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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

Smt. Sunita G. Desai, Ratnagiri vs. Income-Tax Officer, Ward - 1, Ratnagiri

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 2761/PUN/2017[2009-10]Status: DisposedITAT Pune16 Jun 2022AY 2009-10

Bench: Shri Satbeer Singh Godara, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.2761/Pun/2017 िनधा"रणवष" / Assessment Year : 2009-10 Smt.Sunitag.Desai, The Income Tax Officer, Master Plaza, Jakadevi, Vs Ward-1, Ratnagiri. Khalgaon, Ratnagiri. Pan: Abopd 2868 A Appellant/ Revenue Respondent/ Assessee Assessee By Shri Kishor B Phadke – Ar Revenue By Shri S P Walimbe - Dr Date Of Hearing 21/04/2022 Date Of Pronouncement 16/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-2, Kolhapur Dated 01.09.2017 For The Assessment Year 2009-10. The Assessee Raised The Following Grounds Of Appeal: “1. The Learned Cit(A)-2, Kolhapur Erred In Law & On Facts In Upholding The Action Of The Learned Ito, Ward-1, Ratnagiri (Hereinafter Referred To As The Learned Ao) In Assessing Total Income Of Appellant At Rs, 50,34,254/- Instead Of Returned Income Of Rs. 4,05,200/-. 2. The Learned Cit(A)-2, Kolhapur Erred In Law & On Facts In Sustaining The Additionof Rs.33,79,054/- Made By The Learned Ao U/S 69C Of The Ita, 1961 For The Bogus Purchases From M/S. Adijin Enterprises & M/S. Hiten Enterprises; Without Appreciating That, No Any Enquiries Were Carried Out By The L-T Authorities In This Regard. 3. The Learned Cit(A)-2, Kolhapur & The Learned Ao Erred In Law & On Facts In Not Appreciating That, The Said Bogus Purchases Of Rs. 33,79,054/- Were, Intact, Capitalized To Plant & Machinery & Depreciation Of Only Rs. 5,06,958/- (I.E. 15% Of Rs. 33,79,054/-) Was Claimed As A Deduction By Appellant During Ay 2009-10. The Learned

Section 133(6)Section 143(3)Section 148Section 32Section 41(1)Section 69Section 69C

facts in sustaining the additionof Rs.33,79,054/- made by the learned AO u/s 69C of the ITA, 1961 for the bogus purchases from M/s. Adijin Enterprises and M/s. Hiten Enterprises; without appreciating that, no any enquiries were carried out by the l-T Authorities in this regard ... learned CIT(A)-2, Kolhapur and the learned AO erred in law and on facts in not appreciating that, the said bogus purchases of Rs. 33,79,054/- were, intact, capitalized to Plant & Machinery and depreciation of only