“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

D Ketan & Co., Mumbai vs. ITO 32(1)(4), Mumbai

Accordingly, we direct the AO to verify the submission of the assessee and complete the assessment de novo after considering our above direction. Accordingly, grounds raised by the assessee are all...

ITA 1302/MUM/2017[2009-10]Status: DisposedITAT Mumbai15 Nov 2019AY 2009-10

Bench: Shri C. N. Prasad, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 1302/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Respondent: Shri Jothi Lakshmi Nayak

Section 143(3)Section 36Section 37Section 44A

received the information from Sales Tax Department and DGIT(Inv), Mumbai that some businessman had indulged in the acceptance of bogus purchase from the bogus bill / hawala providers. As per the above information, it was noticed by the AO that assessee is beneficiary of such bogus purchases to the extent ... After verification of the information submitted by assessee, AO made addition on account of bogus purchase to the extent of Rs. 23,67,467/-, interest expenditure, disallowance of late payment of sales tax & TDS and disallowance of interest on late payments to creditors. 3. Aggrieved with the above order, assessee

Bentex Engineering Pvt. Ltd., Mumbai vs. DCIT - 14(1)(1), Mumbai

In the result, appeal filed by the assessee for assessment years 2010-11

ITA 6032/MUM/2018[2010-11]Status: DisposedITAT Mumbai14 Nov 2019AY 2010-11

Bench: Shri Waseem Ahmed (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-2011 Bentex Engineering Pvt. Dcit-14(1)(1) Ltd.,Khalai Village, Karol, Mumbai, Vidhyavihar (E), Mumbai 400086 Maharashtra. Pan: Aaacb4317N Vs. (Appellant) (Respondent) Assessee By : Ms. Asifa Khan (Ar) Revenue By : Ms. Kavita P Kaushik (Dr) Date Of Hearing: 07/11/2019 Date Of Pronouncement: 14/11/2019

For Appellant: Ms. Asifa Khan (AR)For Respondent: Ms. Kavita P Kaushik (DR)

Section 143Section 143(3)Section 147Section 148Section 68

sales tax department Maharashtra through DGIT (Investigation) to the effect that the assessee during the year relevant to the assessment year under consideration obtained bogus purchase bills amounting to Rs. 12,89,523/- from Bhagwati Trading Company, a bogus company, which was appearing in the list of ‘hawala’ parties prepared ... pressed. 4. The remaining grounds pertain to the addition made by the AO u/s 68 of the Act, on account of alleged bogus purchases made by the assessee. The Ld. counsel submitted before us that since the action of the AO was bad in law, the Ld. CIT(A) ought

Shri Mafatlal Bachhraj Sanghvi, Mumbai vs. ITO 19(2)(3), Mumbai

In the result, the appeal is partly allowed

ITA 4852/MUM/2018[2011-12]Status: DisposedITAT Mumbai14 Nov 2019AY 2011-12

Bench: Shri Shamim Yahya (Am)

appeal by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 12.5% disallowance on account of bogus purchases, vide order dated 6.6.2018 pertaining to assessment year 2011-12. 2. Brief facts of the case are that the assessee is an individual running ... ferrous metal. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer. Sales

M/S.Nelco Steel Prop Nemichand K Shah, Mumbai vs. ITO 19(2)(4), Mumbai

In the result, the appeal is partly allowed

ITA 4845/MUM/2018[2011-12]Status: DisposedITAT Mumbai14 Nov 2019AY 2011-12

Bench: Shri Shamim Yahya (Am)

appeal by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 12.5% disallowance on account of bogus purchases, vide order dated 18.5.2018 pertaining to assessment year 2011-12. 2. Brief facts of the case are that assessee in this case is engaged ... business of metal trading. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer

Ketan Pratap Chandan HUF, Mumbai vs. ITO 28(2)(1), Mumbai

In the result, the appeal is partly allowed

ITA 4770/MUM/2018[2011-12]Status: DisposedITAT Mumbai14 Nov 2019AY 2011-12

Bench: Shri Shamim Yahya (Am)

appeal by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 25% disallowance on account of bogus purchases, vide order dated 10.5.2018 pertaining to assessment year 2011-12. 2. Brief facts of the case are that assessee in this case is engaged ... general traders and suppliers. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer

Boon Petro Chem House, Mumbai vs. ITO, Ward- 17 (1)(3), Mumbai

In the result all the three appeals filed by the assessee are dismissed

ITA 5903/MUM/2018[2011-12]Status: DisposedITAT Mumbai13 Nov 2019AY 2011-12

Bench: Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. No. 5903, 5904 & 5905/Mum/2018 (निर्धारण वषा / Assessment Years : 2011-12, 2010-11 & 2009-10) बिधम/ Boon Petro Chem House, Ito Ward 17(1)(3) 53/55, Bhandari Street, Aayakar Bhavan, M.K Vs. Masjid Bunder, Mumbar Road, Mumbai स्थामी रेखा सं./जीआइआय सं./ Pan/Gir No. : Aaafb7130J (प्रत्मथी / Respondent) (अऩीराथी /Appellant) .. अऩीराथी ओय से / Appellant By : None प्रत्मथी की ओय से/Respondent By : Shri Akthar H Ansari, Dr सुनवाई की तायीख / Date Of Hearing 06/11/2019 घोषणा की तायीख /Date Of Pronouncement 13/11 /2019

For Appellant: NoneFor Respondent: Shri Akthar H Ansari, DR

Section 133(6)Section 143(3)

r.w.s 147 of the Act. 2. Common grievance of assessee in all these years are related to addition on account of bogus purchases upheld by the CIT(A) to the extent of 8%. ITA Nos. 5903, 5904 & 5905//Mum/2018. Boon Petro Chem House, Mumbai. 3. Nobody appeared on behalf ... record. 4. From the record, I found that during the course of re- assessment proceedings A.O came to the conclusion that has assessee taken bogus purchase bill. Accordingly, he made addition by computing gross profit of 12.5% on such alleged bogus purchases. The A.O observed that assessee has not been

ACIT-22(3), Mumbai vs. Mr.Yunus Mohd. Ansari, Mumbai

In the result both the appeals of the Revenue are dismissed

ITA 5842/MUM/2018[2007-08]Status: DisposedITAT Mumbai13 Nov 2019AY 2007-08

Bench: Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. No. 5842 & 5843/Mum/2018 (निर्धारण वषा / Assessment Years : 2007-08 & 2009-10) बिधम/ Acit-22(3) Mr. Yunus Md. Room No. 305, 3Rd Floor, Ansari, Vs. 215, D Wing, 2Nd Parimal Chambers, Lalbaug, Parel, Mumbai. Floor, Plot-A, Pioneer Heritage Residency, Daulat Nagar, Santacruz (W), Mumbai. स्थामी रेखा सं./जीआइआय सं./ Pan/Gir No. : Aahpa4425A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. अऩीराथी ओय से / Appellant By : Shri Akthar H Ansari, Dr प्रत्मथी की ओय से/Respondent By : None सुनवाई की तायीख / Date Of Hearing 06/11/2019 घोषणा की तायीख /Date Of Pronouncement 13/11 /2019

For Appellant: Shri Akthar H Ansari, DRFor Respondent: None

Section 131Section 133(6)Section 143(3)

gone through the orders of the authorities below and found that addition was made by A.O on account of bogus purchases to the extent of 100% of alleged bogus purchases. By the impugned order the CIT(A) confirmed the addition to the extent of 25% of such bogus purchases after ... sufficient by itself and the ITAT has not accepted such am argument in the case of Shri Ganpatraj A.Sanghavi (supra). If the bogus purchases are unproved and are declared consumed byassessee itself in its trading, manufacturing or non-trading activities, the entire addition can be made as it only goes

Ganpatraj Nemal Jain, Mumbai vs. ITO 19 (1)(3), Mumbai

In the result the appeal filed by the assessee is dismissed

ITA 5377/MUM/2018[2009-10]Status: DisposedITAT Mumbai13 Nov 2019AY 2009-10

Bench: Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. No. 5377/Mum/2018 (निर्धारण वषा / Assessment Years : 2009-10) बिधम/ Ganpatraj Nemal Jain Ito 19(1)(3) 10/1, Bhandari Street, Mumbai Vs. 1St Kumbharwada, Mumbai. स्थामी रेखा सं./जीआइआय सं./ Pan/Gir No. : Afnpj0762Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. अऩीराथी ओय से / Appellant By : Shri S.L. Jain, Ar प्रत्मथी की ओय से/Respondent By : Shri Akthar H Ansari, Dr सुनवाई की तायीख / Date Of Hearing 06/11/2019 घोषणा की तायीख /Date Of Pronouncement 13/11 /2019

For Appellant: Shri S.L. Jain, ARFor Respondent: Shri Akthar H Ansari, DR

Section 143(1)Section 143(3)Section 148

this appeal the assessee is aggrieved for the addition of 12.5% made by the A.O in respect of alleged bogus purchases and also challenged validity of reopening. ITA Nos. 5377//Mum/2018. Ganpatraj Nemal Jain, Mumbai. 3. I have considered the rival contentions and I found that in this case ... information was that the sales tax department has exercised due diligence which revealed that the assessee is involved in taking accommodation entries of bogus purchases from ten parties amounting to Rs. 63,35,118/-. 4. After making full enquiries the AO reached to the conclusion that assessee has taken accommodation

Income Tax Officer 22(2)(4), Mumbai vs. Naran D Patel, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 5359/MUM/2018[2009-10]Status: DisposedITAT Mumbai13 Nov 2019AY 2009-10

Bench: Shri R.C.Sharma, Am

Section 143(3)

Income Tax Act, 1961. 2. In all the appeals, Revenue is aggrieved by the action of CIT(A) for restricting addition on account of bogus purchases to the extent of 12.5%, which was made by AO at 25% on alleged bogus purchases. One of the grounds also taken ... there should be purchase. The appellant being a trading concern, has indulged in using such accommodation entry. As evident from catena of judgments on bogus purchases, only the benefit derived by using such accommodation entries has to be brought to tax. The advantages from using such bogus bills

Akruti Gems, Mumbai vs. ITO 32(1)(1), Mumbai

In the result the appeal of the assessee is dismissed

ITA 5353/MUM/2018[2012-13]Status: DisposedITAT Mumbai13 Nov 2019AY 2012-13

Bench: Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. No. 5353/Mum/2018 (निर्धारण वषा / Assessment Years : 2012-13) बिधम/ Akruti Gems Ito 32(1)(1) 1303, A Wing Soni Tower, Bandra Kurla Vs. Simpoli Road, Borivali (W), Complex, Bandra East Mumbai. Mumbai. स्थामी रेखा सं./जीआइआय सं./ Pan/Gir No. : Aamfa6914F (प्रत्मथी / Respondent) (अऩीराथी /Appellant) .. अऩीराथी ओय से / Appellant By : None प्रत्मथी की ओय से/Respondent By : Shri Akthar H Ansari, Dr सुनवाई की तायीख / Date Of Hearing 06/11/2019 घोषणा की तायीख /Date Of Pronouncement 13/11 /2019

For Appellant: NoneFor Respondent: Shri Akthar H Ansari, DR

Section 143(3)

r.w.s 147 of the IT Act. In this appeal the assessee is aggrieved for upholding addition of 12.5% in respect of bogus purchases. ITA Nos. 5353//Mum/2018. Akruti Gems, Mumbai. 2. Nobody appeared on behalf of the assessee nor any adjournment petition was filed. From the record, I found that ... orders of the authorities below and found that the assessment was re-opened on finding that assessee was involved in the entering into bogus purchase transaction. After giving due opportunity the A.O found that assessee has taken a bogus purchase bill of 2.50 crores after making full enquiry

Ghanshyam Soparkar, Mumbai vs. ACIT - 21 (1), Mumbai

In the result the appeal of the assessee is dismissed

ITA 5251/MUM/2018[2009-10]Status: DisposedITAT Mumbai13 Nov 2019AY 2009-10

Bench: Shri R.C. Sharmaआमकय अऩीर सं./I.T.A. No. 5251/Mum/2018 (निर्धारण वषा / Assessment Years : 2009-10) बिधम/ Shri Ghanshyam Soparkar Ito – 17(3)(3) 702, Salvation Aprt. Chs, Aaykar Bhavan, Vs. N.M.Kale Marg, Agar Bazar, M.K. Road, Mumbai. Dadar (W), Mumbai. स्थामी रेखा सं./जीआइआय सं./ Pan/Gir No. : Aafps8875E (प्रत्मथी / Respondent) (अऩीराथी /Appellant) .. अऩीराथी ओय से / Appellant By : None प्रत्मथी की ओय से/Respondent By : Shri Akthar H Ansari, Dr सुनवाई की तायीख / Date Of Hearing 04/11/2019 घोषणा की तायीख /Date Of Pronouncement 13 /11 /2019

For Appellant: NoneFor Respondent: Shri Akthar H Ansari, DR

Section 143(3)

interfere in the findings recorded ITA No. 5251//Mum/2018. Shri Ghanshyam Soparkar, Mumbai. by the lower authorities for confirming the addition on account of bogus purchases. 4. In the result the appeal of the assessee is dismissed. This Order pronounced in Open Court on 13/11/2019 ( R.C. SHARMA ) ACCOUNTANT MEMBER Mumbai

Mr.Rajeev Bheekhiprasad Gupta, Mumbai vs. ITO Ward 19(3)(1), Mumbai

In the result, the appeal stands partly allowed

ITA 4855/MUM/2018[2010-11]Status: DisposedITAT Mumbai13 Nov 2019AY 2010-11

Bench: Shri Shamim Yahya (Am)

appeal by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 12.5% disallowance on account of bogus purchases, vide order dated 29.5.2018 pertaining to assessment year 2010-11. 2. Brief facts of the case are that assessee in this case is engaged ... business of metal trading. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer

M/S.Micro Tubes, Mumbai vs. ITO Ward 19(2)(3), Mumbai

In the result, the appeal stands partly allowed

ITA 4848/MUM/2018[2010-11]Status: DisposedITAT Mumbai13 Nov 2019AY 2010-11

Bench: Shri Shamim Yahya (Am)

appeal by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 10% disallowance on account of bogus purchases, vide order dated 22.6.2018 pertaining to assessment year 2010-11. 2. Brief facts of the case are that assessee in this case is engaged ... pipes and tubes. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer. Sales

M/S.Aman Corporate, Mumbai vs. ITO 17(1)(1), Mumbai

In the result, these assessee's appeals stand partly allowed

ITA 4837/MUM/2018[2009-10]Status: DisposedITAT Mumbai13 Nov 2019AY 2009-10

Bench: Shri Shamim Yahya (Am)

appeals by the assessee wherein the assessee is aggrieved that the learned CIT-A has erred in sustaining 12.5% disallowance on account of bogus purchases pertaining to assessment years 2009-10 & 2010-11. 2. Brief facts of the case are that assessee in this case is engaged in business ... gifts and novelty. The Assessment in this case was reopened upon receipt of information from the sales tax Department that assessee has made bogus purchases. The assessee submitted the purchase vouchers and the payments were made through banking channel. However the suppliers were not produced before the assessing officer. Sales

DCIT 2(2)(1), Mumbai vs. Jik Industries Ltd, Mumbai

In the result, the appeal stands allowed for statistical purposes

ITA 7457/MUM/2016[2008-09]Status: DisposedITAT Mumbai13 Nov 2019AY 2008-09

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Sushil Kumar Poddar–Ld. CIT-DRFor Respondent: Shri Sulabh Patel- Ld. AR

Section 139(1)Section 143(3)Section 153A

Year-2008-09 on page-60 of the quantum assessment order. The additions were made on three counts-(i)Addition on account of alleged bogus purchases; (ii) Addition on account of unexplained share premium; (iii) Addition on account of unexplained loans. 3.2 The assessee group was subjected to search proceedings ... reflected in the financial statements. Finally, the assessee was saddled with aggregate additions of Rs.503.12 Lacs viz. (i)Addition on account of alleged bogus purchases for Rs.38.61 Lacs; (ii) Addition on account of unexplained share premium Rs.162.81 Lacs; (iii) Addition on account of unexplained loans Rs.301.70 Lacs. 4. Aggrieved

A/S Bro'S, Mumbai vs. ITO - 30(1)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 6041/MUM/2016[2007-08]Status: DisposedITAT Mumbai13 Nov 2019AY 2007-08

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6041/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) M/S. A.S. Bro’S Ito -30(1)(1) बनाम/ B-1, Gautam Nagar, Datta Mandir Road Pratyakshkar Bhawan Malad (E), Mumbai-400 097. Bandra Kurla Complex Vs. Bandra (East), Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aagfa-5134-P (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Ravindra Poojary-Ld.Ar ""थ"कीओरसे/Respondent By : Shri S. Michael Jerald-Ld.Dr सुनवाईकीतारीख/ : 16/10/2019 Date Of Hearing घोषणाकीतारीख / : 13/11/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Ravindra Poojary-Ld.ARFor Respondent: Shri S. Michael Jerald-Ld.DR

Section 143(1)Section 143(2)Section 143(3)Section 148

fresh hearing before this bench. The only ground urged by Ld. Authorized Representative for assessee is quantum of estimation on account of alleged bogus purchases. 2. We have heard rival submissions, perused relevant material on record and applied our mind to judicial decisions cited before us. 3.1 The assessee, being ... r.w.s. 147 of the Income Tax Act, 1961 on 31/03/2015 wherein the income was determined at Rs.105.11 Lacs after sole addition of alleged bogus purchases for Rs.98.29 Lacs as against returned income of Rs.6.82 Lacs filed by the assessee on 02/10/2007. The original return of income was processed

ITO 31 (1)(5), Mumbai vs. Hasmukh Prayagraj Jain, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 5789/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Nov 2019AY 2010-11

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2010-11 Income Tax Officer 31(1)(5), Hasmukh Prayagraj Jain, Room No.307, C-13, 3Rd Floor, Bkc, Vs. 224/15, Survy Niwas, Road No.14, Bandra (E), Mumbai-400051. Jawahar Nagar, Goregaon (W), Mumabi-400104. Pan No. Aflpj4324C Appellant Respondent

For Appellant: NoneFor Respondent: Shri V. Vinod Kumar, DR

Section 143(3)Section 148Section 271(1)Section 271(1)(c)

assessee trades in Iron & Steel. On receipt of information from the Sales Tax Department, Govt. of Maharashtra that the assessee had made bogus purchases from four parties during the financial year 2009-10 relevant to the AY 2010-11, amounting to Rs.37,03,846/-, the Assessing Officer (AO) reopened ... levied by the AO u/s.271(1)(c) of the Act. 6. Before us, the ld. DR submits that as the assessee indulged in bogus purchases by obtaining accommodation entries without actual delivery of goods, penalty u/s.271(1)(c) is leviable though the AO has estimated the profit. Explaining that this

Deputy Commissioner of Income-Tax vs. Shri Shahaji Bhanudas Bhad, Pune

In the result, the appeal is partly allowed

ITA 953/PUN/2016[2011-12]Status: DisposedITAT Pune08 Nov 2019AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos. 813 To 818/Pun/2016 िनधा"रण वष" / Assessment Years : 2007-08 To 2012-13

Section 132Section 132(4)Section 133ASection 143(3)Section 153A

Shahaji Bhanudas Bhad said suppliers had defaulted in making payment of sales-tax, then the assessee should not be considered to have recorded bogus purchases. He further stated that when the statement was recorded at the time of search, the suppliers were not traceable. However, later on, the assessee managed ... course of assessment proceedings. In view of the fact that the assessee had himself offered Rs.99,41,075/- as additional income on account of bogus purchases in the course of search relating to the year under consideration and included the same in his return of income, the AO disregarded

Deputy Commissioner of Income-Tax vs. Shri Shahaji Bhanudas Bhad, Pune

In the result, the appeal is partly allowed

ITA 952/PUN/2016[2010-11]Status: DisposedITAT Pune08 Nov 2019AY 2010-11

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos. 813 To 818/Pun/2016 िनधा"रण वष" / Assessment Years : 2007-08 To 2012-13

Section 132Section 132(4)Section 133ASection 143(3)Section 153A

Deputy Commissioner of Income-Tax vs. Shri Shahaji Bhanudas Bhad, Pune

In the result, the appeal is partly allowed

ITA 951/PUN/2016[2009-10]Status: DisposedITAT Pune08 Nov 2019AY 2009-10

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos. 813 To 818/Pun/2016 िनधा"रण वष" / Assessment Years : 2007-08 To 2012-13

Section 132Section 132(4)Section 133ASection 143(3)Section 153A