DCIT, CIRCLE- 1(2), NEW DELHI vs. ADVENTURE RESORTS AND CRUISES PVT. LTD., NEW DELHI

ITA 5877/DEL/2017Status: DisposedITAT Delhi30 September 2025AY 2014-15Bench: SHRI MAHAVIR SINGH (Vice President), SHRI BRAJESH KUMAR SINGH (Accountant Member)6 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, stating that the AO had not rejected the assessee's books of accounts. The Tribunal found that the assessee had provided sufficient evidence of purchases and sales, including bills, vouchers, and ledger accounts, and that the payments were made through account payee cheques.

What were the facts?

The Assessing Officer (AO) disallowed purchases of Rs. 3,82,66,575/- on the grounds that the suppliers were not found at the given addresses and the purchases were bogus. The assessee claimed these purchases were for textile commodities. The CIT(A) deleted the addition, holding that the assessee had produced books of accounts, stock registers, and evidence of payments and receipts through account payee cheques.

What were the issues?

Whether purchases from parties not found at their given addresses can be treated as bogus when the assessee has maintained proper books of accounts and provided evidence of transactions.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 133(6),Section 271(1)(c),Section 145,Section 143(2),Section 127

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “F”, NEW DELHI

For Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Hearing: 22.09.2025Pronounced: 30.09.2025

PER MAHAVIR SINGH, VICE PRESIDENT :

This appeal by the Revenue and Cross Objection by the Assessee are arising of the order of the Commissioner of Income Tax (Appeals-I), New Delhi in Appeal No. 442/16-17 dated 12.07.2017. Assessment was framed by the DCIT, Circle 1(2), New Delhi for the assessment year 2014- 15 u/s. 143(3) of the Income Tax Act, 1961 (hereinafter called the “Act”) vide his order dated 13.2.2016. 2. First we deal with Revenue

The order continues below.

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