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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

Krishna Fashion World, Chembur, Mumbai vs. ITO, Mumbai

In the result, all the four appeals are hereby dismissed

ITA 3273/MUM/2024[2010-11]Status: DisposedITAT Mumbai22 Jul 2025AY 2010-11

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 3270 To 3273/Mum/2024 (नििाारण वर्ा / Assessment Year: 2010-11 To 2013-14) M/S. Krishna Fashion V/S. Income Tax Officer World बिाम Income Tax Officer, Ward 803/804, T-6, Godrej 22(2)(1), Room No. 312, Prime Colony, Sahakar Piramal Chambers, Lalbaug Nagar No.2, Shell Colony, 400012 Chembur, Mumbai 400071 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajfk2799R Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri Ritesh Misra, Cit Dr A/W Shri Hemanshu Joshi, Sr Dr स िवाई की िारीख / Date Of Hearing 10.07.2025 घोर्णा की िारीख/Date Of Pronouncement 22.07.2025

For Appellant: NoneFor Respondent: Shri Ritesh Misra, CIT DR a/w
Section 143(2)Section 148Section 151Section 250

assessee has shown income from wholesale trading of readymade garments and hosiery items. Subsequently, on receipt of information from sales tax/ Vat department regarding bogus purchases made from hawala dealers, the case was reopened and a notice u/s. 148 was issue on 05.09.2014. Ld. AO noted that the assessee ... shown bogus purchases from the following parties: Name of the party who have PAN Amount of such bogus bill issue bogus bills (Rs.) C.K. Enterprises AMEPS0125N 63,07,627 Sheetal Trading Co. ABPPL5107M 4,21,874 Payal Enterprise AAGHB7856M 3,00,000 4.1. During the course of assessment proceedings

Krishna Fashion World, Chembur, Mumbai vs. ITO, Mumbai

In the result, all the four appeals are hereby dismissed

ITA 3272/MUM/2024[2011-12]Status: DisposedITAT Mumbai22 Jul 2025AY 2011-12

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 3270 To 3273/Mum/2024 (नििाारण वर्ा / Assessment Year: 2010-11 To 2013-14) M/S. Krishna Fashion V/S. Income Tax Officer World बिाम Income Tax Officer, Ward 803/804, T-6, Godrej 22(2)(1), Room No. 312, Prime Colony, Sahakar Piramal Chambers, Lalbaug Nagar No.2, Shell Colony, 400012 Chembur, Mumbai 400071 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajfk2799R Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri Ritesh Misra, Cit Dr A/W Shri Hemanshu Joshi, Sr Dr स िवाई की िारीख / Date Of Hearing 10.07.2025 घोर्णा की िारीख/Date Of Pronouncement 22.07.2025

For Appellant: NoneFor Respondent: Shri Ritesh Misra, CIT DR a/w
Section 143(2)Section 148Section 151Section 250

assessee has shown income from wholesale trading of readymade garments and hosiery items. Subsequently, on receipt of information from sales tax/ Vat department regarding bogus purchases made from hawala dealers, the case was reopened and a notice u/s. 148 was issue on 05.09.2014. Ld. AO noted that the assessee ... shown bogus purchases from the following parties: Name of the party who have PAN Amount of such bogus bill issue bogus bills (Rs.) C.K. Enterprises AMEPS0125N 63,07,627 Sheetal Trading Co. ABPPL5107M 4,21,874 Payal Enterprise AAGHB7856M 3,00,000 4.1. During the course of assessment proceedings

Ms. Krishna Fashion World, Chembur vs. Income Tax Officer, Mumbai

In the result, all the four appeals are hereby dismissed

ITA 3271/MUM/2024[2012-13]Status: DisposedITAT Mumbai22 Jul 2025AY 2012-13

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सं./Ita No. 3270 To 3273/Mum/2024 (निर्धारण वर्ष / Assessment Year: 2010-11 To 2013-14) M/S. Krishna Fashion V/S. Income Tax Officer World बनाम Income Tax Officer, Ward 803/804, T-6, Godrej 22(2)(1), Room No. 312, Prime Colony, Sahakar Piramal Chambers, Lalbaug Nagar No.2, Shell Colony, 400012 Chembur, Mumbai 400071 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajfk2799R Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से / Assessee By: None राजस्व की ओर से / Revenue By: Shri Ritesh Misra, Cit Dr A/W Shri Hemanshu Joshi, Sr Dr सुनवाई की तारीख / Date Of Hearing 10.07.2025 घोषणा की तारीख/Date Of Pronouncement 22.07.2025 आदेश / Order Per Renu Jauhri [A.M.] :- These Four Appeals Are Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi 24.05.20254 Passed U/S.250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year: 2010-11 To 2013-14. 2. The Assessee Has Raised The Following Grounds In These Appeals.

For Appellant: NoneFor Respondent: Shri Ritesh Misra, CIT DR a/w
Section 143(2)Section 148Section 151Section 250

assessee has shown income from wholesale trading of readymade garments and hosiery items. Subsequently, on receipt of information from sales tax/ Vat department regarding bogus purchases made from hawala dealers, the case was reopened and a notice u/s.148 was issue on 05.09.2014. Ld. AO noted that the assessee had shown ... bogus purchases from the following parties: Name of the party who have PAN Amount of such bogus bill issue bogus bills (Rs.) C.K. Enterprises AMEPS0125N 63,07,627 Sheetal Trading Co. ABPPL5107M 4,21,874 Payal Enterprise AAGHB7856M 3,00,000 4. 1. During the course of assessment proceedings

Ms. Krishna Fashion World, Chembur vs. Income Tax Officer, Mumbai

In the result, all the four appeals are hereby dismissed

ITA 3270/MUM/2024[2013-14]Status: DisposedITAT Mumbai22 Jul 2025AY 2013-14

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhriआयकर अपील सुं./Ita No. 3270 To 3273/Mum/2024 (नििाारण वर्ा / Assessment Year: 2010-11 To 2013-14) M/S. Krishna Fashion V/S. Income Tax Officer World बिाम Income Tax Officer, Ward 803/804, T-6, Godrej 22(2)(1), Room No. 312, Prime Colony, Sahakar Piramal Chambers, Lalbaug Nagar No.2, Shell Colony, 400012 Chembur, Mumbai 400071 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajfk2799R Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: None राजस्व की ओर से /Revenue By: Shri Ritesh Misra, Cit Dr A/W Shri Hemanshu Joshi, Sr Dr स िवाई की िारीख / Date Of Hearing 10.07.2025 घोर्णा की िारीख/Date Of Pronouncement 22.07.2025

For Appellant: NoneFor Respondent: Shri Ritesh Misra, CIT DR a/w
Section 143(2)Section 148Section 151Section 250

assessee has shown income from wholesale trading of readymade garments and hosiery items. Subsequently, on receipt of information from sales tax/ Vat department regarding bogus purchases made from hawala dealers, the case was reopened and a notice u/s. 148 was issue on 05.09.2014. Ld. AO noted that the assessee ... shown bogus purchases from the following parties: Name of the party who have PAN Amount of such bogus bill issue bogus bills (Rs.) C.K. Enterprises AMEPS0125N 63,07,627 Sheetal Trading Co. ABPPL5107M 4,21,874 Payal Enterprise AAGHB7856M 3,00,000 4.1. During the course of assessment proceedings

Nazar Impex Private Limited, Surat vs. Income Tax Officer-1(1)(3), Surat (Current Jurisdiction), Surat

In the result, assessee’s appeal is allowed

ITA 1212/SRT/2024[2012-13]Status: DisposedITAT Surat21 Jul 2025AY 2012-13

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1212/Srt/2024 Assessment Year: (2012-13) (Hybrid Hearing) Nazar Impex Pvt.Ltd. Income Tax Officer बनाम/ 408, Saryu Diamond Complex, Ward-1(1)(3), Surat, Aaykar Vs. Jadda Khadi, Mahidharpura, Bhavan, Majura Gate, Opp. New Surat-395 003 Civil Hospital, Surat-395 001 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccn3603R (अपीलाथ"/Appellant) (प्र"थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Himanshu Gandhi, Ca राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 04/06/2025 उद्घोषणा की तारीख/Date Of Pronouncement 21/07/2025 आदेश / O R D E R Per Bijayananda Pruseth, Am: This Appeal By The Assessee Emanates From The Order Passed Under Section 250 Of The Income-Tax Act, 1961 (In Short, ‘The Act’), Dated 26.09.2024 By The National Faceless Appeal Centre, Delhi /Commissioner Of Income-Tax (Appeals), [In Short ‘Nfac/Cit(A)’] For The Assessment Year (Ay) 2012-13, Which In Turn Assessment Order Passed By Assessing Officer (In Short, ‘Ao’) U/S 144 R.W.S. 147 Of The Act On 30.12.2019. 2. Grounds Of Appeal Raised By The Assessee For The Appeals Are As Under: “1. Ground 6. On The Facts & Circumstances Of The Case & Law, The Ld. Cit(A) Erred In Confirming Rejection Of Books Of Account Under Section 145(3) Of Income Tax, Act 1961 Without Pointing Out Any Defect In Books Of Account & Even The Return Income On The Basis Of Books Of Account Were Also Not Disputed.

Section 132Section 133ASection 144Section 145(3)Section 148Section 151Section 153CSection 250

with M/s Rose Impex, a concern run and controlled by Bhanwarlal Jain group, which was providing accommodation entries of unsecured loan and bogus purchases to various beneficiaries. Accordingly, notice u/s 148 was issued on 30.03.2009 after obtaining prior approval from competent authority. The assessee filed return in response