KIRTI K DOSHI,MUMBAI vs. ITO 25(2)(5), MUMBAI

सुनवाई की तारीख /Date of Hearing : 6.9.2017 घोषणा की तारीख /Date of Pronouncement : 27.10.2017 आदेश / O R D E R PER RAJESH KUMAR, A. M: The captioned is appeal by the assessee pertaining to assessment year 2009-10 and it is directed against the order dated 3.3.2017 passed by the ld. CIT(A)-37, Mumbai.

2 I . T . A . N o . 3 5 3 2 / M u m / 2 0 1 7 3. Facts of the case are that the assessee filed return of income on 29.9.2009 declaring a total income of Rs.20,87,167/-. The return was processed u/s 143(1) of the Act. Thereafter AO received the information from the DGIT(Inv), Mumbai and Sales Tax Department, Government of Maharashtra that the assessee is a beneficiary of bogus purchase bills without taking physical delivery of goods to the tune of Rs.2,39,21,243/- from 43 parties. In view of this, the AO reopened the assessment issuing notice u/s 148 of the Act on 27.2.2014 on the belief that the income has escaped assessment within the meaning of section 147 of the Act. Thereafter the case of the assessee was selected for scrutiny and process under section 143(2) and 142(1) was followed. The AO observed that the assessee declared GP of 10.78% and accordingly, the assessee was asked to furnish details of purchases and prove the genuineness of the purchases with supporting bank statement, purchases bills, stock register, quantity wise details, delivery challans ,lorry receipts and octroi receipts, mode of transport etc. The AO also tried to verify the purchases issuing notices to the parties u/s 133(6) of the Act but the same were returned unserved. The assessee replied various queries raised by the AO but could not furnish the addresses and whereabout of the parties nor were these produced before the AO. Ultimately, the AO rejected the books of accounts u/s 145(3) of the Act and applied GP at the rate of 12.5% of bogus purchases which worked out to Rs.29,90,155/- and 3 I . T . A . N o . 3 5 3 2 / M u m / 2 0 1 7 added the same to the total income of assessee and framed assessment at Rs.50,77,322/- under section 143(3) r.w.s.147 of the Act. In the appellate proceedings, the ld.CIT(A) sustained the addition made by the AO by observing and holding as under : “5.9 The A.O. has disallowed the amount of Rs.29,90,155/- on account of bogus purchases. The total purchase debited to the trading account from these parties are Rs.2,39,21,243/-. The A.O. has disallowed 12.5% of alleged. purchases of Rs.2,39,21,243/-. Estimation of profit ranging from 12.5% to 15% has been upheld by the Hon'ble Gujarat High Court in the case of CIT vs. Simit P. Sheth 356 ITR 451 (Guj.). Considering the totality of the facts before me, as well as the judicial opinion available, I am inclined to agree with the with the A.O. The A.O. has disallowed 12.5% 'of alleged purchase only on account of bogus purchases. I am of the view that estimation of profit at 12.5% is justified. Therefore, addition made by the A.O. is upheld and confirmed.”