CAPITOL FIBRES PVT. LTD.,THANE vs. ITO WARD,1(3), THANE

PDF · subscribers
ITA 2597/MUM/2016Status: DisposedITAT Mumbai01 November 2017AY 2011-124 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that while the purchases were not entirely genuine, an addition to account for the profit element was justified. The estimation made by the CIT(A) was considered high, and the addition was further restricted.

What were the facts?

The assessee, engaged in manufacturing, was subjected to reassessment due to information about bogus purchase bills. The Assessing Officer added the entire amount of alleged bogus purchases to the assessee's income.

What were the issues?

Whether the addition on account of alleged bogus purchases was justified, and if so, to what extent, considering the profit element and VAT reversal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, MUMBAI

Before: SHRI D.T. GARASIA, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Dr. P.Daniel ,Ld.AR

Per Manoj Kumar Aggarwal (Accountant Member) 1. The captioned appeal by assessee for Assessment Year [AY] 2011-12 assails the order of the Ld. Commissioner of Income-Tax (Appeals)-3 [CIT(A)], Nasik, Appeal No. 118/15-16/NSK(Old 240/14- 15/THN) dated 29/01/2016. The assessment for impugned AY was framed by Ld. Income Tax Officer 1(3), Thane [AO] u/s 143(3) read with Section 147 of the Income Tax Act, 1961 on 30/03/2014. The only ITA.No.2597/Mum/2016 Capitol Fibres Private Limited Assessment Year-2011-12 effective ground pressed by Ld. Counsel for Assessee [AR] before us is estimation on account of certain bogus purchases. 2.1 Facts leading to the same are that the assessee being resident corporate assessee engaged in the business of manufacturing of regenerated staple fibre was subjected to an assessment u/s 143(3) read with Section 147 for impugned AY on 30/03/2014 at Rs.2,05,77,012/- under normal provisions before set-off of brought forward losses and after addition of certain bogus purchases for Rs.1,82,93,027/-. The original return was filed on 01/10/2011 at Nil which was processed u/s 143(1). The solitary issue involved in the appeal is addition against bogus purchases. 2.2 The reassessment proceedings were initiated upon receipt of certain information from Sales Tax Department, Maharashtra regarding dealers indulging in bogus purchase bills and it was noted that the assessee stood beneficiary of such bogus purchase bills to the tune of Rs.1,82,93,027/- from two such entities. Consequently, notice u/s 148 dated 18/03/2013 was issued to the assessee which was followed by statutory notices u/s 143(2) and 142(1). The assessee reflected turnover of Rs.19.65 crores with Gross Profit / Net Profit rates of 11.32% & 3.05%. 2.3 The assessee submitted that purchases were genuine since payments were made to the supplier through banking channels. However, not convinced, Ld. AO treated the same as accommodation entries and added the same to the income of the assessee.

3.

Aggrieved, the assessee contested the same with partial success before Ld. CIT(A) vide impugned order dated 29/01/2016 where the ITA.No.2597/Mum/2016 Capitol Fibres Private Limited Assessment Year-2011-12 assessee pointed our certain error in figures picked up by Ld. AO and also drew attention to declared Gross Profit Rate over several years. The assessee also submitted party-wise bill details, quantitative details etc. to contend that the material was used in the production process. The Ld. CIT(A), after due consideration, concluded that the amount of alleged bogus purchases made by assessee was Rs.1,28,06,504/- against which addition of 25% was sufficient to account for undue benefit obtained by the assessee. Aggrieved, the assessee is in further appeal before us.

4.

The Ld. AR pleaded that the estimation as made by Ld. CIT(A) was on the higher side and further, the benefit of VAT subsequently reversed by the assessee against alleged bogus purchases should be granted to him. Per Contra, Ld. DR pleaded for confirmation of the order of first appellate authority.

5.

We have carefully heard the rival contentions and perused relevant material on record. We are of the considered opinion that there could be no sale without purchase /consumption of material since the assessee was engaged in manufacturing activities. The sales turnover achieved by the assessee has not been disputed by the revenue and the payments were through banking channels. The purchases were backed by invoices. At the same time, the assessee could not produce any confirmation from the impugned supplier which cast serious doubt on assessee’s claim. Therefore, in such a situation, the addition, which could be made, was to account for profit element embedded in these purchase transactions to factorize for profit element earned by assessee against possible purchase of material in the grey market and undue ITA.No.2597/Mum/2016 Capitol Fibres Private Limited Assessment Year-2011-12 benefit of VAT against such bogus purchases, which Ld. CIT(A) has rightly done. However, we find the estimation to be on the higher side and hence, keeping in view the overall facts and circumstances of the case, we restrict the same to 10% of alleged bogus purchases. The Ld. AR has contended that the assessee has reversed VAT @5% amounting to Rs.5,62,648/- out of these purchases. A copy of VAT returns dated 22/03/2012 & 11/10/2012 for the relevant period as placed on record substantiate the same since it is observed that the assessee has reversed VAT credit of Rs.5,62,648/- in subsequent revised return. Hence, the addition is estimated on net alleged bogus purchases i.e. Rs.1,28,06,504/- less Rs.5,62,648/-. Resultantly, the addition is restricted to 10% of Rs.1,22,43,856/- which comes to Rs.12,24,386/-.

6.

Resultantly, the assessee’s appeal stands partly allowed.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Latest GST High Court judgments

Search GST case law →