JETHMAL BANSRAJ JAIN,MUMBAI vs. ITO 19(2)(1), MUMBAI

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ITA 3313/MUM/2018Status: DisposedITAT Mumbai27 May 2019AY 2010-114 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found the initial disallowance of 12.5% on disputed purchases to be on the higher side. It directed the AO to restrict the disallowance to 5% of the disputed purchases for both assessment years.

What were the facts?

The assessee's assessment was reopened based on information regarding bogus purchases. The Assessing Officer (AO) disallowed a portion of the purchases due to lack of supporting documents beyond ledger accounts and cheque payments.

What were the issues?

Whether the disallowance on account of non-genuine purchases was excessive, and if so, what is the appropriate estimation of profit on such purchases.

Which sections of the Income-tax Act were involved?

Section 143,Section 147

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC” MUMBAI

Before: SHRI MAHAVIR SINGH & SHRI N.K. PRADHAN

For Respondent: Mr. Chaitanya Anjaria, DR
Hearing: 14/05/2019Pronounced: 27/05/2019

ORDER PER N.K. PRADHAN, A.M. The captioned appeals filed by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-2, Mumbai [in short CIT(A)] and arise out of the assessment completed u/s 143 r.w.s. 147 of the Income Tax Act 1961 (the ‘Act’). As common issues are involved, we are proceeding to dispose them off through a consolidated order for the sake of convenience. As there is no compliance by the appellant to the notice issued by the Registry fixing the case for hearing Shri Jethmal Bansraj Jain 2 & 3314/Mum/2018 on 14.05.2019, we dispose off this appeal by hearing the Ld. DR and examining the materials available on record. Facts being identical, we begin with the assessment year (AY) 2010-11.

2.

The ground of appeal

filed by the assessee reads as under: The Ld. CIT(A) has erred in upholding the order of the Ld. AO and disallowing the purchase to the extent of 12.5% of Rs.42,85,811/- amounting to Rs.5,35,726/- on account of purchase from non genuine purchase parties.

3. Briefly stated, the facts are that the assessee filed his return of income for the assessment year (AY) 2010-11 on 17.09.2010 declaring total income of Rs.3,09,029/-. On receipt of information from the Director General of Income Tax (Inv.), Mumbai that as per the investigation of the Sales Tax Department, Government of Maharashtra, the assessee was involved in obtaining accommodation entries of bogus purchases of Rs.42,85,811/- from Gaurav Steel India during the financial year 2009-10, the AO issued notice u/s 148 and reopened the assessment. During the course of reassessment proceedings, the AO noticed that barring the ledger account and cheque payment, no other document such as delivery challans, lorry receipts, transportation details were produced by the appellant. Further observing that since the assessee had provided stock statement and entries of the said purchases, the AO came to a finding that the assessee must have purchased from open market from some parties best known to him. Thereafter relying on the decision in the case of CIT v. Simit P. Sheth 356 ITR 451 (Guj) and M/s Bholanath Poly Fab P. Ltd. 355 ITR 290, the AO estimated the profit @ Shri Jethmal Bansraj Jain 3 & 3314/Mum/2018 12.5% on the said amount of Rs.42,85,811/- and thus made a disallowance of Rs.5,35,726/-.

4. In appeal, the Ld. CIT(A) agreed with the reasons given by the AO and confirmed the disallowance of Rs.5,35,726/-.

5.

The Ld. DR supports the order passed by the Ld. CIT(A).

6.

We have heard the Ld. DR and perused the relevant materials on record. In the instant case, the assessee is engaged in the business of trading in ferrous and non-ferrous metals under the name and style of M/s J.P. Steel. The estimation @ 12.5% done by the AO on total disputed purchases of Rs.42,85,811/-, which later on has been confirmed by the Ld. CIT(A) is on the higher side. Considering the nature of the business of the appellant, we direct the AO to restrict the disallowance to 5% of the said purchases of Rs.42,85,811/- in AY 2010-11. Facts being identical our decision for AY 2010-11 applies mutatis mutandis to AY 2011-12. Accordingly, we direct the AO to restrict the disallowance 5% of the disputed purchases of Rs.1,28,39,477/- in AY 2011-12.

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