SIS PROSEGUR HOLDINGS PVT LTD,PATNA vs. PR.CIT-1, PATNA

The brief facts of the case are that the ld. PCIT while examining assessment records found that the assessee during the year had issued 900000 equity shares of Rs.10/- at a premium of Rs.90/- per share totalling Rs.100/- per share. The ld. PCIT further observed as under: It is to be noted that, during the year under consideration, the provisions of section 56(2)(viib) were applicable as per which if aggregate consideration for issuance of shares is more than fair market Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd value of the shares, the difference has to be taxed as income. The fair market value can be Book Value or value determined as per discounted cash flow method (DCF). A perusal of the details filed shows that book value as per balance sheet has negative value per share whereas the value of shares as per DCF method was shown at Rs. 97/- per share. A report of valuation was submitted by the assessee during assessment proceedings. Perusal of the report indicates that certain key assumptions were made to arrive at the aforesaid valuation which reads as under:- "..... In the course of our work, we have held discussions with the Management of the company. We have also examined and relied on information provided by them and reviewed other relevant publicly available information. We have not independently verified or sought the views of third party/ industry specialists for all such information's provided or any representation or assurance made by them, whether written or verbal, accordingly cannot and do not warrant or accept responsibility for the accuracy or completeness of such information representation or assurance......" A perusal of the report further shows that the free cash flow for equity was estimated arbitrarily. The Valuers have taken future cash flow as certified by the management. No verification of projections and/or assumptions adopted by management was made by the accountants, thereby producing a report which is inherently flawed. The long disclaimer qualified by the Valuers clearly establishes that no independent enquiry was caused to verify the truth or otherwise of the figures furnished by the assessee. Further, it was noted that no documentary evidence to substantiate basis of projections in cash flow was made part of valuation report nor were any produced by the assessee during the course of assessment proceedings. In view of the above facts, the Valuation report submitted suffers from grave infirmities and should not have been accepted. The assessment order made by the AO relying on the valuation report without conducting enquires/verification is erroneous and prejudicial to the interest of revenue. Accordingly, the assessment order u/s. 143(3) of the IT Act, 1961 for AY 2015-16 dated 28.12.2017 was found to be erroneous in so far as it is prejudicial to the interest of revenue within the meaning of section 263 of the Income Tax Act, 1961.

Therefore, the ld. PCIT noting that the provisions of section 56(2)(viib) of the Act was applicable and that the Assessing Officer has not examined the above aspect relating to the fair market value of the shares and that there were discrepancies in the valuation record Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd furnished by the accountant, the ld. PCIT invoking his revision jurisdiction u/s 263 of the Act show-caused the assessee in this respect. The assessee, however contested the invocation of revision jurisdiction by the PCIT u/s 263 of the Act on various ground, inter alia, that the order of the Assessing Officer was neither erroneous nor prejudicial to the interest of the revenue and that the Assessing Officer had made due enquiries at the time of framing the assessment order u/s 143(3) of the Act; that the Assessing Officer cannot question the valuation undertaken by the assessee and that the valuation report obtained by the company was binding upon the revenue and hence cannot be questioned etc. The ld. PCIT considering the submissions of the assessee which have also been reproduced by the ld. PCIT in the impugned order, however, held that the assessment order passed by the Assessing Officer was erroneous so far as it was prejudicial to the interest of the revenue observing that the valuation of shares arrived at by the accountant as per DCF (Discounted Cash Flow Method) method at Rs.97/- per share relying on the arbitrary values, figures etc information provided by the management of the company and without independently verifying the accuracy or completeness of such information or seeking the views of third party/industry specialists for all such information provided, cannot be held to be correct market value. He, therefore, set aside the assessment order with a direction to the Assessing Officer to frame the assessment de novo while making fresh enquiries/verification regarding the accuracy or completeness of such information provided by the management of the company for the purpose of valuation of the shares as per the discounted cash flow method and finalise the Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd assessment in accordance with law. The relevant part of the order of the PCIT is reproduced as under:

The contention of the assessee has been examined with reference to material on record. It is noted that the assessee/AR failed to put forth any cogent explanation with supporting documents, substantiating that the Assessing Officer has completed the assessment after making enquiries, verification with regard to valuation of share made by the valuer at Rs. 97 per share. A perusal of the details available on record shows that book value as per balance sheet has negative value per share whereas the value of shares as per DCF method was shown at Rs. 97/- per share. A report of valuation was submitted by the assessee during assessment proceedings. The relevant part of the valuation report is reproduced hereunder: Particulars 2015 2016 2017 2018 2019 2020 Free cash - 102.34 129.86 98.66 122.43 flow for 12.31 Equity Discounting 0.99 0.87 0.77 0.68 0.60 0.53 Factor Discounting - 78.83 88.24 59.15 64.76 Cash Flow 10.75 Terminal 1461 Value Discounted 773 Terminal Value Enterprises 1053 Value Less: Net 177 Debt Post 876 Infusion Equity Valuation Equity 900 Infusion Pre Money -24 Equity Valuation Value per 97 share Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd Value Before issuance of shares No of shares existing 1000 9010000 Pre-money valuation -2,40,75,191 87,59,24,809 Value per share -2,408 97 New shares to come in at -2408 100 New Investment 90,00,00,000 0 Perusal of the report also indicates that certain key assumptions were made to arrive at the aforesaid valuation. In particular, “....In the course of our work, we have held discussions with the Management of the company. We have also examined and relied on information provided by them and reviewed other relevant publicly available information. We have not independently verified or sought the views of third party/industry specialists for all such information's provided or any representation or assurance made by them, whether written or verbal, accordingly cannot and do not warrant or accept responsibility for the accuracy or completeness of such information representation or assurance......” A perusal of the report shows that the free cash flow for equity was estimated arbitrarily. It is seen that the Valuers have taken future cash flow as certified by the management. The valuers have categorically stated about the inherent flaws, lapses, infirmities in the valuation under DCF method as under. "We have not independently verified or sought the views of third party/industry specialists for all such information's provided or any representation or assurance made by them, whether written or verbal, accordingly cannot and do not warrant or accept responsibility for the accuracy or completeness of such information representation or assurance......." The disclosure made by the valuers clearly show that the future free cash flows and other values were adopted arbitrarily to arrive the value of the shares at Rs.97 each. No verification of projections and/or assumptions adopted by management was made by the accountants, thereby producing a report which is inherently flawed. As per the "Technical guide on share valuation" published by the Institute of Chartered Accountants of India, the discounted cash flow method is discussed from Page no. 5 to Page no. 11 wherein the three key pre-requisites (viz cash flow projections, discount rate and terminal value) are discussed. For proper and scientific Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd valuation of shares, several factors are to be considered as per the recommendations of the "Technical guide on share valuation" issued by ICA.However, these factors were not adequately considered by the valuers in their report. Though the Discounted Cash Flow model is one of the widely used models for valuation because of its inherent benefits, it still has its share of drawbacks. Thus it is imperative that the valuer should study and research and make an educated valuation of the shares. The key areas that require considerable attention are past performance, growth prospects, earnings, capacity, expansion etc. However, in the instant case the valuer has merely adopted the values provided by the management clearly ignoring past performance which is self-serving to say the least. A perusal of the valuation report shows that future cash flows for next 5 years starting from 2016 were estimated without basis, at Rs. -12.31 crores, Rs.102.34 crores, Rs. 129.86 crores, Rs. 98.66 crores and Rs. 122.43 crores. It is observed that exorbitant estimated free cash flow was used in valuing shares by DCF method even when free cash flow for F.Y. 2015-16 was not even Rs. 1 crore. As per the report of valuer, free cash flow for F.Y. 2015-16 stands at Rs.(-) 12.31 crores. Therefore, it is clear that valuation made on the basis of unverified exorbitant cash flow given by management has resulted in inflated value of shares @ Rs. 97/-. Considering this, the valuation of shares done by Valuers as per DCF method is not reliable and should have been questioned by the AO, which was not done. Moreover, as discussed above and on perusal of Valuation Report, it is further observed that the Valuers have given a long list of disclaimers in their report dated 23.03.2015 and from which it is clear that they have solely relied on the information/inputs furnished by the Management of the assessee company. In clause 4 of their report, it was admitted by the Valuers that they did not independently verify or seek the view of third party/industry specialists in this regard. The long disclaimer qualified by the Valuers clearly establishes that no independent enquiry was caused to verify the truth or otherwise of the figures furnished by the assessee. In the assumption note, the Valuers stated that the future cash flow projections for five years have been prepared by the management based on their own assumption and the Valuers denied to have independently verified the same. It was further stated that free Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd cash flow growth projections have been assumed on managements' enthusiastic and optimistic view. Moreover, the valuers in their report has further stated that Discounting Rate has been assumed @ 13.35% in absence of scientific comparative financial data. Having regard to the above discussed facts, it was found that the Valuers had solely relied upon assumed data without independent verification or veracity and completeness of information. Further, it was noted that no documentary evidence to substantiate basis of projections in cash flow was made part of valuation report nor were any produced by the assessee during the course of assessment proceedings. In view of the above facts, the Valuation report submitted suffers from grave infirmities and should not have been accepted. The submissions made, case laws relied upon by assessee are only on the validity of DCF method. The assessee failed to explain about abnormal/high free cash flows, higher discounting factor, etc. adopted with the intention of arriving at higher share value @ Rs. 97 per share. The assessee also failed to substantiate the correctness of the values/figures adopted for computation under DCF method.

9. For the above referred reasons and the facts on record, the assessment order made by the AO relying on the valuation report without conducting enquires/verification is erroneous and prejudicial to the interest of revenue. Accordingly, the assessment order u/s. 143(3) of the IT Act, 1961 dated 28.12.2017 is found to be erroneous in so far as it is prejudicial to the interest of revenue within the meaning of section 263 of the Income Tax Act, 1961.

Being aggrieved by the said order of the PCIT, the assessee has come in appeal before us.

It is pertinent to mention here that apart from contesting the validity of the impugned revision order passed by the ld. PCIT u/s 263 of the Act, the assessee has also moved an application for admission of additional ground of appeal to the effect that the impugned order of the PCIT was barred by limitation. However, we find that the ld. PCIT, himself, in the impugned order has referred to the Notification No.38 of 2020 dated 29.09.2020, whereby, on account of Covid 19 pandemic due date for completion of any proceeding or passing of any order or issuance of any notice, intimation, sanction, approval or such other action, by whatever name called, by any authority, commission or tribunal, has been extended upto 31st March 2021. Therefore, the date for impugned order passed u/s 263 of the Act was also got extended upto 31.03.2021. Therefore, the ld. counsel for the assessee has not pressed the additional ground. The additional ground is not admitted for adjudication as the same is not tenable in view of the extended time limit notified by the Government under the Taxation and Other Laws (Relaxation of Certain Provisions) Act 2020 and also being not pressed by the ld. AR of the assessee.

Now, coming to the merits of the case. We have heard the rival contentions of the parties and also gone through the record. The main contention of the ld. counsel for the assessee has been that the accountant/valuer was expert in the field and it was not open to the Assessing Officer or to the PCIT and even to this Tribunal to go into the question of the correctness of the report of the expert. The ld. counsel in this respect has relied upon the following case laws: i) CIT vs. Sun Engineering Works Pvt. Ltd. [1992] 198 ITR 297 (SC) dated 17.09.1992 ii) CIT vs. L F D Silva [1991] 192 ITR 547 (Kar) dated 27.09.1991 iii) PCIT vs. Cinestaan Entertainment Pvt. Ltd. [2021] 433 ITR 82 (Delhi) dated 01.03.2021 7. Apart from that, the ld. counsel has submitted that the accountant has given valuation following the ICAI guidelines and following one of the recognised method i.e. discounted cash flow method. He has also submitted that the valuer has given only future projections which due to certain factors may not actually give the projected results. That the valuation was an art and not an exact science and it was passed only on estimated future projections. That the Assessing Officer cannot question the valuation undertaken by the company. That, therefore, the order of the Assessing Officer was neither erroneous nor prejudicial to the interest of the Revenue. He has further submitted that even the ld. PCIT has exceeded his jurisdiction in going to the question of correctness of the valuer’s report as the same was in the domain of the expert/accountant only. 8. The ld. DR, on the other hand, has submitted that the Assessing Officer has jurisdiction to go into the correctness of the report of the Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd valuer. That though the assessee, for valuation of shares has the option to choose for having a valuation done by an accountant by Discounted Cash Flow Method as provided in Rule 11UA(2) of the Income Tax Rules. However, the valuation report prepared by the accountant is not sacrosanct and the Assessing Officer has the power to enquire and question the basic assessment made by the valuer. He has also relied upon the following cash laws in this respect:

134 taxmann.com 223 (Mumbai ITAT) DCIT 6(2)(1) Mumbai vs. Creditalpha Alternative Advisors P Ltd, decision dated 19-01-2022 2. 117 taxmann.com 567 (Bangalore ITAT) Flutura Business Solutions P Ltd. vs ITO 3(1)(1) Bengaluru, decision dated 30-06-2020 3. 120 taxmann.com 238 (Bangalore ITAT) Valencia Nutrition Ltd vs DCIT 7(1)(2) Bengaluru, decision dated 09-10-2020 The ld. DR has further brought our attention to certain disclaimers made by the accountant in his valuation report viz. “We have not independently verified or sought the views of third party industry specialists for all such information provided or any representation or assurance made by them, whether written or verbal, and accordingly cannot and do not warrant or accept responsibility for the accuracy or completeness of such information, representation or assurance........” He therefore has submitted that there was no basis given by the accountant of future annual growth of 5.5% or the weighted average cost of capital determined at 13.35%. That even information provided by the management or assurances given by the management were not made part of the report which raises a serious question about the correctness of the report. That the guidance issued by the ICAI on estimation of future cash flows and discount rates for the purpose of Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd AS 28 has not been properly followed. That as per para 12 and 18 and 23 of the guidance note, the historical data of the company has not been considered. That even the industry reports have not been considered independently. That the accountant solely relied fully on the information provided by the management. Even the similar data of competitors has not been considered. That under the above mentioned circumstances, the ld. PCIT has rightly exercised his option to direct the Assessing Officer to make enquiry on the issue by passing the order u/s 263 of the Act. The ld. DR without prejudice to the above argument has also submitted that even the valuer in his report has mentioned the value at Rs.97/-, whereas, the assessee has sold the shares at Rs.100/- and under these circumstances, the Assessing Officer otherwise was supposed to add the difference of Rs.3/- per share. Therefore, on the face of it, the addition of Rs.2,70,27,000/- even otherwise was warranted u/s 56(2)(viib) of the Act.

We have considered the rival submissions and gone through the record. A perusal of the above reproduced concluding part of the order of the PCIT would reveal that the ld. PCIT has considered various discrepancies in the valuation report given by the accountant. The assessee neither before the ld. PCIT nor before us could rebut the discrepancies pointed out by the PCIT and as reiterated by the ld. DR, as noted above. The only contention made by the ld. counsel for the assessee was that the ld. PCIT or this Tribunal was no jurisdiction to go into the correctness of the report of the accountant who was expert in that field. As noted above to support the above contention, the ld. counsel has relied upon certain case laws. We have gone through the case laws relied by the ld. counsel and found that the case laws relied upon by the ld. counsel, in fact, do not Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd support the case of the assessee, rather, the aforesaid case laws lay down the proposition in favour of the revenue holding that the Assessing Officer or the ld. PCIT can go into the question of the correctness of the report of the accountant.

In the case of the CIT vs. L F D Silva (supra), the issue before the Hon’ble Karnataka High Court was of the power of the Tribunal to substitute its own reasoning replacing the reasoning given by the ld. PCIT for exercise of revision jurisdiction u/s 263 of the Act. The Hon’ble Karnataka High Court goes on to hold that the Tribunal cannot alter the basis for initiation of revision proceedings. The question as to whether the Assessing Officer or the PCIT can go into the correctness of the report of the accountant/valuer was neither any issue nor any discussion made in this respect in the aforesaid decision of the Hon’ble Karnataka High Court. We note that in the case in hand, the ld. DR has not substituted his own views with that of the ld. PCIT, rather, in this case, the PCIT has himself discussed the various discrepancies in the report of the valuer and thereby directing the Assessing Officer to make enquiries regarding the correctness of the report and thereafter to pass the assessment order afresh. The another decision of the Hon’ble Delhi High Court cited by the ld. counsel for the assessee is in the case of PCIT vs. Cinestaan Entertainment Pvt. Ltd. (supra). We find that the Hon’ble Delhi High Court in the said decision has made the following observation:

So far as the contention of the ld. counsel for the assessee that valuation is not an exact science but is an art, we do not agree with the above contention of the ld. AR. The ICAI has laid guidelines for such valuation reports and certain scientific methods have been prescribed to arrive at such a valuation report. No doubt such valuation is the future projections which may not actually fruitify as pointed out by the valuer due to various factors. However, such future projections are to be based on certain data, information and analysis as per the prescribed guidelines and scientific method. It is not an art which is limited to certain personal skill of an artist, rather, the valuation is to be given on the basis of certain material and data and following certain principles and guidelines. In this case, the ld. PCIT has pointed out various discrepancies as noted above, which the assessee has failed to rebut and however, the Assessing Officer did not make required enquiries to go into the question of the valuation given by the accountant for the purpose of assessment of the income of the assessee as per the provisions of section 56(2)(viib) of the Act.