- (1.)The Revenue is in appeal against the judgment of the Income-tax Appellate Tribunal ("the Tribunal" for short) dated February 24, 2012, raising the following substantial question of law for our consideration:
Whether, on the facts and in the circumstances of the case, the Tribunal was right in law in restricting the disallowance to the extent of 12.5 percent. of the bogus purchase, without appreciating the factual aspect and by ignoring the manifest evidence relied upon by the Assessing Officer and overlooking the ratio laid down by the hon'ble High Court in the case of Pawanraj B. Bokadia in Tax Appeal No. 2345 of 2009, dated September 29, 2011?

Briefly stated facts are:

2.1 That the respondent-assessee is engaged in the business of trading in steel on wholesale basis. For the assessment year 2006-07, the assessee filed a return of income declaring total income of Rs. 1,95,500. The assessment was reopened by issuing notice under section 148 of the Income-tax Act on March 28, 2008.

2.2 During the course of the reassessment proceedings, the Assessing Officer noticed that some of the alleged suppliers of steel to the assessee had made their statements on oath to the effect that they had not supplied the steel to the assessee but had only provided sale bills. In turn, they were receiving a small commission.

2.3 The Assessing Officer pursued the issue further. In the assessment order, he recorded that the case of the three so-called suppliers, viz., Bhavna Trading Co., M/s. Minaxi Enterprise and Arun Industrial Corporation, there were no documents other than the delivery challans and sale invoices. There was no movement of goods. The Assessing Officer, therefore, concluded that the total purchases of Rs. 41,04,903 cumulatively made from the said three parties were bogus. He, thus, treated such purchases as bogus purchases and added the entire amount of Rs. 41,04,903 to the gross profit of the assessee. He also rejected the books of account and estimated the assessee's business profit at Rs. 5 lakhs.

2.4. The assessee thereupon preferred appeal an before the Commissioner (Appeals). The Commissioner (Appeals) though confirmed the view of the Assessing Officer that the purchases were not made by the said three parties, viz., Bhavna Trading Co., M/s. Minaxi Enterprise and Arun Industrial Corporation, but believed that the appellant-assessee had made the purchases from other parties in the open market. Thereupon, he retained 30 percent. of the purchase cost as the probable profit of the assessee. The Commissioner (Appeals) reduced the additions from Rs. 41,04,903 to Rs. 12,31,471 and deleted the balance of Rs. 28,73,432. While doing so, he deleted the addition of Rs. 5 lakhs as made by the Assessing Officer on the ground that since the addition on account of bogus purchases had already been made the same cannot be formed the basis for books of account and estimating the income.

2.5 Such order of the Commissioner (Appeals) gave rise to two appeals one by the assessee and another by the Revenue. Such appeals came to be disposed by the Tribunal by a common judgment dated February 24, 2012. The Tribunal was of the opinion that twelve and half percent. of the disputed purchases should be retained in the hands of the assessee as business profit. In the result, the Tribunal partially allowed the assessee's appeal. In the final conclusion though the Revenue's appeal was also partly allowed, we fail to see in what manner.

(2.)It is this judgment of the Tribunal which is in challenge before us at the hands of the Revenue. Learned counsel, Mr. Parikh, vehemently contended that the Commissioner (Appeals) and the Tribunal both committed a serious error in overturning the Assessing Officer's decision to make full addition of Rs. 41,04,903 when the purchases are found to be bogus. There was thereafter no question of retaining only a portion thereof for addition to the income of the assessee. Counsel heavily relied on the decision of a Division Bench of this court in the case of Asst. CIT v. Pawanraj B Bokadia in Tax Appeal No. 2345 of 2009, dated September 27, 2011, wherein this court was pleased to allow the Revenue's appeal and reinstate the entire additions of the bogus purchases made by the Assessing Officer.
(3.)In the present case, however, we notice that before the Commissioner (Appeals), the assessee pointed out that the assessee was trading in steel. Once his sale of "x" quantity of steel is accepted, the purchases of the same quantity had to be believed. It was canvassed that the assessee had made sales of 1,10,786 metric tons of steel. Therefore, there had to be a matching quantity of purchase of steel also. It was argued that since the Assessing Officer accepted the sales of the steel, equivalent of purchase also must be believed. It was in this background that the Commissioner (Appeals) made the following observations:
4.3 I have considered the submissions of the authorized representative and the order of the Assessing Officer. It has been admitted that there was a regular arrangement for providing accommodation sales bills. The appellant has not been able to provide a confirmation from the supplier that the goods where indeed supplied to the appellant. It is an established fact that the onus lies on the appellant to prove that the purchases are genuine. The appellant has made the payments in cheque and the sales made by the appellant have been accepted in toto by the Assessing Officer. Hence, it is to be presumed that though the bills made have been given by M/s. Bhavna Trading Co., M/s. Minakshi Enterprises and M/s. Arun Industrial Corporation the actual purchases have not been made for them. It can, therefore, be concluded that the appellant has made purchases from persons in the open market. Taking into account all the relevant facts of the case I hold that 30 percent. of the purchase cost would be a reasonable amount to be confirmed, to cover the profits of the appellant. Hence, the addition to the extent of Rs. 12,31,471 is confirmed and the balance of Rs. 28,73,432 is directed to be deleted.