RAJENDRA KEDIA,MUMBAI vs. ITO 24(2)(3), MUMBAI

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ITA 5611/MUM/2016Status: DisposedITAT Mumbai15 February 2017AY 2011-123 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found the AO's addition of 1.5% on gross turnover unsustainable. It directed that the addition should be restricted to 0.75% of the suspected purchases from the three parties, deleting the addition on account of peak purchases.

What were the facts?

The Assessing Officer (AO) disregarded purchases from three parties due to lack of response to notices and treated them as unexplained expenditure. The AO added a portion of peak purchases and an ad-hoc gross profit margin on total sales. The CIT(A) confirmed these additions.

What were the issues?

Whether the AO erred in confirming additions for unexplained expenditure and ad-hoc gross profit margin without proper justification, and whether the assessee's concession was misread.

Which sections of the Income-tax Act were involved?

Section 69C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, MUMBAI

Before: SHRI D. KARUNAKARA RAOShri Rajendra Kedia,

For Appellant: Shri R.C. Jain
For Respondent: Ms. Beena Santosh, DR
Hearing: 07.02.2017Pronounced: 15.02.2017

सुनवाई की तायीख / Date of Hearing : 07.02.2017 घोषणा की तायीख /Date of Pronouncement : 15.02.2017 आदेश / O R D E R

PER D. KARUNAKARA RAO, AM:

1.

This appeal filed by the assessee on 16.9.2016 is against the order of the CIT (A)-41, Mumbai dated 1.6.2016 for the assessment year 2011-2012. In this appeal, assessee raised the following grounds which read as under:- “1. On the facts and in the circumstances of the case and in law, the Ld CIT (A) erred in confirming the action of the AO in disregarding purchases made by the assessee and treating the same as unexplained expenditure u/s 69C by adding Rs. 1,21,223/- as peak of the highest bills acquired without appreciating the fact that the assessee has made genuine purchases and without appreciating all the relevant evidences given by the assessee during the course of assessment as well as in appellate proceedings.

2. On the facts and in the circumstances of the case and in law, the Ld CIT (A) erred in confirming the action of the Ld AO of adding an ad-hoc additional gross profit margin @ 1.5% amounting to Rs. 2,83,062/- on the total sales of the assessee of Rs. 1,88,70,818/- without appreciating the fact that the assessee had conditionally offered to agree on the addition of additional gross profit of one half or three quarter percent on the sales made out of the alleged bogus purchases of Rs. 44,67,979/-.”

2. Briefly stated relevant facts of the case are that the assessee is a proprietor of M/s. Bharat Udyog and M/s. Dev Abrasive and they are engaged in the business of „manufacturing of Coated Abrasive products‟ and trading in industrial consumables. Para 3 of the AO‟s order is relevant in this regard. During the assessment proceedings, AO found that the assessee‟s turnover is above Rs. 1.5 Crs out of which the purchases amounting to Rs. 44.67 lakhs were affected from three parties namely (i) M/s. Universal Trading Co; (ii) M/s. Kunal Enterprises and (iii) M/s. Pioneer Trading Company. AO issued the notice u/s 133(6) of the Act to the said three parties and there is no response. Assessee was asked to furnish the details and establish the genuineness of the purchases. In response, assessee submitted the relevant documents. Relying on the statements give by the three parties (supra) to the Sales Tax Authorities, wherein there is a confusion with regard to the providing of accommodation entries, AO, instead of making addition of entire such bogus purchases, analysed the peak purchases and disallowed the sum of Rs. 1,21,223/- u/s 69C of the Act. AO ignored various decisions relied upon by the assessee. In addition to the above, AO made addition of Rs. 2,83,062/- ie 1.5% of entire turnover of the assessee in the year under consideration. Thus, the assessment was completed at Rs. 9,37,060/-. On appeal, CIT (A) confirmed the addition made by the AO. Again aggrieved with the said decision of the CIT (A), assessee is in further appeal before the Tribunal.

3.

During the proceedings before the Tribunal, Ld Counsel for the assessee submitted that the assessee was taxed the same income in number of ways without rejecting the books of accounts of the assessee. Further, Ld AR submitted that there is no justification for peak purchase addition of Rs. 1,21,223/- when the AO chose to thrust on the assessee additional GP 1.5 % of the entire turnover amounting to Rs. 2,83,062/-. Further, pointing out the mistakes in reading of the assessee‟s concession which was given without prejudice, Ld Counsel for the assessee read out that assessee offered 0.5% to 0.75% additional GP considering the confusion with regard to the statements given by the said parties to the Sales Tax Authorities. Mentioning that the assessee offered only „1/2 or 3 quarter percentage‟ of additional GP, but the same is misread as „1 and ½ percentage‟ of the additional GP, which is not the case. Assessee prayed for restricting the disallowance to 0.5% to 0.75% of the suspected purchases amounting to Rs. 44.67 lakhs from the said three parties.

4.

On hearing both the parties, I find, the AO fell into an error in applying 1.5% of the gross turnover of the year without giving any justifying reasons / evidences. Therefore, I am of the opinion, making addition on account of peak purchases as well as GP addition is unsustainable in law. Further, I find that no reason in given by

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