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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

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4410/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 Mar 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4409/MUM/2014[2010-11]Status: DisposedITAT Mumbai31 Mar 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4408/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4407/MUM/2014[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4406/MUM/2014[2007-08]Status: DisposedITAT Mumbai31 Mar 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4405/MUM/2014[2006-07]Status: DisposedITAT Mumbai31 Mar 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

ITA 4404/MUM/2014[2005-06]Status: DisposedITAT Mumbai31 Mar 2016AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri B.Pruseth
Section 132Section 133ASection 143(3)Section 153A

Nos.4404-4410/14 & CO Nos.196,198-201/15 income was assessed at Rs.41,20,72,965/- In this assessment order addition on account of alleged bogus purchases was made, by computing the peak at Rs.10,28,17,167/- of sundry creditors. An estimate of the gross profit addition for purchase discount ... recorded u/s. 131 of the I.T.Act on 29/10/2010 and continued till 30/10/2010. In this statement Shri NitinV.Shah stated that the assessee company had booked bogus purchase bills from local suppliers in Surat to the tune of Rs. 4,20,61,76,321/- as per the table given below: Shri Nitin