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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

Ajay Radheshvam Kejriwal, Mumbai vs. Income Tax Officer, Ward 30(1)(1), Mumbai

In the result, the appeals of assessee are partly allowed

ITA 1965/MUM/2018[2011-12]Status: DisposedITAT Mumbai22 Oct 2018AY 2011-12

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1964/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2009-10) Aayakr Apila Sam./ Ita No. 1965/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2011-12) Ajay Radheshyam Kejriwal Income Tax Officer, Ward 1-A-65, Manali, Evershine 30(1)(1), C-13, 5Th Floor, Vs. Nagar, Malad (West), Bandra Mumbai-400 064 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aanpk4820F अपीलाथी की ओर े / Appellant By : Shri Ajay Radheshyam Kejriwal, Ar प्रत्यथी की ओर े / Respondent By : Shri Sk Bepari, Dr ुनवाई की तारीख / Date Of Hearing: 22.10.2018 घोषणा की तारीख / Date Of Pronouncement : 22.10.2018 Aadosa / O R D E R

For Appellant: Shri Ajay Radheshyam KejriwalFor Respondent: Shri SK Bepari, DR
Section 133(6)Section 143(2)Section 143(3)Section 147

only issue in this appeal of assessee is against the order of CIT(A) confirming the disallowance made by AO off non-genuine and bogus purchases. For this assessee has raised identically worded grounds in both the years except the quantum. The facts and circumstances are exactly identical in both ... action of the AO is unjustified. Hence, I do not have any hesitation to confirm the addition of ₹ 8,85,211/- on account of bogus purchase during the year consideration as well as re-opening of assessment under section 147 of the I.T. Act.” 5. I find that this issue

Ajay Radheshvam Kejriwal, Mumbai vs. Income Tax Officer, Ward 30(1)(1), Mumbai

In the result, the appeals of assessee are partly allowed

ITA 1964/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Oct 2018AY 2009-10

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1964/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2009-10) Aayakr Apila Sam./ Ita No. 1965/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2011-12) Ajay Radheshyam Kejriwal Income Tax Officer, Ward 1-A-65, Manali, Evershine 30(1)(1), C-13, 5Th Floor, Vs. Nagar, Malad (West), Bandra Mumbai-400 064 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aanpk4820F अपीलाथी की ओर े / Appellant By : Shri Ajay Radheshyam Kejriwal, Ar प्रत्यथी की ओर े / Respondent By : Shri Sk Bepari, Dr ुनवाई की तारीख / Date Of Hearing: 22.10.2018 घोषणा की तारीख / Date Of Pronouncement : 22.10.2018 Aadosa / O R D E R

For Appellant: Shri Ajay Radheshyam KejriwalFor Respondent: Shri SK Bepari, DR
Section 133(6)Section 143(2)Section 143(3)Section 147

only issue in this appeal of assessee is against the order of CIT(A) confirming the disallowance made by AO off non-genuine and bogus purchases. For this assessee has raised identically worded grounds in both the years except the quantum. The facts and circumstances are exactly identical in both ... action of the AO is unjustified. Hence, I do not have any hesitation to confirm the addition of ₹ 8,85,211/- on account of bogus purchase during the year consideration as well as re-opening of assessment under section 147 of the I.T. Act.” 5. I find that this issue

Shri Bharat Hastimal Shah, Mumbai vs. Income Tax Officer Ward-19(1)(2), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 1833/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Oct 2018AY 2009-10

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1833/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2009-10) Shri Bharat Hastimal Shah Income Tax Officer Ward- M/S Neelam Industries, 184, 19(1)(2) Trambak Parashuram Street, Matru Mandir, Nana Chowk Vs. 6Th Kumbharwada, Mumbai- Mumbai-400 007 400 004 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा िं./Pan No. Aljps1354H अपीलाथी की ओर े / Appellant By : Shri Vimal Punmiya, Ar प्रत्यथी की ओर े / Respondent By : Shri Sk Bepari, Dr ुनवाई की तारीख / Date Of Hearing: 22.10.2018 घोषणा की तारीख / Date Of Pronouncement : 22.10.2018 Aadosa / O R D E R

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri SK Bepari, DR
Section 143(2)Section 143(3)Section 147

directing the AO to restrict the addition made by AO being estimate of profit percentage at the rate of 6.5 % on bogus purchases. For this assessee has raised following ground No. 1: - “1. On the facts and circumstances of the case and in law the learned Commissioner of Income ... Appeal) erred in (a) Confirming addition of Rs. 630380/- to the total income of the appellant by estimating profit element @ 6.5% on alleged bogus purchase of ₹ 9698146/-. (b) estimating rate of profit at 6.5% on alleged bogus purchases over and above gross profit declared of 4.48% by the appellant

Shri Suresh Amarlal Mehta, Mumbai vs. Income Tax Officer 19(3)(4), Mumbai

In the result, Ground of Appeal Nos

ITA 1673/MUM/2018[2011-12]Status: DisposedITAT Mumbai22 Oct 2018AY 2011-12

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 1673/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2011-12) Shri Suresh Amarlal Mehta The Income Tax Officer, M/S Nelco Steel India 29, 2 Nd Ward 19(3)(4) Floor, Habib Bldg, 2 Nd Matru Mandir, Mumbai Vs. Panjrapole Lane, C.P. Tank Mumbai-400 004 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Adbpm7463M अपीलाथी की ओर े / Appellant By : None प्रत्यथी की ओर े / Respondent By : Shri Sk Bepari, Dr ुनवाई की तारीख / Date Of Hearing: 22.10.2018 घोषणा की तारीख / Date Of Pronouncement : 22.10.2018 Aadosa / O R D E R

For Appellant: NoneFor Respondent: Shri SK Bepari, DR
Section 133(6)Section 143(3)Section 147

appeal of assessee is against the order of CIT(A) confirming the addition made by AO applying the profit rate at 12.5% of the bogus purchase. For this assessee has raised following ground: - “Being aggrieved by the order passed by the Learned Assessing Officer (A.O.) u/s 143(3) r.w.s ... erred in confirming the action of the A.O and approving the addition calculated by the A.O on alleged bogus purchases without appreciating the facts that the opinion of the A.O is based on merely presumptions and sub conjectures and not on any material evidences corroborating the purchases when

Deputy Commissioner of Income-Tax vs. Chetas Control Systems Pvt. Ltd., Pune

In the result, the appeal of Revenue is dismissed

ITA 1302/PUN/2016[2012-13]Status: DisposedITAT Pune16 Oct 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1302/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 The Dy. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle 1(1), Pune …. Vs. Chetas Control Systems Pvt. Ltd., Plot No.1, S.No.8+9, Chetas House, Shree Sidhatek Hsg. Society, Sutarwadi, Pashan, …. प्रत्यथी / Respondent Pune – 411021 Pan: Aaacc7437N अऩीऱाथी की ओर से / Appellant By : Shri Rajesh Gawli प्रत्यथी की ओर से / Respondent By : None घोषणा की तारीख / सुनवाई की तारीख / Date Of Hearing : 01.10.2018 Date Of Pronouncement: 16.10.2018

For Appellant: Shri Rajesh GawliFor Respondent: None
Section 133ASection 271(1)(c)Section 3Section 37

dated 30.07.2014, the Assessing Officer first held the assessee to have concealed its income in the form of bogus purchases. Further, the Assessing Officer held the assessee to have furnished inaccurate particulars of income within meaning of section 3 271(1)(c) of the Act and has committed default ... perusal of para 8.3 of penalty order, the Assessing Officer holds the assessee to have concealed particulars of its income in the form of bogus purchases and further holds that the assessee has furnished inaccurate particulars of income within meaning of section 271(1)(c) read with Explanation

Mr.Girish H. Jain, Mumbai vs. ITO Ward-19(1)(3), Mumbai

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

ITA 1404/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Oct 2018AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 1404/Mum/2018 (Inaqa-Arna Baya- / Assessment Year:2009-10) Aayakr Apila Sam./ Ita No. 1405/Mum/2018 (Inaqa-Arna Baya- / Assessment Year:2010-11) Mr. Girish H. Jain The Income Tax Officer, (Prop. Of Regent Steel & Ward-19(1)(3) Room No. 220, 2Nd Floor, Engineering & Co.) 22, Room No. 2, 2Nd Floor, Vs. Matru Mandir, Tardeo Road, 23/25/27, Guruchhaya Building, 1St Mumbai-400 007 Parsiwada, V.P. Road, Mumbai-400 004 Apilaaqai- / Appellant) (P`%Yaqaai-/ Respondent) . स्थायीलेखा िं./Pan No. Adspj9929L अपीलाथीकीओर े/ Appellant By : Shri Dinkle Hariya, Ar प्रत्यथीकीओर े/ Respondent By : Shri Akhtar H Ansari, Dr ुनवाईकीतारीख/ Date Of Hearing: 17-10-2019 घोषणाकीतारीख/ Date Of Pronouncement : 17-10-2019

For Appellant: Shri Dinkle Hariya, ARFor Respondent: Shri Akhtar H Ansari, DR
Section 143(3)Section 147

assessee is against the order of CIT(A) confirming the addition of the AO in estimating the profit rate at 12.5% of the bogus purchases. The facts and circumstances are exactly identical in both the AYs i.e. AY 2009-10 & 2010-11. Hence, we take the facts from ... given facts of the case. Even in this case, the assessee has also paid the VAT element on these bogus purchases. Hence, we direct the AO to recompute the income after applying profit rate at the rate of 5% on these bogus purchases and compute the income accordingly

Assistant Commissioner of Income-Tax vs. M/S. Yog Industries Ltd., Aurangabad

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

ITA 882/PUN/2015[2008-09]Status: DisposedITAT Pune15 Oct 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.866 & 867/Pun/2015 यििाारण वषा / Assessment Years : 2005-06 & 2006-07 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.868 & 869/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.881 & 882/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 The Asst. Commissioner Of Income-Tax, अऩीऱाथी/Appellant Circle 3, Aurangabad …. Vs. Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, …. प्रत्यथी / Respondent Aurangabad-431001 Pan: Aaacy1238P

For Appellant: None
Section 132Section 143(3)Section 153ASection 271(1)(c)

penalty order passed by Assessing Officer, where the assessee was held to have concealed the particulars of income in the form of bogus purchases and to have furnished inaccurate particulars of income. Again, the Assessing Officer has not come to a finding as to which limb of section

Assistant Commissioner of Income-Tax vs. M/S. Yog Industries Ltd., Aurangabad

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

ITA 881/PUN/2015[2007-08]Status: DisposedITAT Pune15 Oct 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.866 & 867/Pun/2015 यििाारण वषा / Assessment Years : 2005-06 & 2006-07 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.868 & 869/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.881 & 882/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 The Asst. Commissioner Of Income-Tax, अऩीऱाथी/Appellant Circle 3, Aurangabad …. Vs. Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, …. प्रत्यथी / Respondent Aurangabad-431001 Pan: Aaacy1238P

For Appellant: None
Section 132Section 143(3)Section 153ASection 271(1)(c)

penalty order passed by Assessing Officer, where the assessee was held to have concealed the particulars of income in the form of bogus purchases and to have furnished inaccurate particulars of income. Again, the Assessing Officer has not come to a finding as to which limb of section

Yog Industries Ltd., Aurangabad vs. Assistant Commissioner of Income-Tax

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

ITA 869/PUN/2015[2008-09]Status: DisposedITAT Pune15 Oct 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.866 & 867/Pun/2015 यििाारण वषा / Assessment Years : 2005-06 & 2006-07 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.868 & 869/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, अऩीऱाथी/Appellant Aurangabad-431001 …. Pan: Aaacy1238P Vs. The Asst. Commissioner Of Income-Tax, …. प्रत्यथी / Respondent Circle 1, Aurangabad आयकर अपीऱ सं. / Ita Nos.881 & 882/Pun/2015 यििाारण वषा / Assessment Years : 2007-08 & 2008-09 The Asst. Commissioner Of Income-Tax, अऩीऱाथी/Appellant Circle 3, Aurangabad …. Vs. Yog Industries Ltd., 10, Shriniketan Colony, Jalna Road, …. प्रत्यथी / Respondent Aurangabad-431001 Pan: Aaacy1238P

For Appellant: None
Section 132Section 143(3)Section 153ASection 271(1)(c)

penalty order passed by Assessing Officer, where the assessee was held to have concealed the particulars of income in the form of bogus purchases and to have furnished inaccurate particulars of income. Again, the Assessing Officer has not come to a finding as to which limb of section