VIJAY BOGILAL SHAH,MUMBAI vs. ACIT 25(2), MUMBAI

We heard the parties and perused the record. The sales tax department, on the basis of their investigation, identified certain parties who are indulging in providing bogus accommodation bills. The AO noticed that the assessee has purchased goods worth Rs.63,10,001/- from the parties, whose names find place in the list of Sales tax department. Hence the AO disallowed the above said amount, since some of the parties were not traceable and some have admitted the fact of providing accommodation bills. The Ld CIT(A), however, accepted the contentions of the assessee that the AO did not find fault with the records and books of account maintained by the assessee and the addition could not have been made on the basis of statements given by the suppliers alone. The assessee has also contended that he has maintained stock registers, payments have been made to the suppliers through banking channels and hence the purchases and sales could not have been doubted by the AO. Accordingly, the Ld CIT(A) sustained the addition to the extent of 15% of the purchases and deleted the balance amount of addition.

At the time of hearing, the Ld A.R furnished a statement showing one to one reconciliation of purchases and sales of the goods purchased from the parties, whose names find place in the list of sales tax

Having heard rival submissions, we are of the view that the issue urged before us requires fresh examination in the light of statement furnished by the assessee. The assessing officer, in our view, should have also examined the books of accounts and other records maintained by the assessee in order to ascertain about their veracity before making the addition, i.e., the AO should not have placed full reliance on the statement given by / non response of te suppliers, whose names find place in the list given by the Sales tax department. It is the contention of the assessee that the impugned purchases and the corresponding sales have been accounted for in the books of accounts of the assessee and hence there is no further scope for making any addition. However, the Ld D.R, in our view, has rightly pointed out that the gross profit shown in respect of the sales arising out of impugned purchases is very low and the said aspect requires further probe. Accordingly, we set aside the order of Ld CIT(A) and restore the matter to the file of the AO with the direction to examine the books of accounts and other information/explanations that may be furnished by the assessee and take appropriate decision in accordance with the law.