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“bogus purchases”

DisallowancesSection 69CSection 69C9,532 judgments

The decision most relied on for bogus purchases is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on bogus purchases

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported 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.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

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.

Judgments citing bogus purchases

ITO 22(1)(5), Mumbai vs. Heera C. Gujrani, Mumbai

In the result, both the appeal stands dismissed

ITA 2247/MUM/2019[2010-11]Status: DisposedITAT Mumbai25 Jun 2020AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकर अपील सं./ I.T.A. No.2246/Mum/2019 (िनधा"रण वष" / Assessment Year: 2009-10) & 2. आयकर अपील सं./ I.T.A. No.2247/Mum/2019 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-22(1)(5) Shri Heera C. Gujrani 323 3Rd Floor Piramal Chambers बनाम/ 102, 1St Floor, Shree Shakti 14Th Road, Khar (West) Lal Baug Parel Vs. Mumbai - 400012 Mumbai-400 052. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acqpg-4540-D (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Nitesh Joshi-Ld. Ar Revenue By : Shri Bhoopathi-Ld. Dr सुनवाई की तारीख/ : 25/06/2020 Date Of Hearing घोषणा की तारीख / : 25/06/2020 Date Of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal ()

For Appellant: Shri Nitesh Joshi-Ld. ARFor Respondent: Shri Bhoopathi-Ld. DR

bench through email. 3. The Ld. DR could not controvert the said fact but submitted that the additions were made on account of bogus purchases on the basis of information received from Investigation Wing of the Department. 4. Upon careful consideration of case records, we concur with

ITO 22(1)(5), Mumbai vs. Heera C. Gujrani, Mumbai

In the result, both the appeal stands dismissed

ITA 2246/MUM/2019[2009-10]Status: DisposedITAT Mumbai25 Jun 2020AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकर अपील सं./ I.T.A. No.2246/Mum/2019 (िनधा"रण वष" / Assessment Year: 2009-10) & 2. आयकर अपील सं./ I.T.A. No.2247/Mum/2019 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-22(1)(5) Shri Heera C. Gujrani 323 3Rd Floor Piramal Chambers बनाम/ 102, 1St Floor, Shree Shakti 14Th Road, Khar (West) Lal Baug Parel Vs. Mumbai - 400012 Mumbai-400 052. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acqpg-4540-D (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Nitesh Joshi-Ld. Ar Revenue By : Shri Bhoopathi-Ld. Dr सुनवाई की तारीख/ : 25/06/2020 Date Of Hearing घोषणा की तारीख / : 25/06/2020 Date Of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal ()

For Appellant: Shri Nitesh Joshi-Ld. ARFor Respondent: Shri Bhoopathi-Ld. DR

bench through email. 3. The Ld. DR could not controvert the said fact but submitted that the additions were made on account of bogus purchases on the basis of information received from Investigation Wing of the Department. 4. Upon careful consideration of case records, we concur with

B.M.Industries, Howrah vs. I.T.O., Ward-46(2), Kolkata

ITA 83/KOL/2020[2011-12]Status: DisposedITAT Kolkata19 Jun 2020AY 2011-12

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm S.A No.27/Kol/2020 ("नधा"रण वष" / Assessment Year: 2011-12) B.M. Industries Vs. Ito, Ward-46(2), Kolkata 126/2, Mahendra Bhattacharya Road, Kolkata – 711014. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffb7101E (Appellant) .. (Respondent) & आयकर अपीलसं./I.T.A No.83/Kol/2020 ("नधा"रण वष" / Assessment Year: 2011-12) B.M. Industries Vs. Ito, Ward-46(2), Kolkata 126/2, Mahendra Bhattacharya Road, Kolkata – 711014. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffb7101E (Appellant) .. (Respondent) Appellant By : Shri Soumitra Choudhury, Advocate Respondent By : Shri Jayanta Khanra, Jcit, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 13/03/2020 घोषणाक"तार"ख/Date Of Pronouncement : 19/06/2020 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Stay Application Filed U/S 254(2) Of The Income Tax Act 1961 Seeks To Restrain The Department From Effecting Recovery Of The Outstanding Demand To The Tune Of Rs.14,82,360/- During The Pendency Of Its Main Appeal Ita No.83/Kol/2020. S.A No.27/Kol/2020 &

For Appellant: Shri Soumitra Choudhury, AdvocateFor Respondent: Shri Jayanta Khanra, JCIT, Sr. DR
Section 254(2)Section 69C

adjudication. 2. It transpires at the outset that the Assessing Officer had framed his reassessment; ex parte, against the assessee whilst disallowing/adding its alleged bogus purchases of Rs.21,69,165/- from four parties namely M/s Durga Sales, M/s Rajputana Vanijya Pvt. Ltd., M/s Singh Mercantile Pvt. Ltd. & M/s Viwadhara Supply ... their authorized person one Sri Sanjiw Kumar Singh had deposed in the department’s search carried out on 05.07.2016 that he had been providing bogus purchase bills in the name of all four entities for deriving commission income. This made the Assessing Officer to disallow/add assessee’s foregoing purchase sums

DCIT-3(3)(2), Mumbai vs. Tpi India Ltd, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 1792/MUM/2019[2009-10]Status: DisposedITAT Mumbai18 Jun 2020AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No.1792/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2009-10) The Dy. Commissioner Of Income M/S Tpi India Ltd. बनाम/ Tax, 102, Atlanta, Nariman Point, Circle 3(3)(2), Mumbai Mumbai-400 021 Vs. (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aacct7772P अपीलाथी की ओर े/ Appellant By : Shri Akhtar H. Ansari, Dr प्रत्यथी की ओर े/ Respondent By : None ुनवाई की तारीख / Date Of Hearing: 18.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 18.06.2020

For Appellant: Shri Akhtar H. Ansari, DRFor Respondent: None
Section 271(1)(c)

furnishing of inaccurate particulars of income and concealment of particulars of income on the issue of disallowance of bogus purchases by applying the profit rate. For this Revenue has raised the following two grounds: - “1. Whether on the facts and circumstances of the case ... circular No. 17/2019 dated 08.08.2019. 4. Further on merits it is seen that the disallowance made by the Assessing Officer on estimate basis of bogus purchases and further disallowance of depreciation on the purchase of bogus assets. We noted that the Assessing Officer levied the penalty under section