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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

DCIT - Circle- I, Kalyan vs. Prakash Industrial Infrastructure Pvt. Ltd., Mumbai

In the result, the appeal of Revenue is dismissed

ITA 6278/MUM/2018[2011-12]Status: DisposedITAT Mumbai29 Nov 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 6278/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2011-12) The Dy. Commissioner Of Prakash Industrial Infrastructure Income-Tax, Circle-1, Pvt. Ltd, Kalyan West-421301 Plot No. 34, Khaitan Bhavan, Sp बनाम/ Mukharjee Road, Suryodaya Chs Vs. Ltd, Ambernath (E),-421 501 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aadcp8884D अपीलार्थी की ओर े / Appellant By : Shri Kumar Padampani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : None ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Kumar Padampani Bora, DRFor Respondent: None
Section 143(3)

this appeal of Revenue is against the order of CIT(A) restricting the addition by applying the profit rate at 25% of the bogus purchase. 3. Briefly stated facts are that the assessee engaged in the business of Industrial Civil Construction and Contractor. The AO received information from DGIT (Investigation ... return income of the assessee. Aggrieved, assessee preferred the appeal before CIT(A), who restricted the disallowance at ₹59,516/- of the bogus purchases being profit at the rate of 25% by observing in Para 9.17 as under: - 3 | P a g e 6278/Mum/18 Prakash Industrial Infrastructure “9.17 Considering

Popatlal Nathalal Shah, Mumbai vs. Assistant Commissioner of Income Tax 19(2), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 6029/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Nov 2019AY 2014-15

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 6029/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2014-15) Popatlal Nathalal Shah The Asst. Commissioner Of Gw-7022, ‘G’ Tower, Bandra- Income, बनाम/ Kurla Complex, Bandra (E), 19(2), Income Tax Office, Vs. Mumbai-400 051 Matrumandir, Tardeo (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaafp0468K अपीलार्थी की ओर े / Appellant By : Smt. Arti Vissanji, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Kumar Padampani Bora, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019 आदेश / O R D E R

For Appellant: Smt. Arti Vissanji, ARFor Respondent: Shri Kumar Padampani Bora, DR
Section 133(6)Section 143(3)

against the order of CIT(A) directing the AO to restrict the addition by estimating profit percentage at the rate of 3% on bogus purchases. 3. Briefly stated facts are that the assessee is trading in Diamond. The AO received information from DGIT (Investigation), who in turn received information from ... income of the assessee. 5. Aggrieved, assessee preferred the appeal before CIT(A), who restrict the disallowance at the rate of 3% of the bogus purchases by observing in Para 6.14 by following the decision in the case of CIT vs. Smith P. Seth

DCIT 15(2)(2), Mumbai vs. Indocen Electronic System P.Ltd, Navi Mumbai

In the result, both, the appeals are dismissed

ITA 5845/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 4345/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) Indocen Electronic System The Asst. Commissioner Of Private Limited Income Tax-15(2)(2), 403-409, A Wing, Great Room No.357, 3Rd Floor, बनाम/ Eastern Summit A, Plot No.56, Aayakar Bhavan, M.K. Road, Vs. Sector-15, Cbd Belapur, Navi Mumbai-400 020 Mumbai-400 614 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaaci13124N आयकर अपील सुं./ Ita No. 5845/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) The Asst. Commissioner Of Indocen Electronic System Income Tax-15(2)(2), Private Limited Room No.357, 3Rd Floor, 403-409, A Wing, Great Aayakar Bhavan, M.K. Road, बनाम/ Eastern Summit A, Plot Mumbai-400 020 No.56, Sector-15, Cbd Vs. Belapur, Navi Mumbai-400 614 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Ashok Puri, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Padampani Bora, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Ashok Puri, ARFor Respondent: Shri Padampani Bora, DR
Section 143(3)Section 154

4345/Mum/2018 is against the order of CIT(A) directing the AO to restrict the addition by estimating profit at the rate of 12.5% on bogus purchases. 3. Briefly stated facts are that the assessee engaged in the business of repairs of PCB and Hi-Tech electronic and communication equipment ... proof of transportation of goods. Accordingly, he made addition of amount as unproved purchase at Rs. 18,28,849/- being 85% of the bogus purchases as profit to the return income of the assessee. Aggrieved, assessee preferred the appeal before CIT(A), who restrict the disallowance to the extent

DCIT - CC - 4 (1), Cr- 4, Pr. CIT- (C)-2, Mumbai vs. Pkss Infrastructure Pvt. Ltd., Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5803/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

directly or indirectly by Shri Pravin Kumar Jain are engaged in the activity of providing accommodation entries to various beneficiaries in the form of bogus purchases, loans, share capital etc. In view of the findings of the search action in the case of entry provider Shri Pravin Kumar Jain

DCIT - CC - 4 (1), Cr- 4, Pr. CIT- (C)-2, Mumbai vs. Pkss Infrastructure Pvt. Ltd., Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5802/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Nov 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

directly or indirectly by Shri Pravin Kumar Jain are engaged in the activity of providing accommodation entries to various beneficiaries in the form of bogus purchases, loans, share capital etc. In view of the findings of the search action in the case of entry provider Shri Pravin Kumar Jain

Pkss Infrastructure Pvt. Ltd., Mumbai vs. DCIT - CC - 4 (1), Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5681/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Nov 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

directly or indirectly by Shri Pravin Kumar Jain are engaged in the activity of providing accommodation entries to various beneficiaries in the form of bogus purchases, loans, share capital etc. In view of the findings of the search action in the case of entry provider Shri Pravin Kumar Jain

Pkss Infrastructure Pvt. Ltd., Mumbai vs. DCIT - CC - 4 (1), Mumbai

In the result, the appeals of assessee are allowed and that of the Revenue are dismissed

ITA 5680/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 5680/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5681/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) Pkss Infrastructure Pvt. Ltd. The Dy. Commissioner Of 142, Garuda House, Upper Income Tax, Cc-4(1), 19 Th बनाम/ Govind Nagar Malad (East), Floor, Air India Bldg., Vs. Mumbai-400 097 Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaecp6450A आयकर अपील सुं./ Ita No. 5803/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) आयकर अपील सुं./ Ita No. 5802/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Pkss Infrastructure Pvt. Ltd. Income Tax, Cc-4(1), 19 Th 142, Garuda House, Upper बनाम/ Floor, Air India Bldg., Govind Nagar Malad (East), Vs. Mumbai-400 021 Mumbai-400 097 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Dharmesh Shah, Ms. Mitali Gopani, Ars प्रत्यर्थी की ओर े / Respondent By : Shri Awungshi Gimson, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Awungshi Gimson, DR
Section 132Section 132(4)Section 143(3)Section 153ASection 154

directly or indirectly by Shri Pravin Kumar Jain are engaged in the activity of providing accommodation entries to various beneficiaries in the form of bogus purchases, loans, share capital etc. In view of the findings of the search action in the case of entry provider Shri Pravin Kumar Jain

Indocen Electronic System P.Ltd, Navi Mumbai vs. ACIT 15(2)(2), Mumbai

In the result, both, the appeals are dismissed

ITA 4345/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 4345/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) Indocen Electronic System The Asst. Commissioner Of Private Limited Income Tax-15(2)(2), 403-409, A Wing, Great Room No.357, 3Rd Floor, बनाम/ Eastern Summit A, Plot No.56, Aayakar Bhavan, M.K. Road, Vs. Sector-15, Cbd Belapur, Navi Mumbai-400 020 Mumbai-400 614 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaaci13124N आयकर अपील सुं./ Ita No. 5845/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2009-10) The Asst. Commissioner Of Indocen Electronic System Income Tax-15(2)(2), Private Limited Room No.357, 3Rd Floor, 403-409, A Wing, Great Aayakar Bhavan, M.K. Road, बनाम/ Eastern Summit A, Plot Mumbai-400 020 No.56, Sector-15, Cbd Vs. Belapur, Navi Mumbai-400 614 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Ashok Puri, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Padampani Bora, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Ashok Puri, ARFor Respondent: Shri Padampani Bora, DR
Section 143(3)Section 154

4345/Mum/2018 is against the order of CIT(A) directing the AO to restrict the addition by estimating profit at the rate of 12.5% on bogus purchases. 3. Briefly stated facts are that the assessee engaged in the business of repairs of PCB and Hi-Tech electronic and communication equipment ... proof of transportation of goods. Accordingly, he made addition of amount as unproved purchase at Rs. 18,28,849/- being 85% of the bogus purchases as profit to the return income of the assessee. Aggrieved, assessee preferred the appeal before CIT(A), who restrict the disallowance to the extent

Income Tax Officer 21(1)(5), Mumbai vs. Shri Isaac Anthony Mendonca, Mumbai

In the result, both, the appeals of the assessee and Revenue are dismissed

ITA 4198/MUM/2018[2013-14]Status: DisposedITAT Mumbai29 Nov 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 4198/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2013-14) The Income Tax Officer Shri Isaac Anthony Mendonca Ward-21(1)(5) Room No.603, 6Th Floor, Standard Room No.120, 1St Floor, Mill Workers Building, Opp. बनाम/ Piramal Chambers, Parel, Maratha Udyog Bhavan, Next To Vs. Mumbai-400 012 Siddhi Prabha, New Prabhadevi, Mumbai-400 025 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Ahqpm7709M आयकर अपील सुं./ Ita No. 1695/Mum/2019 (यिर्ाारण वर्ा / Assessment Year 2013-14) Shri Isaac Anthony Mendonca The Income Tax Officer Room No.603, 6Th Floor, Ward-21(1)(5) Standard Mill Workers Building, Room No.120, 1St Floor, बनाम/ Opp. Maratha Udyog Bhavan, Piramal Chambers, Parel, Vs. Next To Siddhi Prabha, New Mumbai-400 012 Prabhadevi, Mumbai-400 025 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े / Appellant By : Shri Kumar Padampani Bora, Dr प्रत्यर्थी की ओर े / Respondent By : Shri Abhishek Jhunjhunwala, Ar ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019

For Appellant: Shri Kumar Padampani Bora, DRFor Respondent: Shri Abhishek Jhunjhunwala, AR
Section 133(6)Section 143(3)

against the order of CIT(A) directing the AO to restrict the addition by estimating profit percentage at the rate of 6% on bogus purchases. 3. Briefly stated facts are that the assessee engaged in the business of trading in imitation diamond jewellery and related goods. The AO received information ... return income of the assessee. Aggrieved, assessee preferred the appeal before CIT(A), who restrict the disallowance at the rate of 6% of the bogus purchases by observing in Para 5 as under: - “5. ………………………………………….. Thus, respectfully following the judicial decisions cited supra, I hold that the disallowance of entire disputed

Tulsiani Sumer Associates, Mumbai vs. ACIT Cen Cir 36, Mumbai

In the result, both, the appeal of the assessee are partly allowed

ITA 121/MUM/2018[2012-13]Status: DisposedITAT Mumbai29 Nov 2019AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 120/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2011-12) आयकर अपील सुं./ Ita No. 121/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2012-13) M/S Tulsiani Sumer The Dy. Commissioner Of Associates Income Tax, Central Circle 1103, Tulsiani Chambers, 5(3), बनाम/ 212, Nariman Point, Air India Building, 19 Th Floor, Vs. Mumbai-400 021 Nariman Point, Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaaft5527B अपीलार्थी की ओर े / Appellant By : Ms. Arati Vissanji, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Amit Pratap Singh, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019 आदेश / O R D E R

For Appellant: Ms. Arati Vissanji, ARFor Respondent: Shri Amit Pratap Singh, DR
Section 143(3)

these appeals of assessee are against the order of CIT(A) confirming the action of the AO by treating the whole amount as bogus purchases. The facts and circumstances are exactly identical except quantum hence, we take the facts from ITA No. 120/Mum/2018 for AY 2011-12 and decide ... facts of the case and argument of both the sides, that the CIT(A) has confirmed the addition by applying whole amount as bogus purchases. We noted from the facts of the case that the AO has not doubted the sales made by assessee out of these purchases alleged

Tulsiani Sumer Associates, Mumbai vs. ACIT Cen Cir 36, Mumbai

In the result, both, the appeal of the assessee are partly allowed

ITA 120/MUM/2018[2011-12]Status: DisposedITAT Mumbai29 Nov 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 120/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2011-12) आयकर अपील सुं./ Ita No. 121/Mum/2018 (यिर्ाारण वर्ा / Assessment Year 2012-13) M/S Tulsiani Sumer The Dy. Commissioner Of Associates Income Tax, Central Circle 1103, Tulsiani Chambers, 5(3), बनाम/ 212, Nariman Point, Air India Building, 19 Th Floor, Vs. Mumbai-400 021 Nariman Point, Mumbai-400 021 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaaft5527B अपीलार्थी की ओर े / Appellant By : Ms. Arati Vissanji, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Amit Pratap Singh, Dr ुिवाई की तारीख / Date Of Hearing: 14.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019 आदेश / O R D E R

For Appellant: Ms. Arati Vissanji, ARFor Respondent: Shri Amit Pratap Singh, DR
Section 143(3)

these appeals of assessee are against the order of CIT(A) confirming the action of the AO by treating the whole amount as bogus purchases. The facts and circumstances are exactly identical except quantum hence, we take the facts from ITA No. 120/Mum/2018 for AY 2011-12 and decide ... facts of the case and argument of both the sides, that the CIT(A) has confirmed the addition by applying whole amount as bogus purchases. We noted from the facts of the case that the AO has not doubted the sales made by assessee out of these purchases alleged

Supertech Construction Co., Mumbai vs. Asst CIT 32(3), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7569/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Nov 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Waseem Ahmed, Am आयकर अपील सुं./ Ita No. 7569/Mum/2016 (यिर्ाारण वर्ा / Assessment Year 2009-10) Supertech Construction Co. The Asst. Commissioner Of 601, Dwarka Apartment, Income Tax, Circle 32(3), बनाम/ Sheth Bajanlal Marg, Borivali Room No.108, 1St Floor, C-11, Vs. (East), Mumbai-400 066 Bkc, Mumbai-400 050 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Ablfs5099K अपीलार्थी की ओर े / Appellant By : Shri Sashi Tulsiyan, Ars’ प्रत्यर्थी की ओर े / Respondent By : Shri Amit Pratap Singh, Dr ुिवाई की तारीख / Date Of Hearing: 13.11.2019 घोर्णा की तारीख / Date Of Pronouncement : 29.11.2019 आदेश / O R D E R

For Appellant: Shri Sashi Tulsiyan, ARs’For Respondent: Shri Amit Pratap Singh, DR
Section 143(3)Section 147Section 148

which profit accounted for is only to the tune of Rs. 9.69% but in our view the profit rate in the case of bogus purchase or purchase made from suspected parties should have been at the rate of 12.5%. Hence, we direct the Assessing Officer to restrict the addition being ... differential amount as profit at the rate of 12.5% minus (-) 9.61% on the bogus purchases or purchases from suspected parties amounting to Rs. 1,50,25,860/- only. We also noted that there is no defect in the books of accounts but since, there is element of bogus purchase which