NK Proteins Ltd. v. DCIT

292 CTR 354Supreme Court of India2017#921 most cited

What is NK Proteins Ltd. v. DCIT authority for?

When purchases are unverifiable or alleged to be bogus, only the profit element embedded in such transactions is taxable, not the entire purchase amount; the onus lies on the assessee to prove the genuineness of the transactions.

115

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

NK Proteins Ltd v DCIT · 292 CTR 354 SC · 84 taxmann.com 195 SC · unverifiable purchases · bogus purchases · profit element · Section 69C · addition to income · onus of proof · genuineness of transactions · unexplained expenditure

Sections most often in play

Section 143(3)Section 69CSection 147Section 133(6)Section 153ASection 250Section 148Section 153C

Issues it is cited on

section 245c(1)section 101section 245hsection 245csection 245d(4)section 245dfull and true disclosuresection 245section 156section 69csection 194cloose papers

Judgments citing NK Proteins Ltd. v. DCIT

Karan Israni, New Delhi vs. DCIT, Central Circle-30, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1627/DEL/2025[2019-20]Status: DisposedITAT Delhi04 Feb 2026AY 2019-20

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: NoneFor Respondent: Shri Muneesh Rajani, Sr. DR
Section 132Section 142(1)Section 153C

…oduced negative result for the appellant. Appellant was given an opportunity to rebut findings of AO during appellate proceeding but no credible positive evidences were produced by him. Hon'ble Supreme Court decision the case of NK Proteins Ltd vs DCIT (2017) 292 CTR 354 (SC) is squarely applicable to the facts of assessee case, where the Hon'ble Supreme Court dismissed appeal filed by the assessee and confirmed the findings of Hon'ble Gujarat High Court in respect of bogus purchases, The Hon'ble Gujarat High Court, after analysing necessary facts at para 6 of the order, held that once the Tribunal having come to…

Income Tax Officer, Ward-50(1), New Delhi vs. The Silk Factory, Delhi

ITA 987/DEL/2025[2022-23]Status: DisposedITAT Delhi09 Jan 2026AY 2022-23

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Sh. Pradeep Tara, AdvFor Respondent: Ms. Puja Anand, Adv
Section 133(6)Section 143(3)Section 69C

…once the purchases have been proved fictitious, it is not incumbent upon the appellate authority to restrict the disallowance, and complete bogus purchases are required to be addedand reliance was placed on following judicial decisions; (i) N.K. Proteins (SC) 292 CTR 354 (ii) Kanak Impex (Bombay HC) 172 taxmann.com 283 (iii) Shree Ganesh Developers (Bombay HC) (iv) Drisha Impex (SC)(August 2025) 177 taxmann.com 808 4.1 It was submitted that issue of bogus or fictitious purchases have to be examined on facts of each case. In the submission filed ld. DR has submitted that once a purchase has been considered asBogus…

Assistant Commissioner of Income Tax, Delhi vs. The Indure Private Limited, Delhi

In the result, the appeal filed by the Department of Revenue is dismissed

ITA 4640/DEL/2024[2013-14]Status: DisposedITAT Delhi31 Dec 2025AY 2013-14

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2013-14 Assistant Commissioner Of Vs. The Indure Private Limited, Income Tax, Indure House, Greater Kailash Part Ii, Delhi South Delhi 1100 48 Pan :Aaact0121C (Appellant) (Respondent)

Section 139(1)Section 142(1)Section 143(2)Section 147Section 148Section 148ASection 250Section 69C

…f failure of assessee to even prove existence of suppliers, Tribunal could not delete impugned addition and direct Assessing Officer to assess income at net profit rate of 6 per cent. In the case of NK Industries Ltd [2016] 72 taxmann.com 289 (Gujarat)/[2017] 292 CTR 354 4 (Gujarat) In case of bogus purchases, the entire amount has to be added: Taxing only 25% of these bogus claim goes against the principles of Sections 68 and 69C of the Income Tax Act. The entire purchases shown on the basis of fictitious invoices have been debited in the trading account since the transaction has been found to be bogus. SLP aga…

ACIT, New Delhi vs. Rms Power Solutions Private Limited, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 696/DEL/2025[2018-19]Status: DisposedITAT Delhi23 Dec 2025AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2018-19 Acit, Vs. Rms Power Solutions Private Room No.220, Limited, Cr Building, Ipestate, Flat No.204, 4327/3,Ansari Road, Delhi. Daryaganj, Delhi – 110 002. Pan: Aagcr9827H (Appellant) (Respondent) Assessee By : None Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 27.10.2025 Date Of Pronouncement : 23.12.2025

For Appellant: NoneFor Respondent: Shri Om Parkash, Sr. DR
Section 142(1)Section 143(2)Section 147Section 148Section 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2018-19 ACIT, Vs. RMS Power Solutions Private Room No.220, Limited, CR Building, IPEstate, Flat No.204, 4327/3,Ansari Road, Delhi. Daryaganj, Delhi – 110 002. PAN: AAGCR9827H (Appellant) (Respondent) Assessee by : None Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 27.10.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the Revenue Department is against the order dated 29.11.2024 of the ld. Commiss…

Durga Prasad Sharma, Jaipur vs. I.T.O. Ward 1(1), Jaipur

In the result, the appeal of the assessee is allowed

ITA 1038/JPR/2025[A.Y. 2018-19]Status: HeardITAT Jaipur20 Nov 2025

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. G. M. Mehta, CAFor Respondent: Sh. Ghanshyam Meena, JCIT
Section 115BSection 148Section 2Section 69C

…e mere book entries intended to inflate expenses and reduce taxable profits. The revenue's reliance on third-party information from the Commercial Tax Department of Jharkhand is well-founded. The Supreme Court in the case of N.K. Proteins Ltd. v. DCIT (2017) 292 CTR 354 (SC) upheld the disallowance of entire bogus purchases from a known entry operator and reversed a partial relief previously granted by the ITAT. The Gujarat High Court in the same matter emphasized that where the supplier is non-existent or not traceable, and where goods are not proved to be delivered, the entire claim of purchase is liable to be…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2682/MUM/2022[2020-21]Status: DisposedITAT Mumbai18 Nov 2025AY 2020-21

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2681/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Nov 2025AY 2018-19

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2677/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Nov 2025AY 2017-18

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2676/MUM/2022[2015-16]Status: DisposedITAT Mumbai18 Nov 2025AY 2015-16

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2671/MUM/2022[2019-20]Status: DisposedITAT Mumbai18 Nov 2025AY 2019-20

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2670/MUM/2022[2016-2017]Status: DisposedITAT Mumbai18 Nov 2025AY 2016-2017

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

The Dy.Comm. of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

Accordingly the grounds of the revenue for AY 2019-20 & 2020-21 in this regard are dismissed

ITA 2669/MUM/2022[2014-2015]Status: DisposedITAT Mumbai18 Nov 2025AY 2014-2015

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Jaiprakash Bairagra &For Respondent: Shri Arun Kanti Datta, CIT-DR
Section 132Section 133ASection 153ASection 250Section 68Section 69C

…case of bogus purchase cases, the ratio laid down by the Apex Court, Jurisdictional High Court and Gujarat High Court in the following cases, need special mention considering the facts of the case. i) M/s. N K Protein Limited (reported at 84 taxmann.com 195 &292 CTR 354 (SC)) ii) NikunjEximp Enterprises (in writ petition no 2860, order dt. 18.6.2014) (Bombay High Court.) iii) CIT V/s N K Industries (in Tax Appeal No.240 of 2009 vide order dated 26.2.2016 (Gujarat High Court) subsequent decision in the case of CIT V/s Simit P. Seth356 ITR 451 (Guj. H.C). Thus, undisputed fact is that the purchases claimed to h…

Stercon Energy Pvt. Ltd., Delhi vs. ACIT, Central Circle-29, Delhi

In the result, the appeal of the assessee is allowed

ITA 5798/DEL/2024[2016-17]Status: DisposedITAT Delhi17 Oct 2025AY 2016-17

Bench: SHRI SUDHIR KUMAR (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5797/Del/2024 (ASSESSMENT YEAR 2017-18) Asst. CIT, Stercon Energy Pvt. Ltd., Central Circle-29, 215-219 Pearls Business Park, Vs. New Delhi. Saraswati Park, Delhi-110034. PAN-AAOCS7746Q (Appellant) (Respondent) Assessee by Shri Amol Sinha, Adv., & Shri Ankit Kumar, Adv. Department by Shri Dayainder Singh Sindhu, CIT(D Date of Hearing 16/10/2025 Date of Pronouncement 17/10/2025 O R D E R PER MANISH AGARWAL, AM: These three appeals are filed by the asses…

Stercon Energy Pvt. Ltd., Delhi vs. ACIT Central Circle- 29, Delhi

In the result, the appeal of the assessee is allowed

ITA 5797/DEL/2024[2017-18]Status: DisposedITAT Delhi17 Oct 2025AY 2017-18

Bench: SHRI SUDHIR KUMAR (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5797/Del/2024 (ASSESSMENT YEAR 2017-18) Asst. CIT, Stercon Energy Pvt. Ltd., Central Circle-29, 215-219 Pearls Business Park, Vs. New Delhi. Saraswati Park, Delhi-110034. PAN-AAOCS7746Q (Appellant) (Respondent) Assessee by Shri Amol Sinha, Adv., & Shri Ankit Kumar, Adv. Department by Shri Dayainder Singh Sindhu, CIT(D Date of Hearing 16/10/2025 Date of Pronouncement 17/10/2025 O R D E R PER MANISH AGARWAL, AM: These three appeals are filed by the asses…

Stercon Energy Pvt Ltd, Delhi vs. ACIT, Central Circle-29, Delhi

In the result, the appeal of the assessee is allowed

ITA 5796/DEL/2024[2018-19]Status: DisposedITAT Delhi17 Oct 2025AY 2018-19

Bench: SHRI SUDHIR KUMAR (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5797/Del/2024 (ASSESSMENT YEAR 2017-18) Asst. CIT, Stercon Energy Pvt. Ltd., Central Circle-29, 215-219 Pearls Business Park, Vs. New Delhi. Saraswati Park, Delhi-110034. PAN-AAOCS7746Q (Appellant) (Respondent) Assessee by Shri Amol Sinha, Adv., & Shri Ankit Kumar, Adv. Department by Shri Dayainder Singh Sindhu, CIT(D Date of Hearing 16/10/2025 Date of Pronouncement 17/10/2025 O R D E R PER MANISH AGARWAL, AM: These three appeals are filed by the asses…

Jewels Emporium A Legacy, Jaipur vs. ACIT, CC-1, Jaipur

In the result, the appeal of the assessee stands allowed

ITA 1215/JPR/2024[2009-10]Status: DisposedITAT Jaipur21 Aug 2025AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal, C.AFor Respondent: Mrs. Anita Rinesh, JCIT,Sr.-DR a
Section 143(3)Section 145(3)

…between the purchases and the sales, the purchases cannot be rejected without disturbing the sales in case of a trader. The addition has to be restricted to the extent of the G.P. rate on purchases at the same rate of other genuine purchases (N.K .Industries 292 CTR 354 (Guj), N. K. Proteins 250 TM 22 (SC) distinguished) [2013] 355 ITR 290 (Guj) CIT v. BHOLANATH POLY FAB PVT. LTD. Income from undisclosed sources — assessment — assessee trading in finished fabrics — whether purchases themselves bogus — whether parties from whom such purchases were made bogus — questions of fact — tribunal finding assessee did pur…

Pradeep D Charya ITO 19.2.4, Mumbai vs. Parasmal Fozharaj Sanghvi HUF, Mumbai

In the result, appeal of the revenue is dismissed

ITA 5832/MUM/2024[2011-12]Status: DisposedITAT Mumbai18 Aug 2025AY 2011-12

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सुं./Ita No.5832/Mum/2024 (नििाारण वर्ा/Assessment Year: 2011-12) Ito 19(2)(4), Mumbai V/S. Parasmal Fozharaj 507, Piramal Chambers, बिाम Sanghvi Huf Lalbaug, Mumbai 400012 10/2 Atul Niwas, Khetwadi Road Corner, Mumbai 400004 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaahp5379M Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Vimal Punmiya & Shri Hansraj Sanghvi राजस्व की ओर से /Revenue By: Mr. Virabhadra S. Mahajan, Sr. Dr स िवाई की िारीख / Date Of Hearing 22.07.2025 घोर्णा की िारीख/Date Of Pronouncement 18.08.2025

For Appellant: Shri Vimal Punmiya & ShriFor Respondent: Mr. Virabhadra S. Mahajan, SR
Section 250

…|आयकर अपीलीय न्यायाधिकरण न्यायपीठ, म ुंबई| IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सुं./ITA No.5832/MUM/2024 (नििाारण वर्ा/Assessment Year: 2011-12) ITO 19(2)(4), Mumbai v/s. Parasmal Fozharaj 507, Piramal Chambers, बिाम Sanghvi HUF Lalbaug, Mumbai 400012 10/2 Atul Niwas, Khetwadi Road Corner, Mumbai 400004 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAHP5379M Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee by: Shri Vimal Punmiya & Shri Hansraj Sanghvi राजस्व की ओर से /Revenue by: Mr. Vir…

Income Tax Officer, Mumbai vs. Sanghvi Plywood & Timber Private Limited, Mumbai

Accordingly, all the contentions raised by the Revenue in the present appeal are rejected as being without merit. In terms of above, Ground No.1 to 4 raised by the Revenue are dismissed

ITA 3098/MUM/2025[2010-11]Status: DisposedITAT Mumbai31 Jul 2025AY 2010-11

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: NoneFor Respondent: Shri Pravin Salunkhe
Section 143(3)Section 147Section 250Section 69C

…sactions? 2. Whether on the facts and circumstances of the case, the Ld. Addl/JCIT(A) erred in law in restricting the addition to 12.50% of the alleged amount of bogus purchases without appreciating the fact that in the case of NK Protein Ltd. Vs. DCIT (2017) 292 CTR 354 (SC) where the Hon’ble Supreme Court had upheld the finding of Hon’ble Gujrat High Court that if the purchases from certain parties are bogus, it was not incumbent on it to restrict the disallowance to any extent of such purchases. 3. Whether on the facts and circumstances of the case, the Ld. Addl./JCIT(A) erred in law in restricting the additio…

Deputy Commissioner of Income Tax-1(1), Raipur vs. Shanta Techno Private Limited, Raipur

ITA 155/RPR/2025[2018-19]Status: DisposedITAT Raipur18 Jun 2025AY 2018-19

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 155/Rpr/2025 (िनधा"रण वष" Assessment Year: 2018-19)

For Appellant: NoneFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 142(1)Section 147Section 148Section 250Section 69C

…e the net profit so as to avoid taxation of correct income. 19 DCIT-1(1) vs. Shanta Techno Private Limited 3.7.3 Therefore, in view of the facts of the case and the ratio laid down by the Hon'ble Supreme Court in the case of N. K. Proteins Ltd vs DCIT (2017) 292 CTR 354 (SC) is squarely applicable to the facts of the case of the assessee, where the Hon'ble Supreme Court has dismissed the appeal filed by the assessee and confirmed the findings of Hon'ble Gujarat High Court in respect of bogus purchases, where the Hon'ble Gujarat High Court, after analysing necessary facts of the case, held that once the Tribunal…

Deputy Commissioner of Income Tax, Aurangabad vs. Rathi Steel and Metal Pvt. Ltd, Jalna

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 931/PUN/2024[2021-22]Status: DisposedITAT Pune27 May 2025AY 2021-22

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2021-22 Dcit, Aurangabad Rathi Steel & Metal Pvt. Ltd. Plot No.F12, Addl Midc Area, Phase-Ii, Vs. Jalna – 431203 Pan : Aabcr5546A (Appellant) (Respondent) Assessee By : Shri Anand Partani Department By : Shri Ajay Kumar Keshari - Cit Date Of Hearing : 01-04-2025 Date Of Pronouncement : 27-05-2025 O R D E R

For Appellant: Shri Anand PartaniFor Respondent: Shri Ajay Kumar Keshari - CIT
Section 132Section 133(6)Section 143(2)

…ised by the Ld. AO with supporting documents and supporting case laws, thus the argument of the appellant is found to be correct and legally valid. 5.5 The Ld. AO has relied on the Hon'ble Supreme court's decision in the case of NK Proteins Ltd vs DCIT (2017) 292 CTR 354 SC and NR Paper and Bowende Est. The facts of these cases are different than the appellant's case. In these cases, the bogus purchases were proved with thorough investigation ant parties were found fictitious and some material was found during the course of search action which proved that the impugned purchases were bogus. The said ratio cannot b…