M/s Fancy Wear v. Income-tax Officer, Ward- 24 (3) (1)
87 Taxmann.com 183Reported decision2017#10005 most cited
What is M/s Fancy Wear v. Income-tax Officer, Ward- 24 (3) (1) authority for?
The addition for unexplained expenditure or purchases cannot be made solely on the basis of the supplier's failure to appear before the tax authorities, especially if the assessee has discharged the onus of proving the genuineness of the transactions. Merely returning notices issued under Section 133(6) is insufficient to declare purchases as bogus.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2025.
Also referred to as
Fancy Wear v. Income-tax Officer · Section 133(6) · Section 69C · unexplained expenditure · bogus purchases · genuineness of transaction · onus of proof · supplier non-appearance · ITAT Mumbai