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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 22(3)(1)- Erstwhile, Navi Mumbai vs. Amit S. Agarwal, Navi Mumbai

Appeal stand dismissed

ITA 5732/MUM/2015[2009-10]Status: DisposedITAT Mumbai12 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.5732/Mum/2015 (िनधा"रणवष" / Assessment Year: 2009-10) Income Tax Officer-28(1)(1) Amit S. Agarwal Room No.329, 3Rd Floor, Tower No.6 बनाम/ Flat No.101, Building No.51 Vashi Railway Station Complex, Vashi Seawoods Estate, Nerul(W) Vs. Navi Mumbai-400 705 Navi Mumbai-400 705 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabpa-3472-H (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenueby : Rajesh Kumar Yadav, Ld.Dr Assessee By : Manish V. Shah, Ld. Ar सुनवाईकीतारीख/ : 12/07/2018 Date Of Hearing घोषणाकीतारीख / : 12 /07/2018 Date Of Pronouncement

For Appellant: Manish V. Shah, Ld. ARFor Respondent: Rajesh Kumar Yadav, Ld.DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 69C

Income Tax Act,1961 on 30/09/2014 wherein the assessee has been saddled with certain addition of Rs.77.58 Lacs on account of alleged bogus purchases, which is the sole subject matter of this appeal. The original return of income filed by the assessee at Rs.6.18 Lacs was processed ... subjected to reassessment proceedings for impugned AY pursuant to receipt of certain information from Sales Tax Department, Maharashtra regarding dealers being indulging in bogus purchase bills without carrying out any actual business. Pursuant to the said information, it was found that the assessee made certain purchases aggregating to Rs.81

DCIT 25(3), Mumbai vs. Arihant Enterprises, Mumbai

Appeal stand partly allowed

ITA 5899/MUM/2013[2010-11]Status: DisposedITAT Mumbai11 Jul 2018AY 2010-11

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5899/Mum/2013 (िनधा"रणवष" / Assessment Year: 2010-11) Assistant Commissioner Of Income Tax-25(3) Arihant Enterprises Room No. 308, C-11 C-6, Hasmukh Chs Ltd. बनाम/ Bandra Kurla Complex, Bandra(E) Near Mandapeshwar Industrial Estate Vs. Mumbai – 400 051 Mcf, Uday Marg, Borivali(W) Mumbai – 400 092 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aahfa-0915-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & Co. No.272/Mum/2014 (िनधा"रणवष" / Assessment Year: 2010-11) Arihant Enterprises Assistant Commissioner Of Income Tax-25(3) C-6, Hasmukh Chs Ltd. Room No. 308, C-11 बनाम/ Near Mandapeshwar Industrial Estate Bandra Kurla Complex, Bandra(E) Vs. Mcf, Uday Marg, Borivali(W) Mumbai – 400 051 Mumbai – 400 092 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aahfa-0915-F (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Hitesh P.Shah, Ld. ARFor Respondent: Rajesh Kumar Yadav, Ld. DR
Section 133(6)Section 143(3)

developers in the impugned AY. 2. During assessment proceedings, upon receipt of certain information from Sales Tax Department, Maharashtra regarding suspicious dealers indulging in bogus purchase bills without delivering any material, it was noted that the assessee made aggregate purchase of Rs.35,54,956/- from four such dealers, the details ... transactions to factorize for profit earned by assessee against possible purchase of material in the grey market and undue benefit of VAT against such bogus purchases. We estimate the same @12.5% of alleged bogus purchases of Rs.35,54,956/- which comes to Rs.4,44,370/-. The addition to that extent

Asahi Infrastructure & Projects Ltd., Akola vs. DCIT - 6(1), Mumbai

The appeals stand allowed for statistical purposes

ITA 6134/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.6063/Mum/2016 (िनधा"रणवष" / Assessment Year:2011-12) Assistant Commissioner Of Income Asahi Infrastructure & Projects Limited 502, Isphani Building, 120/122 Tax- Circle 6(1)(2) बनाम/ Modi Street, Fort Room No.563, 5Th Floor, Vs. Mumbai-400 001 Aaykar Bhavan, M.K. Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaaca-8777-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6134/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Deputy Commissioner Of Income Tax -6(1) Asahi Infrastructure & Projects Limited Mumbai 502, Isphani Building, 120/122 बनाम/ Modi Street, Fort Vs. Mumbai-400 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaaca-8777-F (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Rajesh Kumar Yadav, Ld.DR
Section 133(6)Section 143(3)Section 145(2)

crores in the hands of the assessee. 3.4 Besides above, the assessee was saddled with addition of Rs.2.73 Lacs on account of certain alleged bogus purchases and another addition of Rs.2.73 Lacs on account of mismatch in Annual Information Return [AIR] data. 4. Aggrieved, the assessee contested the same with

ACIT (Cir.) - 6(1)(2), Mumbai vs. Asahi Infrastructure & Projects Ltd., Mumbai

The appeals stand allowed for statistical purposes

ITA 6063/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 Jul 2018AY 2011-12

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.6063/Mum/2016 (िनधा"रणवष" / Assessment Year:2011-12) Assistant Commissioner Of Income Asahi Infrastructure & Projects Limited 502, Isphani Building, 120/122 Tax- Circle 6(1)(2) बनाम/ Modi Street, Fort Room No.563, 5Th Floor, Vs. Mumbai-400 001 Aaykar Bhavan, M.K. Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaaca-8777-F (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6134/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Deputy Commissioner Of Income Tax -6(1) Asahi Infrastructure & Projects Limited Mumbai 502, Isphani Building, 120/122 बनाम/ Modi Street, Fort Vs. Mumbai-400 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaaca-8777-F (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Rajesh Kumar Yadav, Ld.DR
Section 133(6)Section 143(3)Section 145(2)

crores in the hands of the assessee. 3.4 Besides above, the assessee was saddled with addition of Rs.2.73 Lacs on account of certain alleged bogus purchases and another addition of Rs.2.73 Lacs on account of mismatch in Annual Information Return [AIR] data. 4. Aggrieved, the assessee contested the same with

DCIT 13(3)(1), Mumbai vs. Akhtar Hasan Rizvi, Mumbai

Appeal stand dismissed

ITA 1516/MUM/2016[2009-10]Status: DisposedITAT Mumbai10 Jul 2018AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.1516/Mum/2016 (िनधा"रणवष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Akhtar Hasan Rizvi 1St Floor, Rizvi House Tax-13(3)(1) बनाम/ 2Nd Floor, Aaykar Bhavan Hill Road, Bandra(W) Vs. M.K.Road Mumbai-400 050 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabpr-6978-H (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Rajesh Kumar Yadav, Ld.Dr : Vishwas V. Mehendale, Ld.Ar Assessee By सुनवाईकीतारीख/ : 10/07/2018 Date Of Hearing घोषणाकीतारीख / : 10/07/2018 Date Of Pronouncement

For Respondent: Rajesh Kumar Yadav, Ld.DR
Section 133(6)Section 143Section 143(1)Section 147Section 148

Mumbai, Appeal No.CIT(A)-20/ACIT-12(1)(1)/IT-145/2014-15 dated 30/12/2015 qua certain relief provided to the assessee on account of alleged bogus purchases. The assessment for impugned AY was framed by 2 Akhtar Hasan Rizvi Assessment Year: 2009-10 Ld. Assistant Commissioner of Income Tax-9(3), Mumbai ... 30/09/2009 which was processed u/s 143(1). In the quantum assessment, the assessee has suffered sole addition of Rs.82.62 Lacs on account of alleged bogus purchases which is the subject matter of this appeal. It has been noted that the appeal is delayed by 6 days which has not been