JAI MAHALAXMI ISPAT (I) P. LTD,THANE vs. ITO WD 1(4), THANE

None appeared on behalf of the assessee even though notice of hearing was sent by registered post on more than one occasion. Hence, we proceed to dispose of the appeal ex-parte, without presence of the assessee.

In this appeal the assessee is contesting the decision rendered by the learned CIT(A) on the following issues :- (a) Disallowance of bogus purchases : ` 194.25 lakhs (b) Disallowance of expenses at 15% thereof.

We heard learned Departmental Representative and perused the record. The assessee company is engaged in the business of manufacturing of TMT bars and trading in iron and steel products. Income Tax Department received information from the Sales Tax Department that the assessee-herein is one of the beneficiaries of the transaction of hawala dealers, who have provided only

Before the learned CIT(A) assessee contended that the statement given during the survey operation cannot be treated as an evidence and in this regard, it placed reliance on the decision rendered by Hon'ble Madras High Court in the case of CIT Vs. Khader Khan (300 ITR 157) and decision rendered by Hon'ble Kerala High Court in the case of Paul Mathews & Sons Vs. CIT (129 Taxman 416). However, the learned CIT(A) by placing reliance on the decision rendered by Hon'ble Punjab & Haryana High Court in the case of Bachittar Singh Vs. CIT (328 ITR 400), wherein it was held that the statement given u/s. 133A of the Act cannot be held to be irrelevant material so as to be rule out of consideration in totality of facts. Accordingly, the learned CIT(A) confirmed the disallowance of bogus purchases.

We heard learned Departmental Representative and perused the record. We noticed that the assessee has furnished stock register before the Assessing Officer in order to prove the receipt of material and sale/consumption of material. We noticed that the learned CIT(A) has not taken into account this important fact because any goods cannot be sold without purchasing it and in that case purchase value related to sale should be allowed as deduction and only profit element could be assessed to tax. Since this important aspect has not been considered by the learned CIT(A), we are of the view that this issue requires fresh consideration at his end. Accordingly, we set aside the order passed by the learned CIT(A) on this issue and restore the same to the file of the learned CIT(A) for adjudicating it afresh.

Next issue relates to adhoc disallowance made out of expenses. Since the assessee did not furnish evidence to prove the expenses claimed by it, the Assessing Officer disallowed 15% of the expenses. Before the learned CIT(A) also assessee did not furnish any evidence and hence he confirmed the said disallowance. Before us the assessee did not furnish any material to prove the genuineness of the expenses. Under these circumstances, we have no other option but to confirm the order passed by the learned CIT(A) on this issue.

In the result, appeal filed by the assessee is treated as partly allowed for statistical purposes.