ITO WD 2(3), THANE vs. JAYESH JAMNADAS FIFADRA, THANE

Shri Jayesh J. Fifadra 2 & 4215/Mum/2017 ORDER

PER N.K. PRADHAN, AM

filed by the revenue read as follows:

1. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in restricting the disallowance made u/s 69C from Rs.2,15,55,520/- to Rs.26,94,440/- by sustaining the disallowance @ 12.5% of the total unproved purchases. 1.1 Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in granting above relief to the assessee especially when the CIT(A), in para 15 of the order dated 29.03.2017, has held that the purchases of Rs.2,15,55,520/- made by the assessee are from hawala dealer and these dealers only gave the bills and there was no actual sale and purchase transactions and no transfer of goods. 1.2 Whether on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in granting the above relief to the assessee Shri Jayesh J. Fifadra 3 ITA Nos 4207 & 4215/Mum/2017 without appreciating the decision of Hon’ble Gujarat High court and approved by Hon’ble Supreme Court in the case of N.K. Proteins Ltd Vs DCIT, in Special Leave Appeal (CC No. 769 of 2017) wherein it was held that when the entire purchases have been found to be bogus then confirming disallowance on percentage basis goes against the principle of section 68 & 69C.

2. The order of the CIT(A) may be vacated and that of the Assessing Officer may be restored.

s filed by the assessee reads as under: The Learned CIT(A) has erred in facts and in law by passing the appellate order dated 29.03.2017 confirming additions amounting to Rs.26,94,440/- being 12.5% of the purchases alleged to be bogus by the AO.

5. Briefly stated, the facts of the case are that the assessee had filed return of income for the impugned assessment year on 29.09.2009 declaring total income of Rs.5,12,474/-. The same was processed u/s 143(1) of the Act. Thereafter, the Assessing Officer (AO) received information from the Sales Tax Department, Government of Maharashtra that the assessee had obtained bogus purchase bills from entry providers. As per the information received, the assessee had obtained bogus purchase bills amounting to Rs.2,15,55,520/- from 11 entry providers. On the basis of the above information, the AO reopened the assessment by issuing notice u/s 148 of the Act. During the course of reassessment proceedings, the AO issued notice u/s 133(6) dated 16.10.2014 to the said entry providers to ascertain the genuineness of the transactions. However, the notices were returned unserved by the postal department with the remark “left” and “not known”. Therefore, Shri Jayesh J. Fifadra 4 & 4215/Mum/2017 the AO issued a show cause notice dated 10.11.2014 to the assessee to explain as to why the purchase of Rs.2,15,55,520/- should not be added to his total income as unexplained expenditure u/s 69C of the Act. In response to it, the assessee did not file any explanation before the AO. In view of the above, the AO on appreciation of the contents in the affidavits filed by the hawala parties before the Sales Tax Department; the identity of the said parties being not proved and the lack of response on the part of the assessee to reply to the show cause notice issued by the AO, came to a conclusion that the said purchases from the hawala parties were bogus and therefore, made an addition of Rs.2,15,55,520/- u/s 69C of the Act.

6. Aggrieved by the order of the AO the assessee filed an appeal before the Ld. CIT(A). Having gone through the submissions of the assessee and the assessment order passed by the AO, the Ld. CIT(A) vide order dated 29.03.2017 held as under: “On going through the facts of the case discussed above, I am of the considered opinion that the purchases of Rs.2,15,55,520/- made by the appellant are from hawala dealer. These dealers only gave the bills and there was no actual sale and purchase transactions and no transfer of goods. Therefore, it can be inferred that the appellant had made purchases in the open market and had obtained bills from the Hawala operators. It is not known at what price the appellant actually made the purchases from third parties. Under such circumstances the likelihood of the purchases being inflated cannot be ruled out and there is no material to dislodge such findings. In this process the appellant saved on the sales-tax/VAT and enhanced his profit manipulating the purchases. The decision of Hon’ble Gujarat High Court in the case CIT-1 Vs. Simit P. Sheth is applicable to Shri Jayesh J. Fifadra 5 & 4215/Mum/2017 appellant case. Therefore, it would be appropriate if 12.5% of the amount of unproved purchases of Rs.2,15,55,520/- amounting to Rs.26,94,440/- is disallowed to the appellant, which will be over and above the profits shown by the appellant in his return of income.”

7. Before us, the Ld. DR submits that from the affidavits filed by the hawala parties with the Sales Tax Department, Government of Maharashtra, it is evident that the assessee had indulged in bogus purchases from them. Also the notices u/s 133(6) issued by the AO to the hawala parties were returned by the postal authorities with the remark “left” and “not known”. Further, the assessee failed to reply the show cause notice issued by the AO to explain as to why the purchases from the said parties should not be treated as bogus. Therefore, the Ld. DR makes a strong plea that the addition of Rs.2,15,55,520/- made by the AO u/s 69C be confirmed.