business of Supplier of Industrial goods and Item. Assessee filed its return of income for AY 2011- 12 on 29.09.11 declaring the total income at Rs. 5,02,378/-. Subsequently, on the basis of information received from the Investigation Wing, Mumbai, with regard to the assessee having taken accommodation bill for purchase through parties declared as hawala operators by Maharashtra Sales Tax Department, the case was re-opened by issuing notice u/s. 148 on 24.03.2016. In response to the said notice, the assessee vide letter dated 01.04.2014 has submitted that the return of income has already filed on 29.09.11 may be treated as return filed in response to notice u/s.

148.

An order u/s 143(3) r.w.s. 147 of the Act was passed on 24.03.15 determining the total income of the assessee at Rs. 21,66,480/- after making addition of Rs. 16,64,103/-, being profit element calculated @ 12.5% embedded in purchases of Rs. 1,33,12,823/- treated as bogus.

3.

Aggrieved with the above order, assessee preferred appeal before Ld. CIT(A) and Ld. CIT(A), after considering the Shri Ranjan Ramesh Doshi, submission of the assessee as well order passed by AO, had sustained the disallowance made by AO @ 12.5%.

4.

Aggrieved with the above order, assesse has preferred the appeal before us.

5.

Ld. AR submitted that Ld. CIT(A) has sustained the addition made by the AO on estimating @ 12.5% of the alleged bogus purchases overlooking that assessee has already declared GP ratio. He submitted a chart of gross profit at the time of hearing, which is placed on record. Accordingly, he submitted that 12.5% estimated by Ld. CIT(A) is too high and he relied upon the judgment passed by the Hon’ble Jurisdictional Bombay High Court in of 2016 in the case of Pr.CIT vrs. M/s Mohommad Haji Adam & Co.

6.

On the other hand, Ld. DR relied upon the orders passed by revenue authorities and submitted that estimation made by Ld. CIT(A) should be sustained.

Shri Ranjan Ramesh Doshi, 7. Considering the rival contentions and material placed on record, we notice that Hon’ble Jurisdictional Bombay High Court in of 2016 in the case of Pr.CIT vrs. M/s Mohommad Haji Adam & Co, wherein it was held as under:-

8. In the present case, as noted above, the assessee was a trader of fabrics. The A.O. found three entities who were indulging in bogus billing activities. A.O. found that the purchases made by the assessee from these entities were bogus. This being a finding of fact, we have proceeded on such basis. Despite this, the question arises whether the Revenue is correct in contending that the entire purchase amount should be added by way of assessee's additional income or the assessee is correct in contending that such logic cannot be applied. The finding of the CIT(A) and the Tribunal would suggest that the department had not disputed the assessee's sales. There was no discrepancy between the purchases shown by the assessee and the sales declared. That being the position, the Tribunal was correct in coming to the conclusion that the purchases cannot be rejected without disturbing the sales in case of a trader. The Tribunal, therefore, correctly restricted the additions limited to the extent of bringing the G.P. rate on purchases at the same rate of other genuine purchases. The decision of the Gujarat High Shri Ranjan Ramesh Doshi, Court in the case of N.K. Industries Ltd. (supra) cannot be applied without reference to the facts. In fact in paragraph 8 of the same Judgment the Court held and observed as under- " So far as the question regarding addition of Rs.3,70,78,125/- as gross profit on sales of Rs.37.08 Crores made by the Assessing Officer despite the fact that the said sales had admittedly been recorded in the regular books during Financial Year 1997-98 is concerned, we are of the view that the assessee cannot be punished since sale price is accepted by the revenue. Therefore, even if 6 % gross profit is taken into account, the corresponding cost price is required to be deducted and tax cannot be levied on the same price. We have to reduce the selling price accordingly as a result of which profit comes to 5.66 %. Therefore, considering 5.66 % of Rs.3,70,78,125/- which comes to Rs.20,98,621.88 we think it fit to direct the revenue to add Rs.20,98,621.88 as gross profit and make necessary deductions accordingly. Accordingly, the said question is answered partially in favour of the assessee and partially in favour of the revenue."

Shri Ranjan Ramesh Doshi, 9 In these circumstances, no question of law, therefore, arises. All Income Tax Appeals are dismissed, accordingly. No order as to costs.

8.

Therefore, respectfully following the aforesaid decision, we notice that since assessee has already declared GP ratio and the products which falls in the slab rate of 4%, which is placed on record. Since the case are different from case to case basis and there is no dispute that assessee has paid VAT to the alleged suppliers of material, however, there is no record to complement that the VAT was actually paid to Govt. account. Therefore, we are inclined to estimate the income @ 5%. Accordingly, we direct the AO to estimate the income of the assesee @ 5% of the alleged purchases.

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