ASST CIT CIR 2, THANE vs. KISHOR B SHAH(HUF), THANE

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ITA 1764/MUM/2017Status: DisposedITAT Mumbai06 September 2017AY 2010-114 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 Commissioner (Appeals)'s decision to restrict the disallowance to 10% of the bogus purchases. They agreed that the entire amount could not be treated as income, but only the profit element embedded within the purchases.

What were the facts?

The Assessing Officer disallowed purchases amounting to Rs. 57,32,017 on the grounds that the suppliers provided accommodation bills and the purchases were not genuine. The assessee failed to provide supporting evidence for the genuineness of these purchases.

What were the issues?

Whether purchases from parties providing accommodation bills can be fully disallowed as income, or only the profit element embedded therein should be added back.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI SHAMIM YAHYA & SHRI SAKTIJIT DEY

For Appellant: Shri Vipul Joshi
For Respondent: Shri Purshottam Kumar

Date of Hearing – 24.08.2017 Date of Order – 06.09.2017

O R D E R PER SAKTIJIT DEY, J.M.

Aforesaid appeal by the Revenue is directed against the order dated 28th December 2016, passed by the learned Commissioner (Appeals)–2, Nashik, pertaining to assessment year 2010–11.

2.

Revenue has filed the present appeal being aggrieved with the decision of the learned Commissioner (Appeals) in restricting the addition to 10% of the bogus purchases.

2 Kishore B. Shah (HUF) 3. Brief facts are, the assessee a HUF is carrying on business of civil contractor through its proprietorship concern Balaji Construction. For the assessment year under dispute, the assessee filed its return of income declaring total income of ` 60,16,180. During the assessment proceedings, the Assessing Officer on verifying the purchases made by the assessee found that purchases amounting to ` 57,32,017, from five parties are not genuine as those parties are only providing accommodation bills. Therefore, the Assessing Officer called upon the assessee to explain why the purchases claimed to have been made from the concerned parties should not be disallowed and added back as income. As observed by the Assessing Officer, the assessee without furnishing any supporting evidence to prove the genuineness of the purchases simply stated that the goods were purchased and used in the construction work. The Assessing Officer rejecting the submissions of the assessee added back the amount of ` 57,34,017. Being aggrieved of the addition, assessee preferred appeal before the learned Commissioner (Appeals).

4.

The learned Commissioner (Appeals) after considering the submissions of the assessee, though, was of the view that the assessee was unable to prove the genuineness of the purchases fully, however, he held that the entire purchases cannot be treated as income of the assessee considering the fact that the corresponding

3 Kishore B. Shah (HUF) sales made by the assessee has not been disputed. Accordingly, he restricted the disallowance to 10% of the alleged bogus purchases.

5.

We have heard rival contentions and perused the material available on record. It is evident, merely on the basis of information available on record that certain purchases made by the assessee are not genuine, the Assessing Officer has added the amount of ` 57,34,017. However, as could be seen from the order of the learned Commissioner (Appeals), the assessee has furnished quantitative tally of purchase and sales which has not been disputed by the Assessing Officer. In the aforesaid circumstances, we are in agreement with the learned Commissioner (Appeals) that entire purchases cannot be disallowed and treated as income of the assessee, but, only the profit element embedded therein can be considered for addition. In the peculiar facts of the present case, we are of the view that 10% of disallowance out of bogus purchases made by the learned Commissioner (Appeals) is reasonable, hence, deserves to be upheld. Grounds raised by the Revenue are dismissed.

6.

In the result, Revenue’s appeal is dismissed. Order pronounced in the open Court on 06.09.2017

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