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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 -WD- 3(3), Kalyan vs. Kapil D. Mehta, Dombivali

The appeal stands partly allowed

ITA 5101/MUM/2018[2010-11]Status: DisposedITAT Mumbai03 Oct 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5101/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-Ward-3(3) Kalyan Shri Kapil D. Mehta 2Nd Floor, Rani Mansion M/S. Shree Ram Sales Corporation बनाम/ Murbad Road, Kalyan (W)-421 301. C/O. Tex Mech Industries 08, Shree Parswanath Indl. Estate Vs. V.P.Road, Near Janki Hotel Dombivili (East) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Alipm-0564-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.4985/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) & आयकरअपील सं./ I.T.A. No.4986/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Shri Kapil D. Mehta Income Tax Officer-Ward-3(3) Kalyan 2Nd Floor, Rani Mansion M/S. Shree Ram Sales Corporation बनाम/ C/O. Tex Mech Industries Murbad Road, Kalyan (W)-421 301. 08, Shree Parswanath Indl. Estate Vs. V.P.Road, Near Janki Hotel Dombivili (East) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Alipm-0564-E (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Saurabh Kumar-Ld.Dr Assessee By : Shri Haresh Joshi-Ld. Ar सुनवाई की तारीख/ : 18/09/2019 Date Of Hearing

For Appellant: Shri Haresh Joshi-Ld. ARFor Respondent: Shri Saurabh Kumar-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 147Section 148

r.w.s. 147 on 09/05/2015 wherein the income of the assessee was determined at Rs.12.04 Lacs, after sole addition of alleged bogus purchases for Rs.6.70 Shri Kapil D. Mehta Assessment Years 2009-10 & 2010-11 Lacs as against returned income of Rs.5.33 Lacs filed by the assessee on 29/09/2009 which ... Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.6.70 Lacs from 5 entities, the details of which have already been extracted in the quantum assessment order. Accordingly

ITO - WD- 3(3), Kalyan vs. Milan Natwarlal Bhayani, Dombivali

The appeal stands dismissed

ITA 5100/MUM/2018[2009-10]Status: DisposedITAT Mumbai03 Oct 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5100/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Income Tax Officer-Ward-3(3),Kalyan Shri Milan Natwarlal Bhayani 2Nd Floor, Rani Mansion बनाम/ 19, Parigandha Apartment Murbad Road, Kalyan (W)-421 301. Manpada Road. Near Navjivan Hospital Vs. Dombivali (E)-421 201. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpb 0699 L (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : S/Shri Akhtar H. Ansari & Saurabh Kumar-Ld.Drs Assessee By : Shri Devendra Jain-Ld. Ar सुनवाई की तारीख/ : 18/09/2019 Date Of Hearing घोषणा की तारीख / : 03/10/2019 Date Of Pronouncement

For Appellant: Shri Devendra Jain-Ld. ARFor Respondent: S/Shri Akhtar H. Ansari and Saurabh Kumar-Ld.DRs
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 147Section 148

r.w.s. 147 on 22/07/2014 wherein the income of the assessee was determined at Rs.12.26 Lacs, after sole addition of alleged bogus purchases for Rs.8.40 Lacs as against returned income of Rs.3.86 Lacs filed by the assessee on 23/09/2009 which was processed u/s.143(1). 3 Shri Milan Natwarlal Bhayani Assessment Year ... Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.8.40 Lacs from 2 entities, the details of which have already been extracted in the quantum assessment order. Accordingly

ITO, WD - 3(3), Kalyan vs. Mukesh Dipchand, Mumbai

The appeal stands dismissed

ITA 5098/MUM/2018[2009-10]Status: DisposedITAT Mumbai03 Oct 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5098/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.5099/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) Income Tax Officer- Ward-3(3)-Kalyan Shri Mukesh Dipchand Doshi 2Nd Floor, Rani Mansion बनाम/ 201, Raj Darshan Murbad Road, Kalyan (W)-421 301. Sarvodaya Nagar Vs. Mulund West, Mumbai-400 080. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpd 8994 P (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Akhtar H. Ansari-Ld.Dr Assessee By : Ms. Lajari Oswal-Ld. Ar सुनवाई की तारीख/ : 18/09/2019 Date Of Hearing घोषणा की तारीख / : 03/10/2019 Date Of Pronouncement

For Appellant: Ms. Lajari Oswal-Ld. ARFor Respondent: Shri Akhtar H. Ansari-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 147Section 148

r.w.s. 147 on 05/03/2015 wherein the income of the assessee was determined at Rs.9.98 Lacs, after sole addition of alleged bogus purchases for Rs.7.75 Lacs as against returned ITA No.5098-99/Mum/2018 Shri Mukesh Dipchand Assessment Years 2009-10 & 2011-12 income of Rs.2.22 Lacs filed by the assessee on 25/09/2009 which ... Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.7.75 Lacs from 2 entities, the details of which have already been extracted in the quantum assessment order. Accordingly

ACIT -Circle- 3, Kalyan vs. Mahendra Nandkishore Shah, Mumbai

The appeal stands dismissed

ITA 5096/MUM/2018[2010-11]Status: DisposedITAT Mumbai03 Oct 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5096/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) & आयकरअपील सं./ I.T.A. No.5097/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) Acit-Circle-3 (Kalyan) Shri Mahendra Nandkishore Shah 2Nd Floor, Rani Mansion बनाम/ Prop. Of M/S. Shah Engineers Murbad Road, Kalyan (W)-421 301. B-402, Vinit Sadan, Rajaji Path Vs. Dombivli (E)-421 201. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acsps 3049 P (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Akhtar H. Ansari-Ld.Dr Assessee By : Shri M. Subramanian-Ld. Ar सुनवाई की तारीख/ : 18/09/2019 Date Of Hearing घोषणा की तारीख / : 03/10/2019 Date Of Pronouncement

For Appellant: Shri M. Subramanian-Ld. ARFor Respondent: Shri Akhtar H. Ansari-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Pursuant to receipt of certain information from investigation wing / Sales tax Department, Govt. of Maharashtra, it transpired that the assessee stood beneficiary of alleged bogus purchases to the tune of Rs.16.99 Lacs from 5 entities, the details of which have already been extracted in the quantum assessment order. Accordingly ... judicial pronouncements, material on record and after appreciating the Gross Profit / Net Profit Trends for various years, restricted the additions to 25% of alleged bogus purchases. Aggrieved, the revenue is in further appeal before us. It appears that the assessee has not preferred any further appeal

Trushar Parimal Shah, Bhavnagar vs. ITO, Ward-1(3), Bhavnagar

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

ITA 268/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad01 Oct 2019AY 2013-14

Bench: Shri Kul Bharat & Shri Waseem Ahmedआयकर अपील सं./Ita No. 268/Ahd/2018 ("नधा"रण वष"/Assessment Year :2013-14) बनाम/ Trushar Parimal Shah The Income Tax 354, Madhav Darshan Officer Vs. Waghawadi Road Ward-1(3) Bhavnagar-364 002 Bhavnagar "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Axwps5561M (अपीलाथ"/Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By : Shri Tushar P. Hemani, Ar ""यथ" क" ओर से/Respondent By: Shri Nilabra Dasgupta, Sr.Dr सुनवाई क" तार"ख/ Date Of Hearing 29/08/2019 घोषणा क" तार"ख /Date Of Pronouncement 01/10/2019 आदेश / O R D E R Per Bench:

For Appellant: Shri Tushar P. Hemani, ARFor Respondent: Shri Nilabra Dasgupta, Sr.DR
Section 133(6)Section 234ASection 271(1)(c)Section 69C

aforesaid parties were cancelled by the VAT department effective from the financial year 2011-12. Therefore the AO held that the assessee has shown bogus purchases from the parties as mentioned above. Accordingly the impugned purchases as claimed by the assessee were treated as unexplained expenses under section ... whom the purchases were made in the year under consideration. In view of the above, the Ld. CIT(A) treated the entire amount as bogus purchases after having reliance on the judgment of Hon’ble Supreme Court in the case of N.K.Proteins Ltd. Vs. DCIT, 2017 –TIOL