DCIT CIR 3, THANE vs. RAMNIK SUSHIL CHAUDHARY, THANE

At the outset, we would like to mention here that neither the assessee nor its authorized representative appeared before this Tribunal when the appeal was called for hearing nor any application seeking adjournment of the hearing was received in the office of the Tribunal despite service of notice through RPAD. Therefore, we proceed to dispose of the appeals of the assessee ex-parte after hearing the ld.DR.

The sole issue raised by the Revenue in various grounds of appeal is that the ld.CIT(A) has erred in not confirming the 100% disallowance of bogus purchases as made by the AO.

Aggrieved by the order of the AO, the assessee filed appeal before the First Appellate Authority, who partly allowed the appeal of the assessee by sustaining the addition of Rs.55,01,723/- by observing and holding as under : “AY 2011-12 By booking alleged bogus purchases, as compared to the A.Y. 10-11 the appellant has suppressed its profit by Rs.55,01,723/-(20,68,31,682 x 5.73/100 less GP declared RS.63,55,840). In compliance, the Ld. AR could not offer any valid reasons for fall in the GP rate. Considering the facts in entirety and relying on decisions in the case of M/s. Kanchwala Gems Pvt. Ld. Vis JCIT 288 ITR 10 (SC), etc, as quoted above, in my considered opinion, the estimation of GP @5.73% will be reasonable, therefore, the disallowance to the extent of Rs 55,01,723/- out of hawala purchases of Rs 1,36,75,254/-, is sustained as requested by the ld.AR and balance amount of Rs 81,73,530/- (Rs.1,36,75,254/- Less Rs.55.01.723/-). is hereby deleted. Accordingly. this ground of appeal is partly allowed.”

The ld. DR vehemently submitted before the Bench that the assessee undisputedly is a beneficiary of hawala entries to the tune of Rs.1,36,75,254/-, from the two parties mentioned above and failed to produce evidence to prove the genuineness of the purchases. Therefore, the AO has rightly disallowed the entire purchases. The ld. DR submitted that the ld.CIT(A) has grossly erred in allowing the relief to the extent of Rs.81,73,530/- to the assessee by taking GP at the rate of 5.73% and And 5596/M/2016 reducing the GP Rs.63,55,840/-. The assessee has suppressed the income by an amount of Rs. Rs 1,36,75,254/-, therefore, the order passed by the ld.CIT(A) is wrong and should be reversed and that of AO be restored.

After hearing the ld. DR, and considering the material available before us we find that the assessee undoubtedly availed bills of bogus purchases from two hawala dealers to the tune of Rs 1,36,75,254/- genuineness of the same could not be proved before the AO and accordingly the entire addition was made in the assessment order by framing assessment u/s 143(3) r.w.s.147 of the Act. The ld.CIT(A) reduced the addition by Rs.81,73,530/- and sustained the addition to the tune of Rs.55,01,723/- by applying the GP of 5.73% on the entire purchases and deducted therefrom GP declared by the assessee of Rs.63,55,840/-. The assessee also challenged the sustenance of this addition by way of separate appeal challenging the application of GP of 5.75% on the total disallowance in respect of bogus purchases. After examining the record and submissions of the ld.DR we are of the views that the ld.CIT(A) has taken a very reasoned view in the matter and nothing has been brought before to controvert the finding of the FAA. We, therefore, are inclined to uphold the order passed by the ld.CIT(A). Accordingly, the appeal of the Revenue is dismissed.

Since we have decided the main issue of addition of bogus purchases by confirming the action of the ld. CIT(A) in the revenue’s appeal, the issue raised by the assessee becomes infrutuous, therefore dismissed.