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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 20(1)(4), Mumbai vs. Dilip Sukhraj Gowani, Mumbai

Appeal stands partly allowed

ITA 3254/MUM/2017[2009-10]Status: DisposedITAT Mumbai08 Nov 2017AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 3254/Mum/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 20(1)(4) Dilip Sukhraj Gowani Room No.112 Room No.3/4, Ground Floor बनाम/ Piramal Chamber Bulding No.15, Jayabhai Niwas Vs. 1St Floor, Parel S.P.Road, 7Th Lane, Kamathipura Mumbai – 400 012 Mumbai – 400 008 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Akhpg-6430-D (अपीलाथ" /Appellant) (""थ" / Respondent) : Dilip S. Gowani (Assessee-In-Person) Assessee By : Revenue By : Suman Kumar, Ld.Dr सुनवाई की तारीख / : 04/10/2017 Date Of Hearing घोषणा की तारीख / : 08/11 /2017 Date Of Pronouncement आदेश / O R D E R

For Appellant: Revenue byFor Respondent: Suman Kumar, Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

/IT-214/20(1)(4)/2015-16 2 Dilip Sukhraj Gowani Assessment Year 2009-10 dated 20/02/2017 qua relief provided to the assessee against certain alleged bogus purchases made by the assessee. 2.1 Facts leading to the same are that the assessee being resident individual engaged as dealer of ferrous and non-ferrous ... impugned AY on 18/03/2015 where the income of the assessee was determined at Rs.2,74,01,900/- after certain additions on account of alleged bogus purchases for Rs.2,71,71,538/-. The original return was filed on 30/09/2009 at Rs.1,68,780/- which was processed u/s 143(1). The solitary

ITO 25(3)(5), Mumbai vs. Nayan M Shah (HUF), Mumbai

Appeal stands dismissed whereas assessee’s cross objections stands partly allowed

ITA 6372/MUM/2016[2009-10]Status: DisposedITAT Mumbai08 Nov 2017AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 6372/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 25(3)(5) Nayan Narendra Shah (Huf) Room No.608,C-10 (Prop. Padme Wire Industries) बनाम/ 306/A, Shyamkamal Building 6Th Floor, Pratyakshkar Bhavan Vs. Tejpal Road, Vile Parle(E) Bkc Bandra (E) Mumbai – 400 057 Mumbai – 400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aalhs-6023-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & Cross Objection No.124/Mum/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Nayan Narendra Shah (Huf) Income Tax Officer 25(3)(5) (Prop. Padme Wire Industries) Room No.608,C-10 बनाम/ 306/A, Shyamkamal Building 6Th Floor, Pratyakshkar Bhavan Vs. Tejpal Road, Vile Parle(E) Bkc Bandra (E) Mumbai – 400 057 Mumbai – 400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aalhs-6023-E (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dhiren P.Talati,Ld.ARFor Respondent: Suman Kumar, Ld.DR
Section 143(1)Section 143(2)Section 144Section 147Section 148

filed Cross Objection against the same. The revenue is aggrieved by relief given by Ld. CIT(A) to the assessee on account of certain bogus purchases. The registry has noted that the cross objection filed by the assessee has been filed with a delay of 109 days. The assessee, vide ... justice, the delay is condoned. The only ground pressed in the cross objection is the quantum of addition to be made against alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident HUF engaged in the business of manufacturing & reselling of copper wire, varnish, insulating

DCIT 15(3)(1), Mumbai vs. Topnotch Chemicals P.Ltd, Navi Mumbai

In the result, appeal filed by the revenue for assessment year 2011-12

ITA 6231/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 6231/Mum/2016 (धििाारण वर्ा / Assessment Year: 2011-12) The Dcit 15(3)(1), Vs. M/S Topnotch Chemicals Room No. 451, 4Th Floor, Private Limited, Aaykar Bhavan, Plot No. C-116, Maharshi Karve Road, Ttc Industrial Area, Mumbai - 400020 Thane Belapur Road, Pawane Village, Navi Mumbai - 400705 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact3865F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) & प्रत्याक्षेप सं./Co No. 155/Mum/2017 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Topnotch Chemicals Private Vs. The Dy. C.I.T. 15(3)(1), Limited, Room No. 451, 4Th Floor, Plot No. C-116, Aaykar Bhavan, Ttc Industrial Area, Maharshi Karve Road, Mumbai - 400020 Thane Belapur Road, Pawane Village, Navi Mumbai - 400705 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact3865F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri V. Jenardhanan (Dr) यनर्ावररती की ओर से /Assessee By : Dr. P. Daniel (Ar) सुनर्ाई की तारीख / Date Of Hearing : 14/08/2017 घोषणा की तारीख/Date Of Pronouncement: 08/11/2017 आदेश / O R D E R Per Ram Lal Negi, Jm The Present Appeal & Cross Objection Have Been Filed By The Revenue & The Assessee Respectively Against Order Dated 18/08/2016 Passed By The 2 Ita No. 6231/Mum/2016 & Co No. 155/Mum/2017 Assessment Year: 2011-12

For Appellant: Dr. P. Daniel (AR)For Respondent: Shri V. Jenardhanan (DR)
Section 133Section 143Section 147Section 148

gate pass, Lowry receipt/transportation receipt, weight measurement receipt and transporters bills for verification, show cause notice was issued as to why the amount of bogus purchases should not be 3 ITA No. 6231/MUM/2016 & CO No. 155/Mum/2017 Assessment Year: 2011-12 added back to the income. The assessee contended that ... parties before the AO. 3. Since, the assessee failed to establish the genuineness the transaction, the AO made addition of the total amount of bogus purchase amounting to Rs. 64,08,602/- to the income of the assessee. The assessee challenged the assessment order before

Popatlal N. Shah, Mumbai vs. ACIT - 19(2), Mumbai

The appeal of the revenue is dismissed in terms of our said observations

ITA 5939/MUM/2016[2012-13]Status: DisposedITAT Mumbai08 Nov 2017AY 2012-13

Bench: Shri B.R.Baskaran, Am & Shri Ravish Sood, Jm Popatlal N. Shah Acit 19(2), बिधम/ 1802, Panchratna, Income Tax Office, Opera House, Matru Mandir, Tardeo Vs. Mumbai- 400004. Mumbai. स्थायी लेखा सं./जीआइआर सं./ Pan No. Aaafpo468K (अऩीराथी /Assessee) (प्रत्मथी / Revenue) : The Acit-19(2), M/S Popatlal N. Shah, बिधम/ Room No. 207, 1802, Panchratna, Opera Matru Mandir, House Mumbai 400051 Vs. Mumbai-400 007 स्थायी लेखा सं./ जीआइआर सं./ Pan No. Aaafpo468K (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

For Appellant: Mrs. Aarti Visangi, A.RFor Respondent: Ms. Pooja Swaroop, D.R
Section 143(1)Section 143(2)Section 143(3)

Transfer pricing wing was consistently in the range of 1.75% to 3%. The CIT(A) also gathered that A.O’s in similar cases involving bogus purchase from Bhanwarlal Group concerns were consistently estimating the profit involved in making of such purchases @ 3% of the value of the purchase consideration ... range of 2 to 3%, while for the saving of VAT would be around 1%, therefore, the profit element embedded in making of such bogus purchases by the assessee from the aforementioned hawala parties belonging to the Bhanwarlal group concerns could fairly be estimated @ 3% of the total purchases

DCIT Cent. Cir. 4(2), Cent. Range - 4, Mumbai vs. Saryu Properties and Hotels Pvt. Ltd., Mumbai

Appeal stands dismissed

ITA 5272/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5272/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Deputy Commissioner Of Saryu Properties & Hotel Income Tax Private Limited Central Circle-4(2) Plot No.25,B-Wing बनाम/ Room No.1918,19Th Floor Girnara, Pali Mala Road Vs. Air India Building Pali Hill, Bandra(W) Nariman Point Mumbai-400 050 Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacs-6983-M (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Vinay Sinha ,Ld.ARFor Respondent: Suman Kumar, Ld. DR
Section 133(6)Section 143(2)Section 143(3)Section 147Section 148

with Section 147 of the Income Tax Act,1961 on 15/02/2016. The solitary issue involved under appeal is addition on account of certain alleged bogus purchases. 2.1 Facts leading to the same are that the assessee being resident corporate assessee engaged in Hotel Business & Real Estate Development & Finance was subjected ... read with Section 147 for impugned AY on 15/02/2016 at Rs.1,24,37,410/- under normal provisions after addition of certain bogus purchases for Rs.65,29,714/-. The original return was e-filed on 30/09/2011 at Rs.22,14,170/- which was assessed u/s 143(3) on 30/12/2013 at Rs.59

ITO 4(3)(1), Mumbai vs. Binal Damji Boricha, Mumbai

Appeal stands allowed for statistical purposes

ITA 114/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.113 & 114/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Income Tax Officer 4(3)(1) Binal Damji Boricha Room No.648,6Th Floor 92/102,2Nd Floor बनाम/ Aaykar Bhavan Karin Building Vs. M.K.Road Khadikar Road, Girgaon Mumbai-400 020 Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ammpb-2049-J (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Burzin R.Daruwalla,Ld.Ar Revenue By : V.Jenardhanan, Ld. Sr.Dr सुनवाई की तारीख / : 23/10/2017 Date Of Hearing घोषणा की तारीख / : 08/11 /2017 Date Of Pronouncement आदेश / O R D E R

For Appellant: Burzin R.Daruwalla,Ld.ARFor Respondent: V.Jenardhanan, Ld. Sr.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

Assessment Years [AY] 2010-11 & 2011-12 assails separate order of first appellate authority qua certain relief provided to the assessee against alleged bogus purchases. Since, common issues are involved in both the appeal, we dispose-off the same by way of this common order for the sake of convenience ... case and in law, the Ld. CIT(A) erred in erroneously taking GP of earlier years, where no information was received related to bogus purchases, as a touchstone for every subsequent years despite the fact of conclusive evidence of non-delivery of goods from the suppliers who have given only

ITO 4(3)(1), Mumbai vs. Binal Damji Boricha, Mumbai

Appeal stands allowed for statistical purposes

ITA 113/MUM/2016[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.113 & 114/Mum/2016 (िनधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Income Tax Officer 4(3)(1) Binal Damji Boricha Room No.648,6Th Floor 92/102,2Nd Floor बनाम/ Aaykar Bhavan Karin Building Vs. M.K.Road Khadikar Road, Girgaon Mumbai-400 020 Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ammpb-2049-J (अपीलाथ" /Appellant) (""थ" / Respondent) : Assessee By : Burzin R.Daruwalla,Ld.Ar Revenue By : V.Jenardhanan, Ld. Sr.Dr सुनवाई की तारीख / : 23/10/2017 Date Of Hearing घोषणा की तारीख / : 08/11 /2017 Date Of Pronouncement आदेश / O R D E R

For Appellant: Burzin R.Daruwalla,Ld.ARFor Respondent: V.Jenardhanan, Ld. Sr.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 69C

Assessment Years [AY] 2010-11 & 2011-12 assails separate order of first appellate authority qua certain relief provided to the assessee against alleged bogus purchases. Since, common issues are involved in both the appeal, we dispose-off the same by way of this common order for the sake of convenience ... case and in law, the Ld. CIT(A) erred in erroneously taking GP of earlier years, where no information was received related to bogus purchases, as a touchstone for every subsequent years despite the fact of conclusive evidence of non-delivery of goods from the suppliers who have given only

Asst CIT Palghar Cir Palghar, Palghar vs. Parvez Musa Khan, Mumbai

Appeal stands dismissed whereas cross objection filed by the assessee stands partly allowed

ITA 5601/MUM/2015[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5600 & 5601/Mum/2015 (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-12) Assistant Commissioner Parvez Musa Khan Of Income Tax (Prop. Of M/S Aman Street) Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & C.O. Nos. 245 & 246/2017 [Arising Out Of Ita No.5600 & 5601/Mum/2015] (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-2012) Parvez Musa Khan Assistant Commissioner (Prop. Of M/S Aman Street) Of Income Tax Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Sathe, Ld. ARFor Respondent: Rajat Mittal, Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

5601/Mum/2015, CO.NO.245 &246/Mum/2017 Parvez Musa Khan Assessment Years-2010-2011,2011-2012 28/03/2014 at Rs.1,02,40,630/- after addition of certain bogus purchases for Rs.87,15,900/-. The original return was filed on 23/09/2010 at Rs.15,24,730/- which was processed u/s 143(1). The solitary issue involved ... appeal is addition against bogus purchases. 3.2 The reassessment proceedings were initiated upon receipt of certain information from Sales Tax Department, Maharashtra regarding dealers indulging in bogus purchase bills and it was noted that the assessee stood beneficiary of such bogus purchase bills to the tune of Rs.87

Asst CIT Palghar Cir Palghar, Palghar vs. Parvez Musa Khan, Mumbai

Appeal stands dismissed whereas cross objection filed by the assessee stands partly allowed

ITA 5600/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Nov 2017AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5600 & 5601/Mum/2015 (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-12) Assistant Commissioner Parvez Musa Khan Of Income Tax (Prop. Of M/S Aman Street) Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & C.O. Nos. 245 & 246/2017 [Arising Out Of Ita No.5600 & 5601/Mum/2015] (िनधा"रण वष" / Assessment Years: 2010-2011 & 2011-2012) Parvez Musa Khan Assistant Commissioner (Prop. Of M/S Aman Street) Of Income Tax Survey No.116/1 Palghar Circle, Palghar बनाम/ Shakti Udyog Nagar Aaykar Bhavan Vs. Manor Road It Office Bidco Road Opp. Jungle Resort Palghar-401 404 Palghar (E) -401 404 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afmpk-0603-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Anil Sathe, Ld. ARFor Respondent: Rajat Mittal, Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

5601/Mum/2015, CO.NO.245 &246/Mum/2017 Parvez Musa Khan Assessment Years-2010-2011,2011-2012 28/03/2014 at Rs.1,02,40,630/- after addition of certain bogus purchases for Rs.87,15,900/-. The original return was filed on 23/09/2010 at Rs.15,24,730/- which was processed u/s 143(1). The solitary issue involved ... appeal is addition against bogus purchases. 3.2 The reassessment proceedings were initiated upon receipt of certain information from Sales Tax Department, Maharashtra regarding dealers indulging in bogus purchase bills and it was noted that the assessee stood beneficiary of such bogus purchase bills to the tune of Rs.87