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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

Bhawani Singh Rathore, Mumbai vs. Asst CIT Cir 24(1), Mumbai

Appeal stands dismissed

ITA 7365/MUM/2016[2009-10]Status: DisposedITAT Mumbai09 Feb 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.7365/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Bhawani Singh Rathore Assistant Commissioner Of बनाम/ Income Tax Circle 24(1) 1009/B-Wing 6Th Floor, Piramal Chambers, Aditya Vardhan,Chandiwali Vs. Andheri(E), Mumbai-400 059 Lalbaug Mumbai-400 012 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Adypr-3619-R (अपीलाथ" /Appellant) (""थ" / Respondent) : Revenue By : V. Jenardhanan, Ld.Dr Assessee By : Bhupendra Shah,Ld.Ar सुनवाई की तारीख / : 06/02/2018 Date Of Hearing घोषणा की तारीख / : 09 /02/2018 Date Of Pronouncement

For Appellant: Bhupendra Shah,Ld.ARFor Respondent: V. Jenardhanan, Ld.DR
Section 133(6)Section 143(2)Section 143(3)Section 147Section 148Section 69C

/IT-473/ACIT-24(1)/15-16 dated 2 Bhawani Singh Rathore Assessment Year 2009-10 19/10/2016 qua confirmation of certain additions u/s 69C on account of alleged bogus purchases. The assessment for impugned AY was framed by Ld. Assistant Commissioner of Income Tax-Circle 24(1), Mumbai [AO] u/s 143(3) read with ... subjected to an assessment u/s 143(3) read with Section 147 for impugned AY at Rs.1,91,34,370/- after addition of certain bogus purchases for Rs.16,90,859/-. The original return was filed by the assessee on 29/09/2009 at Rs.1,69,89,970/- which was assessed

DCIT Cen Cir 1(4), Mumbai vs. Mp Recycling Co P Ltd, Mumbai

ITA 6385/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Feb 2018AY 2009-10

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./6385/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy. Cit-Cc-1(4) M/S. M.P. Recycling Co. Pvt. Ltd., Room No.902, Pratishta Bhavan, 9Th Floor, 51-53, A-Wing, Mittal Court, J.B. Marg, Vs. Old Cgo Bldg. Annexe, M.K. Road, Nariman Point, Mumbai-400 021. Mumbai-400 020. Pan:Aadcm 3153 A (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Y.K. Bhaskar-Cit-Dr अपीलाथ" क" ओर से /Assessee By: Shri Rakesh Joshi सुनवाई क" तारीख / Date Of Hearing: 16/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 07/ 02/2018 लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 09/08/2016 Of The Cit(A)- 47,Mumbai,The Assessing Officer (Ao)Has Filed Present Appeal.Assessee-Company Is Engaged In The Business Of Ship Breaking & Is A Trader In Steel Items.It Also Produces Of Steel Pellets.It Filed Its Return Of Income On 30/ 09/ 2009.Pursuant To Search Proceedings,The Assessee Filed Its Return Of Income On 20/ 06/ 2012,Declaring Total Income At Rs.3,86,03,702/-.The Completed Assessment,On 27/03/2014, Determining Its Income At Rs.5,95,67,159 U/S.143(3) R.W.S. 153A Of The Act.

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Y.K. Bhaskar-CIT-DR
Section 133Section 143(3)

Rs.5,95,67,159 u/s.143(3) r.w.s. 153A of the Act. 2.First ground of appeal is about restricting the addition on account of bogus purchases from Rs. 1.70 crores to Rs. 12.06 lakhs. During the search proceedings, it was found that the assessee had booked bogus expenditure by obtaining bogus ... challans etc. After considering the explanation filed by the assessee, the AO held that sufficient evidences existed to show that the assessee had made bogus purchases, that the statements of PKS were recorded on 28/02/2011 wherein he had admitted that bogus bills were issued to various parties

Ramniklal Brothers, Thane vs. ITO WD 3(2), Thane

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

ITA 3155/MUM/2017[2011-12]Status: DisposedITAT Mumbai06 Feb 2018AY 2011-12

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 3155/Mum/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Ramniklal Brothers Income Tax Officer, Ward 3(2), बनाम/ Pehlaj Kunj, Lohar Ali, Ashar It Park, Road No. 16Z, Vs. Thane-400 601 Wagle Industrial Estate-400 604 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaffr 8718 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Vijay Mehta ""यथ" क" ओर से/Respondent By : Smt. N. Hemlatha सुनवाई क" तार"ख / : 27.11.2017 Date Of Hearing घोषणा क" तार"ख / : 06.02.2018 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) Dated 02.01.2017 & Pertains To Assessment Year 2011-12. 2. The Issue Raised Is That Ld. Commissioner Of Income Tax (Appeals) Erred In Sustaining Disallowance Of 12.5% Of Bogus Purchase Amounting To Rs.25,16,287/-.

For Appellant: Shri Vijay MehtaFor Respondent: Smt. N. Hemlatha

assessment year 2011-12. 2. The issue raised is that ld. Commissioner of Income Tax (Appeals) erred in sustaining disallowance of 12.5% of bogus purchase amounting to Rs.25,16,287/-. 2 Ramniklal Brothers vs. ITO 3. In this case the Assessing Officer had noted that the assessee firm had made ... Income Tax (Appeals). The ld. Commissioner of Income Tax (Appeals) confirmed the action of the assessing officer in making addition of 12.5% of the bogus purchase. 5. Against the above order of ld. Commissioner of Income Tax (Appeals), the assessee is in appeal before the ITAT. 6. I have heard