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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

Tirupati Commodities Implex P.Ltd, Mumbai vs. DCIT CC-6, Mumbai

Appeal stands dismissed

ITA 4399/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Feb 2018AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 4399-4400/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Tirupati Commodities Impex Deputy Commissioner Of Private Limited Income-Tax [Earlier Known As Tirupati Iron & Central Circle-6 बनाम/ Impex Pvt.Ltd] Mumbai Office No.901,9Th Floor Vs. Lodha Supremus Senapati Bapat Marg Lower Parel Mumbai-400 012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-3064-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3940-3941/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Deputy Commissioner Of Tirupati Commodities Impex Income-Tax Private Limited Central Circle 1(4) [Earlier Known As Tirupati Iron बनाम/ Room No.902, 9Th Floor & Impex Pvt.Ltd] Office No.901,9Th Floor Old Cgo Building, M.K.Road Vs. Lodha Supremus Churchgate Senapati Bapat Marg Mumbai-400 020 Lower Parel Mumbai-400 012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-3064-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Prateek Jain, Ld. ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 132(1)Section 143(3)Section 153A

Assessment Years [AY] 2010-11 & 2011-12 which contest separate orders of first appellate authority qua confirmation of certain addition on account of alleged bogus purchases. Since common issues are involved, we dispose-off the same by way of this common order for the sake of convenience & brevity. First ... angles, channels and TMT bars and its main customers were from telecom infra and power transmissions sectors. It was noted that the assessee obtained bogus purchase bills from a person namely Pramod Kumar Singh and his various concerns without actually buying any goods. The assessee defended the purchases made

ITO 32(2)(4), Mumbai vs. Nisha Mayur Kamdar, Mumbai

The appeals stands dismissed

ITA 405/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.405/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 32(2)(4) Nisha Mayur Kamdar बनाम/ Room No. 306, 3Rd Floor 705, Shashi Apartment C-11, Pratyakshar Kar Bhawan Devidas Lane, Borivali (W) Vs. Bkc, Bandra, Mumbai-400 051 Mumbai – 400 092 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Apdpk-8142-F (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5742/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Nisha Mayur Kamdar Income Tax Officer 32(2)(4) 705, Shashi Apartment Room No. 306, 3Rd Floor बनाम/ Devidas Lane, Borivali (W) C-11, Pratyakshar Kar Mumbai – 400 092 Bhawan Vs. Bkc, Bandra, Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Apdpk-8142-F (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Aarju Garodia, Ld. Sr. AR
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/ITO.32(2)(4)/ITA-134/2014-15 dated 01/12/2015 qua addition on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(4) [AO] u/s 143(3) read with Section ... Income Tax Act, 1961 on 27/02/2015 wherein the assessee has been saddled with addition of Rs.1,38,57,521/- on account of certain alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident individual engaged in the business of trading of building material under proprietary

DCIT Cen Cir 1(4), Mumbai vs. Tirupati Iron & Impex P.Ltd, Mumbai

Appeal stands dismissed

ITA 3940/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Feb 2018AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 4399-4400/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Tirupati Commodities Impex Deputy Commissioner Of Private Limited Income-Tax [Earlier Known As Tirupati Iron & Central Circle-6 बनाम/ Impex Pvt.Ltd] Mumbai Office No.901,9Th Floor Vs. Lodha Supremus Senapati Bapat Marg Lower Parel Mumbai-400 012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-3064-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3940-3941/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Deputy Commissioner Of Tirupati Commodities Impex Income-Tax Private Limited Central Circle 1(4) [Earlier Known As Tirupati Iron बनाम/ Room No.902, 9Th Floor & Impex Pvt.Ltd] Office No.901,9Th Floor Old Cgo Building, M.K.Road Vs. Lodha Supremus Churchgate Senapati Bapat Marg Mumbai-400 020 Lower Parel Mumbai-400 012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacct-3064-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Prateek Jain, Ld. ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 132(1)Section 143(3)Section 153A

Assessment Years [AY] 2010-11 & 2011-12 which contest separate orders of first appellate authority qua confirmation of certain addition on account of alleged bogus purchases. Since common issues are involved, we dispose-off the same by way of this common order for the sake of convenience & brevity. First ... angles, channels and TMT bars and its main customers were from telecom infra and power transmissions sectors. It was noted that the assessee obtained bogus purchase bills from a person namely Pramod Kumar Singh and his various concerns without actually buying any goods. The assessee defended the purchases made

ACIT 13(3)(2), Mumbai vs. Technotrade Impex India P Ltd, Mumbai

In the result, appeal filed by the revenue for assessment year 2010-11 is treated as allowed for the statistical purposes and the cross objection filed by the assessee is dismissed

ITA 3834/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Feb 2018AY 2010-11

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3834/Mum/2016 (धििाारण वर्ा / Assessment Year: 2010-11) The Acit-13(3)(2), Vs. M/S Technotrade Impex Room No. 229, 2Nd Floor, India Pvt. Ltd., Aayakar Bhavan, 19/40/C-2, M.K. Road, Seksaria Indl. Estate, Mumbai - 400020 Sv Road, Malad (W), Mumbai - 400064 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacct1000G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & प्रत्याक्षेप सं /Co No. 159/Mum/2017 (Arising Out Of Ita No. 3834/Mum/2016) (धििाारण वर्ा / Assessment Year: 2010-11) M/S Technotrade Impex India Vs. The Acit-13(3)(2), Pvt. Ltd., Room No. 229, 2Nd Floor, 19/40/C-2, Aayakar Bhavan, Seksaria Industrial Estate, M.K. Road, Chincholi Bunder Road, Mumbai - 400020 Off Sv Road, Malad (W), Mumbai - 400064 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacct1000G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri H.N. Singh ( Cit Dr) यनर्ावररती की ओर से /Assessee By : Dr. K. Shivram & Ms. Neelam (Ar) सुनर्ाई की तारीख / Date Of Hearing : 30/01/2018 घोषणा की तारीख/Date Of Pronouncement: 28/02/2018 आदेश / O R D E R Per Ram Lal Negi, Jm These Are The Appeal & Cross Objection Filed By The Revenue & The Assessee Against The Order Dated 23.03.2016 Passed By The Ld. Commissioner

For Appellant: Dr. K. Shivram & Ms. Neelam (AR)For Respondent: Shri H.N. Singh ( CIT DR)
Section 133Section 133ASection 143

genuineness of the transaction. The assessee also filed to produce the parties before the AO. Accordingly, the AO determined the total amount of bogus purchases at Rs. 10,49,70,098/-made from 31 parties during the financial year relevant to the assessment year under consideration and added the said ... deleting the addition of Rs. 10,26,47,961/- out of total addition of Rs. 10,49,70,098/- made on account of bogus purchases. 2. Whether on the facts and the circumstances of the case and in law, the Ld. CIT (A) was right in deleting the addition without

Nisha Kamdar, Mumbai vs. ITO WD 32(2)(3), Mumbai

The appeals stands dismissed

ITA 5742/MUM/2015[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.405/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 32(2)(4) Nisha Mayur Kamdar बनाम/ Room No. 306, 3Rd Floor 705, Shashi Apartment C-11, Pratyakshar Kar Bhawan Devidas Lane, Borivali (W) Vs. Bkc, Bandra, Mumbai-400 051 Mumbai – 400 092 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Apdpk-8142-F (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5742/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Nisha Mayur Kamdar Income Tax Officer 32(2)(4) 705, Shashi Apartment Room No. 306, 3Rd Floor बनाम/ Devidas Lane, Borivali (W) C-11, Pratyakshar Kar Mumbai – 400 092 Bhawan Vs. Bkc, Bandra, Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Apdpk-8142-F (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Aarju Garodia, Ld. Sr. AR
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/ITO.32(2)(4)/ITA-134/2014-15 dated 01/12/2015 qua addition on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(4) [AO] u/s 143(3) read with Section ... Income Tax Act, 1961 on 27/02/2015 wherein the assessee has been saddled with addition of Rs.1,38,57,521/- on account of certain alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident individual engaged in the business of trading of building material under proprietary

Mayur Kamdar, Mumbai vs. ITO WD 32(2)(3), Mumbai

The appeals stands dismissed

ITA 5741/MUM/2015[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5089/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 32(2)(3) Mayur R.Kamdar बनाम/ Room No. 305, 3Rd Floor 705, Shashi Apartment C-11, Pratyakshar Kar Bhawan Devidas Lane, Borivali (W) Vs. Bkc, Bandra, Mumbai-400 051 Mumbai – 400 092 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5741/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Mayur R.Kamdar Income Tax Officer 32(2)(3) 705, Shashi Apartment Room No. 305, 3Rd Floor बनाम/ Devidas Lane, Borivali (W) C-11,Pratyaksh Kar Bhawan Vs. Mumbai – 400 092 Bkc, Bandra Mumbai-400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Aarju Garodia, Ld. Sr. AR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Income-Tax (Appeals)-44 [CIT(A)], Mumbai, Appeal No.CIT(A)-44/ITA-135/32(2)(3)/2014-15 dated 01/09/2015 qua addition on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(3) [AO] u/s 143(3) read with Section ... Income Tax Act, 1961 on 16/03/2015 wherein the assessee has been saddled with addition of Rs.90,43,090/- on account of certain alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident individual engaged in the business of trading of building material under proprietary concern

ITO 32(2)(3), Mumbai vs. Mayur R. Kamdar, Mumbai

The appeals stands dismissed

ITA 5089/MUM/2015[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5089/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 32(2)(3) Mayur R.Kamdar बनाम/ Room No. 305, 3Rd Floor 705, Shashi Apartment C-11, Pratyakshar Kar Bhawan Devidas Lane, Borivali (W) Vs. Bkc, Bandra, Mumbai-400 051 Mumbai – 400 092 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5741/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Mayur R.Kamdar Income Tax Officer 32(2)(3) 705, Shashi Apartment Room No. 305, 3Rd Floor बनाम/ Devidas Lane, Borivali (W) C-11,Pratyaksh Kar Bhawan Vs. Mumbai – 400 092 Bkc, Bandra Mumbai-400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afupk-8611-C (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Thakrar, Ld. ARFor Respondent: Aarju Garodia, Ld. Sr. AR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Income-Tax (Appeals)-44 [CIT(A)], Mumbai, Appeal No.CIT(A)-44/ITA-135/32(2)(3)/2014-15 dated 01/09/2015 qua addition on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Income Tax Officer- 32(2)(3) [AO] u/s 143(3) read with Section ... Income Tax Act, 1961 on 16/03/2015 wherein the assessee has been saddled with addition of Rs.90,43,090/- on account of certain alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident individual engaged in the business of trading of building material under proprietary concern

DCIT CC 3(1) Cen RG 3, Mumbai vs. Oswal & Associates, Mumbai

Appeal stands allowed for statistical purposes

ITA 3284/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 3197 &3198/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Assistant Commissioner Of Oswal & Associates बनाम/ Income-Tax 205, Marine Chambers Central Circle 3(1) 43, New Marine Lines Vs. Mumbai Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3284 &3285/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Deputy Commissioner Of Oswal & Associates Income-Tax 205, Marine Chambers बनाम/ Central Circle 3(1) 43, New Marine Lines 1924, 19Th Floor Vs. Mumbai-400 020 Air India Building Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-F (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Prateek Jain,Ld.Ar Revenue By : Saurabh Kumar Rai, Ld. Dr

For Appellant: Prateek Jain,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 143(1)Section 143(3)Section 147

take up assessee’s appeal ITA No. 3197/Mum/2017 for AY 2011-12, where the assessee is aggrieved by certain additions on account of alleged bogus purchases as confirmed by Ld. Commissioner of Income Tax (Appeals)-51, Mumbai [CIT(A)], Appeal No. CIT(A)-51/IT-37/2015-16 dated 21/02/2017. The assessment ... construction activity at various projects and therefore full disallowance thereof was not justified. Finally, the impugned additions were restricted to 12.5% of the alleged bogus purchases by Ld. CIT(A) by making following observations:- 11. In view of the above discussion, it may be said that the assessee has furnished

DCIT 5(2)(1), Mumbai vs. Jaimin Jewellery Exports P.Ltd, Mumbai

In the result, appeal filed by the assessee for the assessment year 2007-

ITA 3203/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3195/Mum/2017 (धििाारण वर्ा / Assessment Year: 2007-08) M/S Jaimin Jewellery Exports, Vs. The Acit-19(2), Mumbai 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj2140C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3194/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) M/S Jaimin Jewellery Exports Vs. The Acit-5(2)(1), Mumbai Pvt. Ltd., 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3203/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) The Dy. Commissioner Of Income Vs. M/S Jaimin Jewellery Exports Tax, Circle 5(2)(1), Pvt. Ltd., Room No. 571, Aayakar Bhavan, C/O Mehta Family Trust, M.K. Road, 52, Marble Arch, Mumbai - 400020 G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Hari S. Raheja( AR)For Respondent: Shri Com. V. Rajguru (Sr.DR)
Section 143Section 147

assessment was re-opened an addition of Rs. 1,42,99,972/- was made on account of bogus purchases made by the assessee from Sun Diamonds and Mihir Diamonds on the ground that as per the information received from the Director General of Assessment Years ... contended that the goods were genuinely purchased. However, rejecting the contention of the assessee, the AO made addition of the total amount of bogus purchases made by the assessee during the year relevant to the assessment year under consideration. 3. Aggrieved by the assessment order, the assessee challenged the same

Oswal & Associates, Mumbai vs. DCIT CC 3(1), Mumbai

Appeal stands allowed for statistical purposes

ITA 3197/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos. 3197 &3198/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Assistant Commissioner Of Oswal & Associates बनाम/ Income-Tax 205, Marine Chambers Central Circle 3(1) 43, New Marine Lines Vs. Mumbai Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. Nos. 3284 &3285/Mum/2017 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Deputy Commissioner Of Oswal & Associates Income-Tax 205, Marine Chambers बनाम/ Central Circle 3(1) 43, New Marine Lines 1924, 19Th Floor Vs. Mumbai-400 020 Air India Building Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafo-0056-F (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Prateek Jain,Ld.Ar Revenue By : Saurabh Kumar Rai, Ld. Dr

For Appellant: Prateek Jain,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld. DR
Section 143(1)Section 143(3)Section 147

take up assessee’s appeal ITA No. 3197/Mum/2017 for AY 2011-12, where the assessee is aggrieved by certain additions on account of alleged bogus purchases as confirmed by Ld. Commissioner of Income Tax (Appeals)-51, Mumbai [CIT(A)], Appeal No. CIT(A)-51/IT-37/2015-16 dated 21/02/2017. The assessment ... construction activity at various projects and therefore full disallowance thereof was not justified. Finally, the impugned additions were restricted to 12.5% of the alleged bogus purchases by Ld. CIT(A) by making following observations:- 11. In view of the above discussion, it may be said that the assessee has furnished

Jaimin Jewellery Exports, Mumbai vs. ACIT 19(2), Mumbai

In the result, appeal filed by the assessee for the assessment year 2007-

ITA 3195/MUM/2017[2007-08]Status: DisposedITAT Mumbai28 Feb 2018AY 2007-08

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 3195/Mum/2017 (धििाारण वर्ा / Assessment Year: 2007-08) M/S Jaimin Jewellery Exports, Vs. The Acit-19(2), Mumbai 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfj2140C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3194/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) M/S Jaimin Jewellery Exports Vs. The Acit-5(2)(1), Mumbai Pvt. Ltd., 52, Marble Arch, G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) आिकर अपील सं./Ita No. 3203/Mum/2017 (धििाारण वर्ा / Assessment Year: 2009-10) The Dy. Commissioner Of Income Vs. M/S Jaimin Jewellery Exports Tax, Circle 5(2)(1), Pvt. Ltd., Room No. 571, Aayakar Bhavan, C/O Mehta Family Trust, M.K. Road, 52, Marble Arch, Mumbai - 400020 G Dashukh Marg, Peddar Road, Mumbai – 400026 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj9820F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Hari S. Raheja( AR)For Respondent: Shri Com. V. Rajguru (Sr.DR)
Section 143Section 147

assessment was re-opened an addition of Rs. 1,42,99,972/- was made on account of bogus purchases made by the assessee from Sun Diamonds and Mihir Diamonds on the ground that as per the information received from the Director General of Assessment Years ... contended that the goods were genuinely purchased. However, rejecting the contention of the assessee, the AO made addition of the total amount of bogus purchases made by the assessee during the year relevant to the assessment year under consideration. 3. Aggrieved by the assessment order, the assessee challenged the same