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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

Juridictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 444/MUM/2021[2008-09]Status: DisposedITAT Mumbai29 Jun 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

submitted that in these cases information was , submitted that in these cases information was received from the Sales Tax Authorities Sales Tax Authorities regarding bogus purchases regarding bogus purchases and therefore appeals of the assessee falls under exception clause of and therefore appeals of the assessee falls under exception clause ... information from the Sales Tax Authorities that those were engaged in horities that those were engaged in accepting horities that those were engaged in bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on M/s Bigwin

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 443/MUM/2021[2009-10]Status: DisposedITAT Mumbai29 Jun 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

submitted that in these cases information was , submitted that in these cases information was received from the Sales Tax Authorities Sales Tax Authorities regarding bogus purchases regarding bogus purchases and therefore appeals of the assessee falls under exception clause of and therefore appeals of the assessee falls under exception clause ... information from the Sales Tax Authorities that those were engaged in horities that those were engaged in accepting horities that those were engaged in bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on M/s Bigwin

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 442/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

submitted that in these cases information was , submitted that in these cases information was received from the Sales Tax Authorities Sales Tax Authorities regarding bogus purchases regarding bogus purchases and therefore appeals of the assessee falls under exception clause of and therefore appeals of the assessee falls under exception clause ... information from the Sales Tax Authorities that those were engaged in horities that those were engaged in accepting horities that those were engaged in bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on M/s Bigwin

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphinstone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 441/MUM/2021[2011-12]Status: DisposedITAT Mumbai29 Jun 2022AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

submitted that in these cases information was , submitted that in these cases information was received from the Sales Tax Authorities Sales Tax Authorities regarding bogus purchases regarding bogus purchases and therefore appeals of the assessee falls under exception clause of and therefore appeals of the assessee falls under exception clause ... information from the Sales Tax Authorities that those were engaged in horities that those were engaged in accepting horities that those were engaged in bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on M/s Bigwin

Jurisdictional ITO - 31 (1)(1), Mumbia vs. Yogendra K. Patel (HUF), Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 440/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

submitted that in these cases information was , submitted that in these cases information was received from the Sales Tax Authorities Sales Tax Authorities regarding bogus purchases regarding bogus purchases and therefore appeals of the assessee falls under exception clause of and therefore appeals of the assessee falls under exception clause ... information from the Sales Tax Authorities that those were engaged in horities that those were engaged in accepting horities that those were engaged in bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on bogus purchase bills. During the search/survey action on M/s Bigwin

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 762/SRT/2018[2014-15]Status: DisposedITAT Surat28 Jun 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 761/SRT/2018[2010-11]Status: DisposedITAT Surat28 Jun 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 754/SRT/2018[2014-15]Status: DisposedITAT Surat28 Jun 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

M/S. Kesari Exports, Surat vs. DCIT, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 753/SRT/2018[2010-11]Status: DisposedITAT Surat28 Jun 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 920/AHD/2017[2013-14]Status: DisposedITAT Surat28 Jun 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 919/AHD/2017[2012-13]Status: DisposedITAT Surat28 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 918/AHD/2017[2009-10]Status: DisposedITAT Surat28 Jun 2022AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 917/AHD/2017[2008-09]Status: DisposedITAT Surat28 Jun 2022AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 916/AHD/2017[2007-08]Status: DisposedITAT Surat28 Jun 2022AY 2007-08

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 893/AHD/2017[2013-14]Status: DisposedITAT Surat28 Jun 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 892/AHD/2017[2012-13]Status: DisposedITAT Surat28 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 891/AHD/2017[2009-10]Status: DisposedITAT Surat28 Jun 2022AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 890/AHD/2017[2008-09]Status: DisposedITAT Surat28 Jun 2022AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 889/AHD/2017[2007-08]Status: DisposedITAT Surat28 Jun 2022AY 2007-08

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

account of rejection of diamonds from opening stocks. On appeal, ld. CIT(A) restricted the addition at the rate of 5% of bogus purchase following the judgment of Hon'ble Gujarat High Court in the case of M/s Mayank Diamond Ltd., in TA No.200 of 2003, order dated ... Keshri Exports (in ITA No.1152/AHD/2017, for AY.2007-08, order dated 27.09.2021, wherein the Tribunal has sustained the addition @ 6% of bogus purchases / accommodation entries on account of bogus purchases. 7. We see no reasons to take any other view of the matter than the view so taken by the Division Bench