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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

V.S. Natarajan, Thanjavur vs. ACIT, CC-3(2), Chennai

In the result both the appeals filed by the assessee are allowed

ITA 1604/CHNY/2024[2020-21]Status: DisposedITAT Chennai18 Oct 2024AY 2020-21

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1603 & 1604/Chny/2024 िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21 Valikaramuthu Subramanian Assistant Commissioner Of Natarajan, V. Income-Tax, No. 104-B, 3Rd Street, Central Circle -3(2), Mangalapuram, Medical College Chennai. Road, Voc Nagar, Thanjavur – 613 007. [Pan: Acypn-0616-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Y. Sridhar, Fca ""यथ" क" ओर से/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 26.09.2024 घोषणा की तारीख/Date Of Pronouncement : 18.10.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Y. Sridhar, FCAFor Respondent: Shri. Nilay Baran Som, CIT
Section 142(1)Section 153CSection 263

have been included. You are requested to clarify with memo of total income whether the said amount of income admitted is included therein. 7. Bogus Purchases Evidence was found during the course of search in the premises of Devi Bottle Group of concerns for booking bogus purchases by Devi Bottle ... case as below: Total inflated sales value as per reconciliation submitted Rs.31.06,17,072 Less: Commission income admitted Rs. 72,68,973 Amount of bogus purchases proposed to be added Rs.30,33,48,099 You are requested to show cause why the addition should not be made in your hands

V.S. Natarajan, Thanjavur vs. ACIT, CC-3(2), Chennai

In the result both the appeals filed by the assessee are allowed

ITA 1603/CHNY/2024[2019-20]Status: DisposedITAT Chennai18 Oct 2024AY 2019-20

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1603 & 1604/Chny/2024 िनधा"रण वष" / Assessment Years: 2019-20 & 2020-21 Valikaramuthu Subramanian Assistant Commissioner Of Natarajan, V. Income-Tax, No. 104-B, 3Rd Street, Central Circle -3(2), Mangalapuram, Medical College Chennai. Road, Voc Nagar, Thanjavur – 613 007. [Pan: Acypn-0616-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Y. Sridhar, Fca ""यथ" क" ओर से/Respondent By : Shri. Nilay Baran Som, Cit सुनवाई की तारीख/Date Of Hearing : 26.09.2024 घोषणा की तारीख/Date Of Pronouncement : 18.10.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. Y. Sridhar, FCAFor Respondent: Shri. Nilay Baran Som, CIT
Section 142(1)Section 153CSection 263

have been included. You are requested to clarify with memo of total income whether the said amount of income admitted is included therein. 7. Bogus Purchases Evidence was found during the course of search in the premises of Devi Bottle Group of concerns for booking bogus purchases by Devi Bottle ... case as below: Total inflated sales value as per reconciliation submitted Rs.31.06,17,072 Less: Commission income admitted Rs. 72,68,973 Amount of bogus purchases proposed to be added Rs.30,33,48,099 You are requested to show cause why the addition should not be made in your hands

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -2, Coimbatore

The appeal stands partly allowed

ITA 1025/CHNY/2024[2021-22]Status: DisposedITAT Chennai17 Oct 2024AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.1025/Chny/2024 (िनधा*रण वष* / Assessment Year: 2021-22) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)

have appreciated that in the absence of any conclusive evidence with respect to the flow of money returned to the Appellant, the presumption of bogus purchases is wholly unjustified and not sustainable both on facts and in law. 7. The CIT (Appeals) failed to appreciate that the Appellant had placed ... Natural Justice should be reckoned as nullity in law. As is evident, the issues that fall for our consideration are – (i) Addition of Bogus Purchases for Rs.1168.34 Lacs; (ii) Disallowance of sub- contractor’s expenses for Rs.131.20 Lacs; (iii) Addition of undisclosed interest income for Rs.1401 Lacs

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -, Coimbatore

ITA 1024/CHNY/2024[2020-21]Status: DisposedITAT Chennai17 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.1024/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1547/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) Dcit M/S. V. Sathyamoorthy & Co., बनाम/ Central Circle-2 41, Patel Road, Near Blood Bank, Vs. Coimbatore. Erode-638 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 29-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-10-2024 आदेश / O R D E R

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153A

have appreciated that in the absence of any conclusive evidence with respect to the flow of money returned to the Appellant, the presumption of bogus purchases is wholly unjustified and not sustainable both on facts and in law. 8. The CIT (Appeals) failed to appreciate that the Appellant ... erroneous on facts of the case and in law. 2.The Ld.CIT(A) erred in deleting the addition of Rs.2,09,82,608/- made towards bogus purchases as evidenced by seized materials and on the basis of modus operandi of the assessee unearthed during the search. 2.1 Having confirmed the addition