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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

Vinod S. Bhojania, Mumbai vs. ITO 5(1)(1), Mumbai

Appeal stands allowed

ITA 4043/MUM/2016[2010-11]Status: DisposedITAT Mumbai31 Jan 2018AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 4043/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Vinodkumar Santlal Bhojania Income Tax Officer 5(1)(1) 302,Kamla Hub, Plot No.53 It Main Office बनाम/ Near Costa Coffee Restaurant, Mumbai – 400 020 Vs. Jvpd Scheme,Juhu Vile Parle(W), Mumbai – 49 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aahpb-9402-A (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 4447/Mum/2016 (िनधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer 19(3)(5) Vinodkumar Santlal Bhojania Compair Equipments Co. 2Nd Floor, Matru Mandir बनाम/ 2,Aman Chambers Tardeo Road 1S T Floor,113 Vs. Mumbai – 400 007 Mama Parmanand Marg Mumbai – 400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aahpb-9402-A (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Satish Mody, Ld. ARFor Respondent: Rajat Mittal, Ld. DR
Section 133(6)Section 143(3)

Lacs filed by the assessee on 30/09/2010. The issue under revenue’s appeal is allowance of certain commission payments and certain addition against alleged bogus purchases. 2.2 During assessment proceedings, it was noted that the assessee paid commission of Rs.1,38,900/- to his son namely Rishabh Bhojania which ... disallowed for want of genuineness. 2.3 The second addition pertained to addition on account of alleged bogus purchases. Pursuant to receipt of certain information from DGIT Assessment Year 2010-11 (investigation), it was noted that the assessee stood beneficiary of bogus purchase bills of Rs.66,57,258/- from an entity

Akash Purochem P.Ltd, Mumbai vs. ITO 10(2)(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed whereas the appeal filed by the Revenue is allowed for statistical purposes

ITA 505/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Jan 2018AY 2009-10

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2009-10 M/S Akash Purochem Pvt. Ito-10(2)(1), Ltd. Aayakar Bhavan, M.K. Vs. 1/5 Kandhari Colony, 2Nd Road, Churchgate, Road, Chembur, Mumbai. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent Assessment Year: 2009-10 Ito-14(1)(1) M/S Akash Purochem Pvt. R. No. 431, 4Th Floor, Ltd. Vs. Aayakar Bhavan, M.K. 1/5 Kandhari Colony, 2Nd Road, Road, Chembur, Mumbai-400020. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent Assessment Year: 2010-11 M/S Akash Purochem Pvt. Ito-10(2)(1), Ltd. Aayakar Bhavan, M.K. Vs. 1/5 Kandhari Colony, 2Nd Road, Churchgate, Road, Chembur, Mumbai. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent

For Appellant: Mr. S.R. Parikh, ARFor Respondent: Mr. V. Vidhyadhar, DR
Section 133ASection 143(3)Section 147Section 148

Sales Tax Department had impounded non-excisable bills. The AO had also received information from the Sales Tax Department that it had made bogus purchase amounting to Rs.6,03,04,458/- during the previous year relevant to the assessment year 2009-10. M/s Akash Purochem Pvt. Ltd. by issuing notice ... tangible material before the AO in the shape of information from the Sales Tax Department, Government of Maharashtra, that the assessee had made bogus purchases from certain parties who were engaged in the activity of issuing accommodation bills only without actually supplying the goods. M/s Akash Purochem

DCIT CC 3(1) Cen RG 3, Mumbai vs. Sarovar Homes P.Ltd, Mumbai

ITA 466/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./466 & 467/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 & 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dy. Cit-Cent. Circle-3(1) M/S. Sarovar Homes Pvt. Ltd. Central Range-3, Room No.1924, 19Th Saira & Sona, Church Road, Opp. Everest Floor, Air India Building, Vs. Road Building, Andheri-Kurla Road Nariman Point, Andheri-Mumbai-400 004. Mumbai-400 021. Pan:Aabcs 3740 B (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri V. Vdhyadhar अपीलाथ" क" ओर से /Assessee By: Shri Bhupendra Shah सुनवाई क" तारीख / Date Of Hearing: 16/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 24/01/2018 लेखा सद"य लेखा सद"य, राजे"" के अनुसार लेखा सद"य लेखा सद"य राजे"" के अनुसार राजे"" के अनुसार/ Per Rajendra A.M.- राजे"" के अनुसार Challenging The Order Dated 30/11/2015 Of The Cit(A)-9,Mumbai The Assessing Officer(Ao) Has Filed The Present Appeals For The Above Mentioned Two Assessment Years (Ay.S).Assessee -Company Is A Contractor & Property Developer & Is Also A Trader In Building Material.The Details Of Filing Of Return Of Income, Returned Income, Date Of Assessment Etc. Are Summarized Below: A.Y. Roi Filed On Returned Income Assessment Dt. Assessed Income 2009-10 21/09/2009 Rs.6,14,308/- 30/09/2011 Rs.1,13,68,020/- 2010-11 13/10/2010 Rs.18,16,000/- 30/03/2014 Rs.2,96,35,580/-

For Appellant: Shri Bhupendra ShahFor Respondent: Shri V. Vdhyadhar
Section 148Section 69C

relied upon certain case laws.After considering the submissions of the assessee and the assessment order,the FAA referred to many a cases,dealing with bogus purchases,delivered by the Hon’ble Courts or the Tribunal. He He directed the assessee to furnish details of gross profit/net profit ratio ... Representative stated that the assessee had furnished all the necessary details before the AO,that provisions of section 69C could not be applied to bogus purchase cases,that the AO had not doubted the genuineness of the sales,that without purchases there could not be any sales.He relied upon