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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

M/S Valsons Metal, Mumbai vs. ITO 19(3)(5), Mumbai

The appeal of the assessee is partly allowed

ITA 2417/MUM/2019[2009-10]Status: DisposedITAT Mumbai16 Jun 2020AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No. 2417/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2009-10) M/S Valsons Metal The Income Tax Officer 110, 1/19/Bharja Bhavan, Kika Ward 19(3)(5), Mumbai बनाम/ Street Gulalwadi, Mumbai-400 Vs. 004 (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aaaefv3006B अपीलाथी की ओर े/ Appellant By : Shri Vimal Punmiya, Ar प्रत्यथी की ओर े/ Respondent By : Shri Akhtar Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 16.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 16.06.2020 आदेश / O R D E R मिंजूनाथ जी, लेखा दस्य/ Per Manjunatha G, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-29 Mumbai, Dated 28.02.2019 & It Pertains To Assessment Year 2009-10. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “On The Facts & Circumstances Of Case & Law The Ld Cit(A) Erred In Confirming The Assessment Order Under Section 143 Sub Section 3 R W S 147 Of Valsons Metal; Ay 09-10 Income Tax Act Which Is Passed Against The Principal Of Natural Justice.

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Akhtar Ansari, DR
Section 133(6)Section 143Section 143(3)Section 145(3)Section 147Section 271(1)(c)Section 3Section 69C

which, Sales Tax Authorities of Government of Maharashtra had taken actions against number of Hawala dealers, who had Valsons Metal; AY 09-10 issued bogus purchase bills to various parties in Mumbai and other places. As per list of beneficiaries, the assessee is one of the beneficiary, who had taken ... accommodation bills of bogus purchases from various parties as listed by the AO in para 5.1 of his assessment order amounting to Rs. 54,29,486/-. The case was selected for scrutiny and the assessment has been completed u/s. 143(3).r.w.s. 147 of the I.T. Act, 1961 on 04/03/2015

Mr. Hanuman Dhanania, Mumbai vs. ITO Ward-17(1)(5), Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 1862/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jun 2020AY 2010-11

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No. 1862/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2010-11) Hanuman Dhanpatrai Dhanania The Income Tax Officer Shop No. 4, Rajgor Chambers, Ward 19(3)(5), Mumbai बनाम/ 99, Surat Street, Dana Bunder, Vs. Mumbai-400 009 (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aelpd0568H अपीलाथी की ओर े/ Appellant By : None प्रत्यथी की ओर े/ Respondent By : Shri Akhtar Hussain Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 16.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 16.06.2020 आदेश / O R D E R महावीर स िंह, उपाध्यक्ष / Per Mahavir Singh, Vp: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-56 [In Short Cit(A)], Mumbai Dated 10.05.2018 & It Pertains To Assessment Year 2010-11. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. On The Facts & Circumstances The Learned Commissioner Of Income Tax Has Erred In Not Adjudicating The Appeal Solely On Technical Ground That The Appellant Filed Appeal Manually On 08- Hanuman Dhanania; Ay 10-11 Mar-2016 & E-Filed The Appeal On 08-May-2018 & Sought Condonation Delay. An Invalid Form 35, Which Is The Appeal Under Consideration Here, Cannot Be Validated By Subsequent Form 35. The Technical Defect Cannot Be Condoned.

For Appellant: NoneFor Respondent: Shri Akhtar Hussain Ansari, DR
Section 143(3)Section 147Section 148Section 249(1)

reasons recorded as per which income chargeable to tax had been accepted assessment on account of obtaining accommodation bills of bogus purchases from hawala dealers as per the list prepared by sales Tax Department, Government of Maharashtra. The case has been selected for scrutiny and the assessment has been completed ... determined total income of `12,56,365/- after making net profit addition of 25% on alleged bogus purchases amounting to `44,72,662/- and made addition of `11,18,165/-. 4. Aggrieved by the assessment order, the assessee has preferred the appeal before CIT(A) on 08.03.2016 and such

Ganpat Ghevarchand Mutha, Mumbai vs. Income Tax Officer 19(1)(3), Mumbai

The appeal of the assessee is partly allowed

ITA 1647/MUM/2019[2010-11]Status: DisposedITAT Mumbai16 Jun 2020AY 2010-11

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No. 1647/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2010-11) Shri Ganpat Ghevarchand The Income Tax Officer Mutha Ward 19(1)(3) बनाम/ 59-A, Ardeshar Dady Street, Mumbai Near Alankar Cinema, Opp Vs. Sundar Transport, Mumbai (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aiupm0210G अपीलाथी की ओर े/ Appellant By : None प्रत्यथी की ओर े/ Respondent By : Shri Akhtar Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 16.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 16.06.2020 आदेश / O R D E R महावीर स िंह, उपाध्यक्ष / Per Mahavir Singh, Vp: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-30 [In Short Cit(A)], Mumbai, Dated 19.09.2018 & It Pertains To Assessment Year 2010-11. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. On The Facts & In The Circumstances Of The Case In Law The Hon’Ble Cit(A) Erred In Upholding The Assessing Officer’S Action Of Reopening Of The Ita No..1647/Mum/2019 Shri Ganpat Ghevarchand Mutha; Ay 10-11 Completed Assessment Under Section 147 Of The It Act 1961 & The Reason Assigned For Doing So Are Wrong & Contrary To The Provision Of Income Tax Act & Rules Made There Under.

For Appellant: NoneFor Respondent: Shri Akhtar Ansari, DR
Section 143(3)Section 147Section 148

circumstances of the case and in law the Hon’ble CIT(A) wrongly erred in sustaining GP @12.5% of the alleged bogus purchase as unexplained income and the reasons assigned for doing so are wrong and contrary to the provision of Income Tax ……” 3. The brief facts of the case ... DGIT, investigation, Mumbai, as per which, Sales Tax Authorities of Government of Maharashtra had taken actions against number of Hawala dealers, who had issued bogus purchase bills to various parties in Mumbai and other places. As per list of beneficiaries, the assessee is one of the beneficiary, who had taken

M/S Jupiter Metal, Mumbai vs. CIT (A)-30, Mumbai

ITA 157/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2020AY 2009-10

Bench: Sri Mahavir Singhआयकर अपील िं./ Ita No. 157/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2009-10) Jupiter Metal The Commissioner Of 2Nd Floor, Office No. 34, 138, Income Tax (Appeals)-30 बिाम/ Rayram Bhana Bldg. 3 Rd Mumbai Vs. Kumbharwada, Mumbai-400 004 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aakfm5736F अपीलार्थी की ओर े/ Appellant By : None प्रत्यर्थी की ओर े/ Respondent By : Shri Akhtar H. Ansari, Dr ुिवाई की तारीख / Date Of Hearing: 15.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 15.06.2020

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari, DR
Section 143(3)Section 147

vide his order dated 20.03.2015 and made assessment by taking gross profit at the rate of 12.5% of the alleged bogus purchases. The details of bogus purchases as per information received from the office of DGIT vide letter no. F.N. DGIT(Inv.)/Corr.field/2013-14) date 26.12.2013. The following are the details ... provided the evidences in respect to transportation of goods and also the parties are not genuine. The Assessing Officer noted that these are bogus purchases. Further, the assessee contended that complete details i.e. ledger accounts, payment by cheque and the goods are entered into stock of the assessee and provided

Vijayan P.Meparamba, Mumbai vs. ITO- 26(3)(4), Mumbai

In the result, both, the appeals of assessee are 6

ITA 1845/MUM/2019[2010-11]Status: DisposedITAT Mumbai15 Jun 2020AY 2010-11

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No.1844 & 1845/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2009-10 & 2010-11) Vijayan P. Meparamba The Income Tax Officer, F-505, B-New Mayur Apartment Ward 26(3)(4) बनाम/ Military Road, Marol, Andheri East, Pratyakshkar Bhavan, C/11, Mumbai 5Th Floor, Bkc, Bandra E, Vs. Mumbai (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aanpm9331K अपीलाथी की ओर े/ Appellant By : None प्रत्यथी की ओर े/ Respondent By : Shri Akhtar H. Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 15.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 15.06.2020

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari, DR
Section 140(3)Section 143(3)Section 271(1)(c)

Assessing Officer received information from Sale Tax Department of Maharashtra that the assessee is one of the beneficiaries and received accommodation entries of bogus purchases during the Financial year 2008-09 relevant to this Assessment Year 2009-10 from M/s Baba Steel amounting to ₹3,69,207/-. The Assessing Officer ... regard to transportation of the goods and no transportation charges are recorded in the books of accounts. Hence, the Assessing Officer added the entire bogus purchases of ₹3,69,207/- and added to the total income of the assessee and also initiated the penalty proceeding under section

Vijayan P.Meparamba, Mumbai vs. ITO- 26(3)(4), Mumbai

In the result, both, the appeals of assessee are 6

ITA 1844/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2020AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri Manjunatha G, Am आयकर अपील िं./ Ita No.1844 & 1845/Mum/2019 (ननर्ाारण वर्ा / Assessment Years 2009-10 & 2010-11) Vijayan P. Meparamba The Income Tax Officer, F-505, B-New Mayur Apartment Ward 26(3)(4) बनाम/ Military Road, Marol, Andheri East, Pratyakshkar Bhavan, C/11, Mumbai 5Th Floor, Bkc, Bandra E, Vs. Mumbai (अपीलाथी / Appellant) (प्रत्यथी/ Respondent) स्थायी लेखा िं./Pan No. Aanpm9331K अपीलाथी की ओर े/ Appellant By : None प्रत्यथी की ओर े/ Respondent By : Shri Akhtar H. Ansari, Dr ुनवाई की तारीख / Date Of Hearing: 15.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 15.06.2020

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari, DR
Section 140(3)Section 143(3)Section 271(1)(c)

Assessing Officer received information from Sale Tax Department of Maharashtra that the assessee is one of the beneficiaries and received accommodation entries of bogus purchases during the Financial year 2008-09 relevant to this Assessment Year 2009-10 from M/s Baba Steel amounting to ₹3,69,207/-. The Assessing Officer ... regard to transportation of the goods and no transportation charges are recorded in the books of accounts. Hence, the Assessing Officer added the entire bogus purchases of ₹3,69,207/- and added to the total income of the assessee and also initiated the penalty proceeding under section

Nelco Steel (Prop Nemichand Kaluchanji Shah), Mumbai vs. CIT, Appeal-52, Mumbai

ITA 176/MUM/2019[2010-11]Status: DisposedITAT Mumbai15 Jun 2020AY 2010-11

Bench: Sri Mahavir Singhआमकय अऩीर िं./ Ita No. 176/Mum/2019 (ननधाायण वर्ा / Assessment Years 2010-11) Nelco Steel Income Tax Officer, (Prop. Nemichand Kaluchandji Matru Mandir, Bldg, Nana Shah), 56/64, 1 St Floor, Room Chowk, Mumbai-400 007 फनाभ/ No.2, Naginbhai Gelabhai Jain Vs. Trust Bldg., Nanubhai Desai Road, Mumbai (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aapps2838H अऩीराथी की ओय े/ Appellant By : None प्रत्मथी की ओय े/ Respondent By : Shri Akhtar H. Ansari, Dr ुनवाई की तायीख / Date Of Hearing: 15.06.2020 घोर्णा की तायीख / Date Of Pronouncement: 15.06.2020

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari, DR
Section 143(3)Section 147

applying the profit rate at the rate of 12% minus gross profit already declared by the assessee at the rate of 3.15% of the bogus purchases. For this assessee has raised the following ground No. 1:- “1. (a) On facts and circumstances of the case ... sales is made. For this, I am of the view that the assessee might have saved the VAT plus some profit element in these bogus purchases. Hence, this being a ferrous and non-ferrous trading sales, I direct the Assessing Officer to restrict the profit rate at 5% net instead

Suresh Mehta HUF, Mumbai vs. ITO 19(3)(4), Mumbai

ITA 1408/MUM/2019[2011-12]Status: DisposedITAT Mumbai01 Jun 2020AY 2011-12

Bench: Sri Mahavir Singhआयकर अपील िं./ Ita No. 1408/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2011-12) आयकर अपील िं./ Ita No. 1403/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2010-11) Suresh Mehta Huf The Income Tax Officer C/O Manish Metals, 1002, Ward 19(3)(4) बिाम/ Tardeo Tower, 75-B, Tardeo 2Nd Floor Matru Mandir Road, Mumbai-400 004 Building, Grant Road, Vs. Mumbai-400 007 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aaahm6719E अपीलार्थी की ओर े/ Appellant By : Shri Naren Kumar Mishra, Ar प्रत्यर्थी की ओर े/ Respondent By : Shri Bhora Ram, Sr. Dr ुिवाई की तारीख / Date Of Hearing: 05.03.2020 घोर्णा की तारीख / Date Of Pronouncement: 01.06.2020

For Appellant: Shri Naren Kumar Mishra, ARFor Respondent: Shri Bhora Ram, Sr. DR
Section 133(6)Section 143(3)

only issue in these appeals of assessee is against the order of CIT(A) confirming the addition made by AO off non- genuine and bogus purchases by applying profit rate at the rate of 12.5% of the bogus purchases. For this assessee has raised identically worded grounds in both ... there should be purchase. The appellant being a trading concern, had indulged in using such accommodation entry. As evident from catena of judgment of bogus purchases, only the benefit derived by using such accommodation entries has to be brought to tax. The advantages from using such bogus bills

ITO 33 (2)(5), Mumbai vs. Shri. Pankaj Mohanlal Mistry, Mumbai

Appeal is dismissed

ITA 1387/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Jun 2020AY 2009-10

Bench: Sri Mahavir Singhआयकर अपील िं./ Ita No. 1387/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2009-10) The Income Tax Officer Shri Pankaj Mohanlal Ward 33(2)(5) Mistry Room No. 611, 6 Th Floor,, C-12, Prop. P.M. Industries Pratyakshakar Bhavan, Bkc, Bl/12A, Bonanza बिाम/ Mumbai-400 051 Industrial Estate, Ashok Vs. Chakravarty Road, Kandivali (E), Mumbai-400 101 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aaepm3787C अपीलार्थी की ओर े/ Appellant By : Shri Bhora Ram, Sr. Dr प्रत्यर्थी की ओर े/ Respondent By : None ुिवाई की तारीख / Date Of Hearing: 05.03.2020 घोर्णा की तारीख / Date Of Pronouncement: 01.06.2020

For Appellant: Shri Bhora Ram, Sr. DRFor Respondent: None
Section 133(6)Section 143(3)

against the order of CIT(A) restricting the addition made by the Assessing Officer by applying the profit rate at 12.5% of the bogus purchase. 3. Briefly stated facts are that the assessee engaged in the manufacturing of light fittings. The AO received information from DGIT (Investigation), who in turn ... return income of the assessee. Aggrieved, assessee preferred the appeal before CIT(A), who restricted the disallowance at 12.5% of the bogus purchases by observing in para 4.3 by following the decision of Hon’ble Bombay High court in the case of Nikunj Eximp Enterprises

ITO, W-3(5), Kalyan vs. Laxman B Nankar, Dombivali(E)

ITA 1332/MUM/2019[2010-11]Status: DisposedITAT Mumbai01 Jun 2020AY 2010-11

Bench: Sri Mahavir Singhआमकय अऩीर िं./ Ita No. 1332/Mum/2019 (ननधाायण वर्ा / Assessment Years 2010-11) आमकय अऩीर िं./ Ita No. 1333/Mum/2019 (ननधाायण वर्ा / Assessment Years 2011-12) The Income Tax Officer, Shri Laxman B Nankar Ward 3(5), Kalyan M/S Pratibha Textile 2Nd Floor, Rani Mansion, Murbad फनाभ/ Industries, 406, Laxmi Road, Kalyan West Sagar Chs, Tilak Road, Vs. Mumbai-421301 Dombivali (East) (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Abwpn3608G अऩीराथी की ओय े/ Appellant By : Shri Bhora Ram, Sr. Dr प्रत्मथी की ओय े/ Respondent By : None ुनवाई की तायीख / Date Of Hearing: 05.03.2020 घोर्णा की तायीख / Date Of Pronouncement: 01.06.2020

For Appellant: Shri Bhora Ram, Sr. DRFor Respondent: None
Section 143(3)Section 147Section 271(1)(c)

penalties levied by AO under section 271(1)(c) of the Act on the basis that the addition was made on account of bogus purchases thereby the assessee has furnished inaccurate particulars of income. For this, Revenue has raised identical grounds in both the assessment years i.e. Assessment Years ... from Sales Tax Authorities that the assessee was engaged in obtaining bogus bills without actually purchases and taking delivery of goods. The assessee made bogus purchases from Laxmi Trading Company amounting to ₹2,05,306/- and AO estimated the whole amount on such bogus purchases and made addition

Chenal Milan Shah, Mumbai vs. Income Tax Officer16(2)(2), Mumbai

The appeals of the assessee are allowed

ITA 7234/MUM/2018[2010-11]Status: DisposedITAT Mumbai01 Jun 2020AY 2010-11

Bench: Sri Mahavir Singhआयकर अपील िं./ Ita Nos. 7234 & 7235/Mum/2018 (निर्ाारण वर्ा / Assessment Years 2010-11 & 2012-13) Chenal M. Shah The Income Tax Officer, बिाम/ 701, Norwood, Samarth Nagar Ward 16(2)(2) Main Road, Mumbai Mumbai Vs. (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Awxps5734L अपीलार्थी की ओर े/ Appellant By : Shri D.J. Shukla, Ar प्रत्यर्थी की ओर े/ Respondent By : Shri Bhora Ram, Sr. Dr ुिवाई की तारीख / Date Of Hearing: 05.03.2020 घोर्णा की तारीख / Date Of Pronouncement: 01.06.2020 आदेश / O R D E R महावीर स िंह, उपाध्यक्ष / Per Mahavir Singh, Vp: These Appeals Of Assessee Are Arising Out Of The Orders Of The Commissioner Of Income Tax (Appeals)]-5, Mumbai, [In Short Cit(A)], In Appeal No. Cit(A)-5/Ac-16(2)/It-333&328/17- 18 Even Date 30.07.2018. The Assessments Were Framed By The Income Tax Officer, Ward 16(2)(2), Mumbai (In Short Ito/ Ao) For The A.Y. 2010-11 & 2011-12 Vide Orders Dated 26.12.2017 & 29.12.2017 Under Section 143(3) R.W.S 147 Of The Income-Tax Act, 1961 (Hereinafter ‘The Act’).

For Appellant: Shri D.J. Shukla, ARFor Respondent: Shri Bhora Ram, Sr. DR
Section 12ASection 132Section 143(1)Section 143(3)Section 147Section 148Section 35A

dated 2016 by the Pr. CIT(Central)-l, Mumbai. It has been noticed that after receipt of donation, trust booked bogus purchases through accommodation entry providers. The entry providers after receipt of cheque payment from trust, encashes the cheque and returns back cash to the Trust/trustee after retaining commission

Shri Hasmukh J. Ruparelia, Mumbai vs. ITO Ward-22(1)(5), Mumbai

In the result, all the three appeals are partly

ITA 1854/MUM/2019[2010-11]Status: DisposedITAT Mumbai01 Jun 2020AY 2010-11

Bench: Sri Mahavir Singhआयकर अपील िं./ Ita No.1854/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2010-11) आयकर अपील िं./ Ita No.1855/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2011-12) Shri Hasmukh J. Ruparelia The Income-Tax Officer, Ward 13, Hari Vallabh Co. Op Society, J.K. 22(1)(5), Piramal Chambers, बिाम/ Mehta Road, Green Street, Lalbaug, Parel, Vs. Santacruz (West), Mumbai-400 054 Mumbai-400 012 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aacpr1816P आयकर अपील िं./ Ita No.1856/Mum/2019 (निर्ाारण वर्ा / Assessment Years 2010-11) Shri Kumar Hasmukh Ruparelia The Income-Tax Officer, Ward 13, Harivallabh Chsl, J.K. Mehta 22(1)(5), Piramal Chambers, बिाम/ Road, Santacruz (West), Mumbai- Lalbaug, Parel, Vs. 400 054 Mumbai-400 012 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aacpr2188N अपीलार्थी की ओर े/ Appellant By : None प्रत्यर्थी की ओर े/ Respondent By : Shri Akhtar H. Ansari, Dr ुिवाई की तारीख / Date Of Hearing: 15.06.2020 घोर्णा की तारीख / Date Of Pronouncement: 15.06.2020

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari, DR
Section 143(3)

order of CIT(A) confirming the disallowance of purchases from alleged suspicious dealers by estimating the profit rate of 12.5% on the bogus purchases. For this, the assessee has raised the identical worded grounds in all the years except quantum and the facts and circumstances of the case are also ... from the parties/ concerns etc. I noted that in view of the above, the CIT(A) has rightly estimated the profit rate of alleged bogus purchase. But, I am of the view that the profit rate can be estimated on some basis as in the state of Gujart