ACIT, CIRCLE-2(1), MUMBAI vs. AIRPAY PAYMENT SERVICES PVT. LTD., MUMBAI

Having heard rival submissions and after going through the orders of lower authorities, our adjudication to the subject matter of appeal would be as given in succeeding paragraphs. Assessment Proceedings 3. The material facts are that the assessee being resident corporate assessee is stated to be engaged in the development of software which enables transaction processing using debit /credit cards and net banking. During the year, the assessee issued 2,15,908 Equity shares of Rs.10/- each at a premium of Rs.210/- per share to Mr. Rakesh Jhunjhunwala. The premium thus aggregated to Rs.453.40 Lacs. The Ld. AO, invoking the provisions of section 56(2)(viib), opined that the shares were issued for a consideration that exceeds the fair market value of such shares and therefore, the excess premium charged by the assessee would be taxed as income from other sources. In support of quantum of share premium, the assessee furnished valuation report from Chartered Accountant which is placed on page nos.31 to 33 of the paper-book. While valuing the shares, the valuer adopted discounted cash flow method (DCF) by adopting discounting rate of 15% and terminal growth rate of 5% perpetually after the projected year. The valuation was arrived at Rs.220/- per share. However, upon perusal of the valuation report, Ld. AO opined that the future cash flow as certified by the management was adopted by the valuer and no verification of the projections and assumptions was made by the Chartered Accountant. Therefore, the cash flows were determined arbitrarily and there was no proper and scientific valuation of shares. While valuing the shares, various factors were to be considered as per the recommendation of the technical guide on share valuation as issued by the institute of Chartered Accountants of India (ICAI). The DCF method employed by the valuer was as per whims & fancies of the management to arrive at higher value to issue shares at huge premium. The assessee defended the valuation, inter-alia, by submitting that the valuation report was prepared as per prescribed DCF method after due deliberations with the management. However, rejecting assessee’s submissions, Ld. AO added the premium amount of Rs.453.40 Lacs to the income of the assessee as per the provisions of Section 56(2)(viib) of the Act. Aggrieved, the assessee preferred further appeal before learned first appellate authority. Appellate Proceedings 4.1 During appellate proceedings, the assessee assailed the action of Ld. AO by way of elaborate written submissions which has already been extracted in the impugned order. The assessee submitted that the observations made by Ld. AO were unsupported by facts whereas the cash flows taken by valuer were after considering all relevant facts. The estimates were made after considering all the relevant information and available data at the time of valuation. The Rule 11UA(2) of Income Tax Rules provide an option to assessee to value the shares either by the method prescribed in rule 11UA(2)(a) i.e. NAV method or in terms of rule 11UA(2)(b) i.e. DCF method as determined by merchant banker or Chartered Accountant. Therefore, Ld. AO was not justified in rejecting the valid option exercised by the assessee. Reliance was placed on various judicial pronouncements to assail the additions as made by Ld. AO. 4.2 The Ld. CIT(A), at the outset noted that similar type of addition with similar facts was made by Ld. AO during financial year 2015-16 which was deleted by first appellate authority. The bench has been informed that the issue has attained finality in that year since the revenue’s appeal was dismissed by the Tribunal due to low tax effect. It was observed in the first appellate order for financial year 2015-16 that Ld. AO rejected the valuation report without any concrete or specific findings. The valuation of shares was in accordance with Rule 11UA(2)(b) and the projections were based on data available at the time of valuation and therefore, the additions were not sustainable. 4.3 It was further observed by Ld. CIT(A) that the ratio of decision of Tribunal in M/s Vaani Estates Private Ltd. V/s ITO (ITA No.1352/Chny/2018) was also applicable wherein it was held that the provision of Sec.56(2)(viib) were introduced to deter the generation and use of unaccounted money. Further, the Tribunal in M/s Enterprises Business Solutions Pvt. Ltd. V/s ACIT (ITA No.666/Asr/2017) held that the fair market value of the shares was to be determined in accordance with Rule 11UA which provide an option to the assessee to value the shares as per DCF method. 4.4 In the above background, the impugned additions were deleted against which the revenue is in further appeal before us. Our findings and Adjudication 5. Upon careful consideration of material facts, we find that the assessee has commanded a premium of Rs.210/- per share during the year. The valuation of the shares has been justified on the basis of valuation report of Chartered Accountant. While valuing the shares, the valuer has adopted DCF method of valuation which would involve estimation of future cash flows, discount rate and terminal value. Naturally this exercise would have certain element of estimation or subjectivity and it would not be fair to assume that the actual data would match with the estimated data. Under DCF method, further cash flows generated out of the business would be discounted to arrive at net present value of these cash flows. The methodology would certainly require estimation of revenues, expenditure and cash projections and would involve estimations and assumptions. Therefore, the actual result may not be in line with the valuation made on the basis of assumptions / estimation. Hence, there is clear fallacy in the observation of Ld. AO that the valuation was to be rejected merely because the estimated cash flows were accepted without any verification. Nevertheless, quite clearly Rule 11UA(2)(b) provide an option to the assessee to determine the fair market value of shares as per valuation of Merchant Banker or Chartered Accountant by adopting DCF method and this method is one of recognized method under law. Such an exercise has been done by the valuer and the same is not shown to be perverse in any manner. The valuation has been done by a qualified Chartered Accountant and Ld. AO has rejected the same on mere assumptions or without any concrete material on record. No efforts have been made to arrive at realistic valuation of shares. Merely because the cash flows were estimated by the management and the same were accepted by the valuer would not vitiate the valuation unless some material or exercised was carried out by Ld. AO to show that the premium charged by the assessee was excessive in nature. It is trite law that no addition could be made merely on the basis of assumptions, surmises or mere conjectures. Therefore, disturbing the valuation, without any cogent reasons, could not be held to be justified. We further find that the primary object of insertion of Sec. 56(2)(viib) was to tax excessive share premium received unjustifiably by private companies on issue of shares without carrying underlying value. The intent of the provision was to deter the generation and use of unaccounted money. However, there are no such allegations against the assessee since the provisions of Section 68 has not been invoked by Ld. AO.