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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

Pradeep H. Doshi, Mumbai vs. ITO, 19 (2)(5), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed accordingly

ITA 6031/MUM/2018[2009-10]Status: DisposedITAT Mumbai12 Sept 2019AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6031/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Shri Pradeep H. Doshi बिधम/ Income Tax Officer, 19(2)(5) Room No.221, 2Nd Floor, Prop. Of Navjyoti Steel Vs. Suppliers, 94/100, 5Th Matru Mandir, Tardeo, Kumbarwada, 2Nd Floor, 2Nd Mumbai-400007. Pathan Street, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahpd4722B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Neel Khandelwal Revenue By: Shri Chaitanya Anjaria (Dr) सुनवाई की तारीख / Date Of Hearing: 03/09/2019 घोषणा की तारीख /Date Of Pronouncement: 12/09/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.09.2018 Passed By The Commissioner Of Income Tax (Appeals) -7, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Neel KhandelwalFor Respondent: Shri Chaitanya Anjaria (DR)
Section 143(2)Section 145(3)Section 148Section 234BSection 271(1)(c)

basis of information received from the DGIT(Inv.), Mumbai in which it was conveyed that the assessee has taken the accommodation entries of the bogus purchase in sum of Rs.61,06,746/- from the following 9 parties. Name of the party FY Amount Nandkishore Sales Agency ... A.Y.2009-10 Total 61,06,746 4. After the reply of the assessee, the AO restricted the addition to the extent of 12.5% of the bogus purchase of Rs.61,06,746/- which comes to Rs.7,63,343/-. The total income of the assessee was assessed to the tune of Rs.11

Ashok Champalal Bokadia, Mumbai vs. ITO, 19(1)(2), Mumbai

The appeal stands partly allowed

ITA 5035/MUM/2018[2009-10]Status: DisposedITAT Mumbai12 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5035/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.5036/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) Shri Ashok Champalal Bokadia Income Tax Officer-19(1)(2) बनाम/ 77, 3Rd Kumbharwada Matru Mandir, Room No.204 Vs. Dr. M.G. Mahimtura, Mumbai-400 004. 2Nd Floor, Tardeo, Mumbai-400 007. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabpb-4013-F (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Akash Kumar-Ld. Ar Date Of Hearing : 12/09/2019 Date Of Pronouncement : 12/09/2019

For Appellant: Shri Akash Kumar-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 234BSection 27l(1)(c)

assessee was ITA Nos.5035-36/Mum/2018 Ashok Champalal Bokadia Assessment Years : 2009-10 & 2011-12 determined at Rs.14.99 Lacs after sole addition of alleged bogus purchases for Rs.12.12 Lacs as against returned income of Rs.2.87 Lacs filed by the assessee on 29/09/2009 which was processed u/s.143(1). 2.2 Pursuant to receipt ... 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.96.97 Lacs from 4 entities, the details of which have already been tabulated at para-2 of the quantum assessment order. Accordingly

Ashok Industrial Corporation, Mumbai vs. ITO 19(2)(1), Mumbai

In the result, the appeals filed by the assessee are hereby partly allowed

ITA 4709/MUM/2018[2011-12]Status: DisposedITAT Mumbai12 Sept 2019AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 4709/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2011-12) Ashok Industrial Corporation बिधम/ Ito 19(1)(2) 18, Shop No.4, C.P. Tank Mumbai. Vs. Road, N.D. Rd, Mumbai-04. आयकर अपील सं/ I.T.A. No. 4710/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2010-11) Ashok Industrial Corporation बिधम/ Ito 19(1)(2) 18, Shop No.4, C.P. Tank Mumbai. Vs. Road, N.D. Rd, Mumbai-04. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaefa5524H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Sashank Dundu Revenue By: Shri Chaitanya Anjaria (Dr) सुनवाई की तारीख / Date Of Hearing: 03/09/2019 घोषणा की तारीख /Date Of Pronouncement: 12/09/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals) -6, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2010-11 & 2011-12. Ita. No. 4710/M/2018

For Appellant: Shri Sashank DunduFor Respondent: Shri Chaitanya Anjaria (DR)
Section 143(1)

After the reply of the assessee, the AO restricted the addition to the extent of 12.5% of the bogus purchase i.e. to the tune of Rs.12,85,971/-. Feeling aggrieved, the assessee filed an appeal before the CIT(A) who confirmed the addition to the extent ... bogus purchase, therefore, the assessee has filed the present appeal before us. 6. We have heard the argument advanced by the Ld. Representative of the parties and perused the record. At the very outset, the Ld. Representative of the assessee has argued that the case of the assessee has duly

Forbes Pharm Chem Technologies, Mumbai vs. ITO - WD- 27 (1)(4), Mumbai

The appeals stand dismissed

ITA 5473/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4971/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-27(1)(4) Forbes Phar Chem Technologies Tower No.6, 4Th Floor बनाम/ 507, Business Park Room No.409, Vashi Rly. Station Complex, Tilak Road, Ghatkopar (East) Vs. Vashi, Navi Mumbai. Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.5473/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Forbes Phar Chem Technologies Income Tax Officer-27(1)(4) Tower No.6, 4Th Floor 507, Business Park बनाम/ Tilak Road, Ghatkopar (East) Room No.409 Vs. Mumbai-400 077. Vashi Rly. Station Complex, Vashi Navi Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Mehul Shah-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Mehul Shah-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

/IT-581/704/ITO- 27(1)(4)/2017-18 dated 09/05/2018. The only issue involved in the cross- appeals is estimation of addition on account of alleged bogus purchases. 2.1 Facts on record would reveal that the assessee being resident firm stated to be engaged in trading of chemical & pharmaceuticals items, was assessed ... r.w.s. 147 on 10/11/2015 wherein the income of the assessee was determined at Rs.10.26 Lacs after sole addition of alleged bogus purchases for Rs.10.13 Lacs as against returned income of Rs.0.12 Lacs filed by the assessee on 17/09/2010 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information

Fgb Manufacturing Co., Mumbai vs. ITO 27 (1)(4), Mumbai

The appeal stands partly allowed

ITA 4994/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4994/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Fgb Manufacturing Co. Income Tax Officer -Ward 27(1)(4) 209-C, Ghatkopar Indl. Estate Tower No.6, 412 बनाम/ Amrut Nagar, Lbs Marg Vashi Railway Station Complex Vs. Ghatkopar (West) Vashi Mumbai-400 086. Navi Mumbai-400 703. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaff-5076-D (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Rajesh Shah-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Rajesh Shah-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Commissioner of Income Tax (Appeals) erred in confirming the addition made by A.O. amounting to Rs.3,14,335/- on account of bogus purchases. 2) On the facts and circumstances of the case and in law, the learned CIT(A) erred in confirming the addition though the appellant provided ... impugned AY u/s. 143(3) r.w.s. 147 wherein the income of the assessee was determined at Rs.13.65 Lacs after sole addition of alleged bogus purchases for Rs.11.50 Lacs as against returned income of Rs.2.14 Lacs filed by the assessee on 06/07/2010 which was processed u/s.143(1). 2.2 Pursuant to receipt

Mr. Manish S. Rajani, Kalyan vs. ITO 2 (2), Kalyan

The appeal stands partly allowed

ITA 4992/MUM/2018[2009-10]Status: DisposedITAT Mumbai11 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4992/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Mr. Manish S. Rajani Income Tax Officer -Ward 2(2) Block No. A-145, Room No.289. 2Nd Floor, Mohan Mansion बनाम/ Kurla Camp Road Wayale Nagar, Khadakpada Vs. Ulhasnagar-421 004. Kalyan (West)-421 301. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acxpr-7906-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Neha Paranjpe-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Neha Paranjpe-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 144Section 147Section 148Section 271

impugned AY u/s. 144 r.w.s. 147 on 24/10/2013 wherein the income of the assessee was determined at Rs.15.07 Lacs after sole addition of alleged bogus purchases for Rs.11.02 Lacs as against returned income of Rs.4.05 Lacs filed by the assessee on 17/09/2013 which was processed u/s.143(1). 2.2 Pursuant ... 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.11.02 Lacs from 3 parties, the details of which has already been extracted at para-2 of the quantum assessment order. Accordingly

ITO - 27(1)(4), Mumbai vs. Forbes Phar Chem Technologies, Mumbai

The appeals stand dismissed

ITA 4971/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4971/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-27(1)(4) Forbes Phar Chem Technologies Tower No.6, 4Th Floor बनाम/ 507, Business Park Room No.409, Vashi Rly. Station Complex, Tilak Road, Ghatkopar (East) Vs. Vashi, Navi Mumbai. Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.5473/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Forbes Phar Chem Technologies Income Tax Officer-27(1)(4) Tower No.6, 4Th Floor 507, Business Park बनाम/ Tilak Road, Ghatkopar (East) Room No.409 Vs. Mumbai-400 077. Vashi Rly. Station Complex, Vashi Navi Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacff-0558-L (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Mehul Shah-Ld. Ar सुनवाई की तारीख/ : 11/09/2019 Date Of Hearing घोषणा की तारीख / : 11/09/2019 Date Of Pronouncement

For Appellant: Shri Mehul Shah-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

/IT-581/704/ITO- 27(1)(4)/2017-18 dated 09/05/2018. The only issue involved in the cross- appeals is estimation of addition on account of alleged bogus purchases. 2.1 Facts on record would reveal that the assessee being resident firm stated to be engaged in trading of chemical & pharmaceuticals items, was assessed ... r.w.s. 147 on 10/11/2015 wherein the income of the assessee was determined at Rs.10.26 Lacs after sole addition of alleged bogus purchases for Rs.10.13 Lacs as against returned income of Rs.0.12 Lacs filed by the assessee on 17/09/2010 which was processed u/s.143(1). 2.2 Pursuant to receipt of certain information