93 (Del) PCIT v. Forum Sales (P) Ltd.

178 Taxmann.com 424High Court2025#3553 most cited

What is 93 (Del) PCIT v. Forum Sales (P) Ltd. authority for?

Courts are applying divergent views on the issue of bogus purchases. In some instances, to balance justice, a lumpsum disallowance at a specific GP rate (e.g., 5% or 3%) has been applied to alleged bogus purchases, with a caveat that it should not be treated as a precedent.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.

Also referred to as

PCIT v. Forum Sales (P) Ltd. · 93 (Del) · bogus purchases · unexplained expenditure · section 69C · section 143(3) · lumpsum disallowance · GP rate · genuineness of transaction · judicial precedent

Issues it is cited on

Judgments citing 93 (Del) PCIT v. Forum Sales (P) Ltd.