← 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

Bhawani Castings Private Limited, Delhi vs. Deputy Commissioner of Income Tax, New Delhi

In the result, appeal of assessee is allowed

ITA 1362/DEL/2024[2018-19]Status: DisposedITAT Delhi19 Nov 2024AY 2018-19

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.1362/िद"ी/2024 (िन.व. 2018-19) Bhawani Castings P. Ltd., Kn/F-1, Gali No. 10, Anand Parbat, ...... अपीलाथ"/Appellant Industrial Area, Delhi 110005 Pan: Aaacb-4622-Q बनाम Vs. Deputy Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle 4(2), C.R Building, New Delhi अपीलाथ" "ारा/ Appellant By : S/Shri Ashwani Kumar & Ankur Agarwal, Chartered Accountants "ितवादी"ारा/Respondent By : Ms. Kirti Sankratyayan, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 06/11/2024 घोषणा क" ितिथ/ Date Of Pronouncement : : 19/11/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 21.02.2024, For Assessment Year 2018-19. 2. The Assessee Has Challenged The Order Of Cit(A) On Following Grounds:

For Appellant: S/Shri Ashwani Kumar &For Respondent: Ms. Kirti Sankratyayan, Sr. DR
Section 147Section 148ASection 250

vide assessment order dated 30.03.2023 passed u/s. 147 r.w.s 144B of the Act made addition of Rs.1,35,40,359/- on account of alleged bogus purchases made from M/s. G.S Industries. The AO has made addition, based on the statement of one Shri Deepak Sharma alleged to have been recorded ... statement. The ld. AR of the assessee further asserted that the addition made by the AO in assessment proceedings is in respect of alleged bogus purchases from M/s. G.S Industries, whereas in the reasons recorded for reopening the AO has alleged that the assessee has obtained accommodation entries of bogus