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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

Punit Jain, New Delhi vs. ITO, Ward- 46(2), New Delhi

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 4729/DEL/2018[2008-09]Status: DisposedITAT Delhi29 May 2019AY 2008-09

Bench: Sh. T. S. Kapoorita No. 4729/Del/2018 : Asstt. Year : 2008-09 Ita No. 4730/Del/2018 : Asstt. Year : 2009-10 Ita No. 4731/Del/2018 : Asstt. Year : 2010-11 Ita No. 4732/Del/2018 : Asstt. Year : 2011-12 Ita No. 4733/Del/2018 : Asstt. Year : 2012-13 Ita No. 4734/Del/2018 : Asstt. Year : 2013-14 Sh. Punit Jian, Vs Income Tax Officer, Prop. M/S Khaas Vihidam, 2740/1, Ward-46(2), Roshan Pura, Nai Sarak, New Delhi-110002 Delhi-110006 (Appellant) (Respondent) Pan No. Aahpj1955C Assessee By : Sh. Pawan Saldi, Adv. & Sh. Maneesh Jain, Adv. Revenue By : Sh. S. L. Anuragi, Sr. Dr Date Of Hearing: 28.05.2019 Date Of Pronouncement: 29.05.2019 Order These Are Six Appeals Filed By Assessee Against Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)-16, New Delhi All Dated 27.04.2018. 2. The Assessee Has Taken Similar Grounds Of Appeal & These Were Heard Together, Therefore, For The Sake Of Convenience A Common & Consolidated Order Is Being Passed. 3. For The Sake Of Completeness, The Grounds Of Appeal Taken By Assessee In Ita No. 4729/Del/2018 Are Reproduced Below:

For Appellant: Sh. Pawan Saldi, Adv. &For Respondent: Sh. S. L. Anuragi, Sr. DR
Section 147

issue on merits, the ld. Authorized Representative submitted that the Assessing Officer had made additions in these cases on the basis of some alleged bogus purchases from certain group of persons. It was submitted that Hon’ble Supreme Court of India in the case of Tejua Rohit Kumar Kapadia ... that assessee had booked purchases in various years from the companies of Sh. Rajendra S. Jain and associates. Therefore, he held that these are bogus purchases and held these to be adjustment entries only and therefore, made addition as undisclosed investment

Bharav Tube (India), Mumbai vs. Income Tax Officer 19(1)(2), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 3929/MUM/2018[2009-10]Status: DisposedITAT Mumbai27 May 2019AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumars.A. No. 238/Mum/2019 (Arising In Ita No.3929/Mum/2018, Ay.2009-10) Assessment Year : 2009-10 M/S. Bhairav Tube (India), The Income Tax Officer-19(1)(2), C/O. M/S. Nakoda Metal Mumbai Vs. Industries, Room No. 101, 1St Floor, Lakdawala Saphire Centre, 4Th Kumbharwada Lane, Mumbai [Pan : Aaeft1198E] (Applicant) (Respondent) Assessment Year : 2009-10 M/S. Bhairav Tube (India), The Income Tax Officer-19(1)(2), C/O. M/S. Nakoda Metal Mumbai Vs. Industries, Room No. 101, 1St Floor, Lakdawala Saphire Centre, 4Th Kumbharwada Lane, Mumbai [Pan : Aaeft1198E] (Appellant) (Respondent)

For Appellant: Shri Praful L. Vora, AR
Section 133(6)Section 143(1)Section 143(3)Section 148

observe from the perusal of quantum appeal before us that assessee has challenged the confirmation of addition equal to 15.00 % of the bogus purchases, by CIT(A) upholding the order of the Assessing Officer. Since the issue involved in the present appeal is very small and pertains to bogus purchases ... Assessing Officer received information from the Sales Tax Department, : 3 : SA No. 238/Mum/2019 Government of Maharashtra that the assessee is beneficiary of hawala bogus purchase entries to the tune of Rs.3,40,69,263/- from 25 parties, the details of the same have been given by the Assessing Officer

ACIT - 1(1)(1), Mumbai vs. Cannon Industries Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 6413/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 May 2019AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6413/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Acit-1(1)(1) बिधम/ M/S. Cannon Industries Pvt. 579, Aayakar Bhawan, M.K. Ltd. Vs. Road, Mumbai-400020. 109, Churchgate Chamber, 5, New Marine Line, Mumbai- 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc2189D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Awungshi Gimson (Dr) Assessee By: Shri V. K. Tulsiyan (Ar) सुनवाई की तारीख / Date Of Hearing: 06/03/2019 घोषणा की तारीख /Date Of Pronouncement: 24/05/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 01.07.2016 Passed By The Commissioner Of Income Tax (Appeals) -02, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - "1. "Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Was Right In Deleting The Addition Of Rs.2,98,00,000/-(Made @ 3.88% Of Sales Of Rs,76,66,80,006/- & Restricting It To 0.17%-On The Grounds That No Defects Were Pointed Out In The Books Of Accounts.? A.Y.2011-12

For Appellant: Shri V. K. Tulsiyan (AR)For Respondent: Shri Awungshi Gimson (DR)
Section 143(1)Section 143(2)

relying on the ITAT decision in the assessee's own case for AY 2006-07 & 07-08 when the issue before ITAT was of bogus purchases and the same was decided in favour of assessee, as the quantitative details of said purchases were matched by the assessee, with those ... Bench Mumbai for A.Y. 2006-07 and 2007-08 For Assessment Year 2006-07 Ground No. 2 & 3 are regarding addition on account of bogus purchases. 3.6 We have note that the assessee has placed on record the details and shown from the purchases bills that purchases are matched with

Raman Trikha, Mumbai vs. Income Tax Officer 16(1)(5), Mumbai

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

ITA 5413/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 May 2019AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.5413/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2011-12) Raman Trikha बिधम/ Ito 16 (1)(5) 403A, Adelphi Co-Op. Hsg. Room No. 439, Aaykar Vs. Bhavan, 4Th Floor, M.K. Soc., Building No. 10, Shastri Nagar, Andheri West Road, Churchgate, Mumbai- (Mumbai)-400053. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpt7266L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Sashank Dundu Revenue By: Shri R. Sindhu (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/05/2019 घोषणा की तारीख /Date Of Pronouncement: 22/05/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 08.06.2017 Passed By The Commissioner Of Income Tax (Appeals) -4, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Sashank DunduFor Respondent: Shri R. Sindhu (Sr. AR)
Section 133ASection 143(1)Section 143(2)Section 147Section 148

reopening. A.Y.2011-12 2. On the fact & circumstances of the case and law on the subject the Ld. AO erred in adding Rs.8677801/- on alleged bogus purchases during the year (3% of Rs.289260048/- & on facts and circumstances of the case and law on the subject the Ld. CIT(A) erred ... this conclusion that the assessee raised purchase of Rs.28,92,60,048/- as bogus from Shree Ram Mills Group. Therefore, 3% of the total bogus purchase was added to the income of the assessee and the income of the assessee was assessed to the tune of Rs.92,18,690/-. Feeling

Lalit Kumar Mangilal Jain, Mumbai vs. Income Tax Officer-17(3)(3), Mumbai

In the result, the appeals of the assessee are partly allowed

ITA 4518/MUM/2017[2011-12]Status: DisposedITAT Mumbai21 May 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Itas No. 4516 & 4518/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2009-10 & 2011-12) Shri Lalit Kumar Mangilal Jain The Income Tax Officer, 507, Sankheshwar Darshan, Ward 17(3)(3), Room No. Seth Motishaw Lane, 613, 6Th Floor, Piramal Vs. Mazgoan, Mumbai-400 010 Chembers, Parel, Mumbai: 400 012 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aafpj0326H अपीलाथी की ओर े / Appellant By : Shri Rachi Rathod, Ar प्रत्यथी की ओर े / Respondent By : Shri Satischandra Rajore, Dr ुनवाई की तारीख / Date Of Hearing: 09-05-2019 घोषणा की तारीख / Date Of Pronouncement : 21-05-2019

For Appellant: Shri Rachi Rathod, ARFor Respondent: Shri Satischandra Rajore, DR
Section 133(6)Section 143(3)Section 147

Income Tax Act, 1961 (hereinafter ‘the Act’). 2. In both the appeals, the issue is same as regards to application of profit rate on bogus purchases and the facts and circumstances are identical except the quantum. Hence, we will take the facts from AY 2009-10 and decide the issue ... only issue in these appeals of assessee is against the orders of CIT(A) confirming the addition of profit @ 4% on the bogus purchase. For this assessee has raised the following grounds: - “I. Learned CFI(Appeal) erred in confirming the levy of Ld. Assessing officer ignoring the material facts brought

Lalit Kumar Mangilal Jain, Mumbai vs. Income Tax Officer-17(3)(3), Mumbai

In the result, the appeals of the assessee are partly allowed

ITA 4516/MUM/2017[2009-10]Status: DisposedITAT Mumbai21 May 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Itas No. 4516 & 4518/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2009-10 & 2011-12) Shri Lalit Kumar Mangilal Jain The Income Tax Officer, 507, Sankheshwar Darshan, Ward 17(3)(3), Room No. Seth Motishaw Lane, 613, 6Th Floor, Piramal Vs. Mazgoan, Mumbai-400 010 Chembers, Parel, Mumbai: 400 012 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aafpj0326H अपीलाथी की ओर े / Appellant By : Shri Rachi Rathod, Ar प्रत्यथी की ओर े / Respondent By : Shri Satischandra Rajore, Dr ुनवाई की तारीख / Date Of Hearing: 09-05-2019 घोषणा की तारीख / Date Of Pronouncement : 21-05-2019

For Appellant: Shri Rachi Rathod, ARFor Respondent: Shri Satischandra Rajore, DR
Section 133(6)Section 143(3)Section 147

Income Tax Act, 1961 (hereinafter ‘the Act’). 2. In both the appeals, the issue is same as regards to application of profit rate on bogus purchases and the facts and circumstances are identical except the quantum. Hence, we will take the facts from AY 2009-10 and decide the issue ... only issue in these appeals of assessee is against the orders of CIT(A) confirming the addition of profit @ 4% on the bogus purchase. For this assessee has raised the following grounds: - “I. Learned CFI(Appeal) erred in confirming the levy of Ld. Assessing officer ignoring the material facts brought

Deputy Commissioner of Income Tax-4(1)(2), Mumbai vs. Ashvira Fashions Limited, Mumbai

ITA 4388/MUM/2017[2011-12]Status: DisposedITAT Mumbai21 May 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 4388/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Ashvira Fashions Limited Income Tax, Shop No. 54, Ground Floor, Circle-4(1)(2), Room No. 640, 343, Badamwadi, Kalbadevi Vs. 6Th Floor, Aayakar Bhavan, Road, Mumbai-400 002 M.K. Road, Mumbai-400 020 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aabca3964B प्रत्याक्षेप सM./ Co No. 304/Mum/2018 (Arising In Ita No. 4388/Mum/2017 For Ay 2011-12) Ashvira Fashions Limited The Dy. Commissioner Of Shop No. 54, Ground Floor, Income Tax, 343, Badamwadi, Kalbadevi Circle-4(1)(2), Room No. Vs. Road, Mumbai-400 002 640, 6Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400 020 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) अपीलाथी की ओर े / Appellant By : Shri Satischandra Rajore, Dr प्रत्यथी की ओर े / Respondent By : S/Shri Dr. K Shivaram & Rahul Hakani, Ars’ ुनवाई की तारीख / Date Of Hearing: 09-05-2019 घोषणा की तारीख / Date Of Pronouncement : 21-05-2019 Co No. 304/Mum/2018

For Appellant: Shri Satischandra Rajore, DRFor Respondent: S/Shri Dr. K Shivaram, &
Section 143(1)Section 143(2)Section 143(3)Section 148Section 68

following reasons were recorded: - “Shri Praveen Jain is one of the leading entry providers operating in Mumbai, indulging in providing accommodation entries like bogus purchases, sales, unsecured loans share capital etc. A search and seizure action in the case of Shri Praveen Kumar Jain group was therefore carried

ITO 19(2)(5), Mumbai vs. Prakashmal G. Arnaiya, Mumbai

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

ITA 4638/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 May 2019AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 4622/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) The Income Tax Officer, Shri Ashok Kumar G. Ward-15(2)(2), 2Nd Floor, Arnaiya, 32/34, 2 Nd Floor, Matru Mandir, Tardeo Road, Keshav Bhavan, 1St Vs. Mumbai-400 007 Carpenter Street, Mumbai-400 004 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4635/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Ashok Kumar G. Arnaiya, The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-15(2)(2), 2Nd Floor, Vs. Bhavan, 1St Carpenter Street, Matru Mandir, Tardeo Road, Mumbai-400 004 Mumbai-400 007 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4636/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Prakashmal G. Arnaiya The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-19(2)(5), Mumbai Vs. Bhavan, 1St Carpenter Street, Mumbai-400 004 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aadpj0419M

For Appellant: Shri Satischandra Rajore, DRFor Respondent: Shri Devendra H. Jain, AR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148

same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, AR was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these ... same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, assessee was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these

Prakashmal G. Arnaiya, Mumbai vs. ITO 19(2)(5), Mumbai

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

ITA 4636/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 May 2019AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 4622/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) The Income Tax Officer, Shri Ashok Kumar G. Ward-15(2)(2), 2Nd Floor, Arnaiya, 32/34, 2 Nd Floor, Matru Mandir, Tardeo Road, Keshav Bhavan, 1St Vs. Mumbai-400 007 Carpenter Street, Mumbai-400 004 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4635/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Ashok Kumar G. Arnaiya, The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-15(2)(2), 2Nd Floor, Vs. Bhavan, 1St Carpenter Street, Matru Mandir, Tardeo Road, Mumbai-400 004 Mumbai-400 007 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4636/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Prakashmal G. Arnaiya The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-19(2)(5), Mumbai Vs. Bhavan, 1St Carpenter Street, Mumbai-400 004 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aadpj0419M

For Appellant: Shri Satischandra Rajore, DRFor Respondent: Shri Devendra H. Jain, AR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148

same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, AR was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these ... same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, assessee was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these

Ashok Kumar G. Arnaiya, Mumbai vs. ITO 19(1)(2), Mumbai

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

ITA 4635/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 May 2019AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Aayakr Apila Sam./ Ita No. 4622/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) The Income Tax Officer, Shri Ashok Kumar G. Ward-15(2)(2), 2Nd Floor, Arnaiya, 32/34, 2 Nd Floor, Matru Mandir, Tardeo Road, Keshav Bhavan, 1St Vs. Mumbai-400 007 Carpenter Street, Mumbai-400 004 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4635/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Ashok Kumar G. Arnaiya, The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-15(2)(2), 2Nd Floor, Vs. Bhavan, 1St Carpenter Street, Matru Mandir, Tardeo Road, Mumbai-400 004 Mumbai-400 007 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Adfpa0906R Aayakr Apila Sam./ Ita No. 4636/Mum/2016 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Prakashmal G. Arnaiya The Income Tax Officer, 32/34, 2Nd Floor, Keshav Ward-19(2)(5), Mumbai Vs. Bhavan, 1St Carpenter Street, Mumbai-400 004 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aadpj0419M

For Appellant: Shri Satischandra Rajore, DRFor Respondent: Shri Devendra H. Jain, AR
Section 139(1)Section 143(1)Section 143(3)Section 147Section 148

same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, AR was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these ... same reasons recorded for the reopening. Vide order sheet entry dated 13-03-2014, assessee was informed about the issues related to the bogus purchases and was asked to produce the parties who are in the list of Sales Tax information, to prove the genuineness of the purchase (All these