ITO -WD- 3 (1), KALYAN vs. BHADRESH JAYANTILAL SHAH, DOMBIVALI

Per Bench: - 1. Aforesaid appeals by revenue for Assessment Years [in short referred to as AY] 2009-10 and 2010-11 contest common order of Ld. Commissioner of Income-Tax (Appeals)-1, Thane, [in short referred to as CIT(A)], ITA -80/Mum/2018 Bhadresh Jayantilal Shah Assessment Years 2009-10 & 2010-11 No.932 & 931/14-15 dated 25/06/2018. The grounds raised

in AY 2009-10 reads as under: -

2. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) has erred in law by not appreciating the fact that the assessee could not establish the genuineness of the purchases from the non-existent vendors?

3. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) has erred in law by not appreciating the fact that the onus to justify the claim of expenses is on the assessee and the same has failed to discharge it in relation to the purchases made from the non-existent vendors?.

4. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) has erred in law by ignoring, the fact that the assessee could not substantiate its claim of purchases from non-existent vendors by means of relevant supporting documents related to movement and delivery of goods, stock register, etc. to arrive at disallowance at 25% of the purchases from the non- existent vendors?

5. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) was justified in not appreciating the law correctly that once the purchases are unverifiable / not genuine / bogus, the same should have disallowed in entirety, particularly in view of the ratio of the decision of the Hon’ble Gujarat High Court in Tax Appeal No. 242 of 2003 dated 20/06/2016 in the case of N.K. Proteins Ltd. against which the SLP was dismissed by the Hon’ble Apex Court?

We have heard and considered the arguments advanced by both the representatives. 2.1 Facts for AY 2009-10, in brief, are that the assessee being resident individual stated to be engaged in trading of iron & steel items under proprietorship concern namely M/s Shalibhadra Steel, was assessed for impugned AY u/s. 143(3) r.w.s. 147 on 30/12/2014 wherein the income of the assessee was determined at Rs.12.57 Lacs, after sole addition of alleged bogus purchases for Rs.10.85 Lacs as against returned income of -80/Mum/2018 Bhadresh Jayantilal Shah Assessment Years 2009-10 & 2010-11 Rs.1.71 Lacs e-filed by the assessee on 25/09/2009 which was processed u/s.143(1).

2.2 Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.10.85 Lacs from an entity namely M/s S.M.Trading Co. Accordingly, as per due process of law, re-assessment proceedings were initiated against the assessee u/s 147 by issuance of notice u/s 148 followed by statutory notices u/s 143(2) & 142(1) wherein the assessee was directed to substantiate the purchase transactions.

2.3 Although, the assessee defended the purchases, however, notice issued u/s 133(6) to the said entity remained unserved as well as un- responded to. The assessee failed to substantiate delivery of material and also failed to produce the said supplier to confirm the transactions which led the Ld. AO to believe that the assessee remained unsuccessful in discharging the onus casted upon him, in this regard. Consequently, the books were rejected u/s 145(3) and the said purchases were added to the income of the assessee. The learned appellate authority, applying the provisions of Section 44AF, estimated assessee’s income @5% of the turnover. The stand of first appellate authority, considering the gross profits / net profit trends in other years, estimated the additions at 25% of the said -80/Mum/2018 Bhadresh Jayantilal Shah Assessment Years 2009-10 & 2010-11 purchases. Aggrieved, the revenue is in further appeal before us. It appears that the assessee has not preferred any further appeal.

Order pronounced in the open court on 17th September, 2019.

Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांकDated : 17/09/2019 Sr.PS:-Jaisy Varghese आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.