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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 - 18(1)(2), Mumbai vs. Bhavana Metal Company, Mumbai

ITA 5973/MUM/2016[2007-08]Status: DisposedITAT Mumbai04 Jul 2018AY 2007-08

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील आयकर अपील संसंसंसं./I.T.A./5973/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Income Tax Officer-18(1)(2) M/S. Bhavana Metal Company Room No.204, 2Nd Floor Shop No.7, Nathuram Poddar Marg Earnest House, Nariman Point Vs. 111/119, Thakurdwar Road, Mumbai-400 021. Mumbai-400 002. Pan:Aaafb 5010 H (अपीलाथ" /Appellant) (""यथ" / Respondent) C.O. No.70/Mum/2018 (Arising Out Of आयकर आयकर अपील अपील संसंसंसं./I.T.A./5973/Mum/2016) िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 वष" आयकर आयकर अपील अपील M/S. Bhavana Metal Company Vs. Income Tax Officer-18(1)(2) Mumbai-400 002. Mumbai-400 021. (""या"ेपक /Cross Pbjector) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Ram Tiwari-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Shailesh Parmar-Ar सुनवाई क" तारीख / Date Of Hearing: 12/06/2018 घोषणा क" तारीख / Date Of Pronouncement: 04/07/2018 लेखा सद"य लेखा सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 28/07/2016 Of The Cit(A)- 29,Mumbai,The Assessing Officer (Ao)Has Filed Present Appeal.The Assessee Has Raised Cross Objection.The Assessee Is Engaged In The Business Of Trading In Non Ferrous Metals.It Filed Its Return Of Income On 30/10/2007, Declaring Total Income At Rs. Nil.The Assessment Was Completed, U/S. 143(3) (Ii) R.W.S. 147 Of The Act,On 18Th March, 2015, Determining The Income Of The Assessee At Rs.50 Lakhs.

For Appellant: Shri Shailesh Parmar-ARFor Respondent: Shri Ram Tiwari-CIT-DR
Section 143(3)Section 68

made any comments about these documentary evidences. Secondly, the case before us is about accommodation entries and not about bogus purchases. 5.2.We find that in the cases of Vikram Mukti Lal Vora (supra),the Tribunal has dealt with the identical issue,that that in that matter issue of accommodation entries

Sanjay Kailash Gupta, Kalyan vs. ITO WD 3(4), Kalyan

In the result, this appeal filed by the assessee stands dismissed

ITA 7077/MUM/2016[2010-11]Status: DisposedITAT Mumbai02 Jul 2018AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No.7077/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) Sanjay Kailash Gupta The Income Tax Officer, बनाम/ 707, A7, Kingstone Yogidham, Ward 3(4), Kalyan Murbad Road, Shop No. 1, 2, 3, Kasturigram Society, Rani Mansion, Kalyan (West) Vs. Khadakpada, Kalyan (West) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Adtpg 0574 H (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. Aarju Garodia सुनवाई क" तार"ख / : 04.06.2018 Date Of Hearing घोषणा क" तार"ख / : 02.07.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Thane Dated 13.07.2016 & Pertains To The Assessment Year 2010-11. 2. The Issue Raised Is That Ld. Commissioner Of Income Tax (Appeals) Erred In Sustaining Disallowance Of 12.5 % Of Bogus Purchase.

For Appellant: NoneFor Respondent: Ms. Aarju Garodia
Section 133(6)Section 147Section 148Section 69C

assessment year 2010-11. 2. The issue raised is that ld. Commissioner of Income Tax (Appeals) erred in sustaining disallowance of 12.5 % of bogus purchase. 3. The grounds of appeal read as under: 2 Sanjay Kailash Gupta 1. On the facts and circumstances of the case ... case and in law, the Learned Commissioner (Appeals) erred in arriving at a disallowance by adopting a Gross Profit ratio of 12.50% on alleged bogus purchases, which is without any basis and justification and thereby confirming the addition of Rs.13,02,875 /-. The said percentage is very high

DCIT 15(1)(1), Mumbai vs. A.J. Buildcon P.Ltd, Mumbai

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

ITA 6204/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Jun 2018AY 2009-10

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6204/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) The Dy. Cit 15(1)(1), बिधम/ M/S. A. J. Buildcon Pvt. Ltd. Mumbai Room No. 470, 4Th 514, Marathon Max, Opp, Vs. Floor, Aayakar Bhavan, Nirmal Life Style, Lbs Maharshi Karve Road, Road, Mulund (W), Mumbai-400020. Mumbai-400080. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagca6548Q (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri M. V. Rajguru (Dr) Assessee By: Shri Dr. P. Daniel सुनवाई की तारीख / Date Of Hearing: 01.06.2018 घोषणा की तारीख /Date Of Pronouncement: 29.06.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 22.07.2016 Passed By The Commissioner Of Income Tax (Appeals) -24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - “1. "On The Farts & In The Circumstances Of The Case & In Taw, The Ld. C1T(A) Erred Directing The Assessing Officer To Delete The Entire Disallowance Of Rs.67,99Hl3Q/-Mad Account Of Alleged Bogus Purchases, Without Appreciating The Fact That The Said Seller Pa Were Found To Be Hawala Operators/ Bogus Billers?, As Per Findings Given By (He Sales A.Y.2009-10

For Appellant: Shri Dr. P. DanielFor Respondent: Shri M. V. Rajguru (DR)
Section 143(1)Section 147Section 148Section 40A

erred directing the Assessing Officer to delete the entire disallowance of Rs.67,99hl3Q/-mad account of alleged bogus purchases, without appreciating the fact That the said seller pa were found to be Hawala operators/ bogus billers?, as per findings given by (he Sales A.Y.2009-10 Department, Govt. of Maharashtra ... case and in law, the Ld. CIT(A) erred directing the Assessing Officer to delete the entire disallowance made on account of all bogus purchases, without appreciating the fact that the assessee had neither confirmation for purchases nor produced any evidences in the shape of stock register the course

Allied Digital Services Ltd, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, both the appeal filed by assessee is partly allowed

ITA 3569/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Jun 2018AY 2010-11

Bench: Shri G.S. Pannu & Shri Pawan Singhm/S Allied Digital Services Ltd. Dcit, Cc- 3, 13A, 13Th Floor, Earnest House, Mumbai. Ncpa, Nariman Point, Vs. Mumbai-400020. Pan: Aaaca5509K Appellant Respondent M/S Allied Digital Services Ltd. Dcit, Cc- 3, 13A, 13Th Floor, Earnest House, Mumbai. Ncpa, Nariman Point, Vs. Mumbai-400020. Pan: Aaaca5509K Appellant Respondent Appellant By : Shri Rakesh Joshi (Ar) Respondent By : Shri R.P. Meena (Cit-Dr) Date Of Hearing : 03.05.2018 Date Of Pronouncement : 29.06.2018 Order Under Section 254(1) Of Income –Tax Act Per Pawan Singh;

For Appellant: Shri Rakesh Joshi (AR)For Respondent: Shri R.P. Meena (CIT-DR)
Section 132Section 143(3)Section 14ASection 153ASection 253Section 254(1)

erred in confirming the action of Learned Assessing Officer in making an addition of Rs.5,35,91,882/- on account of alleged bogus purchases, without considering the facts and circumstances of the case. ITA No.3569 & 3570/M/16- M/s Allied Digital Services Ltd. 2) On the facts and circumstances of the case ... disallowance under section 14A for Rs. 1,25,66,049/-. On appeal before the ld. CIT(A), the addition on account of bogus purchases was sustained. However, the addition on account of disallowance under section 14A r.w. Rule 8D, the disallowance of interest expenses under Rule