← All Phrases

“bogus purchases”

DisallowancesSection 69CSection 69C9,532 judgments

The decision most relied on for bogus purchases is CIT v. Bholanath Poly Fab. Pvt. Ltd. (355 ITR 290), cited in 712 judgments on BharatTax.

Leading authorities on 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.

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.

CIT v. Simit P. Seth
38 Taxmann.com 385 · 2013 · High Court
278
citing judgments

When an assessee obtains accommodation bills for purchases but the corresponding sales are genuine, the addition to income is limited to the gross profit margin embedded in such purchases. This principle acknowledges that the underlying sales were real, but profit was suppressed through bogus invoices.

CIT v. Vijay M. Mistry Construction Ltd.
355 ITR 498 · 2013 · High Court
252
citing judgments

In cases of alleged bogus or hawala purchases where the existence of transactions is not entirely denied, only the profit element embedded in such purchases, and not the entire purchase price, can be added to the assessee's income. The focus is on determining a reasonable profit percentage for such additions.

Judgments citing bogus purchases

Nitin Avantilal Doshi, Mumbai vs. CIT (A)32, Mumbai

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

ITA 730/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Oct 2017AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 730/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Nitin Avantilal Doshi Cit(A)-32, बनाम/ Gala No.3 To 5, Plot No. 13-A, Mumbai Magazine Street, Darukhana, Reay Vs. Road Rly Station, Mumbai-400 010 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpd 1214 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Ram Tiwari सुनवाई क" तार"ख / : 07.09.2017 Date Of Hearing घोषणा क" तार"ख / : 03.10.2017 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of Learned Cit(A)-32, Mumbai Dated 06.01.2015 & Pertains To Assessment Year 2011-12. 2. The Issue Raised Is That The Ld. Cit(A) Erred In Sustaining Disallowance Of 12.5% Of Bogus Purchase Amounting To Rs.23,13,873/-.

For Appellant: NoneFor Respondent: Shri Ram Tiwari
Section 143(1)Section 143(2)

pertains to assessment year 2011-12. 2. The issue raised is that the ld. CIT(A) erred in sustaining disallowance of 12.5% of bogus purchase amounting to Rs.23,13,873/-. 3. The grounds of appeal read as under: 1. On the facts and in law the Learned ... facts and in law, the learned CIT (A) 32 has erred in confirming ad- hoc disallowance of 12.5% of alleged bogus purchases amounting to Rs. 23,13,873/- from the following parties: Sr.no. Name of Party Purchases Amount (in Rs.) 1. M/s. Ankit Enterprises 42,59,263/- 2. M/s. Maulik