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Income Tax Appellate Tribunal, MUMBAI BENCHES “SMC”, MUMBAI
Before: Shri Joginder Singh,
The assessee is aggrieved by the impugned order dated 23/10/2017 of the Ld. First Appellate Authority, Mumbai. The assessee has moved application for 2 Nikhil R. Dharia
condonation of delay of 51 days supported by an affidavit
with a request that the delay may be condoned. The assessee has stated the reasons of delay which are self
explanatory. On the other hand, the ld. DR contended that the delay may not be condoned as the assessee is expected to explain the delay of each day.
I have considered the rival submissions and perused
the material available on record. In view of the assertions
made by the ld. respective counsel, so far as, condonation
of delay is concerned no doubt filing of an appeal is a right
granted under the statute to the assessee and is not an automatic privilege, therefore, the assessee is expected to be vigilant in adhering to the manner and mode in which the appeals are to be filed in terms of the relevant
provisions of the Act. Nevertheless, a liberal approach has to be adopted by the appellate authorities, where delay
has occurred for bona-fide reasons on the part of the assessee or the Revenue in filing the appeals. In matters
concerning the filing of appeals, in exercise of the statutory right, a refusal to condone the delay can result
3 Nikhil R. Dharia
in a meritorious matter being thrown out at the threshold,
which may lead to miscarriage of justice. The judiciary is respected not on account of its power to legalize in justice
on technical grounds but because it is capable of removing injustice and is expected to do so.
The Hon’ble Apex Court in a celebrated decision
in Collector, Land Acquisition vs Mst. Katiji & Ors. 167
ITR 471 opined that when technical consideration and substantial justice are pitted against each other, the courts are expected to further the cause of substantial
justice. This is for the reason that an opposing party, in a dispute, cannot have a vested right in injustice being done
because of a non- deliberate delay. Therefore, it follows
that while considering matters relating to the condonation
of delay, judicious and liberal approach is to be adopted.
If sufficient cause is found to exist, which is bona-fide one,
and not due to negligence of the assessee, the delay needs
to condoned in such cases. The expression ‘sufficient
cause’ is adequately elastic to enable the courts to apply
law in a meaningful manner, which sub-serves the end of 4 Nikhil R. Dharia
justice- that being the life purpose of the existence of the institution of the courts. When substantial justice and technical consideration are pitted against each other, the cause of substantial justice deserves to be preferred. The Hon’ble Apex Court in Vedabhai vs Santaram 253 ITR 798
observed that inordinate delay calls of cautious approach.
This means that there should be no malafide or dilatory
tactics. Sufficient cause should receive liberal
construction to advance substantial justice. The Hon’ble
Apex Court in 167 ITR 471 observed as under:-
“3. The legislature has conferred the power to condone delay
by enacting section 51 of the Limitation Act of 1963 in order
to enable the courts to do substantial justice to parties by disposing of matters on de merits. The expression “sufficient
cause” employed by the legislature is adequately elastic to enable the courts to apply the law in a meaningful manner
which subserves the ends of justice that being the life-
purpose of the existence of the institution of courts. It is common knowledge that this court has been making a justifiably liberal approach in matters instituted in this 5 Nikhil R. Dharia
court. But the message does not appear to have percolated
down to all the others courts in the hierarchy.”
Furthermore, the Hon'ble Supreme Court in the ‘sufficient cause’, the principle of advancing substantial
justice is of prime importance. The court held that the expression “sufficient cause” should receive liberal
construction.
The decision of the Tribunal in People Infocom
Private Ltd. v/s CIT (ITA No.210/Mum/2013) order dated
19/05/2016, M/s Neutron Services Centre Pvt. Ltd vs ITO
(ITA No.1180/Mum/2012) order dated 18/02/2016, Shri
v/s ITO (ITA Saidatta Coop-.
No.2379/Mum/2015) order dated 15/01/2016 and Mr.
(ITA No.4887/Mum/2015) order dated 06/01/2016, wherein,
substantial delay was condoned, supports the case of the 6 Nikhil R. Dharia
present assessee. Having made the aforesaid observation
and various decisions discussed hereinabove, including
from Hon’ble Apex Court, the circumstances narrated by the assessee, wherein, he has stated the reasons which caused the delay, therefore, the delay is condoned.
The next ground raised by the assessee,
challenging the reopening of assessment under section 147 of the Income Tax Act, 1961 (hereinafter the Act). The ld. counsel for the assessee, Ms. Neha Paranjape, did not press this ground, therefore, it is dismissed as not pressed.
The only effective ground agitated by the ld.
counsel for the assessee is with respect to addition of Rs.3,61,415/- made under section 69C of the Act with respect to bogus purchases by explaining that the assessee never purchased any material from Shubh Labh
Enterprises, amounting to Rs.80,038/- as has been mentioned in the assessment order. It was pleaded that substantial relief may therefore be granted to the assessee.
It was also explained that the assessee declared gross
7 Nikhil R. Dharia
profit @ 26.04% and net profit @ 21.06%. On the other
hand, the Ld. DR, Shri S. K. Bepari, defended the addition
by contending that the Ld. Commissioner of Income Tax
(Appeal) has confirmed the addition, therefore, the addition may be sustained.
I have considered the submissions of Ld. DR and perused the material available on record. Before adverting
further, I deem it appropriate to consider various decisions
from Hon'ble High Courts / Hon'ble Apex Court, so that I
can reach to a fair conclusion. The Hon'ble Gujarat High 274 (Guj.) held as under:-
“11. Having heard the learned advocates appearing for the respective parties, it is apparent that no interference is called for in the impugned order of the Tribunal dated April 29, 1994, read with the order dated September 29, 1994, made in miscellaneous application. In the principal order the Tribunal has recorded the following findings:- "8. 3. We have considered the rival submissions and perused the facts on record. In our opinion, the action of the Commissioner of Income-tax (Appeals) confirming 25 per cent. of the amounts claimed is fair and reasonable and no interference is called for. The Commis sioner of Income-tax (Appeals) has gone
8 Nikhil R. Dharia
through the purchase prices of the raw material prevalent at the time and rightly came to the con clusion that the disallowance to the extent of 25 per cent. was called for. It is established that the parties were not traceable ; they opened the bank accounts in which the cheques were credited but soon thereafter the amounts were withdrawn by bearer cheques. That fairly leads to the conclusion that these parties were perhaps creation of the assessee itself for the purpose of banking purchases into books of account because the purchases with bills were not feasible. Thus, the abovenoted parties become conduit pipes between the assessee-firm and the sellers of the raw materials. Under the circumstances, it was not impossible for the assessee to inflate the prices of raw materials. Accordingly, an addition at the rate of 25 per cent. for extra price paid by the assessee than over and above the prevalent price is fair and reasonable and we accordingly confirm the finding of the Commis sioner of Income-tax (Appeals)."
Thus, it is apparent that both the Commissioner (Appeals) and the Tribunal have concurrently accepted the finding of the Assessing Officer that the apparent sellers who had issued sale bills were not traceable. That goods were received from the parties other than the persons who had issued bills for such goods. Though the purchases are shown to have been made by making payment thereof by account payee cheques, the cheques have been deposited in bank accounts ostensibly in the name of the apparent sellers, thereafter the entire amounts have been withdrawn by bearer cheques and there is no trace or identity of the person withdrawing the amount from the bank accounts. In the light of the aforesaid nature of evidence it is not possible to record a different conclusion, different from the 9 Nikhil R. Dharia
one recorded by the Commissioner (Appeals) and the Tribunal concurrently holding that the apparent sellers were not genuine, or were acting as conduit between the assessee-firm and the actual sellers of the raw materials. Both the Commissioner (Appeals) and the Tribunal have, therefore, come to the conclusion that in such circumstances, the likelihood of the purchase price being inflated cannot be ruled out and there is no material to dislodge such finding. The issue is not whether the purchase price reflected in the books of account matches the purchase price stated to have been paid to other persons. The issue is whether the purchase price paid by the assessee is reflected as receipts by the recipients. The assessee has, by set of evidence available on record, made it possible for the recipients not being traceable for the purpose of inquiry as to whether the payments made by the assessee have been actually received by the apparent sellers. Hence, the estimate made by the two appellate authorities does not warrant interference. Even otherwise, whether the estimate should be at a particular sum or at a different sum, can never be an issue of law.” In the aforesaid case, the Hon'ble High Court accepted
that the apparent sellers, who issued the said bills were not traceable and the goods received from parties other
than the persons, who had issued the bills for such goods.
The purchases were shown to have been made by making
payments, through banking channel and thus the apparent sellers were not genuine or were acting as conduit between the assessee and the actual seller. In such a situation, the conclusion drawn by the Ld.
10 Nikhil R. Dharia
Commissioner of Income Tax (Appeal) as well as by the Tribunal was affirmed. Hon'ble Apex Court in Kachwala
The Hon'ble Gujarat High Court in CIT vs
Bholanath Poly Fab. Pvt. Ltd. (2013) 355 ITR 290 (Guj.)
held/observed as under:-
“5. Having come to such a conclusion, however, the Tribunal was of the opinion that the purchases may have been made from bogus parties, nevertheless, the purchases themselves were not bogus. The Tribunal adverted to the facts and data on record and came to the conclusion that the entire quantity of opening stock, purchases and the quantity manufactured during the year under consideration were sold by the assessee. Therefore, the purchases of the entire 1,02,514 metres of cloth were sold during the year under consideration. The Tribunal, therefore, accepted the assessee's contention that the finished goods were purchased by the assessee, may be not from the parties shown in the accounts, but from other sources. In that view of the matter, the Tribunal was of the opinion that not the entire amount, but the profit margin embedded in such amount would be subjected to tax. The Tribunal relied on its earlier decision in the case of Sanket Steel Traders and also made reference to the Tribunal's decision in the case of Vijay Proteins Ltd. v. Asst. CIT [1996] 58 ITD 428 (Ahd).
11 Nikhil R. Dharia
We are of the opinion that the Tribunal committed no error. Whether the purchases themselves were bogus or whether the parties from whom such purchases were allegedly made were bogus is essentially a question of fact. The Tribunal having examined the evidence on record came to the conclusion that the assessee did purchase the cloth and sell the finished goods. In that view of the matter, as natural corollary, not the entire amount covered under such purchase, but the profit element embedded therein would be subject to tax. This was the view of this court in the case of Sanjay Oilcake Industries v. CIT [2009] 316 ITR 274 (Guj). Such decision is also followed by this court in a judgment dated August 16, 2011, in Tax Appeal No. 679 of 2010 in the case of CIT v. Kishor Amrutlal Patel. In the result, tax appeal is dismissed.”
Likewise, the Hon'ble Gujarat High Court in CIT
vs Vijay M. Mistry Construction Ltd. (2013) 355 ITR 498
(Guj.) held/observed as under:-
“6. As is apparent from the facts noted hereinabove, the Commissioner (Appeals) after appreciating the evidence on record has found that the assessee had in fact made the purchases and, hence, the Assessing Officer was not justified in disallowing the entire amount. He, however, was of the view that the assessee had inflated the purchases and, accordingly, by placing reliance on the decision of the Tribunal in the case of Vijay Proteins (supra) restricted the disallowance to 20 per cent. The Tribunal in the impugned order has followed its earlier order in the case of Vijay Proteins to the letter and enhanced the disallowance to 25 per cent. Thus, in both cases, the decision of the Commissioner (Appeals) as well as that of the Tribunal is based on estimate. This 12 Nikhil R. Dharia
High Court in the case of Sanjay Oil Cake [2009] 316 ITR 274 (Guj) has held that whether an estimate should be at a particular sum or at a different sum can never be a question of law.
The apex court in the case of Kachwala Gems [2007] 288 ITR 10 (SC) has held that in a best judgment assessment there is always a certain degree of guess work. No doubt, the authorities should try to make an honest and fair estimate of the income even in a best judgment assessment and should not act totally arbitrarily but there is necessarily some amount of guess work involved in a best judgment assessment.
Examining the facts of the present case in the light of the aforesaid decisions, the decision of the Tribunal, being based on an estimate, does not give rise to any question of law so as to warrant interference.
In so far as the proposed questions (C), (D) and (E) are concerned, the same are similar to the proposed question (A) wherein the Tribunal has restricted the addition to 25 per cent. on similar facts. In the circumstances, for the reasons stated hereinabove, the said grounds of appeal do not give rise to any question of law.
As regards the proposed question (B) which pertains to the deletion of addition of Rs. 7,88,590 made on account of inflation of expenses paid to Metal and Machine Trading Co. (MMTC), the Assessing Officer has found that MMTC was a partnership firm of Shri Nitin Gajjar along with his father and brother operating from Bhavnagar. A perusal of their transactions with the assessee indicated that there is some inflation of expenses as detailed in paragraph 6.1 of the assessment order. After considering the evidence on record, the Assessing Officer disallowed the amount Rs. 7,88,590 on account of payment made to MMTC.
13 Nikhil R. Dharia
The assessee preferred an appeal before the Commissioner (Appeals), who upon appreciation of the evidence on record found that the Assessing Officer had not rejected the genuineness of the purchases made from MMTC while making the disallowance. His observations were based on inflation of rates which were being charged from the assessee. According to the Commissioner (Appeals), though MMTC in some respect could be attributed to be associated with the assessee- company, still it could not be expected that MMTC was carrying out its business without any motive or profit. According to the Commissioner (Appeals), it was proved by the assessee that the rates charged by MMTC were comparable with the prevailing market rates, no such addition can stand. The Commissioner (Appeals) took note of the fact that it was not the case of the Assessing Officer that the purchases had been directly effected from third parties and not directly from MMTC ; the difference could not be the net profit in the hands of MMTC ; and that while conducting the entire exercise MMTC would have to incur certain expenditure in transportation, in engaging personnel in the office and other operations and was accordingly of the view that there was no case of actual inflation of rates and deleted the addition.
The Tribunal, in the impugned order, has concurred with the findings recorded by the Commissioner (Appeals) and has found that the assessee had made purchases from MMTC at the prevailing market rates and that MMTC had incurred certain expenditure in engaging personnel in the office and other operations and would make some income from the entire exercise. In the circumstances, the purchases made by the assessee from MMTC would not be hit by the provisions of section 40A(2) of the Act.
14 Nikhil R. Dharia
Thus, the conclusion arrived at by the Tribunal is based on concurrent findings of fact recorded by the Commissioner (Appeals) as well as the Tribunal. It is not the case of the Revenue that the Tribunal has taken into account any irrelevant material or that any relevant material has not been taken into consideration. In the absence of any material to the contrary being pointed out on behalf of the Revenue, the impugned order being based on concurrent findings of fact recorded by the Tribunal upon appreciation of the evidence on record, does not give rise to any question of law in so far as the present ground of appeal is concerned.
In relation to the proposed question (F) which relates to the deletion of addition of Rs. 44,54,426 made on account of purchase of crane and allowing depreciation on the same, the Assessing Officer observed that the assessee had purchased a crawler crane for an amount of Rs. 24,61,000 excluding the cost of spare parts of Rs. 14,98,490. The Assessing Officer after examining the evidence on record and considering the explanation given by the assessee, made addition of Rs. 44,54,426, Rs. 39,59,490 being the purchase price of the crane along with its spare parts and Rs. 4,94,936 being depreciation claimed by the assessee. The Commissioner (Appeals), upon appreciation of evidence on record, was of the view that the Assessing Officer has not appreciated the facts of the case properly and had made disallowance which was not permitted by the Income-tax Act. It was held that disallowance could only have been made in respect of expenses debited to the profit and loss account whereas in the present case the purchase of crane and spare parts of the crane and other machineries were in the nature of acquisition of capital asset. According to the Commissioner (Appeals), the disallowance could have been made on 15 Nikhil R. Dharia
depreciation only if at all the Assessing Officer conclusively proved that the purchases of crane and other parts are bogus. Upon appreciation of the material on record the Commissioner (Appeals) found that the Assessing Officer has simply brushed aside all the evidence on account of technical infirmities and that the evidence such as octroi receipt ; hypothecation of the crane to the bank; existence of the crane even till date with the assessee conclusively proved that the crane was purchased and it was in use even as on date with the assessee. The Commissioner (Appeals) accordingly found that there was no scope for any disallowance and accordingly deleted the disallowance made on account of purchase of crane and allowed the depreciation as claimed by the assessee.
The Tribunal, in the impugned order, has noted that the cost of crane was never claimed by the assessee in the return of income. Before the Tribunal, the assessee produced the evidence that the crane in question was registered with the RTO and the same was wholly and exclusively used for the purposes of its business. The Tribunal, therefore, held that the Commissioner (Appeals) was legally and factually correct in deleting the disallowance of cost of crane as well as depreciation thereon.
From the facts emerging from the record, it is apparent that the assessee had never claimed the cost of the crane in the return nor had it debited the expenses to the profit and loss account, and as such the question of disallowing the same and adding the same to the income would not arise. Moreover, in the absence of any evidence to indicate that the purchase was bogus or that the crane in fact did not exist, the question of disallowing the deprecation in respect of the same also would not arise. When the assessee had conclusively proved the purchase and existence of 16 Nikhil R. Dharia
the crane, and had not debited the expenses to the profit and loss account, no addition could have been made in respect of the purchase price nor could have depreciation been disallowed in respect thereof. The Tribunal was, therefore, justified in deleting the addition as well as disallowance of depreciation.
In the light of the aforesaid discussion, it is not possible to state that there is any legal infirmity in the impugned order made by the Tribunal so as to warrant interference. In the absence of any question of law, much less, a substantial question of law, the appeal is dismissed.”
The Hon'ble juri ictional High Court in the No.4299/2009) order dated 22/02/2011, observed/held
as under:-
“The question raised in this appeal is, whether the Tribunal was justified in deleting the addition on account of bogus purchases allegedly made by the assessee from M/s. Thakkar Agro Industrial Chem Supplies P. Ltd. According to the revenue, the Director of M/s. Thakkar Agro Industrial Chem Supplies P. Ltd. in his statement had stated that there were no sales / purchases but the transactions were only accommodation bills not involving any transactions. The Tribunal has recorded a finding of fact that the assessee had disputed the correctness of the above statement and admittedly the assessee was not given any opportunity to cross examine the concerned Director of M/s. Thakkar Agro Industrial Chem Supplies P. Ltd. who had made the above statement. The appellate authority had sought
17 Nikhil R. Dharia
remand report and even at that stage the genuineness of the statement has not been established by allowing cross examination of the person whose statement was relied upon by the revenue. In these circumstances, the decision of the Tribunal being based on the fact, no substantial question of law can be said to arise from the order of the Tribunal. The appeal is dismissed with no order as to costs.”
The Hon'ble Gujarat High Court in CIT vs M.K.
Brothers (163 ITR 249) held/observed as under:-
“Being aggrieved by the aforesaid order, the assessee went in second appeal before the Tribunal. It was urged on behalf of the assessee that the transactions in question were normal business transactions and the assessee had made payments by cheques. The parties did not come forward and if they did not come, the assessee should not suffer. However, on behalf of the Revenue, it was urged that detailed inquiries were made and thereafter the conclusion was reached. The Tribunal found that there was no evidence anywhere that these concerns gave bogus vouchers to the assessee. No doubt, there were certain doubtful features, but the evidence was not adequate to conclude that the purchases made by the assessee from the said parties were bogus. The Tribunal accordingly, did not sustain the addition retained by the Appellate Assistant Commissioner. Hence, at the instance of the Revenue, the aforesaid question has been referred to this court for opinion. On a perusal of the order of the Tribunal, it clearly appears that whether the said transactions were bogus or not was a question of fact. The Tribunal has also pointed out that nothing is shown to indicate that any part of the fund given by the assessee to these parties came back to the assessee in any form. It is further observed by the Tribunal
18 Nikhil R. Dharia
that there is no evidence anywhere that these concerns gave vouchers to the assessee. Even the two statements do not implicate the transactions with the assessee in any way. With these observations, the Tribunal ultimately has observed that there are certain doubtful features, but the evidence is not adequate to conclude that the purchases made by the assessee from these parties were bogus. It may be stated that the assessee was given credit facilities for a short duration and the payments were given by cheques. When that is so, it cannot be said that the entries for the purchases of the goods made in the books of account were bogus entries. We, therefore, do not find that the conclusion arrived at by the Tribunal is against the weight of evidence. In that view of the matter, we answer the question in the affirmative, that is, in favour of the assessee and against the Revenue. Accordingly, the reference stands disposed of with no order as to costs.”
The Mumbai Bench of the Tribunal in the case Trib.)(URO), identically, held as under:-
“2.2.Aggrieved by the order of the AO, assessee preferred an appeal before the First Appellate Authority(FAA).Before him it was argued that assessee had filed copies of bills of purchase from DKE and NBE, that both the suppliers were registered dealers and were carrying proper VAT and registration No.s, that ledger accounts of the parties in assessee's books showed bills accounted for, that payment was made by cheques, that a certificate from the banker giving details of cheque payment to the said parties was also furnished. Copies of the consignment, received from the Government approved transport contractors showing that material purchased was actually delivered at 19 Nikhil R. Dharia
the site was furnished before the AO. It was also argued that some of the material purchased from the said parties were lying part of closing stock as on 31.03.2009 as per the statement submitted on record. After considering the assessment order and the submissions made by the assessee, FAA held that the transactions were supported by proper documentary evidences, that the payments made to the parties by the assessee were in confirmation with bank certificate hat the suppliers was shown as default under the Maharashtra VAT Act could not be sufficient evidences to hold that the purchases were non-genuine, that the AO had not brought any independent and reliable evidences against the assessee to prove the non-genuineness of the purchases, that there was no evidence regarding cash received back from the suppliers. Finally, he deleted the addition made by the AO . “2.3.Before us, Departmental Representative argued that both the suppliers were not produced before the AO by the assessee, that one of them was declared hawala dealer by VAT department, that because of cheque payment made to the supplier transaction cannot be taken as genuine. He relied upon the order of the G Bench of Mumbai Tribunal delivered in the case of Western Extrusion Industries. (ITA/6579/Mum/2010-dated 13.11.2013). Authrorised representative (AR) contended that payments made by the assessee were supported by the banker’s statement, that goods received by the assessee from the supplie was part of closing stock,that the transporter had admitted the transportation of goods to the site.He relied upon the case of Babula Borana (282 ITR251), Nikunj Eximp Enterprises (P) Ltd. (216Taxman171)delivered by the Hon’ble Bombay High Court. 2.4.We have heard the rival submissions and perused the material before us. We find that AO had made the addition as one of the supplier was 20 Nikhil R. Dharia
declared a hawala dealer by the VAT Department. We agree that it was a good starting point for making further investigation and take it to logical end. But, he left the job at initial point itself. Suspicion of highest degree cannot take place of evidence. He could have called for the details of the bank accounts of the suppliers to find out as whether there was any immediate cash withdrawal from their account. We find that no such exercise was done. Transportation of good to the site is one of the deciding factor to be considered for resolving the issue. The FAA has given a finding of fact that part of the goods received by the assessee was forming part of closing stock. As far as the case of Western Extrusion Industries. (supra)is concerned, we find that in that matter cash was immediately withdrawn by the supplier and there was no evidence of movement of goods. But, in the case before us, there is nothing, in the order of the AO, about the cash traial. Secondly, proof of movement of goods is not in doubt. Thererfore, considering the peculiar facts and circumstances of the case under appeal, we are of the opinion that the order of the FAA does not suffer from any legal infirmity and there are not sufficient evidence on file to endorse the view taken by the AO. So, confirming the order of the FAA, we decide ground no.1 against the AO.”
The Hon'ble juri ictional High Court in CIT vs
Nikunj Exim Enterprises Pvt. Ltd. (2015) 372 ITR 619
(Bom.) held/observed as under:-
“7. We have considered the submission on behalf of the Revenue. However, from the order of the Tribunal dated April 30, 2010, we find that the Tribunal has deleted the additions on account of bogus purchases not only on the basis of stock statement, i.e., reconciliation statement but also in 21 Nikhil R. Dharia
view of the other facts. The Tribunal records that the books of account of the respondent-assessee have not been rejected. Similarly, the sales have not been doubted and it is an admitted position that substantial amount of sales have been made to the Government Department, i.e., Defence Research and Development Laboratory, Hyderabad. Further, there were confirmation letters filed by the suppliers, copies of invoices for purchases as well as copies of bank statement all of which would indicate that the purchases were in fact made. In our view, merely because the suppliers have not appeared before the Assessing Officer or the Commissioner of Income-tax (Appeals), one cannot conclude that the purchases were not made by the respondent-assessee. The Assessing Officer as well as the Commissioner of Income-tax (Appeals) have disallowed the deduction of Rs. 1.33 crores on account of purchases merely on the basis of suspicion because the sellers and the canvassing agents have not been produced before them. We find that the order of the Tribunal is well a reasoned order taking into account all the facts before concluding that the purchases of Rs. 1.33 crores was not bogus. No fault can be found with the order dated April 30, 2010, of the Tribunal.”
If the ratio laid down by Hon'ble juri ictional
High Court in the aforesaid case of M/s Nikunj Eximp.
Enterprises Pvt. Ltd.((supra)) is analyzed with the facts of the present appeal, it is noted that the assessee is engaged
in the business of manufacturing of panels, declared
income of Rs.33,85,910/- in his return filed on 21/09/2009. The assessee made purchases of Iron & Steel
22 Nikhil R. Dharia
Sheets for manufacturing of panels from various parties.
The claim of the assessee is that the assessee duly
recorded the purchases in his books of accounts and the payment was made through account payee cheque. It was explained that in the case of Riddhi Siddhi Enterprises,
the brokers letter was submitted along with other
documents and in the case of Venus Steels, the purchases
were made in the month of April, therefore, it was too early
for any businessman to start taking accommodation bills.
It is noted that the Ld. Commissioner of Income Tax
(Appeal), while adjudicating the issue specifically
mentioned that the assessee entered into Hawala
transactions for purchase of goods from four parties and during reopening of assessment, the Ld. Assessing Officer
called for certain details and further made enquiries by way of notices sent under section 133(6) of the Act and some of the transactions were not found genuine. Thus,
the genuineness of the transactions could not be verified.
However, the ld. Assessing Officer concluded that the assessee did not purchase goods from the said parties and thus he made the addition. The names of the parties was 23 Nikhil R. Dharia
figuring in the Sales Tax Department List, who are issuing
accommodation entries without effecting the actual
delivery of goods. The Sales Tax Department also conducted independent enquiries in the cases of Hawala
Parties, wherein, it was concluded that these parties are providing accommodation entries only. The assessee was asked to produce the parties from whom the purchases
were allegedly claim to have been made to the tune of Rs.3,61,415/-. The assessee did not produce the parties
for verification and also could not produce the stock
register. All these facts have been mentioned in the impugned order. It is further noted that the First Appellate
Authority has also relied upon various case laws,
therefore, the same are not being repeated. The fact
remains that the claimed parties never supplied any material to the assessee nor the assessee produce the stock register and the purchases did not match with the sales. Considering the totality of facts and the judicial
pronouncements discussed hereinabove, I am of the considered view that there cannot be sale without
purchases even it is presumed that the assessee
24 Nikhil R. Dharia
purchased the goods from the grey market, therefore, only
the profit element embedded therein should be considered.
Since, the assessee has already declared gross profit @
04% and net profit @ 21.06%, I deem it appropriate to make the disallowance @ 25% (over and above the already
declared by the assessee) of such bogus purchases i.e.
Rs.3,61,415/-. This will cover the leakage of Revenue.
Thus, the appeal of the assessee is partly allowed.
Finally, the appeal of the assessee is partly allowed.
This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 09/10/2018 (Joginder Singh) "या"यक सद"य / JUDICIAL MEMBER मुंबई Mumbai; "दनांक Dated : 09/10/2018
f{x~{tÜ? P.S /"नजी स"चव आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant
""यथ" / The Respondent. 3. आयकर आयु"त(अपील) / The CIT, Mumbai. 4. आयकर आयु"त / CIT(A)- , Mumbai
25 Nikhil R. Dharia
"वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, मुंबई / DR, ITAT, Mumbai 6. गाड" फाईल / Guard file.
आदेशानुसार/ BY ORDER,
उप/सहायक पंजीकार (Dy./Asstt.