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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

Murad Ibrahim Khan, Mumbai vs. ITO WD 19(3)(3), Mumbai

Appeal stands partly allowed for statistical purposes in terms of our above order

ITA 1782/MUM/2016[2010-11]Status: DisposedITAT Mumbai06 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1782/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Murad Ibrahim Khan Income Tax Officer Ward-19(3)(3) बनाम/ Room No.9, My Building Premises Matru Mandir Vs. Bandra(E),Mumbai-400 051 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Agzpk-9639-C (अपीलाथ" /Appellant) (""थ" / Respondent) : Revenue By : Saurabh Kumar Rai, Ld.Dr Assessee By : None सुनवाई की तारीख / : 03/04/2018 Date Of Hearing घोषणा की तारीख / : 06/04/2018 Date Of Pronouncement

For Appellant: NoneFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 144Section 68

also added to the income of the assessee. The assessee was saddled with another addition of Rs.12,640/- on account of certain alleged bogus purchases. Finally, the assessment was completed after making aggregate additions of Rs.129.76 Lacs on best judgment basis u/s 144 since the assessee failed to attend ... sufficient documentary evidences to demonstrate the same. This ground stands allowed for statistical purpose. The third addition of Rs.12,640/- on account of alleged bogus purchases stands confirmed for want of evidences. 6. The assessee, in one of the ground has contested assessment made u/s 144. However, we find

ITO 6(3)(3), Mumbai vs. Juliet Industries Ltd. (Formerly Known As Juliet Products Ltd.), Mumbai

ITA 5975/MUM/2016[2009-10]Status: DisposedITAT Mumbai04 Apr 2018AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5452/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Juliet Industries Limited Income Tax Officer 6(3)(3) Room No. 524, 5Th Floor A-313 बनाम/ Shah & Nayar Industrial Estate Aaykar Bhawan Vs. Lower Parel M.K.Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 5975/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 6(3)(3) Juliet Industries Limited Room No. 524, 5Th Floor A-313 बनाम/ Aaykar Bhawan Shah & Nayar Industrial Estate Vs. M.K.Road Lower Parel Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Vijay Mehta, Ld.ARFor Respondent: V.Vidhyadhar, Ld. DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 68

dated 14/03/2014 purportedly upon receipt of certain information from DGIT (Investigation) Assessment Year 2009-10 that the assessee obtained accommodation entries of bogus purchase bills during impugned AY from an entity namely Symphony Metalam Private Limited for Rs.9,990/- which is evident from reasons for reopening as extracted ... make fishing and roving inquiries in the reassessment proceedings so as to undo the already completed issues since the basis for reopening was bogus purchases for Rs.9,990/- and therefore, the reassessment proceedings were required to be confined to that extent only. The Ld. AR also contested the quantum additions

Juliet Industries Ltd, Mumbai vs. ITO 6(3)(3), Mumbai

ITA 5452/MUM/2016[2009-10]Status: DisposedITAT Mumbai04 Apr 2018AY 2009-10

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5452/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Juliet Industries Limited Income Tax Officer 6(3)(3) Room No. 524, 5Th Floor A-313 बनाम/ Shah & Nayar Industrial Estate Aaykar Bhawan Vs. Lower Parel M.K.Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 5975/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 6(3)(3) Juliet Industries Limited Room No. 524, 5Th Floor A-313 बनाम/ Aaykar Bhawan Shah & Nayar Industrial Estate Vs. M.K.Road Lower Parel Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Vijay Mehta, Ld.ARFor Respondent: V.Vidhyadhar, Ld. DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 68

dated 14/03/2014 purportedly upon receipt of certain information from DGIT (Investigation) Assessment Year 2009-10 that the assessee obtained accommodation entries of bogus purchase bills during impugned AY from an entity namely Symphony Metalam Private Limited for Rs.9,990/- which is evident from reasons for reopening as extracted ... make fishing and roving inquiries in the reassessment proceedings so as to undo the already completed issues since the basis for reopening was bogus purchases for Rs.9,990/- and therefore, the reassessment proceedings were required to be confined to that extent only. The Ld. AR also contested the quantum additions

Mehul Jayantilal Shah, Mumbai vs. ITO 32 (2) (3), Mumbai

Appeal stands dismissed

ITA 2738/MUM/2016[2010-11]Status: DisposedITAT Mumbai04 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1317/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-32(2)(3) Mehul Jayantilal Shah Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Pratyakshkar Bhavan Road No.5,Daulat Nagar Vs. Bandra Kurla Complex Borivali(E),Mumbai-400 066 Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.2738/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Mehul Jayantilal Shah Income Tax Officer-32(2)(3) Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Road No.5,Daulat Nagar Pratyakshakar Bhavan Vs. Borivali(E),Mumbai-400 066 Bandra Kurla Complex Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

Income-Tax (Appeals)-44 [CIT(A)], Mumbai, Appeal No.CIT(A)-44/ITO32(2)(3)/ITA149/14-15 dated 29/01/2016 qua certain additions on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(3),Mumbai [AO] u/s 143(3) read with section ... 28/02/2015 wherein the income of the assessee has been assessed at Rs.78.30 Lacs after certain additions u/s 69C on account of alleged bogus purchases as against returned income of Rs.3.65 Lacs filed by the assessee on 30/08/2010. None has appeared for assessee despite notice and no valid adjournment application

ITO 32(2)(3), Mumbai vs. Mehul Jayantilal Shah, Mumbai

Appeal stands dismissed

ITA 1317/MUM/2016[2010-11]Status: DisposedITAT Mumbai04 Apr 2018AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.1317/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-32(2)(3) Mehul Jayantilal Shah Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Pratyakshkar Bhavan Road No.5,Daulat Nagar Vs. Bandra Kurla Complex Borivali(E),Mumbai-400 066 Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.2738/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Mehul Jayantilal Shah Income Tax Officer-32(2)(3) Room No.305,3Rd Floor,C-11 701,Ratnadeep Building बनाम/ Road No.5,Daulat Nagar Pratyakshakar Bhavan Vs. Borivali(E),Mumbai-400 066 Bandra Kurla Complex Bandra(E),Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Awzps-2492-P (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

Income-Tax (Appeals)-44 [CIT(A)], Mumbai, Appeal No.CIT(A)-44/ITO32(2)(3)/ITA149/14-15 dated 29/01/2016 qua certain additions on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(3),Mumbai [AO] u/s 143(3) read with section ... 28/02/2015 wherein the income of the assessee has been assessed at Rs.78.30 Lacs after certain additions u/s 69C on account of alleged bogus purchases as against returned income of Rs.3.65 Lacs filed by the assessee on 30/08/2010. None has appeared for assessee despite notice and no valid adjournment application

Chirag Rajendra Shah, Mumbai vs. ITO WD 24(1)(4), Mumbai

In the result, these appeals by the assessee stand partly allowed

ITA 4086/MUM/2016[2009-10]Status: DisposedITAT Mumbai03 Apr 2018AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos. 4086 To 4088/Mum/2016 ("नधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Mr. Chirag Rajendra Shah Ito, Ward 24(1)(4), 502, 5Th Floor, C-13, D-305, Siddhi Vinayak Tower, बनाम/ Off Tank Road, Orlem, Malad, Pratyakshkar Bhavan, Vs. Mumbai-64 Bandra Kurla Complex, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afxps 7904 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri A. K. Sharma & Ms. Taneshka Sharma ""यथ" क" ओर से/Respondent By : Shri V. Vidhyadhar

For Appellant: Shri A. K. Sharma &For Respondent: Shri V. Vidhyadhar
Section 131Section 133(6)Section 143(1)Section 147Section 148Section 40A(3)Section 69C

raised in these appeals relate to the validity of the reopening as well as merits of confirmation of addition of 25% on account of bogus purchase as under: A.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 Rs.2,05,87,299/- Rs.66,60,332/- Rs.1,06,20,891/- 3. Since ... invalid. e) The AR argued that the addition was made on presumption and suspicion basis and that the case was reopened to verify the bogus purchases whereas the addition was made u/s 69C of the Income Tax Act. f) Further, the AO has not rejected the book of accounts

Ashraf Aziz Kasmani, Mumbai vs. Income Tax Officer 24(1)(2), Mumbai

In the result, the appeal by the assessee stands allowed for statistical purpose

ITA 235/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 Apr 2018AY 2009-10

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No.235/Mum/2018 ("नधा"रण वष" / Assessment Year: 2009-10) Ashraf Aziz Kasmani Ito-24(1)(2), बनाम/ Mistri Building, 1St Floor, Piramal Chambers, Lalbaug, Terri Gali, Versova, Andheri (W), Mumbai-400 012 Vs. Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ankpk 4918 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 28.03.2018 Date Of Hearing घोषणा क" तार"ख / : 02.04.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 30.10.2017 & Pertains To The Assessment Year 2009- 10. 2. The Grounds Of Appeal Read As Under: 1. On The Facts & Circumstances Of The Case & In Law, The Learned Commissioner Of Income Tax (Appeals) -36 Has Erred In Rejecting The Appeal Filed By The Assessee Manually & Not Electronically.

For Appellant: NoneFor Respondent: Ms. N. Hemalatha
Section 140Section 249Section 295

Appeals in respect of Assessment Order passed on or after 01.03.2016 be filed electronically. 3. This case pertains to 100% addition on account of bogus purchases. In this case, the appeal was filed before the ld. Commissioner of Income Tax (Appeals) on 30.6.2016 against the order passed by the Assessing

Simplex Metal & Alloys, Mumbai vs. Income Tax Officer 19(3)(3), Mumbai

In the result, this appeal filed by the assessee stands partly allowed

ITA 222/MUM/2018[2010-11]Status: DisposedITAT Mumbai02 Apr 2018AY 2010-11

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No.222/Mum/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Simplex Metal & Alloys Ito-19(3)(3) Shop No. 25, Ground Floor, Room No. 202, Matru Mandir, बनाम/ Harharwala Building, Tardeo Road, Mumbai-400 007 Vs. Ardeshir Dady Street, S.V.P. Road, Near Alankar Cinema, Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aanfs 5871 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 28.03.2018 Date Of Hearing घोषणा क" तार"ख / : 02.04.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 10.10.2017 & Pertains To The Assessment Year 2010- 11. 2. The Issue Raised Relates To The Validity Of Reopening & Confirming The Addition Of Rs.13,78,911/- On Account Of Bogus Purchases.

For Appellant: NoneFor Respondent: Ms. N. Hemalatha
Section 133(6)Section 143(1)Section 143(2)Section 143(3)

year 2010- 11. 2. The issue raised relates to the validity of reopening and confirming the addition of Rs.13,78,911/- on account of bogus purchases. 2 Simplex Metal & Alloys 3. The facts of the case in brief are that the assessee filed its return of income for A.Y.2010-11 ... Assessing Officer from DGIT Investigation (Mumbai) there are some parties who are engaged in the hawala transactions and are also involved in issuing bogus purchase bills for sale of material without delivery of goods, which information was based on information received by Revenue from Maharashtra Sales Tax Authority. Information

M. B. Services, Mumbai vs. Income Tax Officer Ward 26(2)(2), Mumbai

In the result, this appeal filed by the assessee stands partly allowed

ITA 20/MUM/2018[2010-11]Status: DisposedITAT Mumbai02 Apr 2018AY 2010-11

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No. 20/Mum/2018 ("नधा"रण वष" / Assessment Year: 2010-11) M. B. Services Ito, Ward 26(2)(2), Siddha Sadab, 2Nd Floor, C/11, 7Th Floor, बनाम/ Flat No. 9-10, Plot No. 123A, Pratyakshakar Bhavan, Bkc, Vs. Sion Matunga Scheme Road No. 24A, Bandra (East), Mumbai-400 051 Sion (West), Mumbai-400 022 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 27.03.2018 Date Of Hearing घोषणा क" तार"ख / : 02.04.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 27.10.2017 & Pertains To The Assessment Year 2010- 11. 2. The Issue Raised Is That The Ld. Commissioner Of Income Tax (Appeals) Erred In Sustaining 100% Of The Addition Amounting To Rs.10,25,048/- On Account Of Bogus Purchases.

For Appellant: NoneFor Respondent: Ms. N. Hemalatha

that the ld. Commissioner of Income Tax (Appeals) erred in sustaining 100% of the addition amounting to Rs.10,25,048/- on account of bogus purchases. 2 M. B. Services 3. Brief facts of the case are that the assessee is a firm engaged in the business of civil construction ... received information from Sales Tax Department through O/o DGIT (Inv.), Mumbai that during the year under consideration, the assessee had obtained entries of bogus purchases through the hawala parties thereby claiming to have incurred expenditure, which are not genuine. The names of the persons who have obtained the bogus bills