ITO 19(3)(4), MUMBAI vs. SUNITA AMIT PATANWALA, MUMBAI

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ITA 1194/MUM/2016Status: DisposedITAT Mumbai25 September 2017AY 2009-106 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision to estimate profit at 12.5% on bogus purchases, rather than adding the entire amount or deleting it entirely. This was based on the principle that only the profit element embedded in such purchases can be added to income.

What were the facts?

The Assessing Officer (AO) received information about accommodation entries for inflated purchases from certain parties. Notices to some parties were returned undelivered, and others denied any transactions with the assessee. The AO made an addition based on the peak cash credit.

What were the issues?

Whether the entire amount of bogus purchases should be added to the income, or only the profit element embedded therein. The validity of the CIT(A)'s estimation of profit on such purchases.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 69C

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Heard together (2 matters)

C.O. No. 144/MUM/2017
C.O. No. 143/MUM/2017

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER N.K. PRADHAN, A.M The captioned appeals filed by the Revenue and the Cross Objections by the assessee are directed against the order of the Commissioner of Income Tax (Appeals)-30, Mumbai and arises out of the assessment completed u/s 143(3)r.w.s. 147 of the Income Tax Act 1961, (the ‘Act’). Facts being similar, we begin with A.Y. 2009-10.

2.

The appeal filed by the Revenue is against the order of the Ld. CIT(A) estimating the disallowance @ 18.5% of the bogus purchases in place of the addition of peak cash credit of Rs.58,22,350/- made by the AO. 2.1 The Cross Objection by the assessee is against the estimation @ 18.5% made by the Ld. CIT(A) of the alleged bogus purchases instead of deleting in toto.

3.

Briefly stated, the facts of the case are that the Assessing Officer (AO) received information from the Director General of Income Tax (Inv.), Mumbai that the assessee had taken accommodation entries from the following parties to inflate his purchases. The details of the transactions are as under: Sr. Name of Hawala Party Bill amount in No. Rs.

1.

LP Traders 3,69,096 2. Supreme Enterprie 1,28,570 3. Rumeet Enterprises 20,74,667

4.

Grifton India Riddhi Enterprises 10,39,860 5. Rahul Traders 9,64,347 6. Hardik Enterprises 12,35,979 7. Naman Enterprises 22,84,916 8. Tara Enterprises 2,04,225 9. Yash Enterprises 2,49,600 10. Shri Amaaya Enterprises 10,10,467 11. Dev Enterprises 18,05,024 12. ManavImpex 7,78,115 Total 1,21,44,866 In order to verify the genuineness of transactions, notices u/s 133(6) were issued by the AO to the parties mentioned above at the addresses provided by the assessee through registered post. Notices issued to M/s Dev Enterprises, M/s Rahul Traders, M/s Rumeet Enterprises, M/s L.P. Traders, M/s Grifton India/Riddhi Enterprises, M/s Hardik Enterprises were returned by postal authorities with remark “not known”/ “Left”. In response to the notices issued by the AO, following parties have stated they have not done any transactions with the assessee:

1. 1. ManavImpex 2. Shree Amaaya Enterprises 3. Naman Enterprises 4. Supreme Enterprises 5. Yash Enterprise The AO noted that the assessee indulged in procuring bogus bills and this is confirmed by the denial of the parties who are stated to be the supplier of goods to the assessee. Taking into account the facts, the AO made an addition of Rs.58,22,350/- by working out peak amount of investment by the assessee for the above purchases.

4. Aggrieved by the order of the AO, the assessee filed an appeal before the Ld. CIT(A). The Ld. CIT(A) has directed the AO to estimate the profit to the extent of 18.5% on the total amount of purchases made from the bogus parties mentioned in the assessment order as the profit element embedded in such purchases and to reduce 6% of the average GP from the estimated profit of 18.5%. The net addition thus confirmed by the Ld. CIT(A) is estimation of profit @ 12.5% on the bogus purchases.

5. Before us, the Ld. DR submits that the Ld. CIT(A) should have confirmed the addition of Rs.58,22,350/- made by the AO u/s 69C based on the working of peak amount of investment. It is stated by him that there is no basis to restrict the disallowance by estimating profit @ 12.5% on the bogus purchases on the part of the Ld. CIT(A). Thus it is stated by him that the order of the Ld. CIT(A) be set aside and the order of the AO be restored.

6. Per contra the Ld. counsel of the assessee submits that the Ld. CIT(A) erred in sustaining addition up to 18.5% on alleged bogus purchases instead of deleting in toto. It is stated by him that the burden of showing that the assessee had undisclosed income is on the Revenue. Further he submits that the addition cannot be made without evidence.

7.

We have heard the rival submissions and perused the relevant materials on record. The reasons for our decisions are given below. The fact remains that in response to the notice issued u/s 133(6) by the AO, five parties namely ManavImpex, Shree Ammaya Enterprises, Naman Enterprises, Supreme Enterprises and Yash Enterprises have replied that they have not done any transactions with the present assessee. The assessee also failed to file the correct address before the AO of the other parties. In the case of CIT vs. Simit P. Sheth (2013) 38 taxmann.com (Guj), the Hon’ble Gujarat High Court has held that where purchases were not bogus but were made from parties other than those mentioned in the books of account, not entire purchase price but only profit element embedded in such purchases can be added to income of the assessee. That being the position, not the entire purchase price but only the profit element embedded in such purchases can be added to the income of the assessee. The Hon’ble High Court referred to a similar view taken in the case of CIT vs. Vijay M. Mistry Construction Ltd. [2013] 355 ITR 498 (Guj) and CIT vs. Bholanath Poly Fab (P) Ltd. [2013] 355 ITR 290 (Guj). We find that the Ld. CIT(A) has estimated the profit @ 12.5% of the concerned purchases. It is not @ 18.5% as submitted by the Ld. counsel in the cross objection filed.

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