“bogus purchases”

Pro-Arc Weldings & Cutting Systems Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 10, Pune

In the result, the appeal of assessee is allowed

Bench: Ms. Sushma Chowla, Jm आयकर अपीऱ सं. / Ita No.2365/Pun/2017 यििाारण वषा / Assessment Year : 2009-10 Pro-Arc Welding & Cutting Systems Pvt. Ltd., Gat No.246, Chimbali, अऩीऱाथी/Appellant Khed, Pune – 412501 …. Pan: Aaecp1289M Vs.

erred in law and on facts in sustaining the addition of Rs.3,35,516/- made by the learned AO on account of alleged bogus purchases, and thereby sustaining the assessed income at Rs.42,38,350/-, instead of returned income of Rs.39,02,830/-. 2 Pro-Arc Welding & Cutting Systems ... various grounds of appeal but the first issue raised in the present set of grounds of appeal is against addition made on account of bogus purchases and secondly, the assessee has also challenged the invoking of jurisdiction under section 147 / 148 of the Act. 4. Briefly, in the facts

Yogesh Ashok Lalwani, Pune vs. Income-Tax Officer, Ward - (Hq)-6(1), Pune

In the result, both the appeals are dismissed

Bench: Shri R.S. Syalआयकर अपील सं. / Ita Nos.2239 & 2240/Pun/2017 िनधा"रण वष" / Assessment Years : 2009-10 & 2010-11

that Maharashtra Sales Tax Department informed names of certain Yogesh A. Lalwani suppliers/parties as non-genuine/hawala dealers who had provided entries for bogus purchases by issuing false bills. The assessee was found to be one of the beneficiaries, who had claimed purchases worth Rs.31,96,554/- from ... course of such proceedings, the AO observed that the assessee had offered GP at 17.84% on total material purchases. In view of the bogus purchases, the assessee offered disallowance of 20% of purchases at Rs.6,39,310/-, which was added by the AO. The ld. CIT(A) dismissed the appeal

Yogesh Ashok Lalwani, Pune vs. Income-Tax Officer, Ward - (Hq)-6(1), Pune

In the result, both the appeals are dismissed

Bench: Shri R.S. Syalआयकर अपील सं. / Ita Nos.2239 & 2240/Pun/2017 िनधा"रण वष" / Assessment Years : 2009-10 & 2010-11

that Maharashtra Sales Tax Department informed names of certain Yogesh A. Lalwani suppliers/parties as non-genuine/hawala dealers who had provided entries for bogus purchases by issuing false bills. The assessee was found to be one of the beneficiaries, who had claimed purchases worth Rs.31,96,554/- from ... course of such proceedings, the AO observed that the assessee had offered GP at 17.84% on total material purchases. In view of the bogus purchases, the assessee offered disallowance of 20% of purchases at Rs.6,39,310/-, which was added by the AO. The ld. CIT(A) dismissed the appeal

Income-Tax Officer, Ward - 1, Jalna vs. Pankaj Omprakash Zanzari, Jalna

In the result, the appeal of the Revenue is dismissed

Aurangabad dated 24.08.2018 for the Assessment Year 2010-11. 2. In this appeal, the solitary issue raised for adjudication relates to the bogus purchases qua VAT defaulters under the Sales Tax provision of the Maharashtra State. Their names are born out in the Website maintained by the Sales Tax Department ... Based on the information received from the Sales Tax Department, Maharashtra, the Assessing Officer found that the assessee was a beneficiary of the bogus purchases bills issued by Shree Saraswati Enterprises, Mumbai amounting to Rs.1,56,000/-. The assessee was asked to explain the same and issued the notice

Income-Tax Officer, Ward - 1, Nanded vs. Shri. Nandkishore K. Dilerao, Nanded

In the result, the appeal of the Revenue is dismissed

Aurangabad dated 27.08.2018 for the Assessment Year 2010-11. 2. In this appeal, the solitary issue raised for adjudication relates to the bogus purchases qua VAT defaulters under the Sales Tax provision of the Maharashtra State. Their names are born out in the Website maintained by the Sales Tax Department ... Based on the information received from the Sales Tax Department, Maharashtra, the Assessing Officer found that the assessee was a beneficiary of the bogus purchases bills issued by Vaishnav Trading Company amounting to Rs.76,20,165/-. On verification of the same, the Assessing Officer found that the VAT payment

M/S. Shah Brothers, Pune vs. Income-Tax Officer, Ward - 6(1), Pune

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

facts and circumstances of the case and in law the Ld. CIT(A) were not justified in confirming the addition of Bogus Purchases popularly known on “Hawala Purchases”. The Ld. CIT(A) confirmed the addition of Rs.45,400/- as purchases and also ad-hoc Gross Profit thereon of Rs.70 ... addition of Rs.45,400/- for the assessment year 2009-10 and Rs.1,45,309/- for the assessment year 2010-11 on account of entire bogus purchases to the total income of the assessee respectively. Aggrieved with the said decision of the Assessing Officer, the assessee carried the matter before

M/S. Shah Brothers, Pune vs. Income-Tax Officer, Ward - 6(1), Pune

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

facts and circumstances of the case and in law the Ld. CIT(A) were not justified in confirming the addition of Bogus Purchases popularly known on “Hawala Purchases”. The Ld. CIT(A) confirmed the addition of Rs.45,400/- as purchases and also ad-hoc Gross Profit thereon of Rs.70 ... addition of Rs.45,400/- for the assessment year 2009-10 and Rs.1,45,309/- for the assessment year 2010-11 on account of entire bogus purchases to the total income of the assessee respectively. Aggrieved with the said decision of the Assessing Officer, the assessee carried the matter before

M/S. Suyash Enterprises, Pune vs. Deputy Commissioner of Income-Tax, Circle - 2, Pune

In the result, appeal of assessee is partly allowed

Bench: Ms. Sushma Chowla, Jm आयकर अपीऱ सं. / Ita No.1199/Pun/2018 यििाारण वषा / Assessment Year : 2009-10

Pune erred in law and on facts in sustaining addition of Rs.15,90,813 made by the learned AO on account of alleged bogus purchases. 2. The leaned CIT(A)-3, Pune erred in law and on facts in not granting sufficient opportunity of being heard to the appellant. Appellant ... making addition for the year under consideration. 3. The assessee has raised several grounds of appeal against addition made on account of alleged bogus purchases but the learned Authorized Representative for the assessee pointed out that ground of appeal No.7 is pressed. Vide ground of appeal No.7, the assessee claims

Hem Kiran Diesels, Kolhapur vs. Assistant Commissioner of Income-Tax, Central Circle -Kolhapur, Kolhapur

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

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.1088/Pun/2018 िनधा"रण वष" / Assessment Year : 2011-12 Hem Kiran Diesels, 1227, E, Rajaram Road, Kolhapur-416008. .......अपीलाथ" / Appellant Pan : Aabfh6497B बनाम / V/S. Acit, Central Circle-Kolhapur, ……""यथ" / Respondent Kolhapur. Assessee By : Shri M. K. Kulkarni Revenue By : Shri M.K. Verma सुनवाई क" तारीख / Date Of Hearing : 07.02.2019 घोषणा क" तारीख / Date Of Pronouncement : 08.02.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-11, Pune Dated 14.03.2018 For The Assessment Year 2011-12. 2. The Effective Ground Raised By The Assessee Is As Under :- “1. On The Facts & Circumstances Of The Case & In Law The Ld. Cit(A) Was Not Justified In Estimating The Income On Hawala Purchases As Reported By The Sales-Tax Department Equal To 30% As Against 10% Estimated By Various Appellate Authorities. The Estimation @ 30% Be Replaced By 10% To Do Justice To The Assessee.” 3. Briefly, The Relevant Facts Include That The Assessee Is A Company Engaged In The Business Of Repairs To Automobiles & Particularly Cater To The Diesel Engines Repairs, Like Nozzles, Pumps Etc. & Repair Workshops Of Four

Based on the information received from the Sales Tax Department, Maharashtra, the Assessing Officer found that the assessee was a beneficiary of the bogus purchases bills issued by M/s Mehta Auto Enterprises amounting to Rs.12,21,478/-. The assessee was asked to explain the same by issue of notice ... Officer passed the reassessment order u/s 143(3) r.w.s. 147 of the Act and added the addition of Rs.12,21,478/- on account of bogus purchases to the total income of the assessee. Aggrieved with the said decision of the Assessing Officer, the assessee carried the matter before