ITO- 27 (1)(4), MUMBAI vs. DAIRY UDYOG, MUMBAI

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ITA 4969/MUM/2018Status: DisposedITAT Mumbai09 September 2019AY 2009-105 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the decision of the CIT(A) to restrict the addition to 12.5% of the bogus purchases, considering that the assessee had some primary purchase documents and made payments through banking channels, and the sales turnover was not disputed.

What were the facts?

The revenue appealed against the deletion of additions made on account of alleged bogus purchases. The Assessing Officer had disallowed the entire amount of alleged bogus purchases, but the CIT(A) restricted the addition to 12.5% of the disputed purchases.

What were the issues?

Whether the entire amount of bogus purchases should be disallowed or only the profit element embedded in such purchases should be added back to the income.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

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

For Respondent: Shri Ashutosh Rajhans-Ld.DR

आदेश / O R D E R

Per Bench: -

1.

Aforesaid appeal by revenue for Assessment Year [AY] 2009-10 contest the order of Ld. Commissioner of Income-Tax (Appeals)-24

Dairy Udyog Assessment Year : 2009-10 Mumbai, [in short referred to as ‘CIT(A)’], Appeal No. CIT(A)-24/IT- 530/463/ITO-27(1)(4)/2017-18 dated 24/05/2018 qua deletion of certain 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.61,239/- 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.8,748/- 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.

None has appeared for assessee and therefore, the matter is proceeded with ex-parte qua the assessee. 2.1 Facts on record would reveal that the assessee being resident firm was assessed for impugned AY u/s. 144 r.w.s. 147 wherein the income of the assessee was determined at Rs.8.31 Lacs, inter-alia, after addition of alleged bogus purchases for Rs.0.69 Lacs as against returned income of Rs.5.10 Lacs filed by the assessee on 23/09/2009 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.0.69 Lacs from an entity namely M/s Vinayak Sales Corporation. Accordingly, as per Dairy Udyog Assessment Year : 2009-10 due process of law, re-assessment proceedings were initiated against the assessee u/s 147 by issuance of notice u/s 148 on 29/03/2014 which remained un-responded to by the assessee. Consequently, the assessment was framed on best judgment basis u/s 144 and the stated purchases were disallowed and added back to the income of the assessee. 2.3 The learned first appellate authority, after considering assessee’s submissions and relying upon the decision of Hon’ble Gujarat High Court rendered in CIT V/s Simit P. Sheth [356 ITR 451] restricted the addition to 12.5% of disputed purchases which came to Rs.8,748/- and deleted the balance additions. Aggrieved, the revenue is in further appeal before us. It appears that the assessee is not in further appeal.

3.

We have considered the arguments advanced by Ld. DR.

4.

We are of the considered opinion there could be no sale without actual purchase of material keeping in view the assessee’s nature of business. As noted by first appellate authority, the assessee was in possession of primary purchase documents and the payments to suppliers were through banking channels. The sales turnover reflected by the assessee has not been disturbed / disputed by Ld. AO. However, at the same time, the assessee miserably failed to substantiate the purchases during assessment proceedings which is evident from the fact that the assessment was framed u/s 144. Under such circumstances, the additions which could be sustained, was to account for profit element embedded in these purchase transactions to factorize for profit earned by assessee against possible purchase of material in the grey market and undue benefit Dairy Udyog Assessment Year : 2009-10 of VAT against such bogus purchases, which Ld. first appellate authority has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate.

5.

In result, the appeal stands dismissed.

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.

Dairy Udyog Assessment Year : 2009-10

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