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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 Shree Palsiddha Construction, Buldhana vs. Principal C.I.T. -1, Nagpur

In the result, this appeal of the assessee is allowed

ITA 194/NAG/2017[2009-10]Status: DisposedITAT Nagpur28 Jun 2022AY 2009-10

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am Assessment Year: 2009-10 M/S Shree Palsiddha Construction Vs. Pr.Cit-1, Sakharkheda, Nagpur. Taluka Sindhkhedraja, Buldhana-443202. Pan No.: Ablfs 9009 H Appellant Respondent Assessee By: Shri Mahavir Atal (Ca) Revenue By : Shri Piyush Kolhe (Cit-Dr) Date Of Hearing: 28/04/2022 Date Of Pronouncement: 28 /06 /2022 Order Per: Sandeep Gosain, J.M. This Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Pr.Cit-1, Nagpur Dated 08/03/2017 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2009-10 Wherein Following Grounds Have Been Raised By The Assessee: “1. On The Facts & Circumstances Of The Case, Ld. Pcit Erred In Assuming Jurisdiction U/S 263 & Thereby Setting Aside Order Passed By Assessing Officer 2. Assessee Craves Leave To Add & Alter Any Other Ground That May Be Taken At The Time Of Hearing.” 2. The Brief Facts Of The Case Are That The Assessee Is A Civil Contractor. Return Of Income Was Filed On 03/12/2009 Declaring Total Income Of 2

For Appellant: Shri Mahavir Atal (CA)For Respondent: Shri Piyush Kolhe (CIT-DR)
Section 143(1)Section 143(3)Section 148Section 263

after perusal of the documents and the proper application of the mind the learned Assessing Officer treated the purchase as a bogus purchase and brought to tax the gross profit on the said purchase to the taxation. Therefore, fact that the learned Assessing Officer has applied his mind is discernible ... from the assessment order. 2. The view that the addition in case of Hawala Purchases or bogus purchases should be restricted only to gross profit, have been widely taken by the Judiciary across India. For sake of easy reference, we have enclosed the judgment of the Hon'ble Bombay High