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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

Hinglaj Metals & Alloys Pvt. Ltd., Mumbai vs. ITO WD, 9(2)(1), Mumbai

The appeal stands partly allowed for statistical purposes

ITA 2877/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Dec 2019AY 2009-10

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.2877/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.2951/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) & आयकरअपील सं./ I.T.A. No.2878/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) M/S. Hinglaj Metals & Alloys Pvt. Ltd. Ito-Ward-9(2)(1) बनाम/ 6Th Aaykar Bhavan 2, Sheetal, Chs Oripada Vs. Dahisar (E), Mumbai-400 068. M.K. Road, Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaach-9744-H (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Shri Dharmil Jhaveri- Ld. ARFor Respondent: Shri S.Michael Gerald - Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 145Section 147Section 148

Appeal No. CIT(A)-20/ITO-12(2)(4)/IT-10753/2014-15 dated 28/04/2014 on following grounds of appeal: - GOA No. 1 :- 100% Addition on Account of bogus purchases of Rs.1,86,77,093/- 1. The Ld.CIT(A) not justified in confirming the 100% disallowances on account of purchases affected from suspicious hawala ... 2951/Mum/2018 M/s. Hinglaj Metals & Alloys Private Limited Assessment Years –2009-10 to 2011-12 alia, after addition of Rs.186.77 Lacs on account of alleged bogus purchases as against returned income of Rs.0.39 Lacs e-filed by the assessee on 29/09/2009 which was processed u/s.143(1). 2.2 Pursuant to receipt

ITO Ward 1 (2), Kalyan vs. Mypal Sumermalji Jain, Mumbai

The appeal stands dismissed

ITA 6508/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Dec 2019AY 2011-12

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6508/Mum/2018 (िनधा"रण वष" / Assessment Year: 2011-12) Ito-Ward-1(2) Shri Mypal Sumermalji Jain 1St Floor It Office 413, 1St Floor बनाम/ Mohan Plaza, Nr. Poddar School Shiv Darshan Building, Kasarali, Vs. Wayle Nagar, Kalyan (W)-421 301. Mahesh Park Gokul Nagari, Bhiwandi-421 302. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afipj-8188-H (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : None Revenue By : Shri R. Bhoopathi – Ld. Dr सुनवाई की तारीख/ : 04/12/2019 Date Of Hearing घोषणा की तारीख / : 04/12/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: NoneFor Respondent: Shri R. Bhoopathi – Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 148

that 2 Shri Mypal Sumermalji Jain Assessment Year :2011-12 the sole issue that arises for our consideration is addition on account of alleged bogus purchases. 2. None has appeared for assessee and no valid adjournment application is on record and hence, the matter was proceeded with ex- parte ... r.w.s. 147 on 27/02/2015 wherein the income of the assessee was determined at Rs.19.30 Lacs, after sole addition of alleged bogus purchases for Rs.17.63 Lacs as against returned income of Rs.1.67 Lacs e-filed by the assessee on 28/09/2011 which was processed u/s 143(1). 3.2 Pursuant to receipt

Pankaj K. Shah, Mumbai vs. ITO 19 (2)(5), Mumbai

The appeal stands partly allowed to the extent indicated in the order

ITA 6505/MUM/2018[2010-11]Status: DisposedITAT Mumbai04 Dec 2019AY 2010-11

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6505/Mum/2018 (िनधा"रण वष" / Assessment Year: 2010-11) Pankaj K. Shah Income Tax Officer-19(2)(5) बनाम/ Room No.210, 2Nd Floor Shop No.5 Hararwala Building Islampura Street Matru Mandir Vs. Mumbai-400 004. Mumbai-400 007. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Axfps-9623-K (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Neelkanth Khandelwal-Ld.Ar Revenue By : Shri R. Bhoopathi – Ld. Dr सुनवाई की तारीख/ : 04/12/2019 Date Of Hearing घोषणा की तारीख / : 04/12/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Neelkanth Khandelwal-Ld.ARFor Respondent: Shri R. Bhoopathi – Ld. DR
Section 143(1)Section 143(2)Section 143(3)Section 148

dated 05/10/2018. It is evident from grounds of appeal that the sole issue that arises for our consideration is addition on account of alleged bogus purchases. 2 Pankaj K. Shah Assessment Year :2010-11 2. The learned AR has restricted the arguments to submit that a fair estimation ... made on account of alleged bogus purchases. Reliance has been placed on the decision of this Tribunal rendered in Shri Chetan Shashikant Shah V/s ITO (ITA No. 4294/Mum/2018 dated 12/06/2019). The Ld. DR submitted that estimation made was quite reasonable. We have carefully considered the rival submissions, perused relevant material