INCOME-TAX OFFICER vs. M/S. DELUXE TUBE TRADERS & SCRAP CENTRE, NASHIK

आदेश आदेश / ORDER आदेश आदेश

PER D. KARUNAKARA RAO, AM :

There are five appeals under consideration filed by the Assessee and

the Revenue involving assessment years 2009-10 to 2011-12. ITA

No.2530/PUN/2016 is filed by the assessee against the order of CIT(A)-I,

Nashik, dated 13-07-2016 for the A.Y. 2009-10. ITA Nos. 2197 &

2198/PUN/2016 are filed by the Revenue against the common order of

CIT(A)-I, Nashik, dated 13-07-2016 for the A.Yrs. 2010-11 & 2011-12.

Assessee has also filed Cross Objections against the appeals filed by the

Revenue for the A.Yrs. 2010-11 and 2011-12 vide C.O.Nos. 37 and

38/PUN/2016. There is no cross appeal by the Revenue for the A.Y. 2009-

10.

Since there are common issues involved in all these appeals they are

clubbed together and are taken up for adjudication in this composite order

for the sake of convenience.

We shall first take up the asessee’s appeal for A.Y. 2009-10. ITA No.2530/PUN/2016 Assessment Year : 2009-10 – By Assessee 2. Grounds raised by the assessee read as under :

“1. On the facts and in the circumstances of the case and in law, the lower authorities have erred in initiating the reassessment proceedings u/s.147 in absence of any material showing any live link with the reason to believe that income has escaped the assessment. 2. On the facts and in the circumstances of the case and in law, the Ld.CIT(A) has erred in estimating the Gross Profit on alleged bogus purchases @25% of the purchases especially in view of the fact that in

principle he has accepted that the purchases are genuine under such circumstances there is no need of any estimation of Gross Profit on alleged bogus purchases. Entire addition needs to be deleted.

initiation of re-assessment proceedings u/s.147 of the Act and (2) against

the 25% addition made on account of alleged bogus purchases. Revenue

has not filed appeal for the A.Y. 2009-10 against the relief granted by the

CIT(A).

and is engaged in the business of Trading in Tubes and Scrapes. Assessee

filed the return of income on 30-09-2009 declaring total income of

Rs.2,54,800/-. During the course of assessment proceedings, AO noticed

that the assessee made purchases of Rs.18,50,403/- from M/s. Shiv

Industries whose name is listed in the list of bogus dealers by the Sales Tax

Department of Maharashtra Government. Eventually, the AO vide order

u/s.143(3) r.w.s. 144 of the Act, made the entire addition of bogus

purchases amounting to Rs.18,50,403/- to the total income of the assessee

and determined the income at Rs.21,05,200/-.

addition of entire bogus purchases made by the assessee for the

assessment years under consideration. Assessee also raised the issue

relating to validity of the reassessment u/s.147 of the Act qua the

availability of tangible material for invoking the said provisions. CIT(A)

dismissed the validity of the re-assessment proceedings linked objections

raised by the assessee and relied heavily on the judgment ACIT Vs. Rajesh

Jhaveri Stock Brokers Pvt. Ltd. reported in 291 ITR 500 and others.

Contents of Para No.4 to 4.13 of the order of CIT(A) contains the discussion

of CIT(A) in holding the reassessment proceedings as valid. CIT(A) relied on

the information gathered from the Sales Tax department in this regard. On

merits, CIT(A) after considering series of decisions eventually restricted the

addition to 25% of the purchases made by the assessee by observing as

under :

“5.89 Thus, in my opinion the facts on record demonstrate that this is not a case of bogus purchases but a case of inflated purchases and at best from bogus parties. The AO is directed to restrict the disallowance to 25% of purchases of Rs.18,50,403/-, i.e. (Rs.4,62,000/-).

with the grounds extracted above.

of the purchases made by the assessee for the year under consideration is

not based on facts and the same is unsustainable when the books of

accounts are not formally rejected u/s.145(3) of the Act. Further, he

submitted for restricting the addition to 10% of the alleged bogus

purchases. For this proposition, he relied on the decision of Pune Bench of

the Tribunal in the case of M/s. Chhabi Electricals Pvt. Ltd. Vs. DCIT and

others in ITA No.795/PUN/2014 and connected appeals, dated 28-04-2017

for the A.Y. 2010-11.

perused the orders of the Revenue and the decision of the Pune Bench of

the Tribunal in the case of M/s. Chhabi Electricals Pvt. Ltd. (supra) relied

on by the Ld. Counsel for the assessee. We have also examined the

applicability of the judgment in the case of ACIT Vs. Rajesh Jhaveri Stock

Brokers Pvt. Ltd. (supra).

Regarding the issue relating to re-assessment and its validity, we find

on similar circumstances, the Coordinate Bench of the Tribunal dismissed

the arguments of the Ld Counsel for the assessee by relying on the decision

of Coordinate Bench of the Tribunal in the case of Mr. Khan Afzalhussain

Mohd. Saie Vs. DCIT – ITA Nos. 2708 and 2709/PUN/2016, dated 23-03-

2018. For the sake of completeness, we proceed to extract the relevant

para of the order of Tribunal and the same is extracted as under :

“9. The first issue raised by the assessee is against re-assessment proceedings initiated under section 147/148 of the Act. We find that the said issue is squarely covered against the assessee by the ratio laid down by Hon’ble Supreme Court in ACIT Vs. Rajesh Jhaveri Stock Brokers Pvt. Ltd. (supra) and referring to paras 4 and 5 of the appellate order, we uphold the same and dismiss the ground of appeal No.1 raised by the assessee.

Following the same parity of reasoning, the ground of appeal No.1

raised by the assessee on this issue is dismissed.

Regarding the issue of confirming of addition to 25% of bogus

purchases by the CIT(A), we find that similar issue of bogus purchases has

been decided by the Tribunal in series of decisions. We find the Coordinate

Bench of the Tribunal in the case of Mr. Khan Afzalhussain Mohd. Saie

(supra) has restricted the addition to 10% of such alleged bogus purchases.

We therefore find it to relevant to extract the findings given by the Tribunal

in Para No.11 of order of Tribunal here as under :

“11. Now, coming to the merits of addition. The issue raised in the present appeal is against bogus purchases. We have already adjudicated similar issue in series of decisions with lead order in M/s. Chhabi Electricals Pvt. Ltd. Vs. DCIT in ITA No.795/PUN/2014, relating to assessment year 2010- 11, order dated 28.04.2017. The assessee in the first year i.e. assessment year 2009-10 has maintained quantitative details. In other words, it has the evidence of purchasing goods and its sales. In such circumstances, at best, higher gross profit rate can be applied. Following our decision in earlier orders, we hold that GP rate of 10% over and above GP declared by the assessee in its books of account, be applied to work out the additional income in the hands of assessee. The ground of appeal No.3 raised by the assessee is thus, partly allowed.”

Considering the same, we direct the Assessing Officer to make

addition in the hands of assessee by adopting GP rate at 10% of bogus

purchases declared by the assessee. Accordingly, Ground No. 2 raised by

the assessee is partly allowed. Thus, the grounds raised by the assessee

are partly allowed.

Now we shall take up the appeals of the Revenue and the Cross

Objections for the A.Yrs. 2010-11 and 2011-12.

ITA Nos.2197 & 2198/PUN/2016 Assessment Years : 2010-11 & 2011-12 – By Revenue

C.O.Nos.37 and 38/PUN/2016 – By Assessee (Arising out of ITA Nos. 2197 & 2198/PUN/2016) Assessment Years : 2010-11 & 2011-12

Cross Objections raised by the assessee are similar. Therefore, we extract

the grounds raised by the Revenue and the Cross-Objections raised by the

assessee for the A.Y. 2010-11 as under :

Grounds by Revenue :

“1. Whether on the facts and in the circumstances of the case, the Ld. CIT(A)-1, Nashik was justified in deleting the addition of Rs. 20,48,964/- for A.Y. 2010-11 on account of alleged bogus purchases from Hawala dealers / parties? 2. Whether on the facts and circumstances of the case the CIT(A) was justified in deleting the purchases treated as bogus when the appellant had not been able to produce the certain parties from whom purchases were made when letters sent to the parties were returned undelivered or the parties did not respond? 3. Whether the Ld. CIT(A) should have considered the fact that the onus was on the assessee to get the purchases verified when required to do so especially when such purchases were very substantial in amount, in some years roughly about 50% of the total purchases? 4. Whether the Ld CIT(A) erred in assuming that the purchases were only inflated when it was clear from the conduct of the assessee, the parties found missing and results of the investigation of another Govt. Department (Sales

Tax), that the purchases could not be proved as genuine and therefore the disallowance by the AO was justified?

Cross Objections by Assessee :

“1. On the facts and in the circumstances of the case and in law, the lower authorities have erred in initiating the reassessment proceedings u/s.147 in absence of any material showing any live link with the reason to believe that income has escaped the assessment.

assessee filed the return of income on 01-10-2010 declaring total income of

Rs.1,87,060/-. Based on the information given by Sales Tax Department,

AO noticed that assessee made purchases from 3 suppliers who are

suspected as bogus dealers amounting to Rs.20,48,964/-. At the end of

the assessment proceedings u/s.143(3) r.w.s. 147 of the Act, AO made

addition of alleged bogus purchases to the total income of the assessee and

determined the income at Rs.22,36,030/- for the A.Y. 2010-11.

Similar is the case for A.Y. 2011-12. AO made entire addition of

alleged bogus purchases Rs.36,24,007/- to the total income of the

assessee.

relating to the validity of reassessment proceedings as well as on merits. In

reply, CIT(A) vide his common order dated 13-07-2017 dismissed the issue

relating to validity of reassessment proceedings relying on the decision of

Apex Court judgment in the case of ACIT Vs. Rajesh Jhaveri Stock Brokers

Pvt. Ltd. and others and restricted the disallowance on merits to 25% of the

purchases, i.e. Rs.5,12,241/- and Rs.9,06,000/- for the A.Yrs. 2010-11 &

2011-12 respectively.

with the grounds extracted above. Further, aggrieved with the part relief

granted by the CIT(A), assessee has also filed Cross Objections for both the

assessment years.

made in the appeal ITA No.2530/PUN/2016 for A.Y. 2009-10.

and the Cross Objections are identical stand covered by our adjudication in

Para No.9 of this order in the context of the appeal for A.Y. 2009-10. While

deciding the appeal of the assessee for A.Y. 2009-10, we have already held

that the re-assessment proceedings initiated by the AO are valid and

dismissed the relevant ground raised by the Assessee. Further, regarding

the confirming of addition to 25% by the CIT(A) we have decided the issue

and held that the addition should be restricted to 10% as against the 25%

adopted by the CIT(A). Following the same reasoning, the grounds raised

by the Revenue are dismissed and the Cross Objections raised by the

assessee are partly allowed.

Cross Objections of the assessee are partly allowed.

partly allowed and the appeals of the Revenue are dismissed.

Order pronounced on this 27th day of March, 2018.

Sd/- Sd/- (SUSHMA CHOWLA) (D.KARUNAKARA RAO) �ाियक सद� / JUDICIAL MEMBER लेखा सद� / ACCOUNTANT MEMBER पुणे / Pune; �दनांक Dated : 27th March, 2018. Satish

आदेश आदेश क� आदेश आदेश क� क� �ितिलिप क� �ितिलिप �ितिलिप अ�ेिषत �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to : अ�ेिषत

अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. आयकर आयु�(अपील) / The CIT(A)-1, Nashik 3. आयकर आयु� / The CIT-1, Nashik 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “एक सद�य 5. एक सद�य एक सद�य” / एक सद�य DR ‘SMC’, ITAT, Pune; गाड� फाईल / Guard file. 6.

आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER,स आदेशानुसार

//True Copy// Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune