KALPSARU DIAMONDS,MUMBAI vs. ITO 19 (2)(2), MUMBAI

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ITA 5082/MUM/2018Status: DisposedITAT Mumbai17 September 2019AY 2010-114 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the validity of the reassessment proceedings, finding that the AO had specific information about income escapement. The estimation of additions made by the first appellate authority was also found to be reasonable.

What were the facts?

The assessee, engaged in diamond trading, was reassessed for AY 2010-11 based on information suggesting purchases from entities involved in providing accommodation entries. The Assessing Officer (AO) made additions for alleged bogus purchases.

What were the issues?

The key issues were the validity of reassessment proceedings and the reasonableness of additions made on account of alleged bogus purchases.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 145(3),Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: HON’BLE SHRI MAHAVIR SINGH, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Pramod Kumar Parida-Ld. AR
For Respondent: Shri Akhtar H. Ansari-Ld.DR, Shri Pramod Kumar Parida-Ld. AR

आदेश / O R D E R

Per Bench: - 1. Aforesaid appeal by assessee for Assessment Year [in short referred to as AY] 2010-11 contest the order of Ld. Commissioner of Income-Tax (Appeals)-29, Mumbai, [in short referred to as CIT(A)], Appeal No. CIT(A)- 29/IT-308/ITO-19(2)(2)/2017-18 dated 03/05/2018 qua confirmation of Kalpsaru Diamonds Assessment Year 2010-11 certain additions on account of alleged bogus purchases. The assessee has also contested the validity of reassessment proceedings. 2.1 Facts on record would reveal that the assessee being resident firm stated to be engaged in trading of diamonds was assessed u/s 143(3) r.w.s 147 of Income Tax Act, 1961 on 28/09/2016 wherein the assessee was saddled with estimated additions of Rs.10.10 Lacs on account of non- genuine purchases. Pursuant to receipt of certain information from DGIT (Investigation) during search operations on Bhanwarlal Jain Group, it transpired the assessee made purchases of Rs.202.16 Lacs from various entities of the said group. The group was stated to be engaged in providing accommodation entries without carrying out any real business activities. Consequently, as per due process of law, the case was reopened vide issuance of notice u/s 148 on 15/03/2016 followed by statutory notices u/s 143(2) & 142(1), wherein the assessee was directed to substantiate the purchases. 2.2 Although the assessee defended the purchases, however, relying upon information gathered during search operations, learned AO rejected assessee’s books of accounts u/s 145(3) and made estimated additions of 5% against these purchases. The learned first appellate authority, while rejecting the legal grounds, reduced the estimation to 3% after considering factual matrix. Still aggrieved, the assessee is under appeal before us. It appears that the revenue has not appealed any further.

3.

We have heard and considered the rival submissions.

1.

Kalpsaru Diamonds Assessment Year 2010-11 4. So far as the legal grounds are concerned, we find no substance in the same since the Ld. AO was clinched with specific information regarding escapement of income in the hands of the assessee. Nothing more was required at this stage. The legal grounds stand rejected.

5.

So far as the estimation is concerned, we find the learned AO estimated the additions to 5% which was reduced to 3% keeping in view the assessee’s nature of business. Upon due consideration, no infirmity could be found in the estimation made by learned first appellate authority. Therefore, the grounds, on merits, also stands rejected.

6.

The appeal stands dismissed. 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.

Kalpsaru Diamonds Assessment Year 2010-11

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