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“bogus purchases”

DisallowancesSection 69CSection 69C9,532 judgments

The decision most relied on for bogus purchases is CIT v. Bholanath Poly Fab. Pvt. Ltd. (355 ITR 290), cited in 712 judgments on BharatTax.

Leading authorities on bogus purchases

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

Sanjay Oilcake Industries v. CIT
316 ITR 274 · 2009 · High Court
460
citing judgments

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

CIT v. Odeon Builders Pvt. ltd.
418 ITR 315 · 2019 · Supreme Court
408
citing judgments

Income tax additions cannot be sustained merely on the basis of uncorroborated statements or allegations. The Revenue must bring on record sufficient material and allow the assessee to produce evidence to prove such additions.

Nikunj Eximp Enterprises v. CIT
216 Taxmann 171 · 2013 · High Court
325
citing judgments

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

CIT v. Shyam R. Pawar
54 Taxmann.com 108 · 2015 · High Court
279
citing judgments

Transactions involving the purchase and sale of shares cannot be considered bogus where the assessee provides documentary evidence, unless the revenue brings substantial evidence on record to reject such proof. This principle is consistently applied in cases concerning claims of bogus long-term capital gains arising from penny stock transactions.

CIT v. Simit P. Seth
38 Taxmann.com 385 · 2013 · High Court
278
citing judgments

When an assessee obtains accommodation bills for purchases but the corresponding sales are genuine, the addition to income is limited to the gross profit margin embedded in such purchases. This principle acknowledges that the underlying sales were real, but profit was suppressed through bogus invoices.

CIT v. Vijay M. Mistry Construction Ltd.
355 ITR 498 · 2013 · High Court
252
citing judgments

In cases of alleged bogus or hawala purchases where the existence of transactions is not entirely denied, only the profit element embedded in such purchases, and not the entire purchase price, can be added to the assessee's income. The focus is on determining a reasonable profit percentage for such additions.

Judgments citing bogus purchases

M/S Tulsian Refinery Pvt. Ltd., Gummidipoondi vs. DCIT, Central Circle-3(4), Chennai

ITA 66/CHNY/2022[2017-18]Status: DisposedITAT Chennai19 Oct 2023AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.65/Chny/2022 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.66/Chny/2022 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. Tulsian Refinery Pvt. Limited, Dcit बनाम F-66, Sipcot Industrial Complex, Central Circle-3(4), / Vs. Gummidipoondi-601 201. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-7754-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri I. Dinesh (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 19-10-2023 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri I. Dinesh (Advocate)-Ld.ARFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 153ASection 153C

record. The Ld. AR relies on the findings of ITSC as contained in para 26.2 with respect to the assessee on the issue of bogus purchase bills. Upon perusal of para 6.1, it could be seen that alleged bogus purchases in the case of KRPL has been quantified at Rs.488.04 ... Lacs for AYs 2015-16 to 2017-18 which include alleged bogus purchases from the assessee. The Ld. AO has pleaded for confirmation of the addition. It was noted that KRPL could not produce the relevant documents for AY 2016-17 to the extent of Rs.20.83 Lacs. It was held

M/S Tulsian Refinery Private Ltd., Gummidipoondi vs. DCIT, Central Citcle-3(4), Chennai

ITA 65/CHNY/2022[2016-17]Status: DisposedITAT Chennai19 Oct 2023AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.65/Chny/2022 (िनधा*रण वष* / Assessment Year: 2016-17) & आयकरअपील सं./ Ita No.66/Chny/2022 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. Tulsian Refinery Pvt. Limited, Dcit बनाम F-66, Sipcot Industrial Complex, Central Circle-3(4), / Vs. Gummidipoondi-601 201. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-7754-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri I. Dinesh (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri V. Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 19-10-2023 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri I. Dinesh (Advocate)-Ld.ARFor Respondent: Shri V. Nandakumar (CIT)-Ld. DR
Section 153ASection 153C

record. The Ld. AR relies on the findings of ITSC as contained in para 26.2 with respect to the assessee on the issue of bogus purchase bills. Upon perusal of para 6.1, it could be seen that alleged bogus purchases in the case of KRPL has been quantified at Rs.488.04 ... Lacs for AYs 2015-16 to 2017-18 which include alleged bogus purchases from the assessee. The Ld. AO has pleaded for confirmation of the addition. It was noted that KRPL could not produce the relevant documents for AY 2016-17 to the extent of Rs.20.83 Lacs. It was held

ACIT, Central Circle-14, New Delhi vs. Brijwasi Jewellers, Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1950/DEL/2021[2017-18]Status: DisposedITAT Delhi19 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

Brijwasi Jewellers, New Delhi vs. ACIT, Central Circle-14, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1027/DEL/2021[2017-18]Status: DisposedITAT Delhi19 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

ACIT Central Circle-14, New Delhi vs. Brijwasi Jewellers, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 882/DEL/2020[2012-13]Status: DisposedITAT Delhi19 Oct 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

ACIT Central Circle-14, New Delhi vs. Brijwasi Jewellers, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 881/DEL/2020[2011-12]Status: DisposedITAT Delhi19 Oct 2023AY 2011-12

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

ACIT Central Circle-14, New Delhi vs. Brijwasi Jewellers, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 880/DEL/2020[2010-11]Status: DisposedITAT Delhi19 Oct 2023AY 2010-11

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

Brijwasi Jewellers, New Delhi vs. ACIT Central Circle-06, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 9356/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Oct 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

Brijwasi Jewellers, New Delhi vs. ACIT Central Circle-06, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 9355/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Oct 2023AY 2011-12

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

Brijwasi Jewellers, New Delhi vs. ACIT Central Circle-06, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 9284/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Oct 2023AY 2010-11

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 9284/Del/2019 : Asstt. Year : 2010-11 Ita No. 9355/Del/2019 : Asstt. Year : 2011-12 Ita No. 9356/Del/2019 : Asstt. Year : 2012-13 Ita No. 1027/Del/2021 : Asstt. Year : 2017-18 Brijwasi Jewellers, Vs Acit, 1170, Kucha Mahajani, Chandni Central Circle-14, Chowk, Delhi-110006 New Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Ita No. 880/Del/2020 : Asstt. Year : 2010-11 Ita No. 881/Del/2020 : Asstt. Year : 2011-12 Ita No. 882/Del/2020 : Asstt. Year : 2012-13 Ita No. 1950/Del/2021 : Asstt. Year : 2017-18 Acit, Vs Brijwasi Jewellers, Central Circle-14, 1170, Kucha Mahajani, Chandni New Delhi-110006 Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aaafb2917R Assessee By : Sh. Ved Jain, Adv. & Sh. Aman Garg, Ca Revenue By : Sh. Kanv Bali, Sr. Dr Date Of Hearing: 08.08.2023 Date Of Pronouncement: 19.10.2023 Order Per Bench:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Kanv Bali, Sr. DR
Section 142(3)Section 143(3)Section 147Section 148

circumstances of the case, the learned CIT(A) has erred, both on facts and in law in confirming the addition on account of bogus purchases, despite their being adequate material and evidences brought on record by the assessee before the AO to show that the purchases and sales were made ... erred in law and on facts in allowing relief to the assessee despite the fact that it is a not a case of bogus purchases by the assessee but it is a case wherein the assessee company provided unaccounted cash to M/s Faith Jewellers, who deposited the cash into

Suraj Exports, Mumbai vs. Commissioner of Income Tax Appeals, National Faceless Appeal Centre (NFAC)

In the result, the appeal filed by the assessee is partly allowed

ITA 1327/MUM/2023[2007-2008]Status: DisposedITAT Mumbai17 Oct 2023AY 2007-2008

Bench: Shri Om Praksh Kant & Pavan Kumar Gadalesuraj Exports, Vs. Acit.Circle-19(3), De 8011/12/13 Bharat Mumbai. Diamond Bourse, Bkc ,Bandra (E), Mumbai-400051. Pan/Gir No. : Aaafs3513J Appellant .. Respondent Assessee By : Shri.Akshay.J.Shah.Ar Revenue By : Shri.Nayanjyoti Nath.Sr.Dr Date Of Hearing 07.09.2023 Date Of Pronouncement 10.10.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of National Faceless Appeal Centre, Delhi /Cit(A) Passed U/S 143(3) R.W.S 254 & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Akshay.J.Shah.ARFor Respondent: Shri.Nayanjyoti Nath.Sr.DR
Section 143(1)Section 143(3)

circumstances of the case and in law, the learned CIT (A) erred in confirming estimate of additional profit at 8% of total alleged bogus purchases. Suraj Exports, Mumbai. 2. On the facts and in the circumstances of the case and in law, the learned CIT (A) erred in not appreciating ... case of Shri Bhanwarlal Jain Group. The Assessing Officer (A.O) has received the information from the DGIT(Inv), Mumbai that the assessee has obtained bogus purchases bills from three parties M/s. Little Diam, M/s Daksh Diamonds and M/s. A2 Jewels all aggregating to Rs.3