ITO - 27(1)(4), MUMBAI vs. DEEPAK NALIN ASHAR, MUMBAI

आदेश / O R D E R

Per Bench: -

ITA 4968/Mum/2018 A.Y.2010-11 Deepak Nalin Ashar additions on account of alleged bogus purchases. The grounds raised by revenue read as under: -

1. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in deleting the addition of Rs.2,87,278/- made by the Assessing Officer on account of bogus purchases, without appreciating the fact that the assessee had failed to produce bills, vouchers and other documentary evidences in support of his claim and without considering the latest Apex Court decision in the case of N K Protein Ltd. wherein it is held that once it is proved that the purchases are bogus then addition should be made on entire purchases and not on profit element embedded in such purchases.

2. On the facts and circumstances of the case, the Ld. CIT(A) erred in estimating the profit from Hawala Purchases by disallowing only Rs.41,040/- being 12.5% of the bogus purchases as even the basic onus of producing transport bills, delivery challans etc. were not fulfilled by the assessee.

2.1 Facts on record would reveal that the assessee being resident individual stated to be engaged in fabrication of chemical and pharma equipments under proprietorship concern namely M/s Right Fabricators, was assessed for impugned AY u/s. 143(3) r.w.s. 147 wherein the income of the assessee was determined at Rs.8.95 Lacs, inter-alia, after addition of alleged bogus purchases for Rs.3.28 Lacs as against returned income of Rs.3.95 Lacs filed by the assessee on 11/08/2010 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.3.28 Lacs from an entity namely M/s Goodluck Industries. 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 on 19/03/2015. In ITA 4968/Mum/2018 A.Y.2010-11 Deepak Nalin Ashar response, the assessee offered original return of income. The statutory notices u/s143(2) & 142(1) were issued in due course wherein the assessee was directed to substantiate the purchase transactions. 2.3 To confirm the purchases transactions, notice u/s 133(6) was issued to the said party which remained un-responded. Upon confrontation, the assessee submitted that the purchases were genuine and the payment to the said supplier was through banking channels. However, the assessee failed to produce the supplier which led the Ld. AO to disallow these purchases. The learned first appellate authority, relying upon the decision in earlier year, restricted the additions to 12.5% and deleted the balance additions. Aggrieved, the revenue is in further appeal before us. It appears that the assessee is not in further appeal.

Order pronounced in the open court on 09th September, 2019. Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) �ाियक सद� / Judicial Member लेखा सद� / Accountant Member मुंबई Mumbai; िदनांकDated : 09/09/2019 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.

ITA 4968/Mum/2018 A.Y.2010-11 Deepak Nalin Ashar