MOTISONS GLOBAL PVT. LTD.,JAIPUR vs ACIT, JAIPUR

Income Tax Appellate Tribunal, JAIPUR BENCHES , JAIPUR

Before: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 388 & 389/JP/2017

For Appellant: Shri Vijay Goyal, CA and Shri Gulshan Agarwal, CA jktLo dh vksj ls@

Hearing: 11/10/2017

PER BENCH

The Assessee has filed appeal for the A.Y. 2012-13 and 2013-14

and the Revenue have filed the four appeals for the A.Y. 2009-10, 2011-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

12 to 2013-14 against four separate orders of the ld. CIT(A)-4, Jaipur

dated 31-03-2017.

2.1 First of all, we take up the appeal of the Revenue in ITA No.

486/JP/2017 for the Assessment Year 2009-10 wherein the Revenue has

raised the solitary ground as under:-

‘’Whether on the facts and in the circumstances of the case the ld. CIT(A) was right in deleting the addition of Rs. 2,75,00,000/- made u/s 56(1) of the Act ignoring the fact that assets of the assessee company don’t commensurate to premium charged and further ignoring the fact that neither any business activity was performed nor any business income has been shown by the assessee.

Apropos solitary ground of the Revenue, the AO made the addition 2.2

of Rs.2,75,00,000/- u/s 56(1) of the Act in the hands of the assessee

company by observing as under:-

‘’16. Having dealt with each of the contention of the assessee and having found the same to be untenable it is important to place on record certain aspects which have a bearing on the issue at hand. It is true that the apparent must be considered real until it is shown that there are reasons to believe that the apparent is not the real. In a case of the present kind a party who relies on a recital in a deed has to establish the truth of those recitals, otherwise it will be very easy to make self-serving statements in documents either executed or taken by a party and rely on those recitals. If all that an assessee who wants to evade tax has to have some recitals made in a document either executed by him or executed in his favour then the door will be left wide open to evade tax. A little probing was sufficient in the present case to show that the apparent was not the real. The taxing authorities were not required to put on blinkers while looking at the documents produced before them. They were not entitled to look into the

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

surrounding circumstances to find out the reality of the recitals made in those documents.

17.

Accordingly, the charging and receipt of share premium/ share capital to the tune of Rs. 2,75,00,000/- is held to be income of the assessee company in the nature of income envisaged u/s 56(1) of the Income Tax Act, 1961. The same is added back to the total income of the assessee.’’

2.3 In first appeal, the ld. CIT(A) has deleted the addition of Rs.

2,75,00,000/- made by the AO by observing at pages 96 & 97 of his order

as under:-

‘’3.2.2 I have considered assessee's submission and carefully gone through assessment order. I have also take a note of factual matrix of the case as well as applicable case laws relied upon. I have already given a detailed findings in para 2.1.4.7 wherein total of Rs. 8,71,97,727/- has been sustained in the hands of M/s. . Motisons Global Pvt. Ltd, M/s. Motisons Entertainment Pvt. Ltd, M/s. Motisons Buildtech Pvt. Ltd and M/s. Shivansh Buildtech Pvt. Ltd, details of which are as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Global Pvt Ltd Motisons 760/14-15 2009-10 3,40,00,000 - 3,40,00,000 Entertainment (I) Pvt. Ltd Motisons 766/14-15 2011-12 1,95,00,000 - 1,95,00,000 Entertainment (I) Pvt. Ltd Motisons 756/14-15 2012-13 7,78,00,000 1,41,50,000 6,36,50,000 Entertainment (I) Pvt. Ltd Motisons 758/14-15 2009-10 3,03,00,000 - 3,03,00,000 Buildtech Pvt. Ltd Motisons 759/14-15 2012-13 3,68,27,500 82,00,000 2,86,27,500 Buildtech Pvt. Ltd Godawari 769/14-15 2010-11 2,00,00,000 - 2,00,00,000 Estates Pvt. Ltd Godawari 768/14-15 2012-13 10,30,00,000 - 10,30,00,000 Estates Pvt. Ltd Bholenath 770/14-15 2009-10 2,90,00,000 - 2,90,00,000 Real Estates Pvt. Ltd. Rainbow 757/14-15 2009-10 2,00,00,000 - 2,00,00,000 Buildcon Pvt. Ltd Shivansh 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Buildcon Pvt. Ltd 94,14,07,100 8,71,97,727 85,42,09,373

In view of the above facts and circumstances of the case as discussed above, addition of Rs. 2,75,,00,000/- made on a/c of bogus share capital in the hands of M/s. Motisons Global Pvt. Ltd is hereby deleted. Assessee gets relief in Gr No. 2 & 3.’’

Para 2.1.4.7 reads of ld. CIT(A)’s order as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

satisfactorily explain the reasons of cash deposits made to those accounts. Therefore, duly considering those facts as evidences (both documentary & oral) gathered during search and & Post-search operation, addition to the extent of Rs. 8,71,97,727/- is sustained and balance is deleted, details given as under:-

Name of ITA No. A.Y. Addition made Addition Addition Appellant by AO sustained deleted/Relief Company given Motisons 753/14-15 2009-10 2,75,00,000 - 2,75,00,000 Global Pvt Ltd Motisons 754/14-15 2011-12 6,96,50,000 - 6,96,50,000 Global Pvt Ltd Motisons 767/14-15 2012-13 42,07,29,600 5,94,47,727 36,12,81,873 Global Pvt Ltd Motisons 755/14-15 2013-14 4,41,00,000 50,50,000 3,90,50,000 Global Pvt Ltd Motisons 760/14-15 2009-10 3,40,00,000 - 3,40,00,000 Entertainment (I) Pvt. Ltd Motisons 766/14-15 2011-12 1,95,00,000 - 1,95,00,000 Entertainment (I) Pvt. Ltd Motisons 756/14-15 2012-13 7,78,00,000 1,41,50,000 6,36,50,000 Entertainment (I) Pvt. Ltd Motisons 758/14-15 2009-10 3,03,00,000 - 3,03,00,000 Buildtech Pvt. Ltd Motisons 759/14-15 2012-13 3,68,27,500 82,00,000 2,86,27,500 Buildtech Pvt. Ltd Godawari 769/14-15 2010-11 2,00,00,000 - 2,00,00,000 Estates Pvt. Ltd Godawari 768/14-15 2012-13 10,30,00,000 - 10,30,00,000 Estates Pvt. Ltd Bholenath 770/14-15 2009-10 2,90,00,000 - 2,90,00,000 Real Estates Pvt. Ltd. Rainbow 757/14-15 2009-10 2,00,00,000 - 2,00,00,000 Buildcon Pvt. Ltd Shivansh 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Buildcon Pvt. Ltd 94,14,07,100 8,71,97,727 85,42,09,373

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

It is pertinent to mention here that M/s. Mayukh Vinimay Pvt.Ltd received share application of Rs. 10,54,95,000/- in AY 2009-10 which was added as income of M/s.Mayukh Vinimay Pvt. Ltd ind A.Y. 2009-10. Thereafter in subsequent years the part of the funds owned by this company was invested in the companies under appeal as under:-

S.N. Name of company Assessment Year Amount (under your appeal) 1. Motisons Global 2012-13 6,93,49,800 Pvt. Ltd 2. Motisons Global 2013-14 2,24,50,000 Pvt. Ltd 3. Motisons 2012-13 1,55,00,000 Entertainment (India)Pvt ltd. TOTAL 10,72,29,800

Further it is also submitted that addition made by the AO tantamount to double addition. It is also mentioned here that as per Ld. ARs request, appellate proceedings in case of M/s. MayukhVinimay Pvt. Ltd have been kept in abeyance till the disposal of appeal by Hon'ble ITAT. In view of aforementioned findings, now additions made by the AO are being discussed with respect to grounds of appeal raised by the respective assessee in para below.’’

During the course of hearing, the ld. DR supported the order of the 2.4

AO and submitted that the order of the ld. CIT(A) may be set aside .

2.5 On the other hand, the ld.AR supported the order of the ld. CIT(A)

for which the ld.AR of the assessee filed the following written submission

praying therein to dismiss the appeal of the department.

‘’2.01.2 Submission of assessee:-

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

a) During the year under consideration the assessee allotted 69,650 equity shares of Rs. 10 each to various companies at a premium of Rs. 990/- per share detail of which is as under: -

Sr. No. Name No. of Shares Amount Rate per Amount Rate of Issue Total alloted/ Adjusted share adjusted against premium price of Consideration applied against share share premium per share the Received during the capital share year

1 Sanjay Chhabra 200000 20,00,000 10 80,00,000 40 50 1,00,00,000 2 Sandeep Chhabra 200000 20,00,000 10 80,00,000 40 50 1,00,00,000 3 Bholenath Traders Pvt. Ltd 12500 1,25,000 10 23,75,000 190 200 25,00,000

4 Debraj Vincom Pvt. Ltd 7500 75,000 10 14,25,000 190 200 15,00,000

5 Kingfisher Vinimay Pvt. Ltd 10000 1,00,000 10 19,00,000 190 200 20,00,000

6 Nawab Vyapar Pvt. Ltd 25000 2,50,000 10 47,50,000 190 200 50,00,000

7 Reality Merchant Pvt. Ltd 23500 2,35,000 10 44,65,000 190 200 47,00,000

8 Sanmukh Vincom Pvt. Ltd 7500 75,000 10 14,25,000 190 200 15,00,000

9 Shreya Tie Up Pvt. Ltd 26500 2,65,000 10 50,35,000 190 200 53,00,000

10 Victor Tradcom Pvt. Ltd 25000 2,50,000 10 47,50,000 190 200 50,00,000

Total 5,37,500 53,75,000 4,21,25,000 4,75,00,000

b) Initially vide show cause notice dated 06.02.2015 (Copy at PB Page 93-96) the ld. AO opined that entire share capital/share premium of Rs. 4,75,00,000/- should be added in total income of the assessee but after considering the submission and details of the assessee the share capital/share premium if Rs. 2,00,00,000/- received from Shri Sanjay Chhabra and Shri Sandeep Chhabra was treated as explained and the amount of Rs. 2,75,00,000/- received from various companies was added as income of the assessee.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

c). The ld. AO has not made the addition under the deeming provisions of section 68 of Income Tax Act. The ld AO made the addition by applying the provisions of section 56(1) of Income Tax Act on the ground that the assets of the assessee company don’t commensurate to premium charged and any business activity was not performed or any business income has not been shown by the assessee. The ld CIT(A) has not confirmed the addition made by ld AO by applying the provisions of section 56(1) of Income Tax Act, on the basis of his detailed findings at page 38-42 of his order. The assessee relies on the findings of ld CIT(A). d) Justification of Charging share premium The assessee has submitted the justification for charging the share premium which is summarized as under: -

Name of Company Reason for Charging Share Premium Motisons Global Pvt. 1. Owing a big and valuable land in the heart of city Ltd at Lal Kothi, Tonk Road, Jaipur and constructing one of the most beautiful building of Jaipur city thereon.

Goodwill of Motisons Group.

e) Share premium/Capital is capital receipt: If shares are issued at premium then capital receipt aggregate amount of premium is to be transferred to an account called the share premium account. This share premium account is not distributable as income just like as any other capital assets. On winding up, the surplus monies in the share premium account is to be returned to the share holders as capital. So long as the company is a going concern, the monies in share premium account can never be returned to the shareholders except through the medium of a reduction petition, or, in other words, except under exactly the same conditions as those under which any other capital asset can reach the shareholders hands. Distribution of share premium amount is not permitted through dividend. It is taken out of the category of divisible profits. The provisions in respect of issue of shares at premium are the same in the old company Act as well as in

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

the new company Act. Hence Companies Act clearly mentions that amount received as premium is capital receipt and not a revenue receipt. The share premium is also verifiable from returns of allotment submitted in ROC. As per departmental circular (MCA) No. 3/77 dated 15.04.1977 the monies in the share premium account cannot be treated as free reserves, as they are in the nature of capital reserves.

f) On the issue of shares at premium, the ld. ITAT, Mumbai Bench in the case of ACIT V/s Gagandeep Infrastructure Pvt. Ltd. 2014-T10L- 656-ITAT-Mum (PB pg 354-359 of case laws) observed that issue of shares at premium is always a commercial decision which does not require any justification. The finding of the ITAT was confirmed by Mumbai High Court in its decision dated 20.03.2017 in appeal No. 1613 of 2014. PB page 306-366 /Case Laws) Further the premium is a capital receipt which has to be dealt with in accordance with section 78 of companies Act 1956. Further the company is not required to prove the genuineness, purpose or justification for charging premium of shares, share premium by its very nature is a capital receipts and is not income for its ordinary sense. In the case before Mumbai bench has to consider a case where premium of Rs.190 per share was charged. The Tribunal observed as under (pg 358 to 359/Case laws):

“11. We have carefully perused the orders of the lower authorities. In our considered view, the issue of shares at premium is always a commercial decision which does not require any justification. Further the premium is a capital receipt which has to be dealt with in accordance with Sec. 78 of the Companies Act, 1956. Further, the company is not required to prove the genuineness, purpose or justification for charging premium of shares, share premium by its very nature in a capital receipts and is not income for its ordinary sense. It is not in dispute that the assessee had filed all the requisite details/documents which are required to explain credits in the books of accounts by the provisions of Sec. 68 of the Act. The assessee has successfully established the identity of the companies who have purchased shares at a premium. The assessee has also filed bank details to explain the source of the share holders and the genuineness of the transaction was also established by filing copies of share application forms and Form No. 2 filed with the Registrar of Companies. The entire dispute revolves around the fact that the assessee has charged a premium of � 190/- per share. No doubt a non-est company or a zero balance sheet company asking for � 190/- per share defies all commercial prudence but at the same time we

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

cannot ignore the fact that it is a prerogative of the Board of Directors of the company to decide the premium amount and it is the wisdom of the share holders whether they want to subscribe to such a heavy premium. The Revenue authorities cannot question the charging of such huge premium without any bar from any legislated law of the land. The amendment has been brought in the Income Tax Act under the head "Income from other sources" by inserting Clause (viib) to Sec. 56 of the Act wherein it has been provided that any consideration for issue of shares, that exceeds the fair value of such shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be treated as the income of the assessee but the legislature in its wisdom has made this provision applicable w.e.f 1.4.2013 i.e. on and from A.Y. 2013-14. In so far as the year under consideration is concerned, the transaction has to be considered in the light of the provisions of Sec. 68 of the Act. There is no dispute that the assessee has given details of names and addresses of the share holders, their PAN Nos, the bank details and the confirmatory letters.

11.1. Considering all these undisputed facts, it can be safely concluded that the initial burden of proof as rested upon the assessee has been successfully discharged by the assessee . Even if it is held that excess premium has been charged, it does not become income as it is a capital receipt. The receipt is not in the revenue field. What is to be probed by the AO is whether the identity of the assessee is proved or not. In the case of share capital, if the identity is proved, no addition can be made u/s. 68 of the Act. We draw support from the decision of the Hon’ble Supreme Court in the case of Loevely Exports Pvt. Ltd. 317 ITR 218. We, therefore do not find any error or infirmity in the findings of the Ld. CIT(A). Ground No. 1 is accordingly dismissed.”

g) As per provisions of section 56(1) of Income Tax Act, 1961 “Income of every kind which is not to be excluded from the total income under this Act shall be chargeable to income-tax under the head "Income from other sources", if it is not chargeable to income-tax under any of the heads specified in section 14, items A to E.” In the case of the assessee company, the amount was received from investors were against share application and the same is capital receipt which was adjusted against share capital and share premium. The money so received to assessee company was capital receipt and was not revenue receipt, therefore the same cannot be taxed in the hands of assessee company under section 56(1) of Income Tax Act, 1961 because this section deal with income and not with capital receipts. The investors who subscribed the share

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

capital of assessee company is also showing the amount paid to assessee as their investment in shares of assessee company and necessary documents in this regard was submitted to ld. AO. Therefore the assessee has proved with documentary evidences that the amount was received against share application i.e. capital receipt, therefore the same cannot be treated as income of the assessee. Further for treating the share capital/share premium as income of the assessee company no cogent reason has been given by ld. AO. Further, there is no deeming fiction has been given in section 56(1) of Income Tax Act, 1961 wherein the income can be taxed under deeming provision. h) By Finance Act 2012 a new clause (viib) was inserted in 56(2). Memorandum explaining the provisions in Finance Bill 2012 stated as under:- Share premium in excess of the fair market value is to be treated as income. “Section 56(2) provides for the specific category of incomes that shall be chargeable to income tax under the head “income from other sources”. It is proposed to insert a new clause in 56(2). The new clause will apply where, accompany, not being a company in which the public are substantially interested, receives, in any previous year, from any person being a resident, any consideration for issue of shares. In such a case if the consideration received for issue of shares exceeds the face value of shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be chargeable to income Tax, under the head “income from other sources”. This amendment effective from 1st April 2013 and will accordingly apply in relation to assessment year 2013-14 and subsequent Assessment years. In the memorandum it is mentioned that premium in excess of fair market value is to be treated as income. This suggests that premium in excess of fair market value was not an income but is to be treated as income due to amended provision. Before the amendment, consideration received as premium was not income. The legislature in its wisdom required the share premium in excess of fair market value to be income from Assessment year 2013-14 and not the

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

entire premium to be treated as income. CBDT vide circular No.3 of 2012 dated 12.06.2012 has also mentioned that provisions of 56(2)(vii b) will be applicable for Assessment year 2013-14 onward. Therefore, amendment in section 56(2)(viib) of Income Tax Act, 1961 effective from 1st April 2013 and will accordingly apply in relation to assessment year 2013-14 and subsequent assessment years and the provisions of this section cannot be made applicable in previous years. In this regard the ratio has been laid down in following judgments: - a) By Finance Act 1994, section 55(2) was amended to provide that cost of acquisition of a tenancy right will be taken as Nil. The Hon’ble Apex Court in the case of D.P. Sandu Bros. Chembur (P) Ltd (supra), held that amendment took effect from 1st April, 1995 and therefore will not be applicable for A.Y. 1987-88. Similar finding has been recorded by Hon’ble Raj, High Court in the case of Gotan Lime Stone Khanij Udhyog. The ratio of law in respect of amendment in 55(2) being held as prospective is applicable for 56(2)(vibe) and hence share premium in excess of fair market value can not be held taxable for A.Y. 2011-12. b) Recently the Hon’ble Apex Court in the case of M.G. Pictures (Madras) Ltd V/s ACIT 373 ITR 39 held that amendment in section 40A(3) w.e.f. from 1.4.1996 is prospective and cannot be applied to previous years of Block period prior to F.Y. 1995-96. c) The figure of 10,000 was changed to 20,000 u/s 40A(3) of Income Tax Act, 1961 and 269SS of Income Tax Act, 1961 by Direct Tax Laws (Amendment) Act 1987 w.e.f. 1.4.1989. The CBDT vide circular No.522 dated 18.08.1988 stated that amendment in section 40A(3) is applicable for A.Y. 1989-90 as it is a substantive provision and since 269SS is a procedural provision, the effective date will be 1.4.89 i.e. previous year relevant to A.Y. 89-90.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

d) The five Judge Constitution Bench in the case of CIT V Vatika Township (P) Ltd. 367 ITR 466 had an occasion to consider as to whether Proviso added to section 113 of the I.T. Act, is prospective or retrospective. The Hon’ble Apex Court while considering the various decisions held (as per page 469 Of ITR 367). That surcharge levied by assessing Officer for the block assessment pertaining to the period from June 1, 2002 was liable to be deleted. An amendment made to a taxing statute can be said to be intended to remove hardships only of the assessee, not of the department. Imposing a retrospective levy on the assessee would have caused undue hardship and for that reason parliament specifically chose to make the proviso effective from June 1, 2002. Where a benefit is conferred by a legislation, the rule against a retrospective construction is different. In a legislation confers a benefit on some persons but without inflicting a corresponding detriment on some other person or on the public generally, and where to confer such benefit appears to have been the legislators objects, then presumption would be that such a legislation, giving it a purposive construction, would warrant it to be given a retrospective effect. This exactly is the justification to treat procedural provision as retrospective. Where a law is enacted for the benefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. The Hon’ble Apex Court further noticed that CBDT circular mentioned that proviso is applicable from 1.6.2002. In respect of 56(2)(vii b), CBDT vide circular No.3 of 2012 dated 12.06.2012 has also

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

mentioned that provisions of 56(2)(vii b) will be applicable for assessment year 2013-14 onward. Hence Share premium even if in excess of Fair market value is not taxable u/s 56(1) for the A.Y. 2011-12. i) Section 56 is not a charging section. This section starts with the following sentence. “Income of every kind which is not to be excluded from the total income under the Act shall be chargeable to income tax under the head.” Income from other sources if it is not chargeable to income tax. Under any of the heads specified in section 14, items A to E. For an income to be taxed u/s 56, it has to satisfy three conditions. (a) It shall be classifiable as income as per the charging section of the Act. (b) It shall not be excluded from the total income (e.g. section10). (c) It is not chargeable to tax under any of the specified Heads in section 14, items A to E. The finance Bill 2012 as presented on 16th March 2012 included a new clause (viib) u/s 56(2) of I.T. Act [342 ITR1(st)]. No proposal in the original bill to insert a new clause u/s 2(24). Subsequently Notice of amendments to Finance Bill was given [See 343 ITR 37(st)] and amendments also made in charging section 2(24) in inserting clause (xvi) in 2(24) of I.T. Act w.e.f. 1.4.2013 reads as under: (xvi) Any consideration received for issue of shares as exceeds the fair market value of the shares referred to in clause (viib) of subsection (2) of 56. The amendment made in 2(24) is also applicable w.e.f. 01.04.2013 and it cannot be applied earlier to 01-04-2013. j) The Income for the purpose of the Income Tax Act is defined in section 2(24) of the Income Tax Act 1961. Section 2(24) of the Income Act

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

1961 gives inclusive definition of income but the income should be look into its normal meaning. The income will not include capital receipts unless it is specified in Income Tax Act. This argument finds supports from the amendment made by Finance Act 2012 w.e.f. 1.4.2013 in section 56(viib) and clause (xvi) of section 2(24) of Income Tax Act, 1961 wherein certain share premiums were made taxable w.e.f. 01.04.2013. If the same were already taxable u/s 56(1)/ 2(24) of Income Tax Act, 1961 then there was no need to make these amendments in the Act. In case there is no charging provision for specific receipt, then it cannot be taxed. The five member Bench of the Apex Court in CIT V Vatika Township P Ltd 367 ITR 466 (PB pg 19/case Laws). “Tax Laws are clearly in derogation of personal rights and property interests and are, therefore, subject to strict construction and any ambiguity must be resolved against imposition of the tax. In Billings V U.S 232 U.S.261 at page 265, 34 S.Ct 421 (1914), the Supreme Court clearly acknowledged this basic and long standing rule of statutory construction. Tax Statutes should be strictly construed, and, if any ambiguity be found to exist, it must be resolved in favour of citizen...” “…If a person sought to be taxed comes within the letter of the law he must be taxed, however great the hardship may appear to the judicial mind to be. On the other hand, if the crown seeking to recover the tax, cannot bring the subject within the letter of the law, the subject is free, however apparently within the sprit of the law the case might otherwise appear to be” As observed in Partington V Attomey General LR4HL100. Since for the year under consideration there was no provision in Income Tax Act, 1961 wherein the fair value of share could be computed and the excess share premium could be taxed, therefore in absence of computation provision the same cannot be taxed. The reliance is also placed on following cases: -

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

i) The Hon’ble Bombay High Court in the case of Cadell Wvg. Mills Co.(p) Ltd. V CIT 249 ITR 265 (PB 22- 41/Case Laws) had an occasion to consider the taxability of a sum received in respect of consideration of tenancy Right. Hon’ble High Court held that surrender of tenancy right which was not chargable to tax as capital gain under section 45 could not be taxed as casual and non recurring receipt under section 10(3) r.w. s. 56 under the head “Income from other sources”. ii) The Hon’ble Apex Court in the case of CIT V D.P. Sandu Bros. Chembur (P) Ltd 273 ITR 1 (PB 42- 49/Case Laws) also hold that as per 2(24)(vi) only income which is chargeable u/s 45 is to be included in income and if computation provision u/s 45 fails then charging provisions will fail. Ref. to CIT V B.C. Srinivasa Setty 128 ITR 294. iii) The Hon’ble Rajasthan High Court in the Case of CIT V Gotan Lime Stone Khanij Udyog 269 ITR 399 (PB 56-65/Case Laws) also held that in case computation provision u/s 48 could not be applied for want of ascertainable cost of acquisition, then capital gain does not arise to be included in total income on account of failure of applicability of computation provision. The Hon’ble High Court referred to decision of Bombay High Court in the case of Cadell Wvg. Mills Co (P) Ltd. (Supra). iv) The Hon’ble Rajasthan High Court in the case of S. Zoraster and Co. V/s CIT 322 ITR 35 (PB 66- 68/Case Laws) had on occasion to consider the taxability of receipt of Rs.20,000 received by vendee on default of the purchaser as per agreement for sell of Prem Prakash Talkies. The Hon’ble High Court after referring to the decision of Apex Court in the case of Travancore Rubber and Tea Co Ltd. V CIT 243 ITR 158 held that such receipt is capital receipt. Such

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Capital receipt is not taxable in view of judgment of Apex Court in D.P. Sandu Bros. Chembur (P) Ltd (Supra). Hence capital receipt is not taxable unless there is charging provision for a capital receipt and computation provisions are also applicable. v) The Hon’ble Bombay High Court in the case of Vodafone India Services P. Ltd. V/s UOI 368 ITR 1 (PB 76-107/Case Laws) had an occasion to consider the difference between the share premium determined by revenue and the share premium charged as deemed loan and taxing of national interest on deemed loan. The Hon’ble Bombay High Court has referred to the decision of Apex Court in the case of Mathuram Aggarwal V/s State of MP (1999) 8 SCC 667 for the test to interpret a taxing statue which reads as under: “ The intention of the legislature is a taxation statute is to be gathered from the language of the provisions particularly where the language is plain and unambiguous. In a taxing Act it is not possible to assume any intention or governing purpose of the statute more than what is stated in the plain language. It is not the economic results sought to be obtained by making the provision which is relevant in interpreting a fiscal statute. Equally impermissible is an interpretation which does not flow from the plain, unambiguous language of the statute. Words cannot be added to or substituted so as to give a meaning to the statute which will serve the spent and intention of the legislature. The statute should clearly and unambiguously convey the three components of the tax law i.e. subject of the tax, the person who is liable to pay the tax and the rate at which the tax is to be paid. If there is any ambiguity regarding any of these ingredients in a taxation statute then there is no tax in law. Then it is for the legislature to do the needful in the matter.”

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Hon’ble Bombay High Court in this case (Vodafone case) observed that issue of shares at a premium is on capital account and gives rise to no income. 56(1) provides the income of every kind which is not excluded from the total income is chargeable under the head income from other sources. However before section 56 of the Act can be applied there must be income which arises. If the receipt is capital then it is not income. Hence share premium is not an income. i) The CBDT vide circular/instruction No.2 dated 29.01.2015 has stated as under [371 ITR 6(st)]. “In reference to the above cited subject, I am directed to draw your attention to decision of the High Court of Bombay in the case of Vodafone India Services Pvt. Ltd V UOI for the Assessment year 2009-10 (WP No.871 of 2014) wherein the court has held interalia, that the premium on share issue was on account of a capital account transaction and does not give rise to income and hence, not liable to transfer pricing adjustment. It is hereby informed that the Board has accepted the decision of the High Court of Bombay in the above mentioned writ petition. In view of the acceptance of the above judgment, it is directed that the ratio decidendi of the judgment must be adhered to by the field officers in all cases where the issue is involved. This may also be brought to the notice of the ITAT, DRP’s and CIT (Appeals).” In view of above instruction, it is clear that ratio deciding of treating of share premium as capital receipt is binding on revenue authorities. j. In view of the above submissions, it is clear that share premium received is a capital receipt and consideration received cannot be considered as income for the year under consideration by applying the provisions of section 56(1) of Income Tax Act.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

k. The ld CIT(A) issued show cause notice to assessee to tax the share capital under section 68 of ITax Act as against 56(1) applied by ld AO but he satisfied about the ingredients of section 68 of I.Tax Act and no addition was sustained for AY 2009-10 even u/s 68 of I.Tax Act. The ld AO issued several notices to assessee to explain the share capital. The assessee submitted detailed reply and documents from time to time as under:- S.No Particulars Copy at PB pg No 1 Copy of query letter of AO dated 05.01.2015. 86-87 2 Copy of reply of assessee dated 13.01.2015 filed in 88-92 response to query letter dated 05.01.2015. 3 Copy of show cause notice of AO dated 06.02.2015. 93-96 4 Copy of reply of assessee dated 13.02.2015 filed in 97-100 response to show cause notice dated 06.02.2015. 5 Copy of reply of assessee dated 03.03.2015. 101 6 Copies of documents filed before AO along with 103-258 various submission in respect of identity, creditworthiness of shareholder and genuineness of transactions

The assessee has submitted sufficient documents before the ld AO to prove identity, creditworthiness and genuineness of share capital and ld AO satisfied that addition under section 68 cannot be made, so he applied section 56(1) of ITax Act to make the addition. The assessee submitted detailed reply before ld CIT(A) vide letter dated 12/07/2016 (copy at PB pg 259-312). Ld CIT(A) when satisfied that the addition u/s 56(1) can’t be made, he tried to sustain the addition by applying the provisions of section 68 of Income Tax Act. He issued a show cause notice vide letter dated 09/03/2017 (Copy at PB pg 313-359). The assessee submitted detailed reply on the show cause notice of ld CIT(A) vide letter dated 24-03-2017 & 28/03/2017 alongwith documents (Copy at Pb pg 360-451). To support that shareholders were genuine and creditworthiness is proved, the assessee has filed all details, in respect of incorporation/existence of investors

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

and details of cheques vide which amounts were received. The capacity of shareholders is verifiable from the copy of the balance sheet of the shareholders. The shareholders have funds on a prior date from the allotment of shares given by the assessee company and such funds were more than the amount of share application. l) During the course of assessment proceedings the assessee submitted the following documents to prove their identity of shareholders, creditworthiness of shareholders and genuineness of transaction with them: -

Name of Particulars of Documents submitted Copy at Shareholder PB Page � Share application containing the name/address/PAN Bholenath Traders 103-105 Pvt. Ltd of party, detail of payment received etc. � Copy of board resolution. � Copy of PAN card of party. 106 � Copy of bank statement showing the entry of 107 payment made to assessee. 108-109 � Declaration of source of funds with party. � Copy of Ack. of ITR of AY 2009-10. 110-111 � Copy of audit report and audited balance sheet along 112 with annexure of 31.03.09. 113-122 � Copy of registration certificate issued by ROC. 123 � Share application containing the name/address/PAN Debraj Vincom Pvt. 124-125 Ltd of party, detail of payment received etc. � Copy of board resolution. � Copy of PAN card of party. 126 � Copy of bank statement showing the entry of 127 payment made to assessee. 128-129 � Declaration of source of funds with party. � Copy of Ack. of ITR of AY 2009-10. 130 � Copy of audit report and audited balance sheet along 131 with annexure of 31.03.09. 132-141 � Copy of registration certificate issued by ROC. 142

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

� Share application containing the name/address/PAN Kingfisher Vinimay 143-144 Pvt. Ltd of party, detail of payment received etc. � Copy of board resolution. 145 � Copy of PAN card of party. 146 � Copy of bank statement showing the entry of 147-148 payment made to assessee. � Declaration of source of funds with party. 149 � Copy of Ack. of ITR of AY 2009-10. 150 � Copy of audit report and audited balance sheet along 151-160 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 161 � Share application containing the name/address/PAN Nawab Vyapaar Pvt. 162-165 Ltd of party, detail of payment received etc. � Copy of board resolution. 166 � Copy of PAN card of party. 167 � Declaration of source of funds with party. 168 � Copy of Ack. of ITR of AY 2009-10. 169 � Copy of audit report and audited balance sheet along 170-179 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 180 � Share application containing the name/address/PAN Reality Merchant 181-182 Pvt. Ltd of party, detail of payment received etc. � Copy of board resolution. 183 � Copy of PAN card of party. 184 � Copy of bank statement showing the entry of 185 payment made to assessee. � Declaration of source of funds with party. 186-187 � Copy of Ack. of ITR of AY 2009-10. 188 � Copy of audit report and audited balance sheet along 189-199 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 200 � Share application containing the name/address/PAN Sanmukh Vincom 201-202 Pvt. Ltd of party, detail of payment received etc. � Copy of board resolution. 203 � Copy of PAN card of party. 204 � Copy of bank statement showing the entry of 205-207 payment made to assessee. � Declaration of source of funds with party. 208 � Copy of Ack. of ITR of AY 2009-10. 209 � Copy of audit report and audited balance sheet along 210-219 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 220

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

� Share application containing the name/address/PAN Shreya Tie Up Pvt. 221 Ltd of party, detail of payment received etc. � Copy of board resolution. 222 � Copy of PAN card of party. 223 � Copy of bank statement showing the entry of 224 payment made to assessee. � Declaration of source of funds with party. 225 � Copy of Ack. of ITR of AY 2009-10. 226-227 � Copy of audit report and audited balance sheet along 228-239 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 240 � Share application containing the name/address/PAN Victor Tracom Pvt. 241-242 Ltd of party, detail of payment received etc. � Copy of board resolution. 243 � Copy of PAN card of party. 244 � Copy of bank statement showing the entry of 245-246 payment made to assessee. � Declaration of source of funds with party. 247 � Copy of Ack. of ITR of AY 2009-10. 248 � Copy of audit report and audited balance sheet along 249-257 with annexure of 31.03.09. � Copy of registration certificate issued by ROC. 258

m) All the share capital/share application was received through a/c payee cheques and verifiable from bank statement of assessee as well as bank statement of the party. The onus u/s 68 of the assessee is to prove the identity, capacity and genuineness of the transactions has been discharged which may be seen from the followings:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

submitted the copies of bank account/declaration of source of funds with them of investor companies. The bank statement shows the huge transaction of high value in the accounts of the companies. The chart showing the amount invested by the above named companies in assessee company viz a viz own funds with the investor company are as under: -

Name of the Investor Amount Share capital Share capital company invested in and reserve & and reserve & assessee surplus with surplus with company Investor Investor companies as companies as on 31.03.2009 on 31.03.2008 Bholenath Traders Pvt. Ltd 25,00,000 5,44,50,000 1,00,000 Debraj Vincom Pvt. Ltd 15,00,000 17,34,29,151 NA Kingfisher Vinimay Pvt. 20,00,000 19,97,71,977 NA Ltd Nawab Vyapar Pvt. Ltd 50,00,000 9,28,53,047 9,28,25,000 Reality Merchant Pvt. Ltd 47,00,000 6,06,50,773 1,00,000 Sanmukh Vincom Pvt. Ltd 15,00,000 10,67,61,846 NA Shreya Tie Up Pvt. Ltd 53,00,000 9,60,60,000 9,60,60,000 Victor Tradcom Pvt. Ltd 50,00,000 15,45,13,835 NA

From the above chart it is clear that all the Investor companies were having their own share capital and Reserve & surplus which were much more than to the amount invested in the assessee company. From the audited P & L Account of these companies it is apparent that these companies had trading activities of large amount. The above chart shows that the investor companies were having their own independent funds and having their independent source to invest in the shares of the assessee company. Apart from the investment made in the shares of assessee companies, the investor companies were also having investments in shares of other companies or loans & advances to parties which is much more than to the amount invested in the assessee company, therefore from the bank statement as well as financials statements of the investor companies their creditworthiness is duly proved.

iii) Genuineness

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

The assessee submitted the Share Application Form received from above companies against the share application received from the companies. The share application is supported by Board Resolution passed in the investor companies. The assessee company has allotted the shares to the investor companies. The proper returns were filed before the ROC against allotment of the shares to these companies. Furthermore, the department has carried out intensive search operations over the assessee and no any incriminating material was found to show that the money against the share allotment was own money of the company. Shares certificates were issued against the allotment of the shares to these companies were not found from the possession of the assessee company or its director or employees. This fact shows that after allotment of shares by the appellant company share certificates were dispatched to the subscriber companies. No any entry in books of account or document was found showing payment of cash to these investor companies against receipt of cheques from these companies against allotment of shares. Therefore the genuineness of the transactions cannot be doubted. n) Onus to prove source of source From the show cause notice given by ld CIT(A) and excel sheet provided to the assessee showing chain of source it is apparent that even there is no cash deposit till 3rd stage of channel source (Copy at Pb pg 526 to 557/ AY 2013-14). If there is any cash deposited at 4th channel or beyond to that stage then the inquiry should have been made from the concerns in whose bank a/c such funds floated and necessary action should have been taken in the cases of such concern but the assessee cannot be hold responsible for cash deposit in some account at 4th Channel. Under section 68 of Income Tax Act, 1961 the onus of the assessee is to prove the source of credit entry and there is no onus of assessee to prove the source of source or source of all channel sources. The amendment in section 68 of I. Tax was made by inserting the following proviso to section 68 w.e.f. 01/04/2013 which require to prove source of finds in the hands of shareholder company. Though not required by law but still the assessee has proved source of finds in the hands of shareholder

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

company. The amended section even does not require to prove source of funds in the hands of 3rd or 4th stage.

Further the amendment in section 68 of I.Tax was made by inserting the following proviso to section 68 w.e.f. 01/04/2013

"Provided that where the assessee is a company, (not being a company in which the public are substantially interested) and the sum so credited consists of share application money, share capital, share premium or any such amount by whatever name called, any explanation offered by such assessee-company shall be deemed to be not satisfactory, unless—

(a) the person, being a resident in whose name such credit is recorded in the books of such company also offers an explanation about the nature and source of such sum so credited; and (b) such explanation in the opinion of the Assessing Officer aforesaid has been found to be satisfactory:

The above proviso was inserted with effect from the 1st day of April, 2013 so it cannot be applied retrospectively. Therefore as per law the assessee has no onus to prove source of source. Hon’ble Mumbai High Court in the case of Commissioner of Income Tax 1 Vs M/s. Gagandeep Infrastructure Pvt.Ltd held as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

of the Act laid down by the Courts namely the genuineness of the transaction, identity and the capacity of the investor have all been examined by the impugned order of the Tribunal and on facts it was found satisfied. Further it was a submission on behalf of the Revenue that such large amount of share premium gives rise to suspicion on the genuineness (identity) of the shareholders i.e. they are bogus. The Apex Court in Lovely Exports (P) Ltd. (supra) in the context to the pre amended Section 68 of the Act has held that where the Revenue urges that the amount of share application money has been received from bogus shareholders then it is for the Income Tax Officer to proceed by reopening the assessment of such shareholders and assessing them to tax in accordance with law. It does not entitle the Revenue to add the same to the assessee's income as unexplained cash credit. (f) In the above circumstances and particularly in view of the concurrent finding of fact arrived at by the CIT(A) and the Tribunal, the proposed question of law does not give rise to any substantial question of law. Thus not entertained.

But in the case of the assessee the fact remains that the assessee has also proved source of source by submitting the copy of bank statement of the share applicant company wherein no cash deposit was made against the share application money.

Therefore, the addition on share application received by the assessee can neither be made u/s 56(1) of Income Tax Act, 1961 nor u/s 68 of Income Tax Act, 1961. The various judgments and arguments regarding addition made u/s 56(1) of Income Tax Act, 1961 has been submitted in forgoing paras. The various judgments regarding addition cannot be made u/s 68 of Income Tax Act, 1961 has been cited in the submission made for AY 2012-13 in assessee’s appeal ITA No 388/JP/17.

In view of the above submission, the humble assessee prays your honor kindly to dismiss the appeal filed by the department.’’

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

2.6 We have heard the rival contentions and perused the materials

available on record. It is pertinent to mention that the similar issue has

been dealt with and decided by this Bench of ITAT vide its order dated

30-10-2017 in the case of ACIT, Central Circle-2, Jaipur vs Motisons

Buildtech Pvt. Ltd in ITA No. 481/JP/2017 (Revenue’s appeal) for the

Assessment Year 2009-10 by observing as under:-

‘’4.6 We have heard the rival contentions and perused the materials available on record. Brief facts of the case are that the Department carried out search over Motisons Group on 31-10-2012. The AO during the course of assessment proceeding observed that in the course of search and seizure action u/s 132 of the Act, cash, jewellery, valuables, stock-in-trade, documents, books of account and / or loose papers were found and / or seized from the premises of the members of the Motisons Group of which one such member happens to be the assessee. The AO also noted that the Group is involved in introducing large share capital on high premium in accounts of various group companies through the Kolkata based companies. The AO has mentioned these details at page 3 and 4 of his assessment order. The AO further noted that the receipt of share capital is Rs. 3,03,000/- and the premium is to the tune of Rs. 2,99,97,000/- during the year under consideration which is not only abnormal but also appeared to be part of a well planned exercise of tax evasion. Accordingly, the AO issued the show cause notice dated 6-02-2015 to the assessee company requiring the assessee to show cause as to why the amount of Rs. 3,03,00,000/- should not be treated as income of the assessee u/s 56(1) of the Act. The assessee submitted the reply before the AO who rejected the assessee's contention and made the addition of Rs. 3,03,00,000/- u/s 56(1) of the Act in the hands of the assessee company. In first appeal, the ld. CIT(A) has deleted the addition of Rs. 3,03,00,000/- made by the AO. The relevant portion of ld. CIT(A)’s order from para 2.1.4.2 to 2.1.47 is reproduced hereunder:- ‘’2.1.4.2 Final observation : 2.1.4.2.1 I have considered assessee’s submission and also taken a note of judicial pronouncements relied upon by the appellant as well as the factual matrix of the case. The brief facts of the case are that “Motisons Group” has several companies. These Companies issued share capital on premium to various other companies. The AO held that the receipts on account of share capital on premium is taxable income u/s 56(1) of I. Tax Act, accordingly he made the additions in the hands of various companies as under:- S. No. Name of Company AY Detail of Share Capital issued

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Name of allottee Total Amount of Share capital and Premium.

1 Motisons Global Pvt. Ltd 2009-10 Bholenath Traders Pvt. Ltd 25,00,000

Debraj Vincom Pvt. Ltd 15,00,000

Kingfisher Vinimay Pvt. Ltd 20,00,000

Nawab Vyapar Pvt. Ltd 50,00,000

Reality Merchant Pvt. Ltd 47,00,000

Sanmukh Vincom Pvt. Ltd 15,00,000

Shreya Tie Up Pvt. Ltd 53,00,000

Victor Tradcom Pvt. Ltd 50,00,000

Total 2,75,00,000

2 Motisons Global Pvt. Ltd 2011-12 Adarsh Deal Trade Pvt. Ltd 5,00,000

Adhunik Dealmark Pvt. ltd 42,00,000

Axion Commodeal Pvt. ltd 36,00,000

Bholenath Traders Pvt. Ltd 1,03,00,000

Bhusan Distributors Pvt. Ltd 25,00,000

Contra Vanijya Pvt. Ltd 78,00,000

Debdaru Vinimay Pvt. Ltd 21,00,000

Deep Commosales Pvt. Ltd 50,00,000

Dhanlabh Tradelinks Pvt. Ltd 27,00,000

Puspa Dealers Pvt. Ltd 60,00,000

Puspa Trading Pvt. Ltd 12,50,000

Rupa Tracom Pvt. Ltd 60,00,000

Spangle Dealtrade Pvt. Ltd 70,00,000

Surya Deal Trade Pvt. Ltd 14,00,000

Swabhiman Dealers Pvt. Ltd 68,00,000

Vikash Tradecom Pvt. Ltd 25,00,000

Total 6,96,50,000

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount of Share capital and Premium.

3 Motisons Global Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 3,05,00,000

Evershine Suppliers Pvt. Ltd 1,60,00,000

Alliance Tradecom Pvt. Ltd 3,95,58,900

Evershine Suppliers Pvt. Ltd 4,86,99,600

Mayukh Vinimay Pvt. Ltd 6,93,49,800

Mayukh Vintrade Pvt. Ltd 13,99,800 Regent Barter Pvt. Ltd 4,04,71,800 Regent Dealers Pvt. Ltd 7,59,99,900 Rose Suppliers Pvt. Ltd 9,87,49,800 Total 42,07,29,600

4 Motisons Global Pvt. Ltd 13-14 Alliance Tradecom Pvt. Ltd 50,50,000

Evershine Suppliers Pvt. Ltd 1,45,00,000

Mayukh Vinimay Pvt. Ltd 2,24,50,000

Regent Dealers Pvt. Ltd 16,00,000

Rose Suppliers Pvt. Ltd 5,00,000

Total 4,41,00,000

5 Motisons Entertainment (I) Pvt. Ltd 2009-10 Bholenath Traders Pvt. Ltd 35,00,000

Debdaru Vinimay Pvt. Ltd 50,00,000

Indigo Vinimay Pvt. Ltd 50,00,000

Kingfisher Vinimay Pvt. Ltd 20,00,000

Reality Merchant Pvt. Ltd 25,00,000

Shreya Tie Up Pvt. Ltd 75,00,000

Sumeru Vincom Pvt. Ltd 35,00,000

Victor Tradcom Pvt. Ltd 50,00,000

Total 3,40,00,000

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount of Share capital and Premium.

6 Motisons Entertainment (I) Pvt. Ltd 2011-12 Access Tradelink Pvt. Ltd 20,00,000

Bholenath Traders Pvt. Ltd 40,00,000

Chakra Deal Trade Pvt. Ltd 15,00,000

Debdaru Vinimay Pvt. Ltd 15,00,000

Interlink Saving and Finance P Ltd 25,00,000

Puja Tie Up Pvt. Ltd 15,00,000

Sanmukh Vincom Pvt. Ltd 45,00,000

Tara Vinimay Pvt. Ltd 20,00,000

Total 1,95,00,000

7 Motisons Entertainment (I) Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 1,59,00,000

Evershine Suppliers Pvt. Ltd 93,00,000

Evershine Suppliers Pvt. Ltd 17,00,000

Mayukh Vinimay Pvt. Ltd 1,55,00,000

Regent Barter Pvt. Ltd 1,79,00,000

Regent Dealers Pvt. Ltd 1,40,00,000

Rose Suppliers Pvt. Ltd 35,00,000

Total 7,78,00,000

8 Motisons Buildtech Pvt. Ltd 2009-10 Arcade Dealcom Pvt. Ltd 30,00,000

Debdaru Vinimay Pvt. Ltd 25,00,000

Debdoot Vinimay Pvt. Ltd 35,00,000

Matrabhumi Dealers Pvt. Ltd 44,00,000

Puja Tie-Up Pvt. Ltd 50,00,000

Pushpa Dealers Pvt. Ltd 25,00,000

Pushpa Trading Pvt. Ltd 40,00,000

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount of Share capital and Premium.

Shreya Tie Up Pvt. Ltd 10,00,000

Taranh Suppliers Pvt. Ltd 34,00,000

Vandana Dealers Pvt. Ltd 10,00,000

Total 3,03,00,000

9 Motisons Buildtech Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 1,80,00,000

Evershine Suppliers Pvt. Ltd 28,00,000

Regent Barter Pvt. Ltd 1,60,27,500

Total 3,68,27,500

10 Godawari Estates Pvt. Ltd 2010-11 Debdaru Vinimay Pvt. Ltd 25,00,000

Jai Pitreshwar Vyapaar Pvt. Ltd 15,00,000

Mainak Vincom Pvt. Ltd 50,00,000

Puspa Dealers Pvt. Ltd 50,00,000

Snowfall Commercial Pvt. Ltd 25,00,000

Vignesh Info Services Pvt. Ltd 35,00,000

Total 2,00,00,000

11 Godawari Estates Pvt. Ltd 2012-13 Bakliwal Vyapaar Pvt. Ltd. 1,23,00,000

Jasmine Commodities Pvt. Ltd 65,00,000

Buniyad Vanijya Pvt Ltd 50,00,000

Puja Barter Pvt. Ltd. 60,00,000

Dhanlabh Tradelinks Pvt. Ltd 25,00,000

Devang Commercial Pvt. Ltd 50,00,000

Extent Vinimay Pvt. Ltd 25,00,000

Neha Deal Trade Pvt Ltd 20,00,000

Spring SalesPvt Ltd 67,00,000

Manali Tradecom Pvt Ltd. 50,00,000

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount of Share capital and Premium.

Target Vincom Pvt Ltd 50,00,000

Bernstain Marketing Pvt Ltd 15,00,000

Kesarinandan Vanijya Pvt Ltd 5,00,000

Deep Commosale Pvt Ltd 50,00,000

Apollo Vintrade Pvt Ltd 25,00,000

Innova Commercial Pvt Ltd 25,00,000

Prayash Dealtrade Pvt Ltd 40,00,000

Justify Vanijya Pvt Ltd 50,00,000

Solty Financial Consultants P Ltd 50,00,000

Achiever Commotrade Pvt Ltd 50,00,000

Sishmahal Commotrade Pvt. Ltd 20,00,000

Advantage Dealtrade Pvt. Ltd 25,00,000

Origin VinimayPvt Ltd 40,00,000

Rukmani International Pvt Ltd 50,00,000

Total 10,30,00,000

12 Bholenath Real Estates Pvt. Ltd 2009-10 Lavender Dealcom Pvt. Ltd. 30,00,000

Arcade Dealcom Pvt. Ltd 20,00,000

Tarang Suppliers Pvt. Ltd 15,00,000

Transit Vinimay Pvt. Ltd 62,00,000

Vandana Dealers Pvt. Ltd 98,00,000

Variety Dealcom Pvt. Ltd 25,00,000

Vanila Vinimay Pvt. Ltd 15,00,000

Outlook Tracom Pvt. Ltd 25,00,000

Total 2,90,00,000

13 Rainbow Buildcon Pvt Ltd 2009-10 Anuraj Securities Pvt Ltd 20,00,000

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount of Share capital and Premium.

Matribhumi Dealers Pvt Ltd 25,00,000

Narottamka Trade & Vyapaar Pvt Ltd 15,00,000

Puja Dealcom Pvt Ltd 40,00,000

Tarang Suppliers Pvt LTd 30,00,000

Vandana Dealers Pvt Ltd 30,00,000

Puja Tie-Up Pvt Ltd 40,00,000

Total 2,00,00,000

14 Shivansh Buildcon Pvt. Ltd 2012-13 Evershine Suppliers Pvt. Ltd 90,00,000

Total 90,00,000

Total Additions 94,14,07,100

During the appellate proceeding, Sh Vijay Kr Goyal has requested to keep the appellate matter pending for time being in case of M/s Mayukh Vinimay Pvt Ltd as the appeal against the order of 263 is pending for adjudication before the Hon’ble ITAT Kolkata where matter pertaining to jurisdiction of CIT who passed the order of 263, has been challenged. It is further submitted that assessee has also made request to ITAT Kolkata to transfer the said case to ITAT Jaipur which is still pending for consideration. In respect of addition made on a/c of bogus share capital, AO has also made similar addition of Rs. 10,54,95,000/= in the hands of M/s Mayukh Vinimay P Ltd, tantamounts to double addition. After duly taking a note of the same, appellate order in case of M/s Mayukh Vinimay Pvt Ltd is being kept in abeyance till the disposal of said appeal by Hon’ble ITAT. With regard to decisions relied upon by the undersigned, Sh Vijay Goyal were differentiated on facts as under:

(i) Nova Promoters & Finlease Pvt. Ltd (2012) 342 ITR 169 (Delhi High Court): Summons sent to the companies received back unserved and other summons remained uncomplied with Whereas, in the case of assessee companies, notice u/s 133(6) was sent to investor companies, all of which were served and most of them were complied with.

(ii) CIT V/s N. R. Portfolio Pvt. Ltd 206 (2014) DLT (DB) (Del)/ 264 CTR 0258 (del) : Assessed u/s 144 of Itax Act. In this case the AO issued several notices and show cause notice which was not served/complied and assessment was framed u/s 144 of Income Tax Act. In our case all the compliances were made and evidences submitted.

(iii) N Tariks Properties Pvt. Ltd 227 Taxmann.com 373 (with reference to decision of Delhi high court in 264 CTR 472) :AO noticed that extracts of bank account had been fabricated and AO found that immediately before issuance of cheques for the purpose of making pay order or demand draft there was deposit of cash. In our case no cash deposit in the bank account of shareholder company.

(iv) CIT v/s Navodaya Castle Pvt. Ltd 367 ITR 306 (Delhi High Court): AO found that immediately before issuance of cheques for the purpose of making pay order or demand draft there was deposit of cash. In our case no cash deposit in the bank account of shareholder company.

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(v) CIT V/s MAF Academy Pvt. Ltd 206 (2014) DLT 277 (DB)(Del)/ 361 ITR 0285 (Del) : AO found that immediately before issuance of cheques for the purpose of making pay order or demand draft there was deposit of cash. In our case no cash deposit in the bank account of Shareholder Company.

Further, the summons u/s section 131 of I.tax Act were sent to the shareholders which were received back unserved.

(vi) Rajmandir Estates Pvt. Ltd 70 Taxmann.com 124: Relates to order passed by CIT u/s 263 of ncome Tax Act, 1961.

(vii) CIT v/s Sumati Dayal (1995) 80 Taxman 89 (SC) & CIT V/s Durga Prasad More [1971] 82 ITR 540 (SC) : No application as ample evidence have been filed by assessee. Further no source of concealed income was found. Further no document was found as the result of intensive search operations to show outflow of unaccounted money against the receipts of share application money through the banking channels. This show the preponderance of probabilities is in favour of assessee.

(viii) CIT V/s Mussadilal Ram Bharose [1987] 165 ITR 14 This judgment relates to penalty u/s 271(1)(c).

In support of its contention, assessee through AR has relied upon following judgments fact of which are identical to the fact of the case of assessee:

Jurisdictional Rajasthan High Court

(i) CIT-1, Jaipur V/s M/s. ARL Infratech Ltd, wherein Hon’ble Rajasthan High Court has recently confirmed the findings of Hon’ble ITAT by deciding the appeal of revenue in DB ITA No 24/2014 vide order dated 28/09/2016.

(ii) Commissioner of Income-tax, Jaipur –II Versus Morani Automotives (P.) Ltd. No.- D.B. IT Appeal No. 619 of 2011 Dated.- October 23, 2013 (Rajasthan High Court).

(iii) Barkha Synthetics Ltd. vs. Asstt. CIT (005) 197 CTR (Raj) 432.

(iv) CIT vs. First Point Finance Ltd. (2006) 206 CTR (Raj) 626 : (2006) 286 ITR 477 (Raj HC).

(v) Commissioner of Income Tax Vs. Bhaval Synthetics (Raj HC) (2013) 84 DTR 0449 (Raj).

(vi) Commissioner of Income Tax Vs. AKJ Granites (P) Ltd. (Raj HC) (2008) 301 ITR 0298.

i) Commissioner of Income-Tax, Central, Jaipur Versus Supertech Diamond Tools (Pvt) Ltd. (Raj HC) D. B. IT Appeal No. 74 of 2012 Dated: - 12 December 2013.

viii) Commissioner of Income-tax - I, Jaipur Versus AL Lalpuria Construction (P.) Ltd (Raj HC) D.B. IT Appeal Nos. 256 of 2010 AND 26 & 39 of 2011 Dated: - 25 February 2013.

(ix) Commissioner of Income-tax, Ajmer Versus HS. Builders (P.) Ltd. D.B. INCOME Tax (Raj HC) APPEAL NO. 48 OF 2006 Dated: - 03 March 2012.

(x) CIT Vs Jai Kumar Bakliwal (2014) 101 DTR (Raj) 377 : (2014) 267 CTR (Raj) 396. No liability to prove source of source

(xi) Aravali Trading Co Vs Income Tax Officer (2008) 8 DTR (Raj) 199. Burden of the assessee stands discharged when the identity of the creditors is established and he confirms the loans.

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(xii) CIT Vs Heera Lal Chagan Lal Tank (2002) 157 ITR 281 (Raj) Burden of the assessee stands discharged when the identity of the creditors is established and he confirms the loans.

Since, the common issues are involved in all these 15 companies therefore, for convenience, I am dealing the issue in composite manner first on the basis of facts and then on legality also. The followings facts issues emerge from the findings of AO and submissions submitted by ld AR.

a) Issue of according opportunity of cross examination of Sh Santosh Choube, Sh Ajit Sharma & Sh Rajesh Kumar Singh to the assessee.

b) Charging of Premium on shares and taxability by applying the provisions of section 56(1) of Income Tax Act.

c) Addition by applying the provisions of section 68 of Income Tax Act

2.1.4.2 (a) According opportunity to cross examine Sh Santosh Choube, Sh Ajit Sharma & Sh Rajesh Kumar Singh

But before asking for an opportunity for cross examining them, assessees has to disprove the correctness of their assertions as emanating from the statements recorded of Sh Santosh Choube, Sh Ajit Sharma and Sh Rajesh Kumar Singh. Corroborative evidences in form of bank statements obtained in this regard and their analysis further proves the theory of cash deposit prior to transfer of share application money. Vide show cause letter issued , assessee has already been confronted with the oral evidences gathered during the survey operation from aforementioned 3 persons by Investigation Directorate Kolkata. Further, the right of cross examination is not an absolute right as decided in Nath International Sales vs. UOI, AIR 1992 (Del) 295) wherein Hon'ble Supreme Court has also held that the right of hearing does not necessarily include right of cross examination. The right of cross examination must depend upon the circumstances of each case. In this regard, assessee is trying to use this shield of “absence of opportunity to cross-examine” of Sh Santosh Choube, Sh Ajit Sharma and Sh Rajesh Kumar Singh. It will be miscarriage of justice if assessee be given benefit on this a/c. It is also not possible to allow opportunity of cross-examination of each parties. Assessee is supposed to controvert all facts gathered from the oral evidences as well as from bank enquiries. In view of these facts, assessee’s grievance is not justified as proper opportunity during the appellate proceeding has already been given to controvert those findings as mentioned in the show-cause letter.

2.1.4.2 (b) Charging of premium on shares & its taxability.

The AO has observed that companies have received abnormal share premium whereas as per the audited P&L account and balance sheet, these companies, do not have any business/profit and physical assets/assets are not in commensurate to value of share with the companies which appeared to be a part of a well planned exercise of tax evasion. In this regard, Ld AR has submitted following reasons for Charging of premium:

Name of Company Reason for Charging Share Premium Motisons Global Pvt. Ltd 1. Owing a big and valuable land in the heart of city at Lal Kothi, Tonk Road, Jaipur and constructin one of the most beautiful building of Jaipur city thereon. 2. Goodwill of Motisons Group.

Motisons Entertainment (I) Pvt. Ltd 1. The assessee company booked a big space (meant for Cinema Hall) in under construction comple naming “World Trade Park” Further, the leasing out this space to world famous cinema theatre operator “Cinepolis” was under process. 2. Goodwill of Motisons Group.

Motisons Buildtech Pvt. Ltd 1. Owing a big and valuable agriculture land at Village Dudu, Gidani Nolya (At Ajmer Road, Near Dudu) for which planning of township was there. 2. Owning valuable land in the heart of city at C-Scheme and constructing the building thereon 2. Goodwill of Motisons Group.

Godawari Estates Pvt. Ltd 1. NBFC Company expecting good revenue. 2. Goodwill of Motisons Group. Bholenath Real Estates Pvt Ltd (i) Owwing large chunk of agricultural land at Village Gaiji, Tehsil Mojamabad, Distt Jaipur (in

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

between Bagru to Dudu at main NH Jaipur Ajmer Road) and planning development of township thereon. (ii) Market rate of land was very high than book value which was on cost. (iii) Goodwill of Motisons Group. Rainbow Buildcon Pvt. Ltd 1. Owning large chunk of agricultural land at Village Gidani (Near Dudu at main NH Jaipur Ajmer Road and planning development of township thereon. 2. The market rate of this land was very high than book value. 3. Goodwill of Motisons Group.

Shivansh Buildcon Pvt. Ltd 1. Owning a valuable land in the heart of city at Seewad Area, Bapu Nagar, Jaipur and planning a commercial project thereon. 2. Goodwill of Motisons Group. The ld AR has further submitted that that the shares were allotted to the investor companies at premium, after mutual discussion between assessee companies and investor companies. “Motisons Group” enjoys very high reputation and goodwill in market which was main reason for high premium. Hon’ble ITAT, Mumbai Bench in the case of ACIT Vs. Gagandeep Infrastructure Pvt. Ltd. 2014-T10L-656-ITAT-Mum has held that issue of shares at premium is always a commercial decision which does not require any justification. The assessee further submitted that wherever the authorized share capital is required to be increase, the same has been increased, it was purely a commercial decision of the companies on which income-tax Department cannot step into shoes of assessee. In view of this, it would be worthwhile to reproduce section 56(1) of the Act here as under:

“Income of every kind which is not to be excluded from the total income under this Act shall be chargeable to income-tax under the head "Income from other sources", if it is not chargeable to income- tax under any of the heads specified in section 14, items A to E.”

Here, I find that the money so received against the share capital and share premium is capital receipt and not revenue receipt, therefore the same cannot be taxed in the hands of assessee companies under section 56(1) of Income Tax Act, 1961. The CBDT vide circular/instruction No.2 dated 29.01.2015 has stated as under [371 ITR 6(st)].

In reference to the above cited subject, I am directed to draw your attention to decision of the High Court of Bombay in the case of Vodafone India Services Pvt. Ltd V UOI for the Assessment year 2009-10 (WP No.871 of 2014) wherein the court has held interalia, that the premium on share issue was on account of a capital account transaction and does not give rise to income and hence, not liable to transfer pricing adjustment.

It is hereby informed that the Board has accepted the decision of the High Court of Bombay in the above mentioned writ petition. In view of the acceptance of the above judgment, it is directed that the ratio decidendi of the judgment must be adhered to by the field officers in all cases where the issue is involved. This may also be brought to the notice of the ITAT, DRP’s and CIT (Appeals).

In view of above instruction of CBDT share premium cannot be treated as revenue receipt taxable u/s 56(1) of Income Tax Act. Further this should be seen with reference to amendment made by Finance Act 2012 by insertion of clause (viib) to section 56 of Income Tax Act, 1961. This amendment was made effective from 01/04/2013. Memorandum explaining the provisions in Finance Bill 2012 stated as under:

“Share premium in excess of the fair market value is to be treated as income.

“Section 56(2) provides for the specific category of incomes that shall be chargeable to income tax under the head “income from other sources”. It is proposed to insert a new clause in 56(2). The new clause will apply where, accompany, not being a company in which the public are substantially interested, receives, in any previous year, from any person being a resident, any consideration for issue of shares. In such a case if the consideration received for issue of shares exceeds the face value of shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be chargeable to income Tax, under the head “income from other sources”.

The said amendment is effective from 1st April 2013, it will accordingly apply in relation to AY 2013-14 and subsequent AYs. In the memorandum it is mentioned that premium in excess of fair market value is to be treated as income. CBDT vide circular No.3 of 2012 dated 12.06.2012 has also mentioned that provisions of 56(2)(vii b) will be applicable for Assessment year 2013-14 onward. In all the cases of following assessee companies share capital and premium was received in the assessment years earlier to AY 2013-14 except the following one:-

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Name of Detail of Share Capital issued Company Name of allottee No of Share Capital @ Share Premium Rate of Premium Total Amount shares Rs. 10 per share per share

Motisons Global Alliance Tradecom Pvt. Ltd 12625 1,26,250 49,23,750 390 50,50,000 Pvt. Ltd

Evershine Suppliers Pvt. Ltd 36250 3,62,500 1,41,37,500 390 1,45,00,000

Mayukh Vinimay Pvt. Ltd 56125 5,61,250 2,18,88,750 390 2,24,50,000

Regent Dealers Pvt. Ltd 4000 40,000 15,60,000 390 16,00,000

Rose Suppliers Pvt. Ltd 1250 12,500 4,87,500 390 5,00,000

Total 1,10,250 11,02,500 4,29,97,500 4,41,00,000

Therefore in view of clause (viib) of section 56 of I.Tax Act, the share premium charged by M/s Motisons Global Pvt Ltd in AY 2013-14 can be examined whether it exceeds the fair market value of the shares or not. In this regard the assessee has explained that the share premium in excess to value computed as per manner & method provided in this section r.w.r. 11UA of Income Tax Rules 1962 can only be taxed by applying provisions of section 56(viib) of the Act. The value of shares of the assessee company computed as per manner & method of this rules is as under:

Particulars As per Method (A) As per Method (B) (Net assets value method) (Discounted free cash flow method) Book Value of total assets less prepaid expenses & preliminary 53,88,09,212 53,88,09,212 expenses as on last B/s i.e. 31.03.2012 Add: - Appreciation in market value of assets (In excess to book value) NA 25,52,48,216 Land at SB-110* Total Assets (A) 53,88,09,212 79,40,57,428 Total Liabilities, excluding share capital and reserves & Surplus (L) 76,56,570 76,56,570 Total amount of paid up equity share capital as shown in B/S (PE) 2,05,05,820 2,05,05,820 Paid up value of such equity shares (PV) 10 Fair market value of shares [(53,88,09,212- [(79,40,57,428-7656570)/2,05,05,820]*10 = Rs. 384 per shares* [(A-L)/PE]*PV 7656570)/2,05,05,820]*10 = Rs. 259 per shares For deciding the issue price of shares the assessee company choose the price as determined by option 2 and considering the value of goodwill & enhancement in value of other assets the issue price of shares decided Rs. 400 per shares which is quite reasonable. The assessee has further clarified that the market value of land at SB-110, Tonk Road Jaipur, is taken on the basis of value of adjacent land at SB-111 purchased during the year under consideration (just adjoining to land at SB-110) and area of both the lands are almost same. It was further stated by the assessee that in option two the appreciation in value of assets has been taken only in respect to land as for this the direct evidence is available. The value of other assets & goodwill is not taken in above computations. However while deciding the value of shares the same should also be taken into consideration.

Therefore, I found the explanation of assessee in case of Motisons Global Pvt Ltd that the issue price of the shares in AY 2013-14 is in accordance with the value of shares as computed as per rule 11UA of Income Tax Rules 1962 and it is acceptable. Accordingly, no addition can be made in AY 2013-14 also as income of M/s Motisons Global Pvt Ltd as per provisions of section 56(2)(viib)of the Act 1961. Therefore, AO’s action in this regard is not correct as per the applicable provisions of the Act.

2.1.4.2 (c) Addition by applying the provisions of section 68 of the Act

The assessee submitted that in all the cases, credit entries are supported by Share application containing (i) name/ address /PAN of party, (ii) detail of payment received, (iii) Copy of board resolution, (iv) Copy of PAN card of party , (v) Copy of bank statement showing the entry of payment made to assessee, (vi) Declaration of source of funds with party (vii) Copy of Ack. of ITR and Computation, (viii) Copy of audit report and audited balance sheet along with annexure. None of notice sent u/s

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

133(6) received back as “Un-served”. Further it is also submitted that the ld AO has not made the addition by applying the provisions of section 68 of the Act so it cannot be applied by CIT(A). As per section 251 (1)(a) of Income Tax Act, 1961 the CIT (A) have the power “in an appeal against an order of assessment he may confirm, reduce, enhance or annual the assessment” but he has no power to modify the basic theme of assessment order. During the course of assessment proceedings the assessee has submitted ample documents and satisfied the ld AO. The ld. AO being satisfied with the submission of assessee on section 68 of the Act, has not applied section 68 of the Act for the addition. The provisions of section 68 specified the authority mentioned as “Assessing Officer”. The CIT(A) is not assessing officer so he cannot step into the satisfaction of AO for making the addition when the ld AO has satisfied about the ingredients of section 68 of Income Tax Act. Hon’ble ITAT Delhi Bench in the case of SH. SHAMSHER SINGH GILL C/O S.K. MONGA & ASSOCIATES Versus ITO, WARD-2, HARIDWAR ITA No 2987/Del/2015 order dated 28/02/2017. It was further stated by ld AR that the assessee has submitted ample documents to prove identity, creditworthiness and genuineness of share capital. Under section 68 of Income Tax Act, 1961 the onus of the assessee is to prove the source of credit entry and there is no onus of assessee to prove the source of source or source of all channel sources. The amendment in section 68 of the Act was made by inserting the following proviso to section 68 w.e.f. 01/04/2013 which require to prove source of funds in the hands of shareholder company. Though not required by law but still the assessee proved source of funds in the hands of shareholder company. The amended section even does not require to prove source of funds in the hands of 3rd or 4th stage. I have also perused the case records. In this regard, I find that the AO has issued notice u/s 133(6) of the Act to inquiry the identity, creditworthiness and genuineness of transactions. AO has issued total 94 notices for share capital of Rs. 35,29,50,000/-. On perusal of case records, it is seen that compliance was made for 41 notices issued u/s 133(6) of the Act which involvesd share capital amounting to total of Rs. 15,59,00,000/-. The status of notices issued u/s 133(6) of Income Tax Act can be seen from chart given below:

Name of assessee company Total Notice Total Amount for Received un- Number of Amount under issued Notice issued served Compliance compliance

Motisons Global Pvt. Ltd AY 2009-10 8 2,75,00,000 0 4 1,00,00,000

Motisons Global Pvt. Ltd AY 20111-12 16 6,96,50,000 0 9 3,64,00,000

Motisons Entertainment (I) Pvt. Ltd (AY 2009-10) 8 3,40,00,000 0 3 1,20,00,000

Motisons Entertainment (I) Pvt. Ltd (AY 2011-12) 8 1,95,00,000 0 3 75,00,000

Motisons Buildtech Pvt. Ltd

AY 2009-10 10 3,03,00,000 0 3 70,00,000

Godawari Estates Pvt. Ltd AY 2010-11 6 2,00,00,000 0 3 1,10,00,000

Godawari Estates Pvt. Ltd AY 2012-13 24 10,30,00,000 0 15 6,22,00,000

Bholenath Real Estates Pvt. Ltd

AY 2009-10 7 2,90,00,000 0 1 98,00,000

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Rainbow Buildcon Pvt. Ltd

AY 2009-10 7 2,00,00,000 0 0 0

Total 94 35,29,50,000 0 41 15,59,00,000

2.1.4.3 Further, in response to show cause notice issued by me u/s 250 (4) of the Act, is submitted that the assessee has also carried out search over the ROC site and found that charge has been registered over the assets of some of the investor companies under Companies Act in favour of leading banks like SBI etc for crores of rupees which proves that the shareholder companies are not shell company-rather creating of charge proves creditworthiness of the companies. The assessee submitted the following chart with search report on ROC site:

Name of Shareholder (Investor Name of Assessee Amount of share Amount, SRN and Name of Bank/Financial Company) Company in which capital of the Charge Id and date of Institution in whose favou share were taken investor company Charge created charge was created

Axis Bank Ltd Rukmani International Pvt Ltd Godawari Estates Pvt. 50,00,000 50 Crore SRN Ltd C05684162 Charge Id 10501185 date 24/03/14

Union Bank of India Narottamka Trade & Vyapaar Pvt Ltd Rainbow Buildcon Pvt 15,00,000 85.50 Crore SRN Ltd C72436744 Charge Id 10606561 date 30/09/15

Vikash Tradecom Pvt. Ltd Motisons Global Pvt. 25,00,000 9.43 Crore SRN Punjab National Bank. Ltd C67525196 Charge Id 10345786 date10/02/2012

Arcade Dealcom Pvt. Ltd Motisons Buildtech 30,00,000 3.22 Crore SRN Punjab National Bank. Pvt. Ltd B44276514 Charge Id 10366837 date 29/06/2012

Arcade Dealcom Pvt. Ltd Bholenath Real Estates 20,00,000 3.22 Crore SRN Punjab National Bank. Pvt. Ltd B44276514 Charge Id 10366837 date 29/06/2012

Axis Bank Ltd Matribhumi Dealers Pvt Ltd Rainbow Buildcon Pvt 25,00,000 50.00 Crore SRN Ltd C05683776 Charge Id 10501186 date 24/03/2014

Puja Tie Up Pvt. Ltd (i) Motisons 15,00,000 2.50 Crore SRN Punjab National Bank. Entertainment (I) Pvt. C71816029 Charge Id Ltd 10431745 date 24/05/2013

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(ii) Motisons 50,00,000 2.25 Crore SRN Buildtech Pvt. Ltd C718166656 Charge Id 10431744 date 24/05/2013

(iii) Rainbow 40,00,000 1.65 Crore SRN Buildcon Pvt Ltd C71814016 Charge Id 10431742 date 18/05/2013

1.95 Crore SRN C71817654 Charge Id 10431746 date 22/05/2013

State Bank of India Kingfisher Vinimay Pvt. Ltd (i) Motisons Global 20,00,000 87.50 Crore SRN Pvt. Ltd C03615010 Charge Id 10490641 date 31/03/2014

(ii) Motisons 20,00,000 101.94 Crore SRN Entertainment (I) Pvt. B73228603 Charge Id Ltd 10419836 date 21/03/2013

Punjab National Bank Nawab Vyapar Pvt. Ltd Motisons Global Pvt. 50,00,000 9.95 Crore SRN Ltd C67525006 Charge Id 10345784 date 10/02/2012

Bank of India Snowfall Commercial Pvt. Ltd Godawari Estates Pvt. 25,00,000 8.00 Crore SRN Ltd B94083011 Charge Id 10289761 date 04/05/2011

Total 3,85,00,000

The assessee further clarified that out of above 10 cases, in 4 cases which have share capital of Rs. 1.15 crores with the following appellant Companies, notices u/s 133(6) sent by AO were also complied by these companies

Name of assessee company Name of investor company Amount of Share application received Motisons Global Pvt. Ltd AY 2009-10 Kingfisher Vinimay Pvt. Ltd 20,00,000 Motisons Global Pvt. Ltd AY 2011-12 Vikash Trade Com Pvt Ltd 25,00,000 Motisons Entertainment (I) Pvt. Ltd (AY 2009-10) Kingfisher Vinimay Pvt. Ltd 20,00,000 Godawari Estates Pvt. Ltd (AY 2012-13) Rukmani International Pvt Ltd 50,00,000 Total 1,15,00,000

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

However, in case of following 9 parties cases having share capital of Rs. 2.70 crores with following appellant companies, notices u/s 133(6) issued remained un-complied or not complied, but their identity and creditworthiness is further proved from registration of charge under Companies Act

Name of assessee company Name of investor company Amount of Share application received Motisons Global Pvt. Ltd (AY 2009-10) Nawab Vyapar Pvt Ltd 50,00,000 Motisons Buildtech Pvt. Ltd (AY 2009-10) Arcade Dealcom Pvt. Ltd 30,00,000 Motisons Buildtech Pvt. Ltd (AY 2009-10) Puja Tie Up Pvt. Ltd 50,00,000 Motisons Entertainment (I) Pvt. Ltd (AY 2011-12) Puja Tie Up Pvt. Ltd 15,00,000 Godawari Estates Pvt. Ltd (AY 2010-11) Snowfall Commercial Pvt. Ltd 25,00,000 Bholenath Real Estates Pvt Ltd (AY 2009-10) Arcade Dealcom Pvt. Ltd 20,00,000 Rainbow Buildcon Pvt Ltd (AY 2009-10) Matribhumi Dealers Pvt Ltd 25,00,000 Rainbow Buildcon Pvt Ltd (AY 2009-10) Puja Tie Up Pvt Ltd 40,00,000 Rainbow Buildcon Pvt Ltd (AY 2009-10) Narottama Trade & Yyapaar Pvt Ltd 15,00,000 Total 2,70,00,000

Further six share applicant companies were assessed by the same AO for AY 2013-14 wherein genuineness of these companies were not doubted. Further, out of these six companies, the assessment of one M/s Mayukha Vinimay Pvt Ltd for AY 2009-10 was made in same circle i.e. Central Circle-2, Jaipur wherein addition of Rs. 10,54,95,000/- was made on account of its share capital by passing order u/s 143(3) r.w.s.263 of the Act. In other Companies cases, assessment for AY 2009- 10 was made u/s 148 of the Act by their respective jurisdictional AO wherein their funds/ share capital was assessed. The share capital received from these companies are as under:

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount

3 Motisons Global Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 3,05,00,000

Evershine Suppliers Pvt. Ltd 1,60,00,000

Alliance Tradecom Pvt. Ltd 3,95,58,900

Evershine Suppliers Pvt. Ltd 4,86,99,600

Mayukh Vinimay Pvt. Ltd 6,93,49,800

Regent Barter Pvt. Ltd 4,04,71,800

Regent Dealers Pvt. Ltd 7,59,99,900

Rose Suppliers Pvt. Ltd 9,87,49,800

Total 41,93,29,800

4 Motisons Global Pvt. Ltd 13-14 Alliance Tradecom Pvt. Ltd 50,50,000

Evershine Suppliers Pvt. Ltd 1,45,00,000

Mayukh Vinimay Pvt. Ltd 2,24,50,000

Regent Dealers Pvt. Ltd 16,00,000

Rose Suppliers Pvt. Ltd 5,00,000

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M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

S. No. Name of Company AY Detail of Share Capital issued

Name of allottee Total Amount

Total 4,41,00,000

7 Motisons Entertainment (I) Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 1,59,00,000

Evershine Suppliers Pvt. Ltd 93,00,000

Evershine Suppliers Pvt. Ltd 17,00,000

Mayukh Vinimay Pvt. Ltd 1,55,00,000

Regent Barter Pvt. Ltd 1,79,00,000

Regent Dealers Pvt. Ltd 1,40,00,000

Rose Suppliers Pvt. Ltd 35,00,000

Total 7,78,00,000

9 Motisons Buildtech Pvt. Ltd 2012-13 Alliance Tradecom Pvt. Ltd 1,80,00,000

Evershine Suppliers Pvt. Ltd 28,00,000

Regent Barter Pvt. Ltd 1,60,27,500

Total 3,68,27,500

14 Shivansh Buildcon Pvt. Ltd 2012-13 Evershine Suppliers Pvt. Ltd 90,00,000

Total 90,00,000

Total Additions 58,70,57,300

2.1.4.4 As regard Seized documents [party-1/Exhibit AS-3/Pge21], Sh Vijay Goyal, the Ld AR of the assessee has further clarified that FMV and maximum appreciation written 250/- and shares were also allotted for Rs. 250/- in that period. It is pertinent to also note that there is no Incriminating noting to show that share capital was acquired against the unaccounted cash of assessee group. As regard Tally accounts, the ld AR of assessee has explained that the tally accounts of six companies (assessed by same AO for AY 2013-14) were found in Pen drive of accountant Shri Banwari lal Yogi found and seized from residence of Chhabra Brothers. Same were received for reconciliation purpose. Since the up to date accounts were not there in Tally and missing supporting bills and vouchers from the searched premise clearly indicates that assessee group was not maintaining the books of account of shareholder companies. Further in such tally account there is no entry of outflow of any In this regard, it is also seen that the assessment of these six companies were made by same AO for AY 2013-14 wherein he has not made any adverse comments. Further, the tally account have no material to show that the appellant companies obtained the share capital by giving unaccounted cash. As regard the statements of employees of Motisons Group/directors of these six investor companies, the AR of the appellant Companies has given a plausible explanation that employees of Motisons Group were directors of Six companies. Major Share Holding company of these Six companies was M/s Mayukh Vintrade Pvt. Ltd and shareholder of this company was Chhabra family members (Owner of Motisons Group), therefore the known director were appointed in these Six Companies. Further none of the employee admitted to have managed the unaccounted money of the assessee company routed in its books through share capital.

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

2.1.4.5 Hon’ble Rajasthan High Court in the case of CIT -1, Jaipur Vs M/s. ARL Infratech Ltd, has recently confirmed the findings of Hon’ble ITAT by deciding the appeal of revenue in DB ITA No 24/2014 vide order dated 28/09/2016. Hon’ble ITAT Jaipur Bench in this case has made the following findings :

“…..Before, we proceed to decide the issue on merits, we would like to discuss the scheme of the Act and precedents on the issue involved in this appeal as under:

‘’In cases where share application money is found recorded in the books of an assessee which may represent credit in the books and the share applicant is identified, that amount cannot be added in the assessee's hands u/s 68 of the Act. The Hon'ble Rajasthan High Court has repeatedly reiterated the above legal position. These cases are:

(i) CIT vs. Shree Barkha Synthetics Ltd. 182 CTR 175 (Raj.)

(ii) Barkha Synthetics Ltd. vs. ACIT (2005), 197 CTR 432 (Raj).13

In coming to the above conclusion, the Hon'ble Jurisdictional High Court has considered at length the relevant decisions on the issue like CIT vs. Steller Investment Ltd. (2000) 164 CTR (SC) 287 = 251 ITR 263 (SC) which has confirmed the decision of Hon'ble Delhi High Court reported in (1992) 192 ITR 287. The Hon'ble Court has gone to the extent of stating that even if it be assumed that the subscriber to the sharecapital are not genuine, nevertheless, under no circumstances can the amount of share capital be regarded as undisclosed income of the assessee. In this case, the share subscriber is identified. There can be no dispute regarding the above stated legal position. The following decisions also lay down the same ratio:

(i) CIT vs. Lovely Exports (P) Ltd. (2008) 6 DTR 308 (SC)

(ii) CIT vs. Dolphin Conpack Ltd. (2006) 283 ITR 190 (Del.)

(iii) CIT vs. Gujarat Heavy Chemicals Ltd. (202) 256 ITR 795(SC)

(iv) CIT vs. Kwick Travels (1992) 199 ITR (St.) 85 (SC)

This issue has been dealt at length by the Third Member in the case of Uma Polymers (P) Ltd. vs. DCIT, (2006) 101 TTJ (Jd.) T.M. 126 = (2006) 284 ITR (AT) 1 Jodhpur.’’

2.6 Adverting, the facts of the given case, we are of the considered opinion that all the share applicants stand identified. The assessee has provided PANs of the share applicants. The mode of payment has also been made explained. There is no direct or indirect relation between the assessee company and the share applicants. The statements recorded during survey has got no evidentiary value and the law is very much settled on this issue. In any case, even under the provisions of Section 68 of the Act, the assessee cannot be forced to prove the source of the source. The law on this subject is also settled by numerous decisions. The alleged report of the Inspector of the Department who is stated to have visited at the given addresses of the share applicants was never put or confronted to the assessee. The cumulative effects of these reasons is that the impugned addition cannot be added in the hands of the assessee company. Accordingly, we order to delete the entire additions and allow the appeal of the assessee.

3.0 In the result, the appeal of the assessee stands allowed…..”

The Department filed appeal before Hon’ble Rajasthan High Court. Hon’ble Rajasthan High Court confirmed the findings of Hon’ble ITAT by deciding the appeal of revenue in DB ITA No 24/2014 vide order dated 28/09/2016.

Further, Hon’ble Rajasthan High Court in another case Commissioner of Income-tax, Jaipur–II Versus Morani Automotives (P.) Ltd. No. D.B. IT Appeal No. 619 of 2011 Dated.- October 23, 2013 held that :

10.

The points as sought to be raised by the appellant-revenue in the present case are all the matters relating to appreciation of evidence. The relevant factors have been taken into account and considered by the appellate authorities before returning the findings in favour of the assessee. Even as regards the three

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

referred share capital contributors, it is noticed that they are existing assessees having PA numbers; and are being regularly assessed to tax. The appellate authorities cannot be said to have erred in deleting the additions in their regard too at the hands of assessee-company.

11.

Ultimately, the question as to whether the source of investment or of credit has been satisfactorily explained or not remains within the realm of appreciation of evidence; and the Courts have consistently held that such a matter does not give rise to any substantial question of law. In the case of CIT v. Orissa Corpn. (P.) Ltd. [1986) 159 ITR 78 (SC), the Hon'ble Supreme Court held as under:-

"13. In this case, the assessee had given the names and addresses of the alleged creditors. It was in the knowledge of the Revenue that the said creditors were income-tax assessees. Their index numbers were in the file of the Revenue. The Revenue, apart from issuing notices under s. 131 at the instance of the assessee, did not pursue the matter further. The Revenue did not examine the source of income of the said alleged creditors to find out whether they were credit-worthy or were such who could advance the alleged loans. There was no effort made to pursue the so-called alleged creditors. In those circumstances, the assessee could not do any thing further. In the premises, if the Tribunal came to the conclusion that the assessee has discharged the burden that lay on him, then it could not be said that such a conclusion was unreasonable or perverse or based on no evidence. If the conclusion is based on some evidence on which a conclusion could be arrived at, no question of law as such arises."

12.

In the case of CIT v. Chandra Prakash Rana [2001] 48 DTR 271 (Raj.), this Court noticed similar nature grounds urged on behalf of the revenue and found the same not leading to any substantial question of law. This Court noticed, observed, and held as under:

"7. Learned counsel for the appellant (Revenue) contended that firstly Tribunal erred in accepting the explanation offered by assessee in relation to source of income. His second submission was that what was offered by assessee was no explanation and hence should not have been accepted and lastly learned counsel made sincere attempt on his part after taking us through factual scenario of the explanation and contended that it can never be taken as satisfactory explanation for deleting the addition made by AO. We do not agree to this submission for more than one reason. 8. In the first place, it is a pure question of fact, what to say question of law, much less substantial question of law. Secondly, this Court cannot again in this appeal undertake the examination of factual issues nor can draw factual inferences on the basis of explanation offered by assessee. Thirdly, once the explanation is accepted by the two appellate Courts i.e. CIT(A) and Tribunal in this case, then in such event, a concurrent finding recorded on such explanation by two appellate Courts is binding on the High Court. 9. Perusal of impugned finding quoted supra would go to show that Tribunal did examine the explanation offered by assessee in detail and then recorded a finding for its acceptance. Such finding when challenged does not constitute a substantial question of law within the meaning of s. 260A ibid in an appeal arising out of such order. 10. In our opinion, therefore, once the CIT(A) and Tribunal accepted the explanation of assessee and accordingly, deleted certain additions made by AO holding the transaction of shares to be genuine, then it would not involve any substantial issue of law as such. In other words, this Court in its appellate jurisdiction under s. 260A ibid, would not again de novo hold yet another factual inquiry with a view to find out as to whether explanation offered by assessee and which found acceptance to the CIT(A) and Tribunal is good or bad, or whether it was rightly accepted, or not. It is only when the factual finding recorded had been entirely de hors the subject, or that it had been based on no reasoning, or based on absurd reasoning to the extent that no prudent man of average judicial capacity could ever reach to such conclusion, or that it had been found against any provision of law, then a case for formulation of substantial question of law on such finding can be said to have been made out. 11. In our view, no such error could be noticed by us in the impugned order because as observed supra, the Tribunal did go into the details of explanation offered by assessee and then accepted the explanation by placing reliance on the documents filed by assessee. As a consequence thereof, the additions made by AO came to be deleted."

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

13.

In CIT v. Shree Barkha Synthetics Ltd. [2004] 270 ITR 477 (Raj.), in a similar nature matter, this Court observed that the Tribunal having found that the companies from which the share application money had been received by the assessee-company were genuinely existing and the identity of the individual investors were also established and they had confirmed the fact of making investment, the finding that assessee had discharged initial burden and addition under Section 68 could not be sustained, was essentially a finding of fact. This Court said,- "19. A perusal of the aforesaid finding goes to show that deletion has been made on appreciation ofevidence, which was on record Finding that there was existence of investors and their confirmation has been obtained, were found to be satisfactory. All these conclusions are conclusions of fact based on material on record and, therefore, cannot be said to be perverse so as to give rise to question of law, which may be required to be considered in this appeal under s.260A of the IT Act." 14. The ratio of the decisions aforesaid directly applies to the present case too. Herein, as noticed, the appellate authorities have returned the findings of fact in favour of the assessee after due appreciation of the evidence on record, on relevant considerations, and on sound reasonings. These findings have neither been shown suffering from any perversity nor appear absurd nor are of such nature that cannot be reached at all. Thus, no case for interference in the findings of the appellate authorities is made out.

In the result, the appeal fails and is, therefore, dismissed.”

Ld AR Sh Vijay Goyal has also submitted that the decisions of jurisdictional High Court is binding for all the revenue authorities as held by Hon’ble Apex Court in the case of CIT Vs G.M Mittal Stainless Steel (P), CIT (2003) 263 ITR 255 wherein it has held by Hon’ble Supreme Court that decision of jurisdictional High Court is binding on the Revenue authorities within the State. Revenue authorities within the State cannot refuse to follow the jurisdictional High Court’s decision on the ground that the decision of some other High Court was pending disposal before the Supreme Court. There are no material change in the facts of the appellant Companies with the facts of the above cited cases decided by Hon’ble Rajasthan High Court as the appellant Companies have submitted documents such as (i) Share application containing the name/address/PAN of party, (ii) detail of payment received etc. (iii) Copy of board resolution, (iv) Copy of PAN card of party, (v) Copy of bank statement showing the entry of payment made to assessee,(vi) Declaration of source of funds with party (vii) Copy of Ack. of ITR and Computation, (viii) Copy of audit report and audited balance sheet along with annexure proved all the ingredients of section 68 of the Act. Apart from this, it is also to be noted here that six companies involving share capital of Rs. 58,70,57,300/- to appellant companies were assessed by same AO for AY 2013-14 and in other cases as per the facts available from records non of the notices issued u/s 133(6) of the Act remained unserved and many of them have also made compliance to the notices issued u/s 133(6) of the Act. Further from search report of ROC, it is also seen that some of the investor companies have charge registered under Companies Act in favour of leading banks for crores of rupees.

2.1.4.6 Therefore, in view of the findings of Hon’ble jurisdictional High Court, the identity, creditworthiness and genuineness of transaction of these companies cannot be held as doubtful and addition by applying the provisions of section 68 of the Act cannot be upheld. However, it is also to be seen that the Investigation Directorate has carried out investigation for deposit of cash/DD at fourth stage of channel source in some cases. The Chart showing cash deposit/DD deposit at 4th Channel as per inquiries made by Investigation wing is as under:

Company A.Y. Amount From Company Cash deposit /Demand draft at 4th Channel per inquiry by investigation wing

Motisons Buildtech P Ltd 2012-2013 15,00,000 Evershine Suppliers P Ltd Swastik Traders

Motisons Buildtech P Ltd 2012-2013 20,00,000 Alliance Tradecom P Ltd Swastik Traders and Global Securities

Motisons Buildtech P Ltd 2012-2013 17,00,000 Alliance Tradecom P Ltd Swastik Traders

Motisons Buildtech P Ltd 2012-2013 30,00,000 Alliance Tradecom P Ltd Swastik Traders

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Company A.Y. Amount From Company Cash deposit /Demand draft at 4th Channel per inquiry by investigation wing

Total 82,00,000

Motisons Entertainment P Ltd 2012-2013 18,00,000 Rose Suppliers P Ltd Shyam Fashion and Durga Enterprises

Motisons Entertainment P Ltd 2012-2013 46,00,000 Regent Barter P Ltd Durga Enterprises and Shyam Fashion

Motisons Entertainment P Ltd 2012-2013 4,50,000 Mayukh Vinimay P Ltd Shyam Fashion and Durga Enterprises

Motisons Entertainment p Ltd 2012-2013 10,00,000 Mayukh Vinimay P Ltd Shyam Fashion and Durga Enterprises

Motisons Entertainment P Ltd 2012-2013 16,00,000 Regent Dealers P Ltd Shyam Fashion

Motisons Entertainment P Ltd 2012-2013 10,00,000 Regent Dealers P Ltd Durga Enterprises

Motisons Entertainment P Ltd 2012-2013 8,00,000 Regent Dealers P Ltd Durga Enterprises and Shyam Fashion

Motisons Entertainment P Ltd 2012-2013 29,00,000 Alliance Tradecom P Ltd Swastik Traders and Global Securities

Total 1,41,50,000

Motisons Global P Ltd 2012-2013 17,00,000 Rose Suppliers P Ltd Durga Enterprises and Shyam Fashion

Motisons Global P Ltd 2012-2013 18,00,000 Rose Suppliers P Ltd Nibu Nagi

Motisons Global P Ltd 2012-2013 19,00,000 Rose Suppliers P Ltd Nibu Nagi and Durga Enterprises

Motisons Global P Ltd 2012-2013 3,50,000 Rose Suppliers P Ltd Durga Enterprises

Motisons Global P Ltd 2012-2013 14,00,000 Rose Suppliers P Ltd Shyam Fashion

Motisons Global P Ltd 2012-2013 18,50,000 Rose Suppliers P Ltd Durga Enterprises

Motisons Global P Ltd 2012-2013 18,00,000 Regent Barter P Ltd Nibu Nagi

Motisons Global P Ltd 2012-2013 18,00,000 Mayukh Vinimay P Ltd Nibu Nagi and Kevilhulie Sunotsu

Motisons Global P Ltd 2012-2013 35,00,000 Mayukh Vinimay P Ltd Shyam Fashion and Durga Enterprises

Motisons Global P Ltd 2012-2013 16,00,000 Mayukh Vinimay P Ltd Durga Enterprises

Motisons Global P Ltd 2012-2013 15,00,000 Mayukh Vinimay P Ltd Shyam Fashion and Durga Enterprises

Motisons Global P Ltd 2012-2013 41,00,000 Mayukh Vinimay P Ltd Shyam Fashion and Durga Enterprises

Motisons Global P Ltd 2012-2013 16,47,727 Evershine Suppliers P Ltd PNB, Axis Bank, Siliguri

Motisons Global P Ltd 2012-2013 36,00,000 Evershine Suppliers P Ltd Durga Enterprises and Shyam Fashion

Motisons Global P Ltd 2012-2013 18,00,000 Evershine P Ltd Durga Enterprises

Motisons Global P Ltd 2012-2013 9,00,000 Regent Dealers P Ltd Nibu Nagi

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Company A.Y. Amount From Company Cash deposit /Demand draft at 4th Channel per inquiry by investigation wing

Motisons Global P Ltd 2012-2013 18,00,000 Regent Dealers P Ltd Durga Enterprises

Motisons Global P Ltd 2012-2013 9,00,000 Regent Dealers P Ltd Kevihulie Sinotsu

Motisons Global Private Limited 2012-2013 28,50,000 Regent Dealers P Ltd Durga Enterprises and Shyam Fashion

Motisons Global Private Limited 2012-2013 18,50,000 Regent Dealers P Ltd Shyam Fashion

Motisons Global Private Limited 2012-2013 22,00,000 Alliance Tradecom P Ltd PNB, Axis Bank Siliguri, Swastik Traders an Global Securities

Motisons Global Private Limited 2012-2013 10,00,000 Alliance Tradecom P Ltd Swastik Traders

Motisons Global Private Limited 2012-2013 35,00,000 Alliance Tradecom P Ltd M/s Swastik Traders , Global Securities Axis Bank Siliguri,

Motisons Global Private Limited 2012-2013 20,00,000 Alliance Tradecom P Ltd Swastik Traders and Global Securities

Motisons Global Private Limited 2012-2013 16,00,000 Alliance Tradecom P Ltd Durga Enterprises

Motisons Global Private Limited 2012-2013 9,50,000 Alliance Tradecom P Ltd Shyam Fashion

Motisons Global Private Limited 2012-2013 10,00,000 Alliance Tradecom P Ltd Shyam Fashion and Durga Enterprises

Motisons Global Private Limited 2012-2013 3000000 Alliance P Ltd Shyam Fashion and Durga Enterprises

Motisons Global Private Limited 2012-2013 16,00,000 Alliance P Ltd P Ltd Nibu Nagi

Motisons Global Private Limited 2012-2013 19,50,000 Alliance Tradecom P Ltd Durga Enterprises

Motisons Global Private Limited 2013-2014 5050000 Alliance Tradecom P Ltd Shyam Fashion and Durga Enterprises

Total 6,44,97,727

Shivansh Buildcon P Ltd 2012-2013 3,50,000 Evershine Suppliers P Ltd Durga Enterprises, Swastik and Shyam Fash

Total 3,50,000

Grand Total 8,71,97,727

In view of above findings, it is also seen that this cash/DD was deposited at 4th Channel of source/stage. This 2.1.4.7 money came to the hands of some of appellant companies through the six companies assessed in Jaipur. However, on perusal of written submissions and compliance to show cause letter , it is also seen that assessee has not controverted the facts narrated by Sh Santosh Choube, Sh Rajesh Kr Singh and Sh Ajit Sharma and also could not satisfactorily explain the reasons of cash deposits made to those accounts. Therefore, duly considering those facts and evidences( both documentary & oral) gathered during search & post-search operation , addition to the extent of Rs. 8,71,97,727/= is sustained and balance is deleted, details given as under:

Name of Appellant Company ITA No AY Addition Made Addition Addition deleted/ Relief Given by AO Sustained

ITA No. 388/JP/2017

M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Motisons Global Pvt. Ltd 753/14-15 2009-10 2,75,00,000 ------------- 2,75,00,000 Motisons Global Pvt. Ltd 754/14-15 2011-12 6,96,50,000 --------------- 6,96,50,000 Motisons Global Pvt. Ltd 767/14-15 2012-13 42,07,29,600 5,94,47,727 36,12,81,873 Motisons Global Pvt. Ltd 755/14-15 2013-14 4,41,00,000 50,50,000 3,90,50,000 Motisons Entertainment (I) Pvt. Ltd 760/14-15 2009-10 3,40,00,000 --------------- 3,40,00,000 Motisons Entertainment (I) Pvt. Ltd 766/14-15 2011-12 1,95,00,000 ---------------- 1,95,00,000 Motisons Entertainment (I) Pvt. Ltd 756/14-15 2012-13 7,78,00,000 1,41,50,000 6,36,50,000 Motisons Buildtech Pvt. Ltd 758/14-15 2009-10 3,03,00,000 --------------- 3,03,00,000 Motisons Buildtech Pvt. Ltd 759/14-15 2012-13 3,68,27,500 82,00,000 2,86,27,500 Godawari Estates Pvt. Ltd 769/14-15 2010-11 2,00,00,000 -------------- 2,00,00,000 Godawari Estates Pvt. Ltd 768/14-15 2012-13 10,30,00,000 -------------- 10,30,00,000 Bholenath Real Estates Pvt Ltd 770/14-15 2009-10 2,90,00,000 --------------- 2,90,00,000 Rainbow Buildcon Pvt. Ltd 757/14-15 2009-10 2,00,00,000 --------------- 2,00,00,000 Shivansh Buildcon Pvt. Ltd 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Total additions 94,14,07,100 8,71,97,727 85,42,09,373

S.No Name of Company (under your appeal) Assessment Year Amount 1 Motisons Global Pvt Ltd 2012-13 6,93,49,800 2. Motisons Global Pvt Ltd 2013-14 2,24,50,000 3 Motisons Entertainment (India) Pvt Ltd 2012-13 1,55,00,000 Total 10,72,99,800

In view of aforementioned findings, now additions made by the AO are being discussed with respect to grounds of appeal raised by the respective assessee in para below. ‘’

Section 68 of the Act provides regarding any sum found credited in the books of an assesse maintained and explanation offered by the assessee is not satisfactory in the opinion of the AO then such sum credited be charged to income-tax as the income of the assessee of that previous year. The Section 68 reads as under:-

Section 68 – Cash Credits: Where any sum is found credited in the books of an assessee maintained for any previous year, and the assessee offers no explanation about the nature and source thereof or the explanation offered by him is not, in the opinion of the (Assessing) Officer, satisfactory, the sum so credited may be charged to income-tax as the income of the assessee of that previous year.’’

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Thus the sum so received by assessee towards share application and share premium could have been taxed as income u/s 68 of the Act. However, the AO has not invoked provisions of sec 68 of the Act. The AO invoked the provisions of sec 56(1) of the Act which reads as under:- Income from other sources. ‘’56. (1) “Income of every kind which is not to be excluded from the total income under the Act shall be chargeable to income tax under the head.” Income from other sources’’, if it is not chargeable to income tax under any of the heads specified in section 14, items A to E.’’ The provisions of Section 56(1) the Act can be invoked to tax income of every kind which is not chargeable to tax under any head specified in Section 14 from Item No. A to E is chargeable under the head ‘Income from other sources’’ by the provisions of section 56 of the Act. . Therefore, provisions of sec 56(1) are not applicable. Further the amended provisions of sec 56 (2) of the I.T. Act, 1961 specify the various income to be assessed under this section. The premium on shares has been included by provision of sec 56(2)(viiib)of the Act w.e.f. 01-04-2014 which is reproduced as under: ‘’56(2) In particular, and without prejudice to the generality of the provisions of sub-section (1), the following incomes, shall be chargeable to income tax under the head ‘’Income from other sources’’ namely:- (i) dividends (ia) to (viia)… (viib) Where a company, not being a company in which the public are substantially interested, receives, in any previous year, from any person being a resident, any consideration for issue of shares that exceeds the face value of such shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares:’’

This has also been included in the definition of income u/s 2(24)of the Act w.e.f. 01- 04-2013. The relevant portion reads as under:-

‘’(xvi) any consideration received for issue of shares as exceeds the fair market value of the share referred to in clause (viib) of sub-section (2) of Section 56;]’’ To tax the income under the Act, it must come under the definition of income as provided u/s 2(24) of the I.T. Act, 1961. There were amendments in sec 2(24) of the Act and in section 56(2) of the Act w.e.f. 01-04-2013 are not applicable to A.Y. under consideration. By these amended provisions, any consideration received for issue of shares that exceeds the face market value of such shares the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be taxable as per clause (viib) of sub-section 2 of section 56 of the Act. The CBDT vide Circular No. 3 of 2012 dated 12-06-2012 has also mentioned that provision of section 56(2)(viib) will be applicable for A.Y. 2013-14. Thus the relevant portion of CBDT Circular is reproduced is as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

‘Share premium in excess of fair market value to be treated as income In the Finance Bill, 2012, it had been proposed [section 56(2), as sub-clause [(viib)] that in case of a company, not being a company in which the public are substantially interested, which receives, in any previous year, from any person being a resident, any consideration for issue of shares and the consideration received for issue of such shares exceeds the face value of such shares, then the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be chargeable to income tax. An exemption was provided in a case where the consideration for issue of shares is received by a venture capital undertaking from a venture capital company or a venture capital fund. (i) It has now been further provided that such excess share premium is included in the definition of "income" under sub-clause (xvi) of clause (24) of section 2. (ii) Considering that the proposed amendment may cause avoidable difficulty to investors who invest in start-ups where the fair market value may not be determined accurately, it is proposed to provide an exemption to any other class of investors as may be notified by the Central Government. These amendments will take effect from 1st April, 2013 and will, accordingly, apply in relation to the assessment year 2013-14 and subsequent assessment years.’’

The provisions of sec 56(2)(viib) of Income-tax Act, 1961 are applicable w.e.f. 1st April, 2013 and will accordingly apply in relation to Assessment Year 2013-14 and subsequent Assessment Years. The income as mentioned in section 56(2)(viib) is included in definition of section 2(24) of the Act w.e.f. 01-04-2013. Therefore, the provisions of these sections cannot be made applicable prior to that A.Y. 2013-14. It is pertinent to note that the ld. CIT(A) had issued the show cause notice to the assessee to tax the share capital under section 68 of the I.T. Act, 1961 as against section 56(1) applied by the AO. However, he had not made any addition under section 68 of the Act. His observation on this issue is in para 2.1.4.6 which reads as under:- ‘’2.1.4.6 Therefore, in view of the findings of Hon'ble Jurisdictional High Court, the identity, creditworthiness and genuineness of transaction of these companies cannot be held as doubtful and addition by applying the provisions of sec 68 of the Act cannot be upheld.’’’ The Revenue has not preferred appeal against this findings the ld. CIT(A). It is also pertinent to note that AO has made whole addition by invoking section 56 of the Act, hence the amended provision w.e.f. 01-04-2013 are applicable only on shares premium received on fair market value. In view of these facts, circumstances of the case and the case laws relied on by the ld.AR of the assessee (supra), it is clear that share premium received cannot be considered as income for the year under consideration by invoking provisions of section 56(1) of the Act. Therefore, in our considered view, the ld. CIT(A) has rightly deleted the addition of Rs. 3,03,00,000/- and we concur with his findings on the issue in question Thus the Revenue’s appeal in ITA No. 481/JP/2017 is dismissed.’’

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Since the issue raised by the Revenue in the present appeal is same as

decided in the appeal of the Revenue in ITA No.481/JP/2017for the

Assessment Year 2009-10 in the case of ACIT, Central Circle-2, Jaipur vs

Motisons Buildtech Pvt. Ltd Jaipur shall apply mutatis mutandis in this

appeal of Revenue also. Thus solitary ground of the Revenue’s appeal for

the A.Y. 2009-10 is dismissed. In the result the appeal of the Revenue in

ITA No.486/JP/2017 stands dismissed.

3.1 Now we take up the appeal of the Revenue in ITA No.487/JP/2017

for the 2011-12 for adjudication wherein the Revenue has raised the

solitary ground as under:-

‘’Whether on the facts and in the circumstances of the case the ld. CIT(A) was right in deleting the addition of Rs.6,96,50,000/- made u/s 56(1) of the Act ignoring the fact that assets of the assessee company don’t commensurate to premium charged and further ignoring the fact that neither any business activity was performed nor any business income has been shown by the assessee.

3.2 Apropos solitary ground of the Revenue, the AO made the addition

of Rs. 6,96,50,000/- u/s 56(1) of the Act in the hands of the assessee

company by observing as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

true that the apparent must be considered real until it is shown that there are reasons to believe that the apparent is not the real. In a case of the present kind a party who relies on a recital in a deed has to establish the truth of those recitals, otherwise it will be very easy to make self-serving statements in documents either executed or taken by a party and rely on those recitals. If all that an assessee who wants to evade tax has to have some recitals made in a document either executed by him or executed in his favour then the door will be left wide open to evade tax. A little probing was sufficient in the present case to show that the apparent was not the real. The taxing authorities were not required to put on blinkers while looking at the documents produced before them. They were not entitled to look into the surrounding circumstances to find out the reality of the recitals made in those documents. 17. In the above back ground of the facts and circumstances surrounding this case, it is hereby held that the receipt of share capital and share premium was part of a colourful transaction by way of which a sum of Rs. 6,96,50,000/- was introduced into the books of the assessee company in the form of share premium attached to the share capital. As discussion above the premium of Rs. 900/- per share was not justified at all on the basis of absolutely no assets, no business activity, no income, no net worth nor any promise for creation of any assets, business activity, income or net worth in the future. Accordingly, the charging and receipt of share premium/ share capital to the tune of Rs. 6,96,50,000/- is held to be income of the assessee company in the nature of income envisaged u/s 56(1) of the Income Tax Act, 1961. The same is added back to the total income of the assessee.’’

3.3 In first appeal, the ld. CIT(A) has deleted the addition of

Rs. 6,96,50,000/- made by the AO by observing at pages 100 of his order

as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Pvt. Ltd, M/s. Motisons Buildtech Pvt. Ltd and M/s. Shivansh Buildtech Pvt. Ltd, details of which are as under:-

In view of the above facts and circumstances of the case as discussed above, addition of Rs.6,96,50,000/- made on a/c of bogus share capital in the

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

hands of M/s. Motisons Global Pvt. Ltd is hereby deleted. Assessee gets relief in Gr No. 2 & 3.’’

Para 2.1.4.7 reads of ld. CIT(A)’s order as under:-

‘’2.1.4.7 In view of the above findings, it is also seen that this cash /DD was deposited at 4th Channel of source/ stage. This money came to the hands of some of appellant companies through the six companies assessed in Jaipur. However, on perusal of written submissions and compliance to show cause letter, it is also seen that the assessee has not controverted the facts narrated by Shri Santosh Choube, Shri Rajesh Kr Singh and Shri Ajit Sharma and also could not satisfactorily explain the reasons of cash deposits made to those accounts. Therefore, duly considering those facts as evidences (both documentary & oral) gathered during search and & Post-search operation, addition to the extent of Rs. 8,71,97,727/- is sustained and balance is deleted, details given as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Godawari 768/14-15 2012-13 10,30,00,000 - 10,30,00,000 Estates Pvt. Ltd Bholenath 770/14-15 2009-10 2,90,00,000 - 2,90,00,000 Real Estates Pvt. Ltd. Rainbow 757/14-15 2009-10 2,00,00,000 - 2,00,00,000 Buildcon Pvt. Ltd Shivansh 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Buildcon Pvt. Ltd 94,14,07,100 8,71,97,727 85,42,09,373

In view of aforementioned findings, now additions made by the AO are being discussed with respect to grounds of appeal raised by the respective assessee in para below.’’

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

3.4 During the course of hearing, the ld. DR supported the order of the

AO and submitted that the order of the ld. CIT(A) may be set aside.

3.5 On the other hand, the ld.AR of the assessee supported the order of

the ld. CIT(A) for which the ld.AR of the assessee filed the following

written submission praying therein to dismiss the appeal of the

department.

‘’2.02.1.2 Submission of assessee:- The facts and circumstances of the issue raised in the departmental appeal for the AY 2011-12 under ground No 1 are exactly similar to Ground No 1 for AY 2009-10 in ITA No 486/JP/2017. The assessee has made detailed submission in AY 2009-10 for ITA No 486/JP/2017. In order to avoid repetition, we pray your honor kindly to consider the submission made for ITA No 486/JP/2017 for AY 2009-10 under para 2.01.2 above as also made for AY 2011-12 under Ground No 1 of ITA No 487/JP/2017.

3.6 We have heard the rival contentions and perused the materials

available on record. It is pertinent to mention that the similar issue has

been dealt with and decided by this Bench of ITAT vide its order dated

30-10-2017 in the case of ACIT, Central Circle-2, Jaipur vs Motisons

Buildtech Pvt. Ltd in ITA No. 481/JP/2017 (Revenue’s appeal) for the

Assessment Year 2009-10. Since the issue raised by the Revenue in the

present appeal is same as decided in the appeal of the Revenue in ITA

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

No.481/JP/2017for the Assessment Year 2009-10 in the case of ACIT,

Central Circle-2, Jaipur vs Motisons Buildtech Pvt. Ltd Jaipur (supra)

which shall apply mutatis mutandis in this appeal of Revenue also. Thus

solitary ground of the Revenue’s appeal in ITA No.487/JP/2017 for the

A.Y. 2011-12is dismissed. In the result, the appeal of the Revenue in

ITA No.487/JP/2017 stands dismissed.

4.1 The Revenue in ITA No.488/JP/2017 for the A.Y. 2012-13 has

raised the solitary ground as under:-

‘’Whether on the facts and in the circumstances of the case the ld. CIT(A) was right in deleting the addition of Rs.36,12,81,873/- out of total addition of Rs. 42,07,29,600/- made u/s 56(1) of the Act ignoring the fact that assets of the assessee company don’t commensurate to premium charged and further ignoring the fact that neither any business activity was performed nor any business income has been shown by the assessee.’’

4.2 Apropos solitary ground of the Revenue, the AO made the addition

of Rs. 42,07,29,600/- u/s 56(1) of the Act in the hands of the assessee

company by observing as under:-

‘’24. Having dealt with each of the contention of the assessee and having found the same to be untenable it is important to place on record certain aspects which have a bearing on the issue at hand. It is true that the apparent must be considered real until it is shown that there are reasons to believe that the apparent is not the real. In a case of the present kind a party who relies on a recital in a deed has to establish the truth of those recitals, otherwise it will be very easy to make self-serving statements in documents either executed or taken by

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

a party and rely on those recitals. If all that an assessee who wants to evade tax has to have some recitals made in a document either executed by him or executed in his favour then the door will be left wide open to evade tax. A little probing was sufficient in the present case to show that the apparent was not the real. The taxing authorities were not required to put on blinkers while looking at the documents produced before them. They were not entitled to look into the surrounding circumstances to find out the reality of the recitals made in those documents.

25.

In the above back ground of the facts and circumstances surrounding this case, it is hereby held that the receipt of share capital and share premium was part of a colourful transaction by way of which a sum of Rs. 42,07,29,600/- was introduced into the books of the assessee company in the form of share premium attached to the share capital. As discussion above the premium of Rs.240/- & Rs. 290/- per share was not justified at all on the basis of absolutely no assets commensurate to premium charged, no business activity, no income, no net worth nor any promise for creation of this much assets, business activity, income or net worth in the future. Accordingly, the charging and receipt of share premium/ share capital to the tune of Rs. 42,07,29,600/- is held to be income of the assessee company in the nature of income envisaged u/s 56(1) of the Income Tax Act, 1961. The same is added back to the total income of the assessee.’’

4.3 In first appeal, the ld. CIT(A) has deleted the addition of

Rs. 36,12, 81,873/- out of addition of Rs. 42,07, 29,600/- made by the AO

and sustained the addition of Rs. 5,94,47,727/- by observing at pages 59

to 111 of his order as under:-

3.1.2 I have duly considered assessee's submission and carefully gone through assessment order. I have also taken a note of factual matrix of the case as well as applicable case laws relied upon. Facts of the case are that no scrutiny assessment u/s 143(3) of the Act was done in assessee’s case for AY 2012-13 and the original return filed on 30.09.2012 declaring nil total income was only processed u/s 143(1) of the Act. Various courts have held that processing of returns u/s 143(1) of the Act is no assessment. It is obvious that if no incriminating material is found during search, then additions, if any, have to be made in the income shown in the return of income (in the case of pending assessments which abate) and to the computed income (in case of assessments were completed). Thus

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

effectively, what was said in the case of Kabul Chawla was that making any addition in the returned income or income earlier assessed was not allowed if no material was found in the search which could lead to an addition on the basis of the said material. Now in this regard, I would like to discuss the issue pertaining to assessment completed u/s 153A r.w.s 143(3) of the Act when no incriminating documents were found from the assessee’s premises. Before coming to the facts of the present case it would be appropriate to mention sec. 153A of the Act, the relevant part of which reads as under: "153A. (1) Notwithstanding anything contained in section 139, section 147, section 148, section 149, section 151 and section 153, in the case of a person where a search is initiated under section 132 or books of account, other documents or any assets are requisitioned under section 132A after the 31st day of May, 2003, the Assessing Officer shall — (a) issue notice to such person requiring him to furnish within such period, as may be specified in the notice, the return of income in respect of each assessment year falling within six assessment years referred to in clause (b), in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed and the provisions of this Act shall, so far as may be, apply accordingly as if such return were a return required to be furnished under section 139; (b) Assess or reassess the total income of six assessment years immediately preceding the assessment year relevant to the previous year in which such search is conducted or requisition is made : Provided that the Assessing Officer shall assess or reassess the total income in respect of each assessment year falling within such six assessment years: Provided further that assessment or reassessment, if any, relating to any assessment year falling within the period of six assessment years referred to in this sub-section pending on the date of initiation of the search under section 132 or making of requisition under section 132A, as the case may be, shall abate.

As per the provisions of this section where a search is initiated u/s 132 of the Act, the A.O shall issue a notice requiring the person searched to furnish his return of income in respect of each assessment year falling within six assessment years immediately preceding the assessment year relevant to the previous year in which such search is conducted or requisition is made. Once such returns are filed, the AO has to assess or reassess the total income of such six assessment years.(emphasis supplied by me). (The decisive words used in the provisions are to 'assessee or reassess the total income'). The A.O. is thus duty bound to determine the 'total income' of the assessee for such six assessment years and it is obvious that 'total income' refers to the sum total of income in respect of which a person is assessable. The total income therefore will cover not only the income emanating from declared sources or any material placed before the Assessing Officer but from all sources including the undisclosed ones, or based on the unplaced material before the AO. Some related Judgments a) CIT vs. Kabul Chawla (Delhi High Court) : Completed assessments can be interfered with by the AO while making the assessment under Section 153 A only on the basis of some incriminating material unearthed during the course of search or requisition of documents or undisclosed income or property discovered in the course of search which were not… b) Gurinder Singh Bawa vs. DCIT (ITAT Mumbai) : In All Cargo Global Logistics 137 ITD 287 (Mum)(SB), the Special Bench held that in a case where the assessment has

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

abated the AO can make additions in the assessment, even if no incriminating material has been found. However, in a case where the assessment has not abated, .…

c) Anil Kumar Bhatia vs. ACIT (ITAT Delhi) : S. 153A does not authorize the making of a de novo assessment. While under the 1st Proviso, the AO is empowered to frame assessment for six years, under the 2nd Proviso, only the assessments which are pending on the date of initiation of search abate.

d) Sanjay Aggarwal vs. DCIT (ITAT Delhi) : S. 153A: Addition in a search assessment for a AY which is not pending can be made only if incriminating material is found during search (i) The language of s. 153A has been structured in such a way so as not to permit the making of addition for the assessment… e) Trishul Hi-Tech Industries vs. DCIT (ITAT Kolkata) : It has been held by the ITAT, Kolkata Bench in the case of LMJ International Limited vs. DCIT 119 TTJ (Kol) 214 where nothing incriminating is found in the course of search relating to any assessment years, the assessments for………….

f) It has been held by the ITAT, Kolkata Bench in the case of LMJ International Limited vs. DCIT 119 TTJ (Kol) 214 where nothing incriminating is found in the course of search relating to any assessment years, the assessments for such assessment years cannot be disturbed u/s 153C of the Act. Thus it is clear that the provisions of section 153C of the Act cannot be invoked automatically in respect of any assessment year unless there exists incriminating documents for that previous year. The provision of section 153C of the Act cannot be invoked on routine information or on income already accounted/disclosed in the original return, the assessment of which is complete. In this regard we may gainfully refer to the decision of the Mumbai Special Bench of the ITAT in the case of Al cargo Global Logistics Ltd vs. DCIT. Apart from above, there are several decisions of various judicial authorities where it has been held that in the absence of any incriminating material found during search, additions made on the assessed income are unsustainable in law. Some of these decisions are discussed in the following paragraphs: (i) In the case of CIT vs. Kabul Chawla reported in 281 CTR 45, Delhi it has been held by the Hon'ble Delhi High Court that: 37. On a conspectus of Section 153A(1) of the Act, read with the provisos thereto, and in the light of the law explained in the aforementioned decisions, the legal position that emerges is as under:

i. Once a search takes place under Section 132 of the Act, notice under Section 153 A(l) will have to be mandatorily issued to the person searched requiring him to file returns for six AYs immediately preceding the previous year relevant to the AY in which the search takes place.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

ii. Assessments and reassessments pending on the date of the search shall abate. The total income for such AYs will have to be computed by the AOs as a fresh exercise. iii. The AO will exercise normal assessment powers in respect of the six years previous to the relevant AY in which the search takes place. The AO has the power to assess and reassess the 'total income' of the aforementioned six years in separate assessment orders for each of the six years. In other words there will be only one assessment order in respect of each of the six AYs "in which both the disclosed and the undisclosed income would be brought to tax". iv. Although Section 153 A does not say that additions should be strictly made on the basis of evidence found in the course of the search, or other post- search material or information available with the AO which can be related to the evidence found, it does not mean that the assessment "can be arbitrary or made without any relevance or nexus with the seized material. Obviously an assessment has to be made under this Section only on the basis of seized material." v. In absence of any incriminating material, the completed assessment can be reiterated and the abated assessment or reassessment can be made. The word 'assess' in Section 153 A is relatable to abated proceedings (i.e. those pending on the date of search) and the word 'reassess' to completed assessment proceedings. Vi. Insofar as pending assessments are concerned, the jurisdiction to make the original assessment and the assessment under Section 153A merges into one. Only one assessment shall be made separately for each AY on the basis of the findings of the search and any other material existing or brought on the record of the AO. vii. Completed assessments can be interfered with by the AO while making the assessment under Section 153 A only on the basis of some incriminating material unearthed during the course of search or requisition of documents or undisclosed income or properly discovered in the course of search which were not produced or not already disclosed or made known in the course of original assessment.

(ii) In the case of ACIT Vs. PACL India Ltd. New Delhi, the Hon'ble ITAT, F. Bench, Delhi has considered the various decisions of different judicial authorities and in para 10 of the order has held that: "Therefore, the question arises whether AO can make any addition in the reassessment proceedings u/s 153(A) after making inquiries which are not suggested by any d documents or asset seized during the search. It depends on the nature of

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

addition. The facts and circumstances of the assessee clearly show that no incriminating document found relating to the land development expenses debited in the books of accounts. No material was on the record on that basis which income of assessee could be further assessed by Assessing Officer. Therefore, the assessing officer has no jurisdiction to make or to resort to roving and fishing inquiries to find out whether any income has escaped assessment during these reassessment proceedings. Particularly, when there is no incriminating material found and seized during the course of search u/s 132(1) of the Act and nothing is available in record to reassess the income of assessee. In view of the above, this is not a fit case for making the addition in the year under consideration, the same are deleted."

(iii) In the case of M/s Ideal Appliance Company Pvt. Ltd. Vs. DCIT, Central Circle-44, Mumbai, the following legal issues were raised before the Hon'ble ITAT'1" Bench, Mumbai:

"1. The Ld CIT (A) failed to appreciate the fact that no incriminating documents /evidences were found during the course of search of third party, and hence, re-computing the income u/s I53A is bad in law and liable to be quashed.

The Ld CIT (A) failed to appreciate the fact that original assessment was made u/s 143(3) vide order 31st August 2007 after considering all the documents and materials on record and due application ff mind and hence re-computing the income by merely changing head of income for the said year under the grab of section 153A based on same documents and materials, is bad in law and order is liable to be quashed,

The Ld CIT (A) erred in confirming the action of the AO reassessing the income u/s 143(3) r.w.s I53A, without appreciating the fact that only pending assessment abet and not the completed assessments and hence the order u/s 143(3) r.w.s I53A is bad in law and liable to be quashed.

The Ld CIT (A) erred in not allowing the decision of jurisdictional High Court wherein it was held that no addition can be made u/s I53A if no incriminating material / documents are found during search. Therefore, the order of the CIT (A) is bad in law."

(iv) On these issues, it was held by the Hon'ble ITAT that:

"9. From the above settled legal position of the issue that in the absence of any incriminating material found during search, additions made on the assessed income are unsustainable in law, we are of the considered opinion that the additions made in the instant case are not sustainable and accordingly, we delete the same. Considering our decision on the legal issue in favour of the assessee, the other grounds demand no specific adjudication. Thus, on the legal ground the assessee succeeds and rest of the grounds are dismissed as academic.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

9.1. Further, regarding the non-abated nature of the assessments relating to the AYs 2007- 2008, 2008-2009 and 2009-2010, it is a decided issued that the time limit for the issue of notice u/s 143(2) in the said AYs since expired on 30.9.2008 and they constitute non-abated assessments and therefore, the assessments for those AYs have to be reassessed under the special provisions in the light of the incriminating material seized during the search. The above said ratio was also followed by the Tribunal in the case of Gurinder Singh Bawa vs. CIT (supra) wherein it was held that „……… where the assessment had been completed under summary scheme under section 143(1) and time limit for issue of notice under section 143(2) had expired on the date of search ………..there was no assessment pending ………in such a case there was no question of abatement. Therefore, addition could be made only on the basis of incriminating material found during search."

(v) The relevant issues as arising out of the decision in the case of Kabul Chawla as under:

1) When there is no condition in section 153A of the Act that additions cannot be made without relevance to or without nexus to seized material, then is it for the Courts to read that condition into the provisions of section 153A of the Act? The answer is NO for the reason that the application of section 148 of the Act has been ousted by the non-obstante clause with which section 153A starts. Therefore, even if no incriminating material is found during search, if any undisclosed income has to be assessed for the relevant 6 years, it has to be in the proceedings under section 153A of the Act. a) Now there are two situations - either the assessment was complete before the search or pending at that time. If the assessment was complete, and if any income which had escaped assessment in the regular assessment is found during proceedings u/s 153A, what is the AO supposed to do? He has no power to act u/s 147/148 because of the non-obstante clause. He is now precluded from invoking provisions of section 148 because of the conclusion drawn in Kabul Chawla. b) The situation is even more serious if a pending assessment or reassessment abates. What if a show-cause notice had been issued on an undisclosed income prior to search? According to Kabul Chawla if no incriminating material is found during search, then NO ACTION can be taken in such cases also. No interpretation of a provision of an Act can be such that it leads to results which were never intended. By drawing a conclusion that the presence of incriminating material, and addition thereon is necessary for making an addition which is not based on material found during search, Kabul Chawla has done exactly that, and so it has to be held that the conclusion so drawn is per incuriam. In this regard I draw solace from the decision of the Allahabad High Court in the case of CIT v. Raj Kumar Arora [2014] 367 ITR 517(All.) and the decision of the Delhi High Court in the case of Filatex India Ltd. v. CIT[2014] 49 taxmann.com 465(Delhi) both of which precede the decision in the case of Kabul Chawla. 2) There is another situation which has not been anticipated in Kabul Chawla. In that case the Hon’ble High Court proceeded on the grounds that processing of a case u/s 143(1) was also assessment. It accordingly held that even if the returns have been processed u/s 143(1) it will be treated as if the assessments are complete.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Now after the decision of the Hon’ble Supreme Court in the case of Deputy Commissioner of Income-Tax v. Zuari Estate Development & Investment Co. Ltd. [2015] 373 ITR 661 (SC) and Assistant Commissioner of Income-Tax v. Rajesh Jhaveri Stock Brokers P. Ltd. [2007] 291 ITR 500(SC) it is clear that processing of a case u/s 143(1) is not an assessment, which fact has been admitted by the Delhi High Court in the case of Indu Lata Rangwala v. Deputy Commissioner of Income-Tax, WP(C) 1393/2002 in their decision dated 18.05.2016. 3) Hence, there now occurs a third category – of cases which have neither been completed nor are pending on the date of search. Kabul Chawla is silent on this situation, perhaps because it was not envisaged at that time. In view of these facts and legal position that the premise developed in Kabul Chawla, that additions can be made in the completed or abated assessments only if there is incriminating material in a proceeding u/s 153A, cannot and will not apply to such a situation. 4) Now we come to the question of whether it is necessary to have incriminating material in all the 6 years for an addition to me made on issues not covered by search. Though there is an attempt to interpret Kabul Chawla in a way that incriminating material is required in all the 6 years, this interpretation is incorrect because: a) this proposition has not been specifically spelt out in the Kabul Chawla case; b) the Delhi High Court in the case of CIT v. Chetan Das Lachman Das [2012] 211 Taxman 61 (Del.)/[2012] 254 CTR 392 (Del.) has specifically raised and then answered the question in favour of the revenue. It has stated that additions on non- search issues can be made even if there is incriminating material in even one year. This case is extremely important for the Revenue. Similar sentiments have been expressed in the case of CIT v. Anil Kumar Bhatia [2013] 352 ITR 493 (Del) where only one unsigned document dated 10.02.2003 showing a loan of Rs. 1,50,000/- was found during search conducted on 13.12.2005. The Hon’ble High Court held that this material was enough to justify additions in all the 6 years. c) Recently, the Kerala High Court in Sunny Jacob Jewellers and Wedding Centre v. Deputy Commissioner of Income-Tax [2014] 362 ITR 664 (Ker) has also very categorically stated that incriminating material found during search is not necessary in all the 6 years for additions to be made on other issues. While giving these decisions, the Hon'ble ITAT, Mumbai as well as the Hon'ble ITAT, Delhi Bench has referred to the decision of the Hon'ble Mumbai High Court in the case of All Cargo Global Logistics Limited Vs. DCIT, Central Circle-44, Mumbai and the decision of Hon'ble Delhi High Court in the case of CIT Vs. Kabul Chawla in ITA No. 707/2014 dated 22.8.2015. Here it is pertinent to mention that the Department has not accepted the decisions of Hon'ble Mumbai High Court in the case of M/s All Cargo Global Logistics as well as Continental Warehousing (Nhava Sheva) Ltd., and SLP has been filed before the Hon'ble Supreme Court. The Hon'ble Supreme Court has granted leave vide order dated 12.10.2015 as reported in 64 taxmann.com 34 (S.C.). Similarly, in the case of Kabul Chawla SLP has also been filed.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Now we come to the question of whether it is necessary to have incriminating material in all the 6 years for an addition to me made on issues not covered by search. Though there is an attempt to interpret Kabul Chawla in a way that incriminating material is required in all the 6 years, this interpretation is incorrect because: a) this proposition has not been specifically spelt out in the Kabul Chawla case;

b) the Delhi High Court in the case of CIT v. Chetan Das Lachman Das [2012] 211 Taxman 61 (Del.)/[2012] 254 CTR 392 (Del.) has specifically raised and then answered the question in favour of the revenue. It has stated that additions on non-search issues can be made even if there is incriminating material in even one year. This case is extremely important for us.

Similar sentiments have been expressed in the case of CIT v. Anil Kumar Bhatia [2013] 352 ITR 493 (Del) where only one unsigned document dated 10.02.2003 showing a loan of Rs. 1,50,000/- was found during search conducted on 13.12.2005. The Hon’ble High Court held that this material was enough to justify additions in all the 6 years. c) Recently, the Kerala High Court in Sunny Jacob Jewellers and Wedding Centre v. Deputy Commissioner of Income-Tax [2014] 362 ITR 664 (Ker) has also very categorically stated that incriminating material found during search is not necessary in all the 6 years for additions to be made on other issues.

Therefore, in view of above discussion with regard to the provisions of Sec 153A of the Act, it is seen that from 01.06.2003 onwards the number of years from which assessments could be framed after search were reduced from 10 to six. Section 153A of the Act has mandated that there have to be 6 separate assessments instead of a block assessment. It also started with a non-obstante clause which stated that the operation of sections 139, 147,148,149,151,and 153 was ousted. In other words when an assessment was being completed u/s 153A, the sections mentioned above could not be invoked. The section did not, repeats, and did not mention that for making an assessment u/s 153A of the Act, it was necessary to have some incriminating material found during search. In the case of Kabul Chawla, it was stated that assessments had to be completed u/s 153A of the Act the moment a search has taken place. This is a common ground in all judicial pronouncements, and nobody has any objection to the said conclusion. It was also stated in the above case that, though not prescribed in the Act, but additions had to be made on the basis of incriminating material found during search. The additions

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

could not be arbitrary. This conclusion, and others arrived at in para 37 of the judgment started the present controversy. It is obvious that if no incriminating material is found during search, then additions, if any, have to be made in the income shown in the return of income (in the case of pending assessments which abate) and to the computed income (in case of assessments were completed). Thus effectively, what was said in the case of Kabul Chawla was that making any addition in the returned income or income earlier assessed was not allowed if no material was found in the search which could lead to an addition on the basis of the said material.

Therefore, facts of case laws relied upon by the assessee are quite distinguishable with that of the present case. In view of these facts, assessee’s contention is not correct that AO was not justified in reassessing the completed assessment. Assessee’s appeal fails in Gr No 1.

3.2 Ground No 2 and 3: - "Regarding addition of Rs. 6,96,50,000/- made by applying the provisions of section 56(1) of Income Tax Act, 1961 treating the share capital and premium thereon received from various companies as income of the assessee. " 3.2.1 Submission made: Relevant extract of which AR of the assessee are reproduced here as under: "............................................................................................................................................................ 1) During the year under consideration the assessee allotted 14,33,432 equity shares of Rs. 10 each to various companies at a premium of Rs. 240 & 290 on various dates detail of which is as under: -

S.N. Name No. of Amount Rate Amount Rate of Issue Total Shares adjusted per adjusted premium price of Consideration alloted/ against share against per share the Received applied share share share during capital premium the year 1. Alliance Tradecom 122000 12,20,000 10 2,92,80,000 240 250 3,05,00,000 Pvt. Ltd Alliance Tradecom 131863 13,18,630 10 3,82,40,270 290 300 3,95,58,900 Pvt. Ltd 2. Evershine Suppliers 64000 6,40,000 10 1,53,60,000 240 250 1,60,00,000 Pvt. Ltd Evershine Suppliers 162332 16,23,320 10 4,70,76,280 290 300 4,86,99,600 Pvt. Ltd 3. Mayukh Vinimay Pvt. 231166 23,11,660 10 6,70,38,140 290 300 6,93,49,800 Ltd 4. Mayukh Vintrade Pvt. 4666 46,660 10 13,53,140 290 300 13,99,800 Ltd 5. Regent Barter Pvt. Ltd 134906 13,49,060 10 3,91,22,740 290 300 4,04,71,800

Regent Dealers Pvt. 253333 25,33,330 10 7,34,66,570 290 300 7,59,99,900 Ltd

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Rose Suppliers Pvt. 329166 32,91,660 10 9,54,58,140 290 300 9,87,49,800 Ltd Total 1433432 1,43,34,320 40,63,95,280 42,07,29,600

2) During the course of assessment proceedings the assessee submitted the following documents to prove their identity of shareholders, creditworthiness of shareholders and genuineness of transaction with them: -

Name of Shareholder Particulars of Documents submitted Copy at PB Page Alliance Tradecom 1. Share application containing the name/address/PAN of 328-339 & Pvt. Ltd party, detail of payment received etc. 341- 2. Copy of board resolution. 346 3. Copy of PAN card of party. 340 & 347 4. Copy of bank statement showing the entry of payment made 348 to assessee. 349-356 5. Declaration of source of funds with party. 6. Copy of Ack. of ITR and Computation of AY 2012-13. 357-361 7. Copy of audit report and audited balance sheet along with 362-363 annexure of 31.03.12. 364-373

vershine Suppliers Pvt. 1. Share application containing the name/address/PAN of 374-377, 379- Ltd party, detail of payment received etc. 398 & 400-403 2. Copy of board resolution. 378, 399 & 404 3. Copy of PAN card of party. 405 4. Copy of bank statement showing the entry of payment made 406-417 to assessee. 5. Declaration of source of funds with party. 418-421 6. Copy of Ack. of ITR and Computation of AY 2012-13. 422-423 7. Copy of audit report and audited balance sheet along with annexure of 31.03.12. 424-434 Mayukh Vinimay Pvt. 1. Share application containing the name/address/PAN of 435-457 & Ltd party, detail of payment received etc. 459- 2. Copy of board resolution. 465 3. Copy of PAN card of party. 458 & 466 4. Copy of bank statement showing the entry of payment made 467 to assessee. 468-475 5. Declaration of source of funds with party. 6. Copy of Ack. of ITR of AY 2012-13. 476-478 7. Copy of audit report and audited balance sheet along with 479-480 annexure of 31.03.12. 481-490

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Mayukh Vintrade Pvt. 1. Share application containing the name/address/PAN of 491-504 & Ltd party, detail of payment received etc. 506- 2. Copy of board resolution. 509 3. Copy of PAN card of party. 505 &510 4. Copy of bank statement showing the entry of payment made 511 to assessee. 512-516 5. Declaration of source of funds with party. 6. Copy of Ack. of ITR of AY 2012-13. 517-519 7. Copy of audit report and audited balance sheet along with 520 annexure of 31.03.12. 521-531 1. Regent Barter Pvt. Ltd Share application containing the name/address/PAN of 532-542 & party, detail of payment received etc. 544- 2. Copy of board resolution. 557 3. Copy of PAN card of party. 543 & 558 4. Copy of bank statement showing the entry of payment made 559 to assessee. 560-569 5. Declaration of source of funds with party. 6. Copy of Ack. of ITR of AY 2012-13. 570-573 7. Copy of audit report and audited balance sheet along with 574-575 annexure of 31.03.12. 576-585 Regent Dealers Pvt. 1. Share application containing the name/address/PAN of 586-601 & Ltd party, detail of payment received etc. 603- 2. Copy of board resolution. 612 3. Copy of PAN card of party. 602 & 613 4. Copy of bank statement showing the entry of payment made 614 to assessee. 615-623 5. Declaration of source of funds with party. 6. Copy of Ack. of ITR of AY 2012-13. 624-628 7. Copy of audit report and audited balance sheet along with 629-630 annexure of 31.03.12. 631-639 1. Rose Suppliers Pvt. Share application containing the name/address/PAN of 640 Ltd party, detail of payment received etc. 2. Copy of board resolution. 641 3. Copy of PAN card of party. 642 4. Copy of bank statement showing the entry of payment made 643 to assessee. 5. Declaration of source of funds with party. 644 6. Copy of Ack. Of ITR A.Y. 2012-13 645-646 7. Copy of audit report and audited balance sheet along with 647-656 annexure of 31.03.12.

All the share capital/share application was received through a/c payee cheques and verifiable from bank statement of assessee as well as bank statement of the party. The onus u/s 68 of the assessee is to prove the identity, capacity and genuineness of the transactions has been discharged which may be seen from the followings:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

150, 163 to 164, 177 to 179, 191 to 193 and 206 to 208) and AY 2013-14 of these companies (Except Mayukh Vintrade Pvt. Ltd) were also completed at returned income. In the case of M/s Mayukh Vinmay Pvt Ltd original assessment u/s 148 was made for AY 2009-10 (copy at PB pg 151 to 164). Ld CIT III, Kolkotta passed order u/s 263 directing to pass the afresh order for AY 2009-10 (copy at PB pg 657 to 660) and in pursuance to order u/s 263, the same AO passed order u/s 143(3) r.w.s. 263 of Income Tax Act,1961 dated 21.03.2014 at total income of Rs. 10,55,58,280/- (Copy of order at PB Page 661 to 670)The assessment of AY 2013-14 was completed by the same AO of all the above companies (Except Mayukh Vintrade Pvt. Ltd) who completed the assessment of the assessee in the same month. The copies of assessment order are at PB pg 223 to 225, 239 to 241, 255 to 257, 273 to 275, 289 to 291, 305 to 307. It is further relevant to mention here that the department also carried out the survey operations over these parties (Except Mayukh Vintrade Pvt. Ltd) which also prove the existence of these parties.

ii) Creditworthiness All the companies are Income Tax assessee and duly filing the Income Tax return and Balance sheets. There is sufficient source of funds with all the companies to investment share capital/share application in the assessee company. The assessee submitted the copies of bank account/declaration of source of funds with them of investor companies. The bank statement shows the huge transaction of high value in the accounts of the companies. The chart showing the amount invested by the above named companies in assessee company viz a viz own funds with the investor company are as under: -

Name of the Investor company Amount Share capital Share capital Share capital and invested in and reserve & and reserve & reserve & surplus assessee surplus with surplus with with Investor company Investor Investor companies as on companies as companies as on 31.03.2009 on 31.03.2012 31.03.2011 Alliance Tradecom Pvt. Ltd 7,00,58,900 11,05,42,868 11,07,03,338 11,07,00,991 Evershine Suppliers Pvt. Ltd 6,46,99,600 10,41,99,989 10,42,52,807 10,42,50,971 Mayukh Vinimay Pvt. Ltd 6,93,49,800 10,82,38,912 10,83,03,077 10,83,01,020 Mayukh Vintrade Pvt. Ltd 13,99,800 36,54,820 35,01,038 NA Regent Barter Pvt. Ltd 4,04,71,800 10,51,11,109 10,52,03,352 10,52,01,041 Regent Dealers Pvt. Ltd 7,59,99,900 9,33,85,686 9,34,53,097 9,34,50,971 Rose Suppliers Pvt. Ltd 9,87,49,800 10,34,93,371 10,35,53,105 10,35,51,183

From the above chart it is clear that all the Investor companies were having their own share capital and Reserve & surplus which were more than to the amount invested in the assessee company. The above chart shows that the investor companies were having their own independent funds and having their independent source to invest in the shares of the assessee company. Apart from the investment made in the shares of assessee group, the investor companies were also having investments in shares of other companies or loans & advances to other parties, therefore from the bank statement as well as financials statements of the investor companies their creditworthiness is duly proved. Further assessment of above named companies for AY 2009-10 (Except M/s Mayukh Vintrade Pvt. Ltd) was completed by the department wherein the source of funds with these companies whereby the net worth of these companies was created was accepted by the department. In the case of M/s Mayukh Vinmay Pvt Ltd original assessment u/s 148 was made for AY 2009-10 (copy at PB pg 163 to 164). Ld CIT III, Kolkotta passed order u/s 263 directing to pass the afresh order for AY 2009-10 (copy at PB pg 657 to 660) and in pursuance to order u/s 263, the same AO passed order u/s 143(3) r.w.s. 263 of Income Tax Act,1961 dated 21.03.2014 at total income of Rs. 10,55,58,280/- (Copy of order at

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

PB Page 661 to 670) This shows that the investor companies were have their own independent fund to invest. iii) Genuineness The assessee submitted the Share application forms received from above companies against the share application received from the companies. The share application is supported by Board Resolution passed in the investor companies. The assessee company has allotted the shares to the investor companies. The proper returns were filed before the ROC against allotment of the shares to these companies. Furthermore, the department has carried out intensive search operations over the assessee and no any incriminating material was found to show that the money against the share allotment was own money of the company. Shares certificates were issued against the allotment of the shares to these companies were not found from the possession of the assessee company or its director or employees. This fact shows that after allotment of shares by the appellant company share certificates were dispatched to the subscriber companies. No any entry in books of account or document was found showing payment of cash to these investor companies against receipt of cheques from these companies against allotment of shares. Therefore the genuineness of the transactions cannot be doubted. The department also carried out survey over the investor companies (Except Mayukh Vintrade Pvt. Ltd) and during the course of survey no material was found to presume that the investment made by them is not genuine.

The ld. AO has also not doubted the identity of the shareholders and he only doubted the creditworthiness and genuineness of the transactions on the basis of certain inquiries carried out by Investigation wing modus operandi of which has been discussed by ld. AO in para 10 to 16 of assessment order at page 6 to 15 of assessment order. From examination of finding of ld. AO your honor will find that the entire discussion is based on the investigation made by investigation wing and no independent inquiries were made by ld. AO at his own. Further whatever material/inquiries which is being discuss by ld. AO and on which the ld. AO is relying were collected behind the back of the assessee and the same was never brought in knowledge of the assessee and opportunity to confront the material was not provided to the assessee. The finding of ld. AO on such modus operandi and submission of the assessee on such is as under: -

a) Finding of ld. AO (Para 10): - On examination by the investigation wing it is clearly found that systematic transfer of funds across several accounts, at time as many as six accounts, in a single day (or at the most two to three days). Major exercise has been done in two of the six companies – Alliance Tradecom Pvt. Ltd and Evershine Suppliers Pvt. Ltd.

Submission of assessee: - From this finding no where it proves that the funds were introduced in such companies by the assessee company. Whatever amount received by the assessee was received through a/c payee cheques and source with investor companies was also proved. The investor company has also confirmed the investment in shares of assessee company made by them. It is relevant to mention here that if someone is investing the money in the assessee company he must be having the inflow of money from some source. What is the source of inflow with the investor company and how it is managing its affairs is not concern of the assessee. In the case of the assessee, it has

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

full filled its legal obligation. The assessee has proved the source of money with the investor companies. Thus in the case of the assessee the source of money is well proved. Further the transfer of funds from several accounts in same day or within couple of days does not automatically lead to the conclusion of that the same were managed affairs of the assessee group. It is relevant to mention here that if someone is giving money to other one there is no compulsion that such funds should remain in his a/c for some period and no prudent business man will keep ideal the funds in its bank a/c. The transfer of funds across several accounts in a single day or within few days was because of the reason that before inflow of funds with the concerning party the outflow of fund was predetermined but the same does not lead to conclude that the same were own managed funds of the assessee. Further, if the source of investment in the hands of investor company is doubtful than the addition can be made in the hands of investor company not in the hands of the assessee. The assessee has no onus to prove source of source. Reliance is placed on the following decisions. i) CIT Vs Jai Kumar Bakliwal (2014) 101 DTR (Raj) 377 : (2014) 267 CTR (Raj) 396. Head notes of the case is as under:- Income from undisclosed sources─Cash credit─Genuineness and creditworthiness of transaction ─ Addition ─ Validity ─ Assessee was carrying on business of finance and earning income by way of interest─During course of work of financing and money lending, had raised loans from certain parties─As per AO most of parties were relatives of assessee and they were said to be unsecured loans─It had been claimed by AO that in most of cases, though amount was received by account payee cheque and most of creditors were assessed to Income Tax Act and had even provided their permanent account number but on desire of AO of producing said parties, none of parties were able to prove source of amount advanced to assessee─Thus, AO made addition u/s 68 as income from undisclosed sources─CIT(A) deleted addition holding that source of cash creditors was not required to be proved by assessee once identity, capacity and genuineness stands proved─ITAT dismissed revenue’s appeal─Held, all cash creditors had affirmed in their examination that they had advanced money to assessee from their own respective bank accounts─Therefore, when there was categorical finding even by AO that money came from respective bank accounts of creditors, which did not flow in shape of money, then, such addition could not be sustained and had been rightly deleted by both two appellate authorities─There was no clinching evidence in present case nor AO had been able to prove that money actually belonged to none but assessee himself─Action of AO was based on mere suspicion─Accordingly, ITAT, after appreciation of evidence had rightly dismissed revenue’s appeal─It was pure finding of fact─Revenue’s appeal dismissed Held: All cash creditors had affirmed in their examination that they had advanced money to assessee from their own respective bank accounts. Therefore, when there was categorical finding even by AO that money came from respective bank accounts of creditors, which did not flow in shape of money, then, such addition could not be sustained and had been rightly deleted by both two appellate authorities. There was no clinching evidence in present case nor had AO been able to prove that money actually belonged to none but assessee himself. Action of AO was based on mere suspicion. Accordingly, ITAT, after appreciation of evidence had rightly dismissed revenue’s appeal. When there was appreciation of evidence, then it was purely finding of fact and no question much less substantial question of law could be said to emerge out of said order of the Tribunal. There was not any infirmity or perversity in the order of the ITAT so as to call for any interference. Revenue’s appeal dismissed. ii) CIT Vs Orissa Corporation (P) Ltd (1986) 159 ITR 79 (SC)

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

The assessee had given named and addresses of the cash creditors, who were income tax assessees. Revenue apart from issuing summon u/s 131notices to creditors, did not pursue the matter further- it did not examine creditworthiness of the creditors- assessee could not, under the circumstances do anything further. Held that the additions were rightly deleted.

iii) Aravali Trading Co Vs Income Tax Officer (2008) 8 DTR (Raj) 199. Once the existence of the creditors is proved and such persons own the credits, the assessee’s onus stands discharged and the assessee is not required to prove the source from which the creditors could have acquired the money deposited with him. Held that merely because the depositors’ explanation about the sources of money was not acceptable to the AO, it cannot be presumed that the deposits made by the creditors is money belonging to the assessee itself.

iv) CIT Vs Heera Lal Chagan Lal Tank (2002) 157 ITR 281 (Raj) Burden of the assessee stands discharged when the identity of the creditors is established and he confirms the loans.

b) Finding of ld. AO (Para 11): - It can be easily seen that there are cross-holdings amongst six companies, but major shareholding is of a 7th company, i.e., Mayukh Vintrade Pvt. Ltd. Thus, this latter company is the holding company of 6 companies, named earlier. Surprisingly or incidentally, the holding company is entirely owned by individuals or HUFs of Chhabra families. It is all clear that the webs of companies through which transactions have been routed to create a ‘corporate veil’

Submission of assessee: - Admittedly the assessee group were entirely owning the shares of the company naming M/s Mayukh Vintrade Pvt. Ltd and this company is major shareholder in other companies wherefrom the substantial amount of share capital was received to the assessee group. But this shareholding pattern is not of the year under consideration and the same was also as on 31.03.2011 too. Rather this proves the genuineness and creditworthiness of the transaction. Here the moot question is from where the inflow of the funds was- whether it was undisclosed income of the assessee company or from the independent funds of the investor companies. Further holding of share capital by director or their family members of the assessee company in one of the company who is holding the shares in investor companies does not mean that the funds in such investor companies were given by the assessee company more so when the funds from such companies is available with them from 31.03.2009 i.e. much prior to the investment made in the assessee company and assessment of AY 2009-10 of such companies (Except Mayukh Vintrade Pvt. Ltd) were made by the department wherein such funds and assets/investments against such funds was treated as genuine and in one other company M/s Mayukh Vinimay Pvt Ltd huge income was assessed for AY 2009-10 in the order passed u/s 143(3) read with section 263 of Income Tax Act. The separate assessment in the hands of the investor companies shows that these companies are independent company. Further M/s Mayukh Vintrade Pvt. Ltd is not holding company of the other companies as its holding in such companies is below to 50%.

c) Finding of ld. AO (Para 12): - To peep into reality of each and every bank transaction of Motisons Group which emanated from these six companies an attempt to lift the curtain over the suspicious transactions. The assessee had made several transactions to hide the actual picture and a series of transactions

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

was made to colour illegal transactions. The ld AO reproduced the share holding pattern of the various companies as on 19/02/2013.

Submission of assessee: - From the chart of share holding produced at page 7 to 8 of Assessment order, it can be seen the shareholding pattern of the investor companies but this chart do not have any material to show that the inflow of funds was from the assessee company. All the companies are independent company separately assessed by the same AO. The chart of shareholding produced by the AO is totally irrelevant to establish that the undisclosed income of the assessee company was introduced under the garb of share capital. Also there is no introduction of any suspicious funds in the companies who subscribed the share capital of the assessee. The finding of ld. AO that series of transactions has been made to colour illegal transaction is not backed with any supporting documents and the same is only on the basis of presumption and assumptions. It is relevant to mention here that out of total funds received from subscriber companies part of the funds were invested by them from advance received back by them from Shri Sanjay Chhabra and Shri Sandeep Chhabra (which were advanced by these companies to them on previous dates). The advance given to these persons by these subscriber companies were treated as genuine by ld. AO in their assessments than how the amount received back from such persons and utilized in subscription of the shares of assessee company can be treated as non genuine. The summary of such transactions is as under: -

Name of the company Funds received back from Funds received back from Shri Sanjay Chhabra which Shri Sandeep Chhabra was invested in assessee which was invested in company assessee company Alliance Tradecom Pvt. 3,20,00,000 40,00,000 Ltd (Page 361) (PB Page 360-361) Evershine Suppliers Pvt. Nil 51,00,000 Ltd (PB Page 421)

Thus part of the funds were invested by the investor companies out of the funds received from the above named persons which has been treated as genuine by ld. AO in their hands, therefore there is no reason to treat such funds as non genuine in the hands of the assessee company. This shows that the huge additions were made by ld. AO on surmises and conjecture, with pre set mind to make the additions and without having adverse evidences in possessions. The ld. AO as a result to search or as a result of long inquiries failed to prove that any short of suspicious funds has been transferred to the assessee and the full proof evidences submitted by the assessee has been disbelieve by ld. AO merely on surmises and conjectures. d) Finding of ld. AO (para 13): - It can be noticed from the above tables that the first receipts in the Motisons Group entities are evidenced on 12.7.2011. Subsequently, there have been receipts from various companies and up to 8.12.2011, they have necessarily gone to Motisons Group entities. It can easily be noticed that the payments to Sandeep Chhabra and Sanjay Chhabra have been reflected as loans by these companies. While the payments to Motisons Group companies have been reflected as share application money by recipient companies. It is thus clear that the two differently reflected type of transactions is the same set of companies indicates use of colourable device.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

This issue has been examined during the search operation and all these six companies situated at Kolkata were covered through survey u/s 133A. It was found that these companies had opened bank accounts in HDFC Bank, Ashok Marg, Jaipur in November, 2011. In post-search proceedings, the statement of accounts of these six companies in IDBI, Girish Park, Kolkata and HDFC Bank, Jaipur were obtained. These statements were juxtaposed with ‘Bank Books’ of Tally accounts of each company, and efforts were made to trace backwards each and every transaction for source, beginning with the beneficiary Motisons group entities. The charts available with this office, numbered (1) to (6) supra in para 12, one for each of the six shell companies, clearly indicate systematic transfer of funds across several accounts, at time as many as six accounts, in a single day (or at the most two to three days). Major exercise has been done in two of the six companies – Alliance Tradecom Pvt. Ltd and Evershine Suppliers Pvt. Ltd. However, it would be noticed that in other four cases also, the pattern of transactions has been found to be identical, where the same set of companies’ bank accounts have been used for layering the transfer of funds.

At the registered office of the Kolkata based companies physically it was found that the office was merely a room where copies of ITR and bank statements of all the companies were kept. One employee present there was asked to produce books of accounts of these companies. He informed that no books of accounts were kept at this office and that one Banwari Yogi of Jaipur used to send the final accounts to him from Jaipur, on the basis of which the ITR and audit reports were prepared by him. He further admitted that the bank accounts of these companies have been opened in the HDFC Bank at Jaipur. During the course of search at residence of Chhabra family the Tally accounts, MCA compliance data and importantly complete Tally accounts of six Kolkata shell companies was found in a pen drive belonging to Shri Banwari Lal Yogi.

Submission of assessee: - i) In the chart of shareholding of investor companies given in para 12 of the assessment order the shareholding is given as on to 19.02.2013 i.e. relevant to AY 2013-14. It is not understandable that shareholding of some date of AY 2013-14 is how relevant to understand the transactions made during the year under consideration. However it is relevant to mention here that the shareholding mention in this para was same in AY 2011-12 and AY 2012-13 (except in the case of Mayukh Vintrade Pvt. Ltd). In the case of M/s Mayukh Vintrade Pvt. Ltd the major shareholding was same as in AY 2011-12 and only further few shares were issued to existing shareholders in AY 2012-13. ii) Admittedly during the year under consideration the first receipt from the investor companies was from 12.07.2011 and the same received up to March-2012 but the funds which were invested by the investor companies in the assessee company were being owned by them much prior to the investment made in the assessee company and the investment was made by them by realizing the funds previously invested by them at some other place. This is not a case where source of the funds was from the assessee company. The investor companies were owning their funds much prior to investment made in the assessee company and the same was assessed and accepted by the Income Tax department also (Except in the case of Mayukh Vintrade Pvt. Ltd). Once the source of funds with the investor companies has been accepted by department as genuine which was owing by them much prior to investment made in the assessee company than how the same can be added as income of the assessee treating the same as non genuine.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

iii) The amount given by the investor companies to Shri Sandeeep Chhabra and Shri Sanjay Chhabra was loan to these persons and the amount given to assessee was share application money. The loan given by these companies to Shri Sandeeep Chhabra and Shri Sanjay Chhabra was accepted genuine by the ld. AO himself and only the share application money given to the assessee company is being treated as non genuine more so when part of the same was given out of advance received back from these two persons which has been treated genuine in the hands of these two persons. Further the allegation of ld. AO that two different reflected type of transactions indicates use of colorable device, this is to submit that the transactions has been reflected as per their true nature. The amount given to Shri Sandeeep Chhabra and Shri Sanjay Chhabra was actually loan by these companies and the same was later on repaid by these persons and the same was accepted as genuine by ld. AO. The amount given by investor companies to the assessee company was actually share application money and the same was duly supported by share application submitted by these companies. Further it is not understandable that the loan by these companies to Shri Sandeeep Chhabra and Shri Sanjay Chhabra and share application money to assessee company how can be the colorable device. iv) As himself mentioned by ld. AO in this para that the survey u/s 133A of Income Tax Act, 1961 was carried out by the Income Tax department over these companies and from the assessment order it is well proved that during the course of survey no evidence was found to show that the inflow of funds in the investor companies was from the assessee company. When the department carried out intensive search over the assessee group and survey over the investor companies and during the course of both operations not a single evidence was found to show that the share application money received by the assessee was managed affairs to manage its unaccounted funds than how it can be presumed that the share application received by the assessee is non genuine. Admittedly those companies opened the bank accounts in HDFC, Jaipur but the same were because of the reason that they planned to made the investment in the assessee group and their directors were also residing in Jaipur, therefore in order to better & smooth management to funds, the bank accounts were opened in Jaipur branch. Further for considering a transaction as genuine the genuineness of source of funds is to be examined which is well proved as genuine in this case. The maintaining bank a/c by the companies in Jaipur cannot be a basis for treating the transaction as non genuine. v) The assessee group was not maintaining the books of accounts of the investor companies and the same is evident from the search action carried out by the department as during the course of which no physical record i.e. books of accounts, bank statements etc. found from the premises of the assessee group and the same were found at Kolkatta office of these companies. Admittedly some soft copies of books of accounts and MCA compliance data were found in a pen drive of Shri Banwari Yogi but the same was received from directors of these companies because after being invested huge share capital by these companies in the assessee company, the directors of the assessee company had a meeting with the directors of the investor companies to check whether the proper records are being maintained by such companies or proper legal compliance has been being done by such companies because the assessee group received substantial share capital from these company and any kind of default made by those companies may lead to difficulty to the assessee group also. The data relating to these companies found in pen drive of accountant of the assessee group was given by director of investor companies during their meet with directors of assessee companies. The most important thing which the ld AO ignored that no any entry was found from the pen drive data to show the inflow of undisclosed money or cash from the assessee company or assessee group to these investor company. Therefore, from the irrelevant material it cannot be held that the share capital of the assessee company was not genuine.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

e) Finding of ld. AO (para 14): - It was noticed that the Motisons Group companies have allotted shares to Kolkata based companies in the different financial years. However, upto FY 2010-11 the allotment of shares to Kolkata based companies was not much. The allotment was increased manifold during the FY 2011-12, wherein nearly 32 crores worth of such shares were allotted. It may be pointed out at this stage that Motisons Group companies allotted shares at a very high premium to Kolkata based companies. On the other hand, the very same shares in the very same year has been allotted at very nominal prices to the family members and other group related concerns. A person with prudent mind can easily think of this fraudulence. It is clear that the Kolkata based companies practically having no business have acquired the shares of Motisons Group companies at very high rates for the reasons best known to them. In connection with this the details were explored in respect of the whereabouts of these companies. From detailed analysis it could easily be inferred that all of the companies are owned by the employees of Motisons Group.

Submission of assessee: - i) The ld. AO is wrong in holding that the Motisons Group companies allotted the shares to the Kolkatta based companies at very premium and the same shares in the very same years were allotted at very nominal prices to the family members and other group related concerns. From the examination of details of shares allotted during the year (Copy at PB Page 118 to 121) your honor will find that during the year under consideration no share was allotted by the assessee company to other group concerns or family members of directors. As regard to allotment of shares in other companies this is to submit that in the year under consideration only one company of the assessee group M/s Shivansh Buildcon Pvt. Ltd allotted the shares to M/s Evershine Suppliers Pvt. Ltd as well as to Shri Sanjay Chhabra and Shri Sandeep Chhabra and the same was allotted at the same rate. The shares to Evershine Suppliers Pvt. Ltd were allotted @ 20 per shares and shares to Shri Sanjay Chhabra and Shri Sandeep Chhabra were also allotted @ 20 per shares. Thus this finding of ld. AO is wrong, perverse with sole motive to influence the appellate authorities by mentioning the wrong facts. ii) The investor companies acquired the shares of the assessee company at high premium but the same for the reasons as describe in coming paras and the same was their individual commercial decision. ITAT, Mumbai Bench in the case of ACIT V/s Gagandeep Infrastructure Pvt. Ltd. 2014-T10L-656-ITAT-Mum observed that issue of shares at premium is always a commercial decision which does not require any justification.

iii) The ld. AO held that all the investor companies are owned by the employees of the Motisons Group is again a fact which is contra to the material available on the record. The company is always owned by the shareholders and from shareholding of the investor companies your honor will find that none of the employee of the Motisons Group is shareholder in the investor companies. If none of the employee of the Motisons Group is owing the shares of the investor companies than how they can be the owner of such companies. Thus this finding of ld. AO is also wrong, perverse with sole motive to influence the appellate authorities by mentioning the wrong facts. f) Finding of ld. AO (Para 15): - It is clear that these companies are merely paper companies having no business activity and it is merely name lending concern providing accommodation entries to the Motisons Group. Whole

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

statement of affairs has been designed to introduce money through banking channels by the Group in the form of share capital/share premium.

Submission of assessee: - i) The finding of ld AO perverse. The same AO has assessed one of the Investor Company M/s Mayukh Vinimay Pvt Ltd at huge income of Rs. 10,55,58,280/- for the AY 2009-10 by passing order u/s 143(3) r.w.s 263 of Income Tax Act. How can be such a huge income of a paper company. From the documents submitted to the ld. AO no where it proves that all the companies are simply paper companies and providing only accommodation entries and the investment made by them in the assessee company is not genuine. The finding of the ld. AO is based on the assumption and presumption. The assessments of all these companies were made by same AO for AY 2013-14.

ii) The rate of share was decided after discussion of assessee company and investor company. The shares were issued to the investor companies at premium because of the reasons mentioned in coming paras. iii) During the course of search over Motisons Group no documents/evidence was found to show that the companies who made investment in shares of the assessee company were funded by Motisons Group. Thus, if the ld AO is not in possession of any positive material against the assessee or its investor companies to prove his contention than the addition cannot be made merely on guess, presumption and assumption. Further there is nothing positive in the inquiries to allege that the assessee has introduced its own unexplained money under the garb of share capital and share premium. iv) The allegation of ld. AO that the statement of affairs has been designed to introduce money through banking channels by the group in the form of share capital/share premium is completely wrong, perverse and contrary to the facts available on record. In forgoing paras we have submitted the detail of net worth of the investor companies and from examination of such net worth of the investor companies your honor will find that such companies owing their net worth much prior to investment made in the assessee company which has also been assessed and accepted by the department in their assessment proceedings. Further the net worth of those companies were being owned from the year when they were no way related/concerned from assessee group. Thereafter, there is no change in the net worth of investor companies except accumulated profit of the year to year added in net worth. When the investor companies owing the net worth prior to their relationship with the assessee company than how it can be presumed that the assessee group managed the funds of such companies and designed their statements of affairs as per its sweet will. g) Finding of ld. AO (Para 16): - The finding of ld. AO regarding systematic transfer of funds across several accounts based on the following : -

(i) Systematic transfer of funds across several accounts, at times as many as six accounts, in a single day (or at the most two to three days). Thus, in most of the cases, money was transferred from one bank account to another through RTGS, finally reaching the beneficiary (Motisons group company) on the same day. (ii) The respective date-bands have been colour-coded on the Excel sheets (1) to (6) available with this office to highlight the above conclusion.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(iii) Initially, the six companies have received money from diverse sources. But going backwards, it is observed that money was being transferred from the accounts of only a few companies – Fastner Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt Ltd, Swati Vanijya Pvt Ltd, Dover Distributors Pvt. Ltd, Olympic Vyapaar Pvt Ltd. (iv) The money coming into the accounts of these companies is found to be coming mainly from three major sources – (1) four Kolkata-based proprietorship concerns, (2) bank accounts of Nibu Nagi /Kevilhulie Senotsu, Dimapur, and (3) through ‘instruments’ of banks in Bhutan. (v) The four firms referred-to above are – (a) Durga Enterprises (b) Shyam Fashions (Prop. Rajesh Kr. Singh) (Prop. Ajit Sharma) (c) Global Securities (d) Swastik Traders (Prop. Ashok Kr. Rai) (Prop. Raj Kr. Oswal)

The detail discussion on above issue has been made by ld. AO at Page 12 to 15 of the assessment order.

Submission of assessee: - i) It has been held that systematic transfer of funds across several accounts at times as many as six accounts in a single day (or at the most two to three days) this is to submit that from this finding no where it proves that the funds were introduced in such companies by the assessee company. Whatever amount received by the assessee was received through a/c payee cheques and source with investor companies was also proved. It is relevant to mention here that if someone is investing the money in the assessee company he must be having the inflow of money from some source. What is the source of inflow with the investor company and how it is managing its affairs is not concern of the assessee. The transfer of funds across several accounts in a single day or within few days was because of the reason that the before inflow of funds with the concerning party the outflow of fund was predetermined but the same does not lead to conclude that the same were funds of the assessee. Non of the above company is owned by the assessee company or group. ii) The excel sheet which is being discuss by ld. AO is not in knowledge of the assessee and the same is also not appearing in assessment order too.

iii) The Six investor companies have not received the monies from hidden sources. Initially these companies received the money from sales of their own shares which they invested in previous years and they invested in the assessee company by realizing their old investment. Therefore the source in the hands of the investor company was not hidden. The ld. AO held that the money in the six companies were transferred from the companies naming Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd, this is contrary to the facts available in record. From the examination of declaration of source of funds available with investor companies to invest the same in the assessee company your honor will find that not a single amount was received by the investor companies from the companies named by ld. AO. The investor companies received the funds from other companies/parties which are not in the list named by the ld. AO and such companies/persons were not suspected by ld. AO. Further apart from the investment made by investor companies in the assessee group they also having other investments/assets which has been treated as genuine by the department then how the investment made in the assessee group can only be treated as non genuine. Even otherwise also, the assessee company has no concern for the source in the hands of the investor company. Further, the assessee company and

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Motisons Group has no concern with M/s Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd. iv) The ld. AO mentioned that money in the companies naming Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd coming from some proprietorship concerns, Bank a/c of Nibhu Negi/Kevilhulie, dimpur and through instruments at bank of Bhutan and in such accounts some suspected funds were deposited. In this regard we may submit as under: -

1) First of all as stated earlier the assessee group or its investor companies not received any amount from above named companies, therefore it is not understandable that how the alleged suspicious funds deployed in above named companies is being treated as managed by the assessee and how the assessee is beneficiary of such funds. If the above named companied naming Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd having inflow of some suspicious funds and then the same is being utilizing by them then investigation of such funds should have been made in the case of such companies and the necessary action regarding to such should have been taken against such companies as these companies are independent assessee. There is no whisper in the assessment order that any short of inquiries were made from these companies in this regard. The ld AO has no positive material against the assessee to establish that alleged suspicious funds were belonging to assesses group. There is no finding and evidence as a result of search or as a result of investigation that all channel source were being managed by the assessee group. If in some intermediate channel source, some suspicious funds has been deployed than the action should be taken in their hands. The assessee cannot be held responsible for the default of third or fourth channel. The onus under the law is to prove source and not source of source. Here the ld AO is putting the responsibility of the assessee to prove source of all sources. 2) The ld. AO held that moneys in the a/c of companies naming Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd were deposited from four proprietorship concerns and in bank a/c of such concerns the cash was deposited. As mentioned earlier the assessee company or its investor companies did not receive any amount from these named companies, therefore they are not responsible for their source of funds and the necessary action should have been taken in their hands. There is no whisper in the assessment order that any short of inquiries/action were taken on such companies to prove that the funds in such companies were managed for the benefit of the assessee group by the assessee group. In the case of the assessee the department can examine the source of source in the case of assessee but further source of such source till fourth or five channel cannot be examined to take action against the assessee. If on inquiry of source of source, something is found wrong, the necessary action in this regard should have been taken against such person in whose a/c such funds were introduced but not in the case of assessee as there is no contrary evidence against the assessee.

3) As regard to cash deposited by such concerns in their bank a/c, low ITR/non filing of ITR by their proprietor or some the proprietorship concern being managed by other person this is to submit that from all these it can be presumed that some unaccounted/unexplained funds have been introduced in bank a/c of such concerns but from this how it can be presume/proved that such funds were belonging of the assessee and the same were managed by the assessee. The necessary action of such unexplained/unaccounted funds should have been taken against the persons in whose bank a/c it was deposited or against the person who admitted to manage such bank a/c and by stretch of no imagination the action cannot be taken against the assessee. If this

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

position/presumption of the department is presume to be correct that in each and every case where a person deposit the cash in bank a/c and then after the same utilized for its own various purposes than the tax should have been collected from the persons in whose hands the funds were finally reached and not from the person in whose bank a/c the cash was deposited. But as per establish and admitted legal position always the source of such cash deposit is being asked from the person who in owing the bank a/c and action is being taken against such person and not against other person to whom such funds were given. In these type of cases the action against another person can only be taken if any positive material/evidence against such person is found to show that such funds belong to him. In the case of the assessee there is no evidence to prove that the cash deposit in bank a/c of fourth/fifth channel belong to the assessee. If this kind of practice is approved than the owner of the bank a/c will enjoy by depositing the unaccounted/unexplained cash in bank a/c freely and on being caught by department to avoid the tax implication, penalties etc. they will shift their burden on some other one.

4) As regard to the statement of Shri Santosh Choubey this is to submit that as apparent from the assessment order this person admitted to deposit the cash in bank a/c in bank a/c of some of the concerns but he nowhere admitted that he deposited the unaccounted cash in the bank a/c. There is no finding in bank a/c in this regard. There may be possibility that he may deposit the cash from disclose source but it appears that no investigation has been made in this regard. Further this is to submit that the assessee group or its investor companies have no concern with the concerns managed by person naming Samtosh Choubey. Further if Santosh Choubey is admitting that he has deposited the cash in bank a/c of such concerns than primary onus is on him to prove the source of such cash and if he is not able to explain the source, the action in this regard should have been taken in his case and not in the case of the assessee. There is no whisper in the assessment order that why those cash deposits are being treated as belonging to the assessee group and why no action had been taken against Shri Santosh Choubey. The assessee group or its investor companies does not know to any Santosh Choubey and have no concern from this person.

5) Similarly as regard to cash deposited in bank a/c of Nibhu Nagi/Kevihulie Sentoshu and non filing of ITR by these persons does not automatically lead to the conclusion that the same money belongs to the assessee group. No inquiries in this regard were made from these two persons and the burden was shifted over the assessee simply on the ground that these persons are not filing their ITR. The findings of ld AO that their name and identities are being used by the assessee for operating bank a/c where huge cash transactions are being undertaken is without any basis or material. The onus was on the department to prove that the apparent is not real and the said onus was not discharged. The primary onus to prove the source of cash deposited in bank a/c is on these persons and no inquiries were made by department from these two persons or immediate beneficiary of funds of such bank a/c. If still it is presumed that there bank a/c were being managed by some other one than who was that person and why he was doing so. For finding out this truth the detail inquiries should had been made by the department but since the department carried out the search over the assessee group and the search party had pre set mind that the share capital of the assessee group was bogus therefore the twisted the facts and inquires. Further from the finding of the assessment order no where it proves that the cash deposited in these bank a/c was from undisclosed source. There may be possibility that the cash may have been deposited out of disclosed sources. But the department has not made any inquiries in this regard from holders of these bank a/c’s.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

6) Regarding funds transferred in a/c of companies naming Faster Vinimay Pvt Ltd, Wise Merchants Pvt Ltd, Albatross Dealers Pvt. Ltd, Swati Vanijya Pvt. Ltd, Dover Distributors Pvt. Ltd and Olympic Vyapaar Pvt. Ltd through demand drafts of Bhutan National Bank and drunk PNB Bank ltd it is not clear from the assessment order that why the same are being treated as non genuine. There is no finding in the assessment order that some suspicious funds were introduced to obtain such demand drafts and if it is presumed to be so than still there no contrary material to show that the same was belonging to the assessee. There is no inquiry that how such demand drafts were originated and who managed such affairs. What was the source of funds to obtain the bank drafts. This also proves that the inquiries on which the department is relying are totally irrelevant for the determination of the share capital received by the assessee is own fund of the assessee group.

h) It is again relevant to mention here whatever finding/inquiries discussed above was never bought in the knowledge of the assessee and the same was never confronted from the assesses. Now it is settled law that evidences filed by assessee are to be evaluated and be accepted and the exception is when A.O. collects material in support of his finding, confronts it to the assessee, gives him reasonable opportunity of rebutting such material and after considering reply of assessee passes a speaking order. The A.O. was required to confront the assessee with any material collected at the back of the assessee and in case of statement of third Party recorded at the back of the assessee, opportunity of cross examination has to be offered to the assessee failing which the said material statement etc will be rendered unreliable and addition made on such material/statement will be illegal as held in : -

a) R.B. Mittal V CIT 246 ITR 283 (AP) b) Khandelwal Constructions V CIT 227 ITR 900 (Guj) c) CIT V Orissa Corporation Pvt. Ltd. 158 ITR 78(SC) d) CIT V Inder Kumar 2014-TIOL-791-HC-Raj-IT

It is a fundamental principle of natural justice that no material should be relied upon against a party without giving him an opportunity of explaining the same. The right to know the materials on which A.O. is going to take a decision is a part of the right to defend on self. The A.O. is obliged to provide a reasonable opportunity of being heard. Reasonable opportunity does not merely mean an opportunity given but opportunity must be reasonable. There should be adequate notice. Duty of act fairly is part of the procedure. Fair hearing means that the party must be aware of the case against him and he must also know what evidence is being considered to draw a presumption affecting him. i) In this regard we further place reliance on following decisions: -

i) The Hon’ble Rajasthan High Court in the case of Barkha Synthetics Ltd V ACIT 155 Taxman 289, has held that onus on assessee is to prove the existence of the party and in case the money is received through Banking channel then it is not the burden on the assessee to prove that such party has invested his own money or some other person made investment in the name of that person. Burden on assessee is to establish the transaction between assessee and creditor. If the revenue feels that money invested belongs to assessee than onus shifts on it. Onus is to be discharged by collecting evidences. Mentioning of modus operandi is not sufficient and it will not take the place of evidence.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

ii) The Hon’ble Jurisdictional High Court in the case of CIT V/s Jai Kumar Bakliwal 366 ITR 217 has referred to the deposit of cash in the account of the creditor and observed as under: - “Certainly, deposit of cash and immediate transfer of cheque or clearance of the cheque within a day or two casts a doubt as the transaction appears to be some what doubtful but suspicion howsoever strong it may be is not sufficient itself.”

In the case of the assessee, the assessee has provided all details and companies, which applied for shares are filing I. Tax return and investment is reflected in their Balance sheet. The Hon’ble Raj High Court in the case of Jai Kumar Bakliwal (supra) has held that assessee is not required to prove the source of source. The Hon’ble Jurisdictional High Court in the case of Jai Kumar Bakliwal (supra) has referred to some observations from some decisions and these are reproduced as under:

Hon’ble Apex Court in the case of CIT V Daulat Ram Rawatmul [1973] 87 ITR 349 held as under: “The onus to prove that the apparent is not the real is on the party who claims it to be so. As it was the department which claimed that the amount of fixed deposit receipt belonged to the respondent firm even though the receipt had been issued in the name of Biswanath, the burden lay on the department to prove that the respondent was the owner of the amount despite the fact that the receipt was in the name of Biswanath. A simple way of discharging the onus and resolving the controversy was to trace the source and origin of the amount and find out its ultimate destination. So far as the source is concerned, there is not material on the record to show that the amount come from the coffers of the respondent-firm or that it was tendered in Burrabazar Calcutta branch of the Central Bank, on November 15, 1944, on behalf of the respondent. As regards the destination of the amount, it has already been mentioned that there is nothing to show that it went to the coffers of the respondent. On the contrary, there is positive evidence that the amount was received by Biswanath on January 22, 1946. It would thus follow that both as regards the source as well as the destination of the amount, the material on the record gives no support to the claim of the department.”

The Gauhati High Court, in the case of Nemi Chand v. CIT [2003] 264 ITR 254/[2004] 136 Taxman 213 held that it is not the business of the assessee to find out the source or sources from where the creditor had accumulated the amount which he had advanced in the form of loan to the assessee and Section 68 cannot be read to show that in the case of failure of sub-creditors to prove their creditworthiness the amount advanced as loan to the assessee by the creditor shall have to be read as corollary as the income from undisclosed source of the assessee himself.

This Court, in the case of Kanhailal Jangid v. Asstt. CIT [IT Appeal No.85 of 2001, dated 2.1.2007] held that the burden does not go beyond to put the assessee under an obligation to further prove that where from the creditor has got or procured the money to be deposited or advanced to the assessee. The fact that the explanation furnished by the creditor about the source from where he procured the money to be deposited or advanced to the assessee is not relevant for the purposes of rejecting the explanation furnished by the assessee and make additions of such deposits as income of the assessee from undisclosed sources by invoking Sec.68 unless it can be shown by the department that source of such money comes from the assessee himself or such source could be traced to the assessee itself.

This Court, in the case of Aravali Trading Co. V ITO [2010] 187 Taxman 338 (Raj.) has gone to the extent of observing the fact that the explanation furnished by the four creditors about the sources where from they acquired the money was not acceptable by the revenue could not provide necessary nexus for drawing inference that the amount admitted to be deposited by these four persons belonged to the assessee. The assessee having discharged his burden by

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

proving the existence of the depositors and the depositors owing their deposits, he was not further required to prove source of source. As observed herein above, though u/s 68, AO is free to show with the help of the enquiry conducted by him into the transaction which has taken place between the creditor and the sub-creditor that the transaction between two were not genuine and that the sub-creditor had no creditworthiness, it will not necessarily mean that loan advanced by the sub-creditor to the creditors was income of the assessee from undisclosed sources unless there is evidence direct or circumstantial, to show that the amount which had been advanced by the sub-creditor to the creditor had actually been received by the sub-creditor from the assessee.

The logical interpretation will be that while the assessee has to prove as special knowledge i.e. from where he has received the credit and once he disclosed the source from which he has received money, he must also establish that so far as his transaction with his creditor is concerned, the same is genuine and his creditor had the creditworthiness to advance the loan which the assessee had received. When the assessee discharges the burden so placed on him, onus then shifts to the AO, if the AO assesses the said loan as the income of the assessee from undisclosed source he has to prove either by direct evidence or indirect/circumstantial evidence that the money which the assessee received from the creditor actually belong to and was owned by the assessee himself. If there is direct evidence to show that the loan received by the assessee actually belong to the assessee, there will be no difficulty in assessing such amount as the income of the assessee from undisclosed source but if there is no direct evidence in this regard, then the indirect or circumstantial evidence has to be conclusive in nature and should point to the assessee as the person from whom the money has actually flown to the hands of the creditor and then from the hands of the creditor to the hands of the creditor.

iii) The ld. Delhi Bench of Income Tax Tribunal in the case of ITO V M/s. Reliance Marketting Pvt. Ltd. 2015-TIOL-319-TAT-Del at para 16 observed as under: We have considered the submissions of both the parties and carefully gone through the material available on the record. In the present case it is an admitted fact that the assessee furnished the evidences to prove the identity of the creditors/share applicants by furnishing their PAN number and copy of acknowledgment of Income-tax Return. The amount on account of share application was received through banking channel, copies of the confirmation alongwith affidavit of the parties were furnished. The assessee also furnished the copy of share application forms, copy of Form no.2 filed with Register of Companies (ROC), showing allotment of shares to the applicants. Therefore, the assessee discharged the onus cast upon it, as such the ld. CIT (A) was fully justified in deleting the impugned addition made by the AO. Further more the ld. CIT (A) while deciding the issue in favour of the assessee relied upon the judgment of the Hon’ble Jurisdictional High Court in the case of CIT Vs Dwarkadshish Investment Pvt. Ltd. (supra) and the judgment of the Hon’ble Supreme Court in the case of CIT Vs Lovely Exports (P) Ltd. (supra), therefore, we do not see any infirmity in the order of the ld. CIT (A) and accordingly do not see any merit in this appeal of the department.

iv). The Hon’ble Apex Court in the case of Lalchand Bhagat Ambica Ram V CIT 37 ITR 288 has held that no addition can be made on the basis of surmises and conjectures. In this case the A.O. made addition on the basis of surrounding circumstances and entertained a suspicion that assessee was indulging in smuggling of food grains to Bengal as was the notoriety of grain merchants. The assessee could not be said to be indulging in smuggling without an iota of

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

evidence. The addition could not be made as the finding that sum of High denomination notes was secreted profits was based on surmises, suspicious and conjectures. v). The Hon’ble Jurisdictional High Court in the case of CIT V AKJ Granites P. Ltd 301 ITR 298 observed that share application money given by various persons can not be presumed that same belongs to assessee and can not be assessed in his hands as undisclosed sources unless some nexus is established that share application money for augmenting the investment in business has flowed from the assessee’s own money. vi). The Hon’ble Delhi High Court in the case of CIT V Value Capital services P Ltd. 307 ITR 334 (Delhi) held that there is additional burden on the department to show that even if share applicants did not have the means to make investment, the investment made by them actually emanated from the coffers of the assessee so as to enable it to be treated as undisclosed income of the assessee. vii) The Hon’ble Delhi High Court in the case of Divine Leasing and Finance Ltd. 299 ITR 268 mentioned that there is practice of conversion of unaccounted money through the channel of investment in share capital. But the assessee should not be harassed to prove the negative. If the A.O. harbours doubts of the legitimacy of any subscription he is empowered to carry out through investigation but if the A.O. fails to unearth any wrong or illegal dealings, he can not obdurately adhere to his suspicions and treat the subscribed capital as the undisclosed income of the assessee.

viii) The Hon’ble Delhi High Court after considering various judgments in the case of CIT V Kamdhenu Steel and Alloys Ltd. 361 ITR 220 held that if adequate evidence/materials given by assesee prima facie discharge the burden and if such evidence is not discarded or poured that evidence has been created then no addition should be made. The matter is not to be set aside as there is no procedural defect or irregularity and no fresh innings to A.O. for his negligence if he fails to collect information.

ix) Shares were issued on premium to employees having meager taxable income though company did not have fixed assets but of identity of share holders proved then onus on revenue to establish n bring material to prove that documents filed by assessee be not accepted. Ref. Chartered Motors Pvt Ltd. V ACIT (ITAt Ahm) 2014-TIOL-610-ITAT-Ahm.

x) The ld. Jaipur Tribunal in the case of DCIT V M/s Kamdhenu Steel and Alloys Ltd. 2014-TIOL- 709-ITAT-Jaipur had an occasion to consider a case where search operations were conducted and the company has issued shares on premium. The ld. Jaipur Tribunal in Para 6 & 7 has mentioned as under:

At the outset, the learned A.R. for the assessee argued that in assessee’s own case in ITA No.972/2009 CIT Vs. Kamdhenu Steel and other company for A.Y. 2004-05 = 2012-TIOL-236-HC-DEL-IT held that the assessee had submitted the particulars of registration of the applicant company, the confirmation from the share applicants, bank account details from which payment through account payee cheques, it has been held by the Hon’ble Delhi High Court that the assessee had discharged its initially onus. With the registration of the company, the identity has been established, the applicant company was having bank account, it had made the payments through account payee cheques. It is further held that it would not automatically follow that the said money belongs to the assessee and become unaccounted money. According the Hon’ble High Court, the assessee appears to be correct on this aspect. The Hon’ble Court felt that something more, which was necessary and required to be done by the Assessing Officer, was not done. The

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Assessing Officer failed to carry his suspicion to logical conclusion by further investigation. The learned A.R. further drawn our attention on the findings given by the Hon’ble Court that just because of the creditor/share applicant could not be found at the addresses given, it would not give the revenue a right to invoke Section 68 of the IT Act without any additional material to support such a move. The Hon’ble Delhi High Court also not allowed to remit back the issue to the Assessing Officer to make further inquiry on addition made U/s 68 of the Act on the ground that there is no reason to send back to the Assessing Officer, onlyh substantial question of law can be decided and second inning cannot be allowed to the Revenue. The learned AR further submitted that during the course of search, no indiscriminating documents were found at the business premises of the assessee. The Assessing Officer issued notice U/s 133(6) of the Act to the share subscribers, which has been served by the postal authorities. The learned Assessing Officer made inquiry from the field office at its back without informing them and used the information against the assessee but the learned CIT (A) had provided opportunity on it. Thus, the appellant had discharged his onus and proved the identity of the persons by following company master details of ROC, copy of PAN No. confirmation. The appellant had received these subscriptions through banking channels, therefore, these transactions are genuine. Copy of return filed shows that subscribers have sufficient fund to apply the share subscription. It can be proved from the bank account of the subscribers on which Jawahar Market had been mentioned. Therefore, he prayed to confirm the order of the learned CIT(A). We have heard the rival contentions of both the parties and perused the material available on the record. It is undisputed that during the course of search, relevant to A.Y. 2009-10, no incriminating documents were found in Kamdhenu group cases. The appellant filed confirmation of PAN No. addresses of the subscribers & company master detail of ROC. The share capital was received through proper banking channels. The Assessing Officer collected information U/s 133(6) of the Act, which was served on all the subscribers; therefore, these are the sufficient proof of identity, genuineness and creditworthiness of the subscribers. The learned Assessing Officer heavily relied upon the Inspector’s report, which was against the natural justice as the copy was provided on 06.06.2011 to the appellant whereas assessment order was completed by the learned Assessing Officer on 26.12.2010. Jawahar Market is evident from the copy of bank account of subscriber, on which this address had been mentioned as well as on master detail of ROC. The share capital was subscribed in F.Y. 2005-06 and inquiries were made in F.Y. 2010-11. There is a time gap of near about 5 years, the share applicant might have changed their addresses, which could be verified from the ROC by the Assessing Officer to substantiate his findings, which has not been done by him. The learned CIT (A) has called for remand report from the Assessing Officer on furnishing of copy of bank account of M/s Megatronics Systems Pvt. Ltd. At the time of appellate proceedings. Further the Hon’ble Delhi High Court has decided assessee’s own case on similar facts in its favour in A.Y. 2006-07. The learned CIT D.R. has not controverted the findings given by the learned CIT (A). Therefore, we upheld the order of the learned CIT (A).

j) Thus in view of above submission this is to submit that there is no cogent reason with ld. AO either as a result of search over the assessee as well as on inquiries carried out by the department to presume that the assessee introduced its unaccounted money in books of accounts in the form of share capital/share premium. The intermediate companies/persons are separate Income tax assessee and having their own net worth, own source of funds much prior to the investment made in the assessee company and if some suspicious funds had been introduced in accounts of such companies then the explanation of such funds should have been called from concerning person/company and in case of failure to do so the action should have been taken in the case of concerning person. Instead of doing so the department adopted a short cut method of

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

treating such suspicious money as unexplained money of the assessee and added the same income of the assessee without carrying necessary inquiries or taking necessary action against such persons by justifying its action on the basis of some irrelevant inquiries. There is no case or evidence with the department to presume that the assessee has introduced its explained money in accounts of such investor companies.

k) In this regard we will like to draw your kind attention towards the order passed by DCIT-CC-2, Jaipur in the case of M/s Mayukh Vinimay Pvt. Ltd for AY 2009-10 wherein the addition of Rs. 10,54,95,000/- was by ld. AO in return income of the assessee by passing an order u/s 143(3) read with section 263 of Income Tax Act treating the share premium as bogus and added the same total income of that assessee. The share premium was added as income of the that assessee but consequently the investments & other assets purchased by utilizing such share premium were treated genuine.

Following the same analogy in the case of the assesses company if the source of funds with the investor companies is being treated as non genuine than the additions of the same should have been made in the hands of such companies in the initial year wherein the source of funds were generated and not in the hands of the assessee company. In the case of the assessee the source of funds with investor companies has been well proved and the same is out of realization from previous investments/assets which has been considered as explained by the department itself in the assessment order of such companies. Once the department itself treated investments/assets of a company as genuine and if such company is reinvesting the funds realized from such investments/assets than how the same can be treated as non genuine.

Without prejudice to our all submission it is submitted that the assessee received share application of Rs. 6,93,49,800/- from M/s Mayukh Vinimay Pvt. Ltd and the initial source of funds with Mayukh Vinimay has already been added as income of M/s Mayukh Vinimay Pvt. Ltd and the investment by this company in the assessee company was made out of rotation of such funds than how the same can be again added as income of the assessee. The same will resulted to the double addition of the same amount.

After being doubted the creditworthiness and genuineness of the transactions on the basis of reasons/inquiries/analysis discuss in para 4 above the ld. AO further doubted the creditworthiness and genuineness of the transactions for the following reasons as given in para 11 (a to c) and para 18 of the assessment order: - i) The assessee company was incorporated on 16.08.07 with the subscribe capital of Rs. 1,00,000/- only. The assessee company received the huge share premium just after few year of its incorporation.

ii) As per the audited P&L account and balance sheet the assessee company did not have any business what so ever.

iii) Perusal of the balance sheet of the assessee company revealed that there were no physical assets/assets are not in commensurate to value of share with the company wither in the form of fixed assets, plant & machinery etc.

In the above background the receipt of share capital Rs. 1,43,34,320/- and premium to the tune of Rs. 40,63,95,280/- during the year under consideration was not only abnormal but also appeared to be a part of a well planned exercise of tax evasion as discussed earlier.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Regarding these findings/observations of ld. AO we may submit as under: - i) Admittedly the assessee company received huge share premium just after few years of its incorporation but the same does not automatically make the share premium as non genuine and taxable in the hands of the assessee. The investment by the investee companies was made after being convinced with the future business planning of the assessee company. The assessee company was owing a big and valuable land in the heart of city at Lal Kothi, Tonk Road, Jaipur and constructed one of the most beautiful building of Jaipur city thereon. The assessee company was expecting good revenue in near future from operation/letting of such building and the investor companies were convinced to be partner of such prestigious project, therefore they invested the funds in the assessee company. Thus the investment made by the investee companies in shares of the assessee company on the basis of future business expansion plans of the assessee company and outcome there from.

ii) Admittedly when the share premium was received, there was no business in the assessee company in commensurate to share premium but as stated earlier the investment was made by the investee companies in shares of the assessee company on the basis of future business expansion plans of the assessee company and outcome therefrom. Further the assessee company is one of the group company of Motisons Group. The Motisons Group is very prestigious and well know group of the northern part of India, therefore the investor company invested the funds in the assessee company on the goodwill of the Motisons Group after knowing their future plans and future earnings. Therefore the share capital/share premium invested by investor companies was not on the basis of current affairs of the assessee company but the same was result of future business explanation plans coupled with goodwill of Motisons Group.

iii) Admittedly when the share were issued the book value of the assets of the assessee company was not in commensurate to the value of the shares but while making the investments the current market value of the assets and future potentiality & profitability of the project/assets are also taken into consideration and then the investments are made. There are lots of companies which issue the shares in market through IPO and the shares of such companies are subscribed on the basis of their declaration regarding their future business planning for which the funds raised in IPO. Thus the existing fixed assets of the company always not to be the criteria for deciding the investment in shares by investor companies.

The assessee company is also in business of real estate and it is an admitted fact that market value of immovable assets increase and book value does not represent the real value. Shares of real estate companies command premium. The reasonableness of share premium is justifiable from the following details :-

Real Estate Company face value High 2010 High 2011 5 year period High Low DLF 2 322 270 392 104 India bulls Real 2 207 137 212 42 Unitech 2 87.8 66.9 97 8 Sobha Devlopers 10 367 272 558 189 HDIL 10 290 183 296.3 26.9 Godrej Enterprises 5 361 372 378 155

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Brigade Enterprises 10 148 94 173 40.9 iv) Regarding observation of ld. AO that share capital and premium appeared to be a part of a well planned exercise of tax evasion as discussed earlier this is to submit that taxing event arose when the income is earned and the tax evasion is arose when the undisclosed income is generated. In the forgoing paras the ld. AO himself doubted the share premium on the ground that the assessee company did not have any business so ever in commensurate to the share premium. When the assessee company is not having any such business wherefrom this much of income could be earned than question of tax evasion thereon does not arise.

The Hon’ble Apex Court in the case of CIT V Sati Oil Udyog Ltd 372 ITR 746 at page 761 observed:

The burden of proving that the assessee has attempted to evade tax on the revenue by establishing facts and circumstances from which a reasonable inference can be drawn that the assessee has, in fact, attempted to evade tax lawfully paid by it.

Therefore in view of finding given in these paras by the ld. AO it had to be proved first by the department that the assessee was having some income on which it has not paid the tax and the same brought in books of accounts in the form of share capital & premium thereon. But in the instant case the department could not prove any kind of undisclosed source of income of the assessee as a result of search over assessee as well as during the course of assessment proceedings. As a result of so called long inquiries/analysis the department could not evidentiary proved that the assessee company managed its funds with investor companies to brought the same in books of accounts in the form of share capital & premium thereon more so when the investor companies having their own sufficient funds to invest in the assessee company much prior to investment made in the assessee company and apart from investment made in assessee group having other investments/assets which were treated as genuine by the department. Further in the assessment of such investor companies the source of funds and application of funds is being treated as genuine by the department than how the same can be treated as non genuine in the case of assessee company. Reliance is placed on the decision of Hon’ble Supreme Court in the case of Commissioner of Income Tax Vs Smt. P. K. Noorjahan 237 ITR 570 (SC) and CIT Vs Bharat Engineering and Construction Co. (1972) 83 ITR 187 (SC)

The ld. AO by doubting the creditworthiness and genuineness of the share capital/share premium in above paras issued a show cause notice dated 06.02.2015 (copy at PB Page 108 to 112) to the assessee for treating the share capital/premium as income of the assessee on the following grounds: -

a) Share premium/Share capital paid by investor companies is not justified on any account and it is clear that entire money has been introduced in the assessee company in the garb of share premium. The purpose and justification of charging the share premium in excess of the justifiable amount, which in this case cannot be more than Rs.10/- per share, is absent from the above exercise of issue and subscription of shares at a premium of Rs.290 per share.

b) The detailed enquiries revealed that most of the companies are Kolkatta based. Directors of these companies are the employees of Moti Sons Group or the family members of Chhabra family. Detailed analysis showed the following facts:

(i) All the Directors were residents of Jaipur

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(ii) Internet search showed that Directors of these Kolkatta based Companies are related to MotiSons Group companies through employment or otherwise

(iii) ITDMS and ITD search on PAN of these directors corroborated the given addresses to a large extent

(iv) Residential address of Rajeev Jain was the same as that of MotiSons Shares Pvt. Ltd., mentioned on the visiting Card of Haridwar office as branch Head.

(v) All these directors appointed between 12th and 17th October 2011 which was more than a coincidence (the previously existing Directors resigned in February 2012)

(vi) The email ID given on MCA website for all the companies is common and the same is for Motisons Group Companies. The Compliance officer Ms. Neha Jain, Company Secretary is common between these and Motisons group Companies, indicating absolute Control of Motisons Group upon these Kolkata based companies.

(vii) Registered address of all the companies is the same, which has been changed on 01.03.2012.

(viii) Two of the said companies information on MCA website were examined in detail. M/s. Alliance Tradecom & M/s. Evershine suppliers Pvt. Ltd were incorporated on 25.11.2008 and 05.01.2009 respectively. The inflow of capital upon incorporation was through share sold at a very high premium and thereafter the said Capital was claimed to be invested in Unquoted shares worth Rs.11.06 Crores and Rs.10.39 Crores respectively.

(ix) All above factors indicate systematic and deliberate creation of a colurable device to introduce share capital into Motisons Group Companies.

In response to show cause notice the assessee filed its reply vide letter dated 13.02.2015 (Copy at PB Page 113 to 115). The submission of the assessee on the observations of ld. AO as mentioned above in para 6 above is as under: -

a) The share premium was decided by the company and investors mutually and share applicant companies have agreed to pay this share premium. There was no bar to issue shares on premium under Companies Act and Income Tax Act for the period under relevant. Further the ld. AO held that the “------it is clear that entire money has been introduced in the assessee company in the garb of share premium----” but the ld. AO did not clear that what was the source of such money with the assessee which it introduced in the garb of share premium. The show cause notice as well as assessment order is completely silent on this issue. Without having some money it cannot be introduce in books of accounts and for having the money there should be some unexplained source of income. In the case of assessee the department as a result of search as well as during assessment proceedings or as a result of investigation could not prove the source of income of the assessee wherefrom this much of money was earned, therefore the finding of ld. AO on this issue is totally incorrect and does not maintainable in the eye of law.

The allegation of ld. AO is patently wrong, without any basis and merely on surmises and conjectures. Hon’ble Justice Hidayatullah of the Supreme Court in the case of Sreelekha Banerjee Vs CIT [1963] 49 ITR 112 (SC); 120 observed that the Income Tax

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Department cannot by merely rejecting unreasonably a good explanation, convert good “proof into no proof” Hon’ble Supreme Court in the case of Uma Charan Shaw & Bros Co Vs CIT 37 ITR 271 has held that the surmises and conjectures, and the conclusion is the result of suspicion which cannot take the place of proof. Hon’ble Punjab & Haryana High Court in the case of CIT Vs Anupam Kapoor (2008) 299 ITR 179 (P & H) also held that suspicion, howsoever strong cannot take the place of legal proof. b) Regarding the inquiries which are being discuss in the show cause notice this is to submit that whatever inquired being discuss by ld. AO was not in knowledge of the assessee that what sort of inquiries has been made by the department and what are the outcomes of such inquiries. Therefore the assessee requested from the ld. AO to provide the details of inquiries conduced in this regard along with supporting documents but the same not provided to the assessee. However on the issue raised by the ld. AO on the basis of so called inquiries we submit as under: - i) The above finding of the ld AO is not relevant at all in deciding the issue of creditworthiness of the investor company and genuineness of the transactions. Even, if it is presumed that the investor companies are under the control of the directors of the assessee, then also the transaction cannot be treated as not genuine as the main issue is availability of funds in the hands of the investor company and if that is explainable then no question is arise for treating the share capital as not genuine.

(ii) The low creditability of directors of allottee company, their relationship with Motisons Group etc. have no relevance for examining the genuineness of share capital and creditworthiness of the investor company as in the case of assessee it is well proved by documentary evidence that the amount against share application money was received through genuine source of funds with investor companies and the amount was adjusted against allotment of shares. The source of funds with the investor companies which they invested in assessee company was also well explained genuinely. If department have some doubt regarding genuineness of funds with investor companies the necessary investigation of such funds should had been made in the case of investor companies and the necessary action should had been taken in their case. It is relevant to mention here that apart from the investment made in the assessee group the investor companies were having other assets/investment which were also managed by those companies at their own. It is also relevant to notice here that why only the investment made by those investment companies in the assessee group is being treated as non genuine and other investment/assets of those company is being treated as genuine. This shown that the assessment order was passed by ld. AO with settled mindset that the amount is to be added as income of the assessee.

(iii) Further whatever inquiries/analysis discuss by ld. AO in his show cause notice have no relevance in the case of the assessee because from such discussion only it can be proved (not conclusively) that the employees of assessee group was managing affairs of some of the companies who made the investment in some years in the assessee/companies of assessee group but such inquiries nowhere proves that the funds with such companies was not from their own independent sources and the same was introduced by the assessee company. In the instant case for adding the share capital/premium as income of the assessee the department has to prove that the amount so received was revenue receipt of the assessee and in the instant case the department could not prove the same as a result of search proceedings over the assessee group or during the course of assessment proceedings or as a result of investigation/analysis. Without proving the source of income or without proving that amount so received is income of the

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

assessee the same cannot be treated as income of the assessee merely on presumption, assumption and suspicious. c) The ld. AO opined that the analysis/inquiries indicate the systematic and deliberate creation of a colourable device to introduce ‘Share capital’ in Motisons group companies. The investment in share capital of assessee company by above named companies was independent decision/judgment of those companies. The assessee has filed copy of the board resolution of the investor company. The income tax department carried out intensive search over Motisons Group and during the course of search no documents/evidence was found to shown that the companies who made investment in shares of assessee company in the year under consideration were funded or undisclosed cash was given by Motisons Group. If these investor companies have their own independent funds, the same can be invested anywhere.

It is admitted facts that during the year under consideration as well as in previous years the assessee company is not having any such business activities wherefrom this much undisclosed income could be earned than how the same can be managed to brought in books of accounts in form of share capital. In this case the department could not prove any kind of undisclosed source of income of the assessee as a result of search over assessee as well as during the course of assessment proceedings or as a result of inquiries. As a result of so called long inquiries the department could not evidentiary proved that the assessee company managed its funds with investor companies to brought the same in books of accounts in the form of share capital more so when the investor companies having their own sufficient funds to invest in the assessee company much prior to investment made in the assessee company.

Thus, from the above submission and record it is well proved that the amount so received by the assessee company from above named companies was received against share capital and the investment was made by them by their own disclosed source, therefore no addition in any way can be made in the hands of the assessee.

After considering the reply of the assessee on show cause notice issued by ld. AO he pointed certain issues in the reply of the assessee which have been discuss on page 25 to 33 (Para 21 to 25) of assessment. The finding of ld. AO and submission of assessee on such findings is as under: -

(a) Finding of AO: - Identity, Credit worthiness and genuineness of the transactions have been proved by filing certain documents. The assessee company has attempted to limit the scope within which revenue authorities can operate only with a self serving interest to make it appear that the transactions entered into get justified. The three aspects certainly are some of those angles, but to say that the revenue cannot go beyond, is not apparently vested with self serving interest but also with ignorance of law.

Certainly, simply because some form of identification on paper has been provided does not mean that the transaction stands explained from the viewpoint of the credit worthiness and genuineness.

Submission of assessee: -

i) The assessee submitted ample documents in supported to share application money received to prove the identity, creditworthiness and genuineness of transactions and from examination of

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

those documents its proves that the investing companies were having sufficient funds to make investment in share capital of the assessee company. There was no cash deposit in bank a/c of the investor company for subscribing the share capital of assessee company. The ld. AO rejected these evidences on surmises and conjectures. Hon’ble Justice Hidayatullah of the Supreme Court in the case of Sreelekha Banerjee Vs CIT [1963] 49 ITR 112 (SC); 120 observed that the Income Tax Department cannot by merely rejecting unreasonably a good explanation, convert good “proof into no proof” Hon’ble Supreme Court in the case of Uma Charan Shaw & Bros Co Vs CIT 37 ITR 271 has held that the surmises and conjectures, and the conclusion is the result of suspicion which cannot take the place of proof. Hon’ble Punjab & Haryana High Court in the case of CIT Vs Anupam Kapoor (2008) 299 ITR 179 (P & H) also held that suspicion, howsoever strong cannot take the place of legal proof. ii) From examination of financial statements of investor companies your honor will find that the investor companies had huge share capital and reserves. Apart from the investment made in the assessee group they have other investments/advances. As per declaration of source of funds submitted by them they realized money from their old investments/advances and made the same money was utilized for making the investment in assessee company. These companies are assessee of Income Tax department and there assessment for AY 2009-10 and AY 2013-14 was made by the department wherein the source and application of funds were admitted as genuine. Only in the case of Mayukh Vinimay Pvt. Ltd the share premium received by this company was added as income of this company and such funds were utilized for investment in shares of assessee company than how the same can be added as income of the assessee considering the same as non genuine. In case of any doubt, necessary action could be taken in the hands of these companies and if these companies failed to explain the source of investment, necessary addition can be made in the hands of these companies by applying the provisions of section 69 of Income Tax Act. However the ld. AO made the addition in the hands of assessee company under the complete disregard of provisions of Income Tax Act and merely on surmises and conjectures. The Hon’ble apex Court in the case of CIT vs. Lovely Exports (P) Ltd. 216 CTR 0195/ 6 DTR 308 (SC) held that if the share capital money is received by the assessee company from alleged bogus shareholders then the Department is free to proceed to reopen the individual assessments of such shareholders in accordance with law. Such share application money cannot be regarded as undisclosed income of the assessee company

(iii) As alleged by ld. AO the assessee is not attempted to limit the scope within which revenue authorities can operate and the assessee also accept that the revenue authorities can examine the transactions from all possible angles. In the law in the case of credit entry (such as loan, share capital etc.) the identity, genuineness and creditworthiness of the credit entries has to be examine and in the instant case the assessee has proved all these three ingredients and the ld. AO did not find any infirmity in such details. If the ld. AO is having doubt regarding the detail and submission filed by the assessee than he could surely go beyond for further inquiries but the inquiries should have been with the angel to unearth the truth of the transactions and in the instant case the inquiries should have been made with the angel to find out the following: - � The huge amount received in the form of share capital/share premium. Whether the money so received is actually capital receipt in the hands of the assessee? � Whether money received in the hands of the assessee company was from genuine source or the same was own funds of the assessee? � If the money which flow in the hands of the assesses was managed affairs of the assessee than what was the source of inflow of such money?

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

iv) The ld. AO has not carried out any short of inquiries in this regard in the case of the assessee. No inquiries from the shareholders, their bankers have been made to prove the contention of the assessee to be wrong. There is no evidence that the money received is a/c of the assessee’s own undisclosed income. The assessee filed sufficient documents to prove that the amount so received was capital receipt and the same was received against share capital/share premium. The source of the funds from investor companies was also proved and there is no positive material to show that the investor companies was not having sufficient source to invest the money in assessee company. If the ld. AO is having doubt regarding genuine of source of funds with the investor companies he could have make the inquired in the case of such companies and if something found adverse than the necessary additions could have been made in the hands of such investor company only and in the inquiry if something positive reveals that the source of funds with such investor companies was funded by the assessee company than only the addition could be made in the hands of the assessee company. It is admitted facts that during the year under consideration the assessee company was not having any such source of income from which this much of income could be earned and the ld. AO is completely silent on this issue that where from this much of money was earned by the assessee company. Further as a result of so called long inquires by investigation wing it could not be proved evidentiary that the assessee managed the funds in intermediate companies to brought the same in books of accounts in the shape of share capital/share premium.

v) The finding of ld. AO that simply because some form of identification on paper has been provided does not mean that the transaction stands explained from the viewpoint of the credit worthiness and genuineness this is to submit that by filing the sufficient documents the assessee discharge its onus cast on it by the law and now onus in on the department to disprove the submission and documents of the assessee by positive evidence. The department has not discharged its onus and no inquired were carried out and no evidence is in possession with the department to disprove the claim of the assessee. On the one hand the ld. AO is claiming that the revenue authorities can examine the transaction from all possible angles and on the other hands the transactions are being doubted and added merely on surmises, conjectures and on the basis of some inquiries carried out by investigation wing which not proves anything contra against the assessee. It is further submitted that if the documents submitted by the assessee was not felt sufficient to accept the transaction than the ld. AO could ask from assessee to submit the further details/documents which is felt necessary for deciding the matter in justice & fair manner but the same was not done by ld. AO.

b) Finding of AO: - Regarding no bar of issuing of shares at premium, the assessee company has attempted to take an advantage out of the absence of a specific provision which bars the acceptance of share premium which does not match the net worth of the issuing company. In this regard, it needs to be pointed out that mere absence of a specific provision does not by itself mean that a particular colorable device or a sham transaction, acquires legal sanctity, there are numerous provisions related to Gift, sale consideration on sale of assets which came into being at a later stage, but the illegal and tax contravening transactions were still taken up and taxed by revenue authority of course, after the specific inclusion of governing statutes, the matter requires to be dealt within the framework of the specific provision. But, till such time it cannot be said about a transaction, which is patently beyond the realms of acceptability and which also are embedded with in here tax implications, that they need to be left alone only because there was no specific bar.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Section 56 of the IT Act has already been existence since long and subsection (1) of section 56 adequately covered transactions like the one being dealt with at present. Only because, sub- section (1) was a broad manifestation of the intent of revenue, sub section (2) which was more specific in content was introduced to take case of the misinterpretation & confusion which was being derived out of sub section (4). It must be appreciated that introduction of sub section (2) of section 56 of the Act was only a specific expression of the manner in which a specific transaction requires to be dealt with the intent of legislature and the content thereof already existed within the same act and within the same section and in the preceding sub-section No new idea which was conceptually district from section 56(1) of the Act was brought into being.

Hence, the assessee company cannot be allowed to escape the provision of law, simply because it contained a broader & wider manifestation of its true intent which was enunciated only after the transaction took place. The contention of the assessee is a pervert argument & deserves to be rejected.

Submission of assessee: -

i) Share premium is capital receipt: If shares are issued at premium then capital receipt aggregate amount of premium is to be transferred to an account called the share premium account. This share premium account is not distributable as income just like as any other capital assets. On winding up, the surplus monies in the share premium account is to be returned to the share holders as capital. So long as the company is a going concern, the monies in share premium account can never be returned to the shareholders except through the medium of a reduction petition, or, in other words, except under exactly the same conditions as those under which any other capital asset can reach the shareholders hands. Distribution of share premium amount is not permitted through dividend. It is taken out of the category of divisible profits. The provisions in respect of issue of shares at premium are the same in the old company Act as well as in the new company Act. Hence companies Act clearly mentions that amount received as premium is capital receipt and not a revenue receipt. The share premium is also verifiable from returns of allotment submitted in ROC. As per departmental circular (MCA) No. 3/77 dated 15.04.1977 the monies in the share premium account cannot be treated as free reserves, as they are in the nature of capital reserves. ii) On the issue of shares at premium, the ld. ITAT, Mumbai Bench in the case of ACIT V/s Gagandeep Infrastructure Pvt. Ltd. 2014-T10L-656-ITAT-Mum observed that issue of shares at premium is always a commercial decision which does not require any justification. Further the premium is a capital receipt which has to be dealt with in accordance with section 78 of companies Act 1956. Further the company is not required to prove the genuineness, purpose or justification for charging premium of shares, share premium by its very nature is a capital receipts and is not income for its ordinary sense. In the case before Mumbai bench has to consider a case where premium of Rs.190 per share was charged. The Tribunal observed as under:

“No doubt a non-est company or a Zero balance sheet company asking for Rs.190 per share defies all commercial prudence but at the same time we cannot ignore the fact that it is a prerogative of the Board of Directors of the company to decide the premium amount and it is the wisdom of the shareholders whether they want to subscribe to such a heavy premium. The Revenue authorities

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

cannot question the charging of such huge premium without any bar from any legislated law of the land. The amendment has been brought in the Income Tax Act under the head “income from other sources” by inserting clause.(vii b) to section 56 of the Act wherein it has been provided that any consideration for issue of shares, that exceeds the fair value of such shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares shall be treated as the income of the assessee but the legislature in its, wisdom has made. The provision applicable w.e.f. 1.4.2013 i.e. on and from A.Y. 2013-14.”

iii) The ld. AO taxed the share capital/share premium by holding that mere absence of a specific provision does not by itself mean that a particular colorable device or a sham transaction, acquires legal sanctity and a transaction, which is patently beyond the realms of acceptability and which also are embedded within here tax implications, that they need to be left alone only because there was no specific bar this is to submit that for bringing a transaction into a Income Tax territory first it is to proved by the revenue authorities that the transaction is colorable device or a sham transaction. In the case of the assessee the investor companies are confirming that they have gave the amount to the assessee company as share premium and the assessee company is entering such amount in its books of accounts as a share premium. There is no evidence on record to prove that the transaction is sham transactions or not real transaction. The onus is on department to prove that the transaction is sham or not real. The allegation should be based on the evidences. The ld. AO is duty bound to prove a transaction not real and not acceptable with evidences which is absent in the instant case. Admittedly there are numerous deeming provisions related to Gift, sale consideration on sale of assets under which the deemed income are taxed but the deeming fiction can only strictly applied on the transactions for which it was made applicable. The same cannot be extended further for other transactions until and unless such transaction is covered in the definition of Income or deemed income as per Income Tax Law. If some specific transaction is not income or deemed income in the Income tax law than the same cannot be presumed as income by the revenue authorities at their own without having any positive material to presume that the same is actually income of the assessee. These type of transaction can only be dealt within the framework of the specific provision after the specific inclusion of governing statutes. In the Income Tax Act the charging of certain amounts share premium deemed to be income of the recipient companies w.e.f. 1.4.2013 i.e. on and from A.Y. 2013-14 and the same cannot be made applicable retrospectively.

iv) Admittedly the Section 56 of the IT Act has already been existence since long and but sub- section (1) of section 56 only covers the taxing the revenue transactions which not covered under other head of income but the same are included in the definition of income. The section 56(1) does not cover the taxing the deeming capital receipts and such receipts can only taxed under sub section 56 (2) of Income Tax Act, 1961 if consisting specific expression of the manner in which a specific transaction requires to be dealt with the intent of legislature. In the Income Tax Act the charging of certain amounts of share premium deemed to be income of the recipient companies w.e.f. 1.4.2013 i.e. on and from A.Y. 2013-14, therefore the share premium received prior to that period cannot be taxed as income of the assessee.

c) Finding of ld. AO: - It is wholly incorrect to say that the allegation is based on surmises and conjectures. The facts clearly prove that the assessee had entered into sham transactions as part of a well planned exercise of introducing unexplained money in the form of share capital and

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

share premium without any justification of the value having been provided either by the issuing company or the subscribing company. The money so received was then immediately invested in the subscription of share capital at high premium with other companies, who in turn continued the exercise in the same form. The assessee company was thus part of this circular ring whereby unjustified and unsubstantiated share premium was being introduced.

Submission of assessee: - i) The finding of ld AO is patently wrong, perverse and not backed with any supporting evidence. First of all regarding allegation that the assessee introduced its own unexplained money in the share capital and share premium this is to submit that the department carried out intensive search over the assessee and during the course of search not a single document/evidence was found to show that the assessee was having some undisclosed income or having some unexplained money. As a result of inquiries carried out by the investigation wing they also could not gathered any positive evidence to show that the assessee was having any undisclosed income or unexplained money. If there is no proof with the department to prove that the assessee was having some unexplained money than how it can be alleged that the assessee has introduced its unexplained money in the form of share capital and share premium. This is completely on the basis of surmises and conjectures. ii) As regard to not providing the justification of the value of shares this is to submit that the shares issued at high rates does not make the transactions itself shame or colourful device to evade the tax. From the record it is well proved that the amount was received from the investor companies against share capital & share premium, therefore the transaction are being genuine. As stated in earlier paras, the Hon’ble ITAT, Mumbai Bench in the case of ACIT V/s Gagandeep Infrastructure Pvt. Ltd. 2014-T10L-656-ITAT-Mum observed that issue of shares at premium is always a commercial decision which does not require any justification. Further the company is not require to prove the genuineness, purpose or justification for charging premium of shares, share premium by its very nature is a capital receipts and is not income for its ordinary sense.

iii) The allegation of ld. AO is that the money so received was then immediately invested in the subscription of share capital at high premium with other companies, who in turn continued the exercise in the same form and the assessee company was thus part of this circular ring whereby unjustified and unsubstantiated share premium was being introduced. In this regard this is to submit that if someone is investing the money in the assessee company he must be having the inflow of money from some source. What is the source of inflow with the investor company and how it is managing its affairs is not concern of the assessee. In the case of the assessee, it has full filled its legal obligation. The assessee has proved the source of money with the investor companies. Thus in the case of the assessee the source of money is well proved. If the investor companies is not having proper source of funds with them than the action should have been taken in their hands and the same cannot be added as income of the assessee merely by holding that the assessee planned the funds of all the companies. There is no onus to prove source of source. In this regard, the assessee relies on the following decisions:- (i) Hon’ble Rajasthan High Court in the case of Aravali Trading Co Vs Income Tax Officer (2008) 8 DTR (Raj) 199 has held that once the existence of the creditors is proved and such persons own the credits, the assessee’s onus stands discharged and the assessee is not required to prove the source from which the creditors could have acquired the money deposited with him. Hon’ble jurisdictional High Court has held that merely because the depositors’ explanation about the sources of money was not acceptable to the AO, it cannot be presumed that the deposit made by the creditors is money belonging to the assessee itself.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

(ii) CIT Vs Orissa Corporation (P) Ltd (1986) 159 ITR 79 (SC) The assessee had given named and addresses of the cash creditors, who were income tax assessees. Revenue apart from issuing summon u/s 131 notices to creditors, did not pursue the matter further- it did not examine creditworthiness of the creditors- assessee could not, under the circumstances do anything further. Held that the additions were rightly deleted.

(iii) CIT Vs Heera Lal Chagan Lal Tank (2002) 157 ITR 281 (Raj) Burden of the assessee stands discharged when the identity of the creditors is established and he confirms the loans.

It is further submitted that the investor companies were having sufficient accumulated funds in the form of share capital and reserves & surplus much prior to the investment made in the assessee company and the same are more than to investment made in the shares of assessee group companies. The same funds were being managed by such company at their own and having investment in shares of other companies/loans & advances to various parties. The other investments/assets of investor companies are being treated as genuine than how the investment made in the assessee group can only be non genuine. Further if the allegation of the department is that the assessee managed its unexplained funds in such companies than there should be inflow of new capital in such companies for making the payment to the assessee company which has not been done in the instant case. The investment was made in the assessee company out of funds realized from previous investments/advances. If the payment was made by realizing the funds already invested by such company how such funds can be treated as unexplained money of the assessee. d) Finding of ld. AO: - The contention of the assessee company is only based on accounting jugglery by way of which the transaction has been recorded in the books of accounts of all such persons including the assessee company, who have participated in this exercise. It needs to be understood that merely because the assessee company adjusted the money received, as share capital/share premium in its books of account, the transaction cannot be showed with the character of a capital receipt. It must be said that the face value of a share is intrinsically capital in nature because it imparts to the subscriber a right of participation and ownership in the issuing company. However, the share premium attached to each such share does not entitle the subscribed of anything else other than what the face value by itself has achieved for him. This participation and ownership in the issuing company remains the same. It is in fact a cost which the subscriber bears for 1) The value or worth of assets & profits which the issuer company already possesses or deriver, or

2) The value or worth of such assets or profits which the issues company may create in the further or may derive, for the proportionate benefit of the subscriber.

In the instant case, both of above are absent. Neither does the issuing company possess any asset worth its name nor does it derive any profit.

Neither does the assessee company hold any promise for the creation of assets or wealth in the future nor is there any foreseeable possibility of any profit being derived in the future.

The question which thus arises is that what is it that the subscriber company paid for in form of the share having face value of Rs. 10. The assessee company has failed to answer this question even

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

when a specific query in this regard had been raised thus the same creates doubts regarding genuineness of share capital and premium thereon credited in books of accounts

Submission of assessee: -

i) The transfer of share application into share capital & share premium is not only based on accounting entries but they are supported by documentary evidence. It is not a case where the certain receipts has been accounted for by assessee company as per its own sweet will. The investor companies filed the share application forms to subscribe the shares of the assesses company and in the share application form the detail of share premium is also mentioned. Thus this is not a case where the claim of the assessee is based on accounting entries. There is no contra material with the department to prove that the adjustment made in books of accounts by the assessee is not correct or not based on documents.

ii) The ld. AO himself admitted that the face value of a share is intrinsically capital in nature because it imparts to the subscriber a right of participation and ownership in the issuing company and still while making the addition he made the addition of the share capital as well as share premium. Further if the shares are issued at premium then capital receipt aggregate amount of premium is to be transferred to an account called the share premium account. The book value of the share is increased by the amount credited in share premium account. This share premium account is not distributable as income just like as any other capital assets. On winding up, the surplus monies in the share premium account is to be returned to the share holders as capital. So long as the company is a going concern, the monies in share premium account can never be returned to the shareholders except through the medium of a reduction petition, or, in other words, except under exactly the same conditions as those under which any other capital asset can reach the shareholders hands. Distribution of share premium amount is not permitted through dividend. The companies Act clearly mentions that amount received as premium is capital receipt and not a revenue receipt.

iii) As himself admitted by ld. AO one of the deciding factor for share premium is the value or worth of such assets or profits which the issues company may create in the further or may derive, for the proportionate benefit of the subscriber. In forgoing paras we have described the future planning of the assessee by using the funds received from shareholders which also justified the share premium received from the investor companies.

Therefore the ld. AO is wrong in holding that in the instant case neither does the assessee company hold any promise for the creation of assets or wealth in the future nor is there any foreseeable possibility of any profit being derived in the future. From the financials of the assessee company the justification given by the assessee in forgoing para regarding acquisition of assets and future planning for earning of profit can be duly verify. Further as stated in forgoing paras the shares at premium is always a commercial decision between investor and investee companies which does not require any justification.

e) Finding of ld. AO: - The Inquiries which are being discussed in show cause notice are in relation to allottee companies and as held in earlier paras that there are cross-holdings amongst six companies naming Alliance Tradecom Pvt. Ltd, Evershine Suppliers Pvt. Ltd,

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Regent Barter Pvt. Ltd, Regent Dealers Pvt. Ltd, Rose Suppliers Pvt. Ltd and Mayukh Vinimaya Pvt. Ltd, but major shareholding is of a 7th company, i.e., Mayukh Vintrade Pvt. Ltd. Thus, this latter company is the holding company of 6 companies, named earlier. The holding company is entirely owned by individuals or HUFs of Chhabra families. It is all clear that the web of companies through which transactions have been routed to create a ‘corporate veil’. It can easily be noticed that the payments to Sandeep Chhabra and Sanjay Chhabra have been reflected as loans by these companies. While the payments to Motisons Group companies have been reflected as share application money by recipient companies. On further examination by investigation wing it clearly indicate systematic transfer of funds across several accounts, at time as many as six accounts, in a single day (or at the most two to three days). Major exercise has been done in two of the six companies – Alliance Tradecom Pvt. Ltd and Evershine Suppliers Pvt. Ltd.

Submission of assessee: - i) The detail submission on this issue has already been submitted in para 4 above of our submission. ii) In addition to above this is to further submit that there is no evidence with the department to prove that the companies to whom shares were issued during the year were being funded by the assessee company. All the companies have their own independent funds to invest at their wisdom. It is further relevant to mention here that whatever funds paid by the investor companies to the assessee company were transferred from their own source of funds which they were possessing much prior to investment made in the assessee company and by no stretch of imagination it can be presumed that the those funds were introduced by the assessee company in the investor companies.

iii) Further from the show cause inquiries on the basis of which the modus operandi of issue of shares on share premium is being justify by the ld. AO no where it proves that the funds were introduced in such companies by the assessee company. There is no cogent reason to have such presumption either as a result of search over the assessee as well as inquiries carried out by the department. If we believe on the inquiries carried out by the department than there may be introduction of some suspicious funds in the intermediate companies where from the flow of funds started from one company/person to other company/person and part of such was received to the assessee company but still a question arose that how its prove that the same was unexplained money of the assessee company. The companies/persons from whom the assessee company received the share application money and the persons/companies from whom the investor companies of the assessee received the funds are separate Income tax assessee and having their own net worth, own source of funds much prior to the investment made in the assessee company and if some suspicious funds had been introduced in accounts of such companies then the explanation of such funds should have been called from concerning person/company and in case of failure to do so the action should have been taken in the case of concerning person. Instead of doing so the department adopted a short cut method of treating such suspicious money as unexplained money of the assessee and added the same income of the assessee without carrying necessary inquiries or taking necessary action against such persons by justifying its action on the basis of some irrelevant inquiries. There is no case or evidence with the department to presume that the assessee has introduced its explained money in accounts of such investor companies.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

f) Finding of ld. AO: - Admittedly during the course of search over Motisons Group no documents/evidence was found to show that share capital and premium thereon was not genuine or unaccounted income was introduced in the garb of share premium but from the inquiries and modus operandi its reveals that the allotee companies are merely paper companies and providing accommodation entries. Therefore the indirect evidence/inquiries conducted give clear sign of introduction of large money in the company in the form of share capital/share premium more so when the justification of charging such higher rate not genuinely proved. Submission of AO: - i) In this para the ld. AO himself admitted that during the course of search over Motisons Group no documents/evidence was found to show that share capital and premium thereon was not genuine or unaccounted income was introduced in the garb of share premium. Thus if the department is not in possession of any positive material against the assessee or its investor companies than how the share capital and premium received thereon can be treated as non genuine or bogus. Further from the show cause indirect evidences/inquiries conducted during we have given our submission in detail on such inquiries and there is no positive/direct evidence against the assessee to alleged that the assessee has introduced its own unexplained money under the garb of share capital and share premium.

ii) The rate of share was decided after discussion of assessee company and investor company. The shares were issued to the investor companies at premium because of the reasons mentioned in forgoing paras. From the documents submitted to the AO no where it proves that all the companies are simply paper companies and providing only accommodation entries and the investment made by them in the assessee company is not genuine. The finding of the ld. AO is based on the assumption and presumption. g) Finding of ld. AO: - It is clear that what is apparent is not real and the assessee's claim of having received investment is not genuine. As laid down by the Hon'ble Supreme Court in the case of CIT vs Sumati Dayal (1995) 80 TAXMAN 89 (SC), apparent must be considered real until it is shown that there are reasons to look into the surrounding circumstances to find out the reality and the matter has to be considered by applying the test of human probabilities. The evidences have to be judged by applying the test of human probabilities. Importing the ratio of the Hon'ble Supreme Court of India as propounded in the case of Sumati Dayal (supra), there is no dispute that the amount has been received by the appellant from various companies, some of which are listed companies, and the funds have been received against the issue of shares and that the funds have been received through banking channels. What is disputed is whether the funds received by the assessee is actually genuine investment or the unaccounted income introduced in the garb of investment. This raises the question whether the apparent could be considered as real. In the present case the claim of the assessee having received genuine investment is incorrect.

Submission of assessee: - i) As laid down by the Hon'ble Supreme Court in the case of CIT v/s Sumati Dayal (1995) 80 Taxman 89 (SC), (Also relied by ld. AO) apparent must be considered real until it is shown that there are reasons to look into the surrounding circumstances to find out the reality and the matter has to be considered by applying the test of human probabilities. The evidences have to be judged by applying the test of human probabilities. ii) The ld. AO is also admitting in this para that the amount has been received by the appellant from various companies and the funds have been received against the issue of shares and that the funds have been received through banking channels.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

The dispute is whether the funds received by the assessee are actually genuine capital application or the unaccounted income introduced in the form of share application. In this regard this is to submit that there is no reason with the department to presume that the amount received from the above mentioned companies is accommodation entries to brought the unaccounted money of the assessee in books of accounts. Further during the course of search the department has not found any undisclosed source of income of assessee for the year under consideration by which this much of income could be earned which also proves that the share capital received by the assessee is genuine. CIT Vs Bharat Engineering and Construction Co. (1972) 83 ITR 187 (SC) In this case tribunal came to the conclusion that unexplained cash credit entries in the first year of business of engineering construction company could not be income of assessee. The High Court after careful examination of the various findings reached by the Tribunal has come to the conclusion that the Tribunal's findings are findings of fact. Hon’ble Apex court confirmed that conclusion.

This gives the answer in favor of the assessee that in this case the apparent should be considered as real as the assessee company is not having any source of income from which this much of income could be earned than received of non genuine share capital to brought its unaccounted income in its books of accounts does not arise. iii) The assessing officer merely disbelieved the explanation/statements given by the assessee and has converted good proof into no proof. Hon’ble Justice Hidayatullah of the Supreme Court in the case of Sreelekha Banerjee Vs CIT [1963] 49 ITR 112 (SC); 120 observed that the Income Tax Department cannot by merely rejecting unreasonably a good explanation, convert good “proof into no proof”

Hon’ble Supreme Court in the case of Uma Charan Shaw & Bros Co Vs CIT 37 ITR 271 has held that the surmises and conjectures, and the conclusion is the result of suspicion which cannot take the place of proof. Hon’ble Punjab & Haryana High Court in the case of CIT Vs Anupam Kapoor (2008) 299 ITR 179 (P & H) also held that suspicion, howsoever strong cannot take the place of legal proof.

By giving the above findings the ld. made addition of Rs. 42,07,29,600/- in total income of the assessee u/s 56(1) of Income Tax Act, 1961. Regarding the applying the provisions of section 56(1) of Income Tax Act, 1961 we may submit as under: -

a) As per provisions of section 56(1) of Income Tax Act, 1961 “Income of every kind which is not to be excluded from the total income under this Act shall be chargeable to income-tax under the head "Income from other sources", if it is not chargeable to income-tax under any of the heads specified in section 14, items A to E.”

In the case of the assessee company, the amount was received from investor companies were against share application and the same is capital receipt which was adjusted against share capital and share premium. The money so received to assessee company was capital receipt and was not revenue receipt, therefore the same cannot be taxed in the hands of assessee company under section 56(1) of Income Tax Act, 1961 because this section deal with income and not with capital receipts. The investors who subscribed the share capital of assessee company is also showing the amount paid to assessee as their investment in shares of assessee company and

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

necessary documents in this regard was submitted to ld. AO. Therefore the assessee has proved with documentary evidences that the amount was received against share application i.e. capital receipt, therefore the same cannot be treated as income of the assessee. Further for treating the share capital/share premium as income of the assessee company no cogent reason has been given by ld. AO.

b) There is no deeming fiction has been given in section 56(1) of Income Tax Act, 1961 wherein the income can be taxed under deeming provision. Certain deeming income has been charged as Income Tax Act which has been provided in section 56(2) of Income Tax Act, 1961 and as per provision of section 56(2) of Income Tax Act, 1961 the share premium received prior to AY 2013-14 were not taxable in any circumstances if the assessee has proved the identity, creditworthiness and genuineness of the transactions.

c) The Income for the purpose of the Income Tax Act has a well understood meaning as defined in section 2(24) of the Income Tax Act 1961. It is true that section 2(24) of the Income Act 1961 contains inclusive definition but it cannot be disputed that income should have been look into its normal meaning. The income will not include capital receipts unless it is specified in Income Tax Act. This argument clarifies after the amendment made by Finance Act 2012 w.e.f. 1.4.2013 in section 56(viib) of Income Tax Act, 1961 wherein certain share premiums were made taxable w.e.f. 01.04.2013. If the same were already taxable u/s 56(1) o Income Tax Act, 1961 and the same was already included in the definition of Income than why this amendment was made. Therefore the ld. AO is wrong in making the addition u/s 56(1) of Income Tax Act, 1961.

d) Charge of tax is on income as understood in the I. Tax Act and measure of income as per the computation provision. In case there is no charging provision for specific receipt, then it cannot be taxed. The five member Bench of the Apex Court in CIT V Vatika Township P Ltd 367 ITR 466 observed at page 494.

“Tax Laws are clearly in derogation of personal rights and property interests and are, therefore, subject to strict construction and any ambiguity must be resolved against imposition of the tax. In Billings V U.S 232 U.S.261 at page 265, 34 S.Ct 421 (1914), the Supreme Court clearly acknowledged this basic and long standing rule of statutory construction.

Tax Statutes should be strictly construed, and, if any ambiguity be found to exist, it must be resolved in favour of citizen.

“If a person sought to be taxed comes within the letter of the law he must be taxed, however great the hardship may appear to the judicial mind to be. On the other hand, if the crown seeking to recover the tax, cannot bring the subject within the letter of the law, the subject is free, however apparently within the sprit of the law the case might otherwise appear to be” As observed in Partington V Attomey General LR4HL100.

Since for the year under consideration there was no provisions in Income Tax Act, 1961 wherein the fair value of share could be computed and the excess share premium could be taxed, therefore in absence of computation provision the same cannot be taxed. The reliance is placed in following cases: -

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

i) The Hon’ble Bombay High Court in the case of Cadell Wvg. Mills Co.(p) Ltd. V CIT 249 ITR 265 had an occasion to consider the taxability of a sum received in respect of consideration of tenancy Right. It was accepted both by revenue and the assessee that tenancy right is a Capital receipt. Income as defined in section 2(24)(vi) is the income chargeable u/s 45. Hence capital gain chargeable u/s 45 or not will be taxable in case the argument of the revenue is accepted. Legislature has not stopped with the word Capital gain but has mentioned that Capital gain chargeable u/s 45. Before the Bombay High Court, it was argued that in case surrender of tenancy rights is not taxable u/s 45 then it should fall u/s 56 of I.T. Act. If the capital asset has no cost then entire receipt is capital receipt. Before the Hon’ble High Court, the revenue contended that section 14, it is mentioned as capital gain and not capital gain chargeable u/s 45. This contention was not accepted by the High Court. If the computation provision do not apply to a case then such a case will not be covered under charging section. At later stage, a reference will be made to 56 (vii b) inserted by Finance Act 2012 w.e.f. 1.4.2013 as the same will be a computation provision. For the A.Y. 2011-12, computation provision were not there. In absence of computation provision, entire value of share premium can not be taxed u/s 56. As for tenancy right, the full consideration can not be taxed u/s 56, similarly entire share premium is not taxable u/s 56(1).

ii) The Hon’ble Apex Court in the case of CIT V D.P. Sandu Bros. Chembur (P) Ltd 273 ITR 1 also hold that as per 2(24)(vi) only income which is chargeable u/s 45 is to be included in income and if computation provision u/s 45 fails then charging provisions will fail. Ref. to CIT V B.C. Srinivasa Setty 128 ITR 294. iv) The Hon’ble Rajasthan High Court in the Case of CIT V Gotan Lime Stone Khanij Udyog 269 ITR 399 also held that in case computation provision u/s 48 could not be applied for want of ascertainable cost of acquisition, then capital gain does not arise to be included in total income on account of failure of applicability of computation provision. The Hon’ble High Court referred to decision of Bombay High Court in the case of Cadell Wvg. Mills Co (P) Ltd. (Supra).

v) The Hon’ble Rajasthan High Court in the case of S. Zoraster and Co. V/s CIT 322 ITR 35 had on occasion to consider the taxability of receipt of Rs.20,000 received by vendee on default of the purchaser as per agreement for sell of Prem Prakash Talkies. The Hon’ble High Court after referring to the decision of Apex Court in the case of Travancore Rubber and Tea Co Ltd. V CIT 243 ITR 158 held that such receipt is capital receipt. Such Capital receipt is not taxable in view of judgment of Apex Court in D.P. Sandu Bros. Chembur (P) Ltd (Supra). Hence capital receipt is not taxable unless there is charging provision for a capital receipt and computation provisions are also applicable.

e) The Hon’ble Bombay High Court in the case of Vodafone India Services P. Ltd. V UOI 368 ITR 1 had an occasion to consider the difference between the share premium determined by revenue and the share premium charged as deemed loan and taxing of national interest on deemed loan. The Hon’ble Bombay High Court has referred to the decision of Apex Court in the case of Mathuram Aggarwal V/s State of MP (1999) 8 SCC 667 for the test to interpret a taxing statue which reads as under:

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

“ The intention of the legislature is a taxation statute is to be gathered from the language of the provisions particularly where the language is plain and unambiguous. In a taxing Act it is not possible to assume any intention or governing purpose of the statute more than what is stated in the plain language. It is not the economic results sought to be obtained by making the provision which is relevant in interpreting a fiscal statute. Equally impermissible is an interpretation which does not flow from the plain, unambiguous language of the statute. Words cannot be added to or substituted so as to give a meaning to the statute which will serve the spent and intention of the legislature. The statute should clearly and unambiguously convey the three components of the tax law i.e. subject of the tax, the person who is liable to pay the tax and the rate at which the tax is to be paid. If there is any ambiguity regarding any of these ingredients in a taxation statute then there is no tax in law. Then it is for the legislature to do the needful in the matter.”

f) The CBDT vide circular/instruction No.2 dated 29.01.2015 has stated as under [371 ITR 6(st)].

In view of above instruction, it is clear that ratio deciding of treating of share premium as capital receipt is binding on revenue authorities.

g) By finance Act 2012 a new clause (viib) was inserted in 56(2). Memorandum explaining the provisions in Finance Bill 2012 stated as under:-

Share premium in excess of the fair market value is to be treated as income.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

exceeds the fair market value of the shares shall be chargeable to income Tax, under the head “income from other sources”.

This amendment effective from 1st April 2013 and will accordingly apply in relation to assessment year 2013-14 and subsequent Assessment years. In the memorandum it is mentioned that premium in excess of fair market value is to be treated as income. This suggests that premium in excess of fair market value was not an income but is to be treated as income due to amended provision. Before the amendment, consideration received as premium was not income. The legislature in its wisdom required the share premium in excess of fair market value to be income from Assessment year 2013-14 and not the entire premium to be treated as income. CBDT vide circular No.3 of 2012 dated 12.06.2012 has also mentioned that provisions of 56(2)(vii b) will be applicable for Assessment year 2013-14 onward.

h) Section 56 is not a charging section. This section starts with the following sentence.

“Income of every kind which is not to be excluded from the total income under the Act shall be chargeable to income tax under the head.” Income from other sources if it is not chargeable to income tax. Under any of the heads specified in section 14, items A to E.

For an income to be taxed u/s 56, it has to satisfy three conditions.

(a) It shall be classifiable as income as per the charging section of the Act.

(b) It shall not be excluded from the total income (e.g. section10).

The finance Bill 2012 as presented on 16th March 2012 included a new clause (viib) u/s 56(2) of I.T. Act [342 ITR1(st)]. No proposal in the original bill to insert a new clause u/s 2(24). Subsequently Notice of amendments to Finance Bill was given [See 343 ITR 37(st)] and amendments also included the in section of clause (xvi) in 2(24) of I.T. Act and such clause is as under:

(xvi) Any consideration received for issue of shares as exceeds the fair market value of the shares referred to in clause (viib) of subsection (2) of 56.

The amendment introduced in 2(24) signifies that section 56 is not a charging section. Unless the income which is to be taxed u/s 56(2)(vii b) is included in the definition of income, then it can be taxed and be part of total income. Nature of income as mentioned in section 28(iiia), (iiib), (iiic),(iiid) and (iiie) are also included in definition of income.

i) This amendment if section 56(2)(viib) of Income Tax Act, 1961 effective from 1st April 2013 and will accordingly apply in relation to assessment year 2013-14 and subsequent assessment years and the provisions of this section cannot be made apply in previous years. In this regard the ratio has been laid down in following judgments: -

a) By Finance Act 1994, section 55(2) was amended to provide that cost of acquisition of a tenancy right will be taken as Nil. The Hon’ble Apex Court in the case of D.P. Sandu Bros. Chembur (P)

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Ltd (supra), held that amendment took effect from 1st April, 1995 and therefore will not be applicable for A.Y. 1987-88. Similar finding has been recorded by Hon’ble Raj, High Court in the case of Gotan Lime Stone Khanij Udhyog.

The ratio of law in respect of amendment in 55(2) being held as prospective is applicable for 56(2)(vibe) and hence share premium in excess of fair market value can not be held taxable for A.Y. 2011-12.

b) Recently the Hon’ble Apex Court in the case of M.G. Pictures (Madras) Ltd V/s ACIT 373 ITR 39 held that amendment in section 40A(3) w.e.f. from 1.4.1996 is prospective and cannot be applied to previous years of Block period prior to F.Y. 1995-96.

c) The figure of 10,000 was changed to 20,000 u/s 40A(3) of Income Tax Act, 1961 and 269SS of Income Tax Act, 1961 by Direct Tax Laws (Amendment) Act 1987 w.e.f. 1.4.1989. The CBDT vide circular No.522 dated 18.08.1988 stated that amendment in section 40A(3) is applicable for A.Y. 1989-90 as it is a substantive provision and since 269SS is a procedural provision, the effective date will be 1.4.89 i.e. previous year relevant to A.Y. 89-90.

That surcharge levied by assessing Officer for the block assessment pertaining to the period from June 1, 2002 was liable to be deleted.

An amendment made to a taxing statute can be said to be intended to remove hardships only of the assessee, not of the department. Imposing a retrospective levy on the assessee would have caused undue hardship and for that reason parliament specifically chose to make the proviso effective from June 1, 2002.

Where a benefit is conferred by a legislation, the rule against a retrospective construction is different. In a legislation confers a benefit on some persons but without inflicting a corresponding detriment on some other person or on the public generally, and where to confer such benefit appears to have been the legislators objects, then presumption would be that such a legislation, giving it a purposive construction, would warrant it to be given a retrospective effect. This exactly is the justification to treat procedural provision as retrospective. Where a law is enacted for the benefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature.

The Hon’ble Apex Court further noticed that CBDT circular mentioned that proviso is applicable from 1.6.2002. In respect of 56(2)(vii b), CBDT vide circular No.3 of 2012 dated 12.06.2012 has also mentioned that provisions of 56(2)(vii b) will be applicable for assessment year 2013-14 onward. Hence Share premium even if in excess of Fair market value is not taxable u/s 56(1) for the A.Y. 2011-12.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

In view of the above submissions, it is clear that share premium received is a capital receipt and consideration received cannot be considered as income for the year under consideration. Without prejudice to our submission in this regard this is to submit in the in the show cause notice the ld. AO mentioned that share premium/share capital should be taxable in the hands of assessee company u/s 56(1) of Income Tax Act, 1961 on a/c of share premium/share capital alleged to be not in accordance with the value of the shares. In this regard without prejudice to our submission on this issue this is to submit that in case the share premium is made taxable as income of the assessee on the ground that the same is not as per fair market value and held as taxable than still the amount received against share capital amounting to Rs. 1,43,34,320/- cannot be treated as income of the assessee.

10.

In addition of above submission it is further submitted that the assessee submitted sufficient documents to prove identity, creditworthiness and genuineness of share capital. To support that shareholders were genuine and creditworthiness is proved, the assessee enclosed necessary details, in respect of incorporation of such companies and details of cheques vide which amounts were received. The capacity of shareholders is verifiable from the copy of the balance sheet of the shareholders. The shareholders have funds on a prior date from the allotment of shares given by the assessee company and such funds were more than the amount of share application. Therefore, the addition on share application received to the assessee neither can be made u/s 56(1) of Income Tax Act, 1961 nor can be made u/s 68 of Income Tax Act, 1961. The various judgments and arguments regarding addition made u/s 56(1) of Income Tax Act, 1961 has been submitted in forgoing paras. The reliance regarding addition cannot be made u/s 68 of Income Tax Cat, 1961 is placed on the following decisions: -

i) Shalimar Buildcon (P) Ltd. vs ITO (2011) 128 ITD 0396 (Jaipur) In this case Hon’ble ITAT Jaipur Bench has relied on its old decision in the case of Hotel Gaudavan ITA No. 1162 and 1137/JP/2008 and addition on account of share capital was deleted.

28.5 On identical issue, the Tribunal, Jaipur Bench in the case of Hotel Gaudavan (P) Ltd. (supra) has held as under :

"6. As regards the issue on merit in the Departmental appeal, we concur with the views of the learned CIT(A) that the AO has not considered the explanation of the assessee. The amount under consideration of Rs. 1.89 crore has been received by the assessee as share application money from M/s Jalkanta Technical & Financial Service (P) Ltd. (JTFSPL) after a proper resolution passed by the board of directors of the aforesaid company through banking channel. M/s JTFSPL is having permanent account and filing its return of income regularly. The AO has nowhere mentioned that money belongs to the assessee company and therefore, provisions of s. 68 cannot be invoked. The learned CIT(A) has rightly relied upon the decision of Hon’ble Delhi High Court in the case of CIT vs. Steller Investment Ltd. (2000) 164 CTR (SC) 287 which has been confirmed by the Hon’ble Supreme Court of India. The learned CIT(A) has also relied upon the decision of Hon’ble jurisdictional High Court in the case of Barkha Synthetics Ltd. vs. Asstt. CIT (2005) 197 CTR (Raj) 432 and also the decision of Tribunal, Jodhpur Bench in the case of Uma Polymers (P) Ltd. vs. Dy. CIT (dt. 27th Feb., 2006) [reported at (2006) 101 TTJ (Jd)(TM) 124—Ed.] where it has been held that the assessee has to prove the existence of the shareholders which in the present case is not under dispute. Therefore, the assessee has discharged the burden and therefore the AO was not justified in making any addition under s. 68 of the Act. The learned counsel for the assessee has referred to the decision of Hon’ble Supreme Court of India in the case of Divine Leasing & Finance Ltd. dt. 21st Jan., 2008, the copy of which is placed on record where it has been observed by the Supreme Court as under :

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

‘Can the amount of share money be regarded as undisclosed income under s. 68 of IT Act, 1961 ? We find no merit in this SLP for the simple reason that if the share application money is received by the assessee company from alleged bogus shareholders, whose names are given to the AO, then the Department is free to proceed to reopen their individual assessments in accordance with law. Therefore, we find no infirmity in the order of the learned CIT(A), with the impugned judgment.’

The said decision of Hon’ble Supreme Court of India has been followed by the Tribunal, Delhi Bench in the case of ITO vs. Bhor Mal Dhansi Ram Ltd. in ITA No. 4670/Del/2007, dt. 3rd March, 2006. The copy of the said decision of Tribunal, Delhi Bench is placed on record. The learned counsel for the assessee Shri H.M. Singhvi, chartered accountant has also relied upon the decision of Hon’ble Supreme Court of India on the said issue in the case of CIT vs. Lovely Exports (P) Ltd. (2008) 216 CTR (SC) 195 : (2008) 6 DTR (SC) 308 wherein it has been held that if the share application money is received by the assessee company from alleged bogus shareholders, whose names are given to the AO, then the Department is free to proceed to reopen their individual assessments in accordance with law, but it cannot be regarded as undisclosed income of assessee company."

28.6 The Hon’ble Delhi High Court in the case of CIT vs. Divine Leasing & Finance Ltd. (supra) had an occasion to consider the addition on account of share application money. We are reproducing the held portion from the decision of Hon’ble Delhi High Court as mentioned in (2007) 207 CTR (Del) 38 (supra).

"Income—Cash credit—Share application money—Burden of proof can seldom be discharged to the hilt by the assessee—If the AO harbours doubts of the legitimacy of any subscription he is empowered, nay duty-bound, to carry out thorough investigations—But if the AO fails to unearth any wrong or illegal dealings, he cannot obdurately adhere to his suspicions and treat the subscribed capital as the undisclosed income of the company—If relevant details of address and identity of the subscribers are furnished to the Department along with copies of the shareholders registers, share application forms, share transfer register etc. it would constitute acceptable proof or explanation by the assessee—Department would not be justified in drawing an adverse inference only because the creditor/subscriber fails or neglects to respond to its notices—Tribunal has noted that the assessee company is a public limited company which had received subscriptions to the public issue through banking channels and the shares were allotted in consonance with the provisions of Securities Contract (Regulation) Act, 1956, as also the rules and regulations of Delhi Stock Exchange—Complete details were furnished—Tribunal has further found that the AO has not brought any positive material or evidence which would indicate that the shareholders were benamidars or fictitious persons or that any part of the share capital represented company’s own income from undisclosed sources."

28.7 The Hon’ble apex Court in the case of CIT vs. Lovely Exports (P) Ltd. (supra) held that if the share capital money is received by the assessee company from alleged bogus shareholders then the Department is free to proceed to reopen the individual assessments of such shareholders in accordance with law. Such share application money cannot be regarded as undisclosed income of the assessee company.

28.8 The Hon’ble High Court in the case of First Point Finance Ltd. (supra) held that burden of proof on the assessee company lies to the extent of making out a case that investor exists and thereafter it is not for the assessee to further prove where they have brought money from to invest with it.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

28.9 The Hon’ble Delhi High Court in the case of CIT vs. United Bio-tech (P) Ltd. 2010 TIOL-533-HC- Del held that in case the identity of the share applicants has been established and it is found that the said applicants are corporate assessees who are assessed to tax with IT Department then there is no case of any substantial question of law. In the instant case, the share applicants are corporate assessees.

28.10 The Hon’ble Delhi High Court in the case of CIT vs. Samir Bio-tech (P) Ltd. (supra) held that if investments have been shown by the share applicants in their audited balance sheet then the addition cannot be made under s. 68 of the Act.

28.11 In view of the legal position as discussed above, the AO was not justified in making the addition of Rs. 1.10 crore without bringing on record any material for the addition. Simply on the basis of information which is not substantiated in the course of assessment proceedings against the assessee, the AO could not have added the amount.

(ii) The Honb’le ITAT, Jaipur Bench, Jaipur in its recent judgment the case of M/s Jadau Jewellers & Manufacturers Pvt. Ltd., B-1, Trimutri Circle, Govind Marg, Jaipur in ITA No. 686/JP/2014 dated 14.12.2015 gave the following findings:- “.6.1 On facts also, the assessee has produced before the Assessing Officer copy of share application, confirmation of the cash creditors, copy of PAN, copy of Board resolution, copy of Director’s report, auditor’s report, copy of balance sheet, copy of P&L account, copy of bank account in all the cases to prove the identity, genuineness and creditworthiness of the cash creditors. The ld Assessing Officer made addition on the basis of investigation conducted by the ITO, Investigation Wing, Kolkata but the ld Assessing Officer of the assessee has not clarified what inquiry had been conducted and what evidences collected which goes against the assessee. The notice U/s 131 issued by the ITO, Investigation Wing, Kolkata were served in case of Vidya Agencies Pvt. Ltd. and Shivarpan Mercantiles Pvt. Ltd., but compliance could not be made on the given date because concerned officer was on leave. In case of Middleton Goods Pvt. Ltd. And Lactrodryer Marketing Pvt. Ltd., notices were served on the assessee and in compliance to the notice, the party submitted all the documents in the IT office. The case law referred by the ld CIT(A) i.e. decision of Hon’ble Delhi High Court in the case of Nipun Builders and Developers Pvt. Ltd. Vs. CIT and Vijay Power Generator Ltd. Vs CIT (supra) are not squarely applicable on the facts of the case as there was short time available with the Assessing Officer as well as Investigation Wing of Kolkata. The copy of inquiry has not been provided by the Assessing Officer to the assessee. As per findings of the Hon'ble Delhi High Court in the case Nipun Builders and Developers Pvt. Ltd. Vs. CIT (supra), the Investigation Officer at Kolkata had not deputed Inspector to enquire the whereabouts of the company. The case laws referred by the assessee are squarely applicable on the facts and circumstances of the appellant’s case, therefore, we reverse the order of the ld CIT(A) on technical ground as well as on merit also….”

(iii) CIT v/s. Shree Barkha Synthetics Ltd. (2003) 182 CTR (Raj) 175 Appeal(High Court)— Substantial question of law—Cash credit vis-a-vis share application money—Tribunal found that 6 out of 7 companies from which the share application money had been received were genuinely existing and no enquiry was conducted in respect of the source of share application money at the time of making the investment in the assessee-company and thus the assessee has discharged its initial burden except in one case—As regards individual investors, the Tribunal found that identity of 9 out of 10 investors has been established and they have confirmed the fact

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

of making investment in the shares of the assessee-company and no further enquiry was directed by the AO—Thus, additions were sustained only in respect of investments said to have been made by U, an individual investor and by W Ltd., for the reason that such investments were not proved—Finding of the Tribunal is essentially a finding of fact which is not vitiated in law—No substantial question of law arise for consideration

iv) CIT vs. First Point Finance Ltd. (2006) 206 CTR (Raj) 626 : (2006) 286 ITR 77 (Raj) Income— Cash credit—Share application money—Tribunal found that the investors are genuinely existing persons and they have filed confirmations in respect of investments made by them and their statements were also recorded—Amount of share capital/share application money could not be treated as unexplained cash credits and no addition could be made under s. 68—No substantial question of law arises.

(v) 2014 (8) TMI 605 - MADRAS HIGH COURT The Commissioner of Income Tax Versus Pranav Foundations Ltd. T. C. (A). No. 262 of 2014 Dated - 12 August 2014 Addition u/s 68 – Share application and share premium amount credited but not proved - Whether the Tribunal was right in upholding the order of the CIT(A) who deleted the addition made u/s 68, being the share application money and share premium amount credited by the assessee which was not proved – Held that:- Following the decision in CIT v. Lovely Exports (P) Ltd. [2008 (1) TMI 575 - SUPREME COURT OF INDIA] - all the four parties, who are subscribers of the shares, are limited companies and enquiries were made and received from the four companies and all the companies accepted their investment - the assessee has categorically established the nature and source of the sum and discharged the onus that lies on it in terms of Section 68 of the Act - When the nature and source of the amount so invested is known, it cannot be said to be undisclosed income - the addition of such subscriptions as unexplained credit under Section 68 of the Act is unwarranted – Decided against Revenue.

(vi) INCOME TAX OFFICER vs. MS. SUPERLINE CONSTRUCTION P. LTD. ITAT, BOMBAY TRIBUNAL (A) ITA No. 3644 TO 3648, 3650, 3651Mum/2014 30th November, 2015 (2015) 45 CCH 0281 MumTrib Addition—Addition on account of bogus share application money—Assessee was in business of builder and developer—Assessment was completed u/s 143(3) r.w.s. 147—Re-assessment proceedings were initiated on basis of information received from Directorate of Income-tax (Investigation) without recording AO’S own satisfaction and information was accepted in mechanical manner—After reopening of assessment u/s 147, AO made addition of Rs.40 lakhs received by assessee from various corporate entities—Addition was made by AO on account of bogus share application money under provisions of s 68—CIT(A) deleted addition made by AO—Held, in case of CIT vs. M/s. Lovely Exports (Pvt) Ltd, reported in [2008] 216 CTR 195 (SC), it was held that If share application money was received by assessee company from alleged bogus shareholders whose name were given to AO then department was free to proceed to reopen their individual assessments in accordance with law but it could not be regarded as undisclosed income of assessee company—It was submitted by assessee that AO had failed to appreciate statements of any person recorded u/s 143(3) r.w.s. 147—That assessee-company had fully discharged burden of proof, onus of proof and explained source of share capital and advances received by established identity, creditworthiness and genuineness of transaction by banking instruments with documentary evidences—Assessee company substantiated details with documentary evidences as extracted from website of Ministry of Corporate Affairs, Government of India before AO—These facts had not been rebutted on behalf of Revenue—ITAT was not inclined to interfere with findings of CIT(A) who thus rightly deleted entire impugned additions of Rs.40 lakhs made by AO u/s 68 on account of share capital subscription received by assessee- company

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Held: It was pointed out in the case of CIT vs. M/s. Lovely Exports (Pvt) Ltd, reported in [2008] 216 CTR 195 (SC) that if the share application money is received by the assessee company from alleged bogus shareholders whose name are given to the AO then the department is free to proceed to reopen their individual assessments in accordance with law but it cannot be regarded as undisclosed income of assessee company. (para 2.3) In this background, it was submitted on behalf of the assessee that the Assessing Officer failed to appreciate that there was no documentary evidence against the assessee-company to support such impugned additions. It was further submitted by the assessee that the Assessing Officer failed to appreciate that the statements of any person recorded u/s 143(3) r.w.s. 147. The assessee-company had fully discharged the burden of proof, onus of proof and explained the source of share capital and advances received by established the identity, creditworthiness and genuineness of transaction by banking instruments with documentary evidences. The further stand of the assessee had been that the assessee-company substantiated the details with the documentary evidences as extracted from the website of Ministry of Corporate Affairs, Government of India before the Assessing Officer. These facts had not been rebutted on behalf of the Revenue. (para 2.4) In view of the facts and circumstances of the present case as well as considering the decisions as discussed above on the similar issue, ITAT was not inclined to interfere with the findings of the CIT(A) who had rightly deleted the entire impugned additions of Rs.40 lakhs made by the Assessing Officer u/s 68 of the Act on account of share capital subscription received by the assessee-company. (para 2.5) Conclusion: When Assessee-company had substantiated details with documentary evidences as extracted from website of Ministry of Corporate Affairs, Government of India before AO, then additions made by AO u/s 68 on account of share capital subscription received by assessee-company was rightly deleted. vii) CIT vs. Illac Investment (P) Ltd. (2007) 207 CTR (Del) 687; assessee-company has satisfactorily established the identity of the share subscribers and deleted the addition under s. 68, no substantial question of law arises for consideration.

viii) CIT vs. Divine Leasing & Finance Ltd. (2007) 207 CTR (Del) 38; Income—Cash credit—Share application money—Burden of proof can seldom be discharged to the hilt by the assessee—If the AO harbours doubts of the legitimacy of any subscription he is empowered, nay dutybound, to carryout thorough investigations—But if the AO fails to unearth any wrong or illegal dealings, he cannot obdurately adhere to his suspicions and treat the subscribed capital as the undisclosed income of the company—If relevant details of address and identity of the subscribers are furnished to the Department along with copies of the shareholders register, share application forms, share transfer register, etc. it would constitute acceptable proof or explanation by the assessee—Department would not be justified in drawing an adverse inference only because the creditor/subscriber fails or neglects to respond to its notices— Tribunal has noted that the assessee-company is a public limited company which had received subscriptions to the public issue through banking channels and the shares were allotted in consonance with the provisions of Securities Contract (Regulation) Act, 1956, as also the rules and regulations of Delhi Stock Exchange—Complete details were furnished—Tribunal has further found that the AO has not brought any positive material or evidence which would

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

indicate that the shareholders were benamidars or fictitious persons or that any part of the share capital represented company’s own income from undisclosed sources—As regards receipt of share capital on issue of rights shares to five companies, these companies were duly incorporated under the Sikkimese Companies Act and were assessed under the Sikkimese Taxation Manual—Their share subscriptions were also received through banking channels and found to be valid by the jurisdictional AO—Therefore, no addition could be made under s. 68

ix) Bhav Shakti Steel Mines (P) Ltd. vs. CIT (2009) 18 DTR (Del) 194 Income—Cash credit— Genuineness—CIT(A) not only found that the identity of each of the shareholders stood established, but also examined the fact that each of them were income-tax assessees and had disclosed the share application money in their accounts which were duly reflected in their IT returns as well as in their balance sheets—Tribunal was not therefore justified in coming to the conclusion that the CIT(A) had not considered the matter in the right perspective—Order passed by Tribunal remanding the matter for examining the share applicants set aside and that of CIT(A) restored

x) Meera Engineering & Commercial Co. (P) Ltd. vs. Asstt. CIT (1997) 58 TTJ (Jab) 527 Income—Cash credits—Genuineness of share capital of company—All the 51 shareholders filed their affidavits and confirmatory letters and 24 of them filed their replies also to notice under s. 133(6)—Names of parties purchasing the shares with amount subscribed were furnished before AO—All documents clearly show that shareholders do exist— Assessee-company had discharged its onus of explaining the cash credits as required under law—If the company is able to establish that shareholders existed and they have invested money for purchase of shares burden of company to prove the credit is discharged—Identity of shareholders not in dispute— Assessee is not required to prove credit-worthiness of shareholders—Addition deleted xi) Allen Bradley India Ltd. vs. Dy. CIT (2002) 74 TTJ (Del) 604 : (2002) 80 ITD 43 (Del); Income—Cash credit—Subscription to share capital and loan—In case of limited companies jurisdiction of AO would be limited only to see whether identity of shareholders is established and whether they exist or not—Once identity is established, then, possibly no further enquiries need to be made—Since the shareholders of assessee-company were in existence, they were assessed to tax, complete details were available, share capital money as well as loan were received through account payee cheques and they were cleared through proper banking channels, AO was not justified in disbelieving the capital invested by the shareholder companies—Similarly, AO was not justified in disbelieving the loan taken from DTL as the cheques were cleared through bank channels and confirmation and supporting evidence was filed—CIT(A) was justified in deleting the additions. xii) CIT vs STL Extrusion (P) Ltd. 333 ITR 269 (MP) Income—Cash credit—Share application money—Assessee has duly established the identity and source of credits—Assessee having duly furnished the name, age, address, date of filing the application of shares, number of shares of each subscriber there was no justification for the AO for making the impugned addition—Once the existence of the investors/share subscribers is proved, onus shifts on the Revenue to establish that either the share applicants are bogus or the impugned money belongs to the assessee itself—Additions not sustainable.

xiii) CIT vs Arunanda Textiles (P) Ltd. , 333 ITR 116 (Karnataka) Income—Cash credit—Share application money—Assessee able to identify the shareholders—It is not for the assessee- company to establish but it is for the Department to enquire with the investors about the capacity to invest the amount in the shares

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

xiv) Uma Polymer (P) Ltd. , 101 TTJ 124, Jodhpur Income—Cash credit—Share application money—In respect of share capital money, the assessee-company has to prove only the existence of the person in whose name share application is received—No further burden is cast on the assessee to prove whether that person himself has invested the money or some other person has made the investment in his name—Burden to prove that the money did not belong to him but to somebody else is on the Revenue—Distinction between a public company and a private company is not very material for this purpose—AO treated the investments made by ten shareholders in the assessee-company as bogus and made addition under s. 68 —Not justified—In all the cases except that of V, AO had obtained the bank statements of the shareholders which clearly show that the accounts were regularly maintained and the shareholders had made deposits—Further, the shareholders are also assessed to tax—Simply because scrutiny assessments were not made in the case of shareholders, such assessments could not be made in the course of assessment of the assessee—Having regard to the information collected by the AO from the banks, identity of the shareholders was fully established—If any shareholder is found to have made unexplained investment, then addition of such investment is required to be made in the hands of the shareholder and not in the account of the assessee—U had invested in the share capital through cheque except for a small sum which was returned to her—Her bank account shows several entries, both credit and debit, which have no relation with the amount invested with the assessee-company—Merely because she has not submitted her returns after the asst. yr. 1984- 85, it cannot be said that she was not assessed to tax—Though V has not been shown to be assessed to tax, he had made major part of investments towards share capital through cheques and his identity is not doubted—Accordingly, share capital advanced by U and V is also to be accepted as genuine—Therefore, no addition of share capital money could be made in the hands of the assessee-company. 11. Without prejudice to above this is to submit that the share application money cannot be treated as income of the assessee. Reliance is placed in following decisions: -

ii) CIT vs. Steller Investment Ltd. (200) 251 ITR 263 (SC) Even if the subscribers to the increased share capital of assessee-company were not genuine, the amount could not be regarded as undisclosed income of the assessee-company.

iii) Commissioner of Income Tax Vs. Bhaval Synthetics (Raj HC) (2013) 84 DTR 0449 (Raj) Held that even in case of doubt about subscribers to increased share capital, amount of share capital could not be regarded as undisclosed income of company—Amount referable to share application could not be attributed to assessee and could not be assessed in its hands—Appeal dismissed

iv) Commissioner of Income Tax Vs. Akj Granites (P) Ltd. (Raj HC) (2008) 301 ITR 0298 held that in respect of share applications received from different places accompanied with share application money, no presumption can be drawn that same belong to the assessee and cannot be assessed in his hands as his undisclosed income unless some nexus is established that share application money for augmenting the investment in business has flown from assessee’s own money—No substantial question of law arises—Barkha Synthetics Ltd. vs. Asstt. CIT (2005) 197 CTR (Raj) 432 followed.

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

In view of the above submission this is to submit that the addition made by ld. AO is unjustified and deserve to be deleted……”

‘’3.2.2 I have considered assessee's submission and carefully gone through assessment order. I have also taken a note of factual matrix of the case as well as applicable case laws relied upon. I have already given a detailed findings in para 2.1.4.7 wherein total of Rs. 8,71,97,727/- has been sustained in the hands of M/s. . Motisons Global Pvt. Ltd, M/s. Motisons Entertainment Pvt. Ltd, M/s. Motisons Buildtech Pvt. Ltd and M/s. Shivansh Buildtech Pvt. Ltd, details of which are as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Shivansh 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Buildcon Pvt. Ltd 94,14,07,100 8,71,97,727 85,42,09,373

In view of the above facts and circumstances of the case as discussed above, addition of Rs.36,12,81,873/- made on a/c of bogus share capital in the hands of M/s. Motisons Global Pvt. Ltd is hereby deleted. Assessee gets relief in Gr No. 2 & 3.’’

Para 2.1.4.7 reads of ld. CIT(A)’s order as under:-

‘’2.1.4.7 In view of the above findings, it is also seen that this cash /DD was deposited at 4th Channel of source/ stage. This money came to the hands of some of appellant companies through the six companies assessed in Jaipur. However, on perusal of written submissions and compliance to show cause letter, it is also seen that the assessee has not controverted the facts narrated by Shri Santosh Choube, Shri Rajesh Kr Singh and Shri Ajit Sharma and also could not satisfactorily explain the reasons of cash deposits made to those accounts. Therefore, duly considering those facts as evidences (both documentary & oral) gathered during search and & Post- search operation, addition to the extent of Rs. 8,71,97,727/- is sustained and balance is deleted, details given as under:-

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

Ltd Godawari 769/14-15 2010-11 2,00,00,000 - 2,00,00,000 Estates Pvt. Ltd Godawari 768/14-15 2012-13 10,30,00,000 - 10,30,00,000 Estates Pvt. Ltd Bholenath 770/14-15 2009-10 2,90,00,000 - 2,90,00,000 Real Estates Pvt. Ltd. Rainbow 757/14-15 2009-10 2,00,00,000 - 2,00,00,000 Buildcon Pvt. Ltd Shivansh 771/14-15 2012-13 90,00,000 3,50,000 86,50,000 Buildcon Pvt. Ltd 94,14,07,100 8,71,97,727 85,42,09,373

It is pertinent to mention here that M/s. Mayukh Vinimay Pvt.Ltd received share application of Rs. 10,54,95,000/- in AY 2009-10 which was added as income of M/s.Mayukh Vinimay Pvt. Ltd in A.Y. 2009-10. Thereafter in subsequent years the part of the funds owned by this company was invested in the companies under appeal as under:-

In view of aforementioned findings, now additions made by the AO are being discussed with respect to grounds of appeal raised by the respective assessee in para below.’’

ITA No. 388/JP/2017 M/s. Motisons Global Pvt.Ltd. Jaipur vs ACIT, Central Circle-2, Jaipur

4.4 During the course of hearing, the ld. DR supported the order of the

AO and submitted that the order of the ld. CIT(A) may be set aside.

4.5 To this effect, the ld.AR of the assessee filed the following written

submission praying therein to dismiss the appeal of the department.

‘’2.03.1.2 Submission of assessee:- The facts and circumstances of the issue raised in the departmental appeal for the AY 2012-13 under ground No 1 are exactly similar to Ground No 1 for AY 2009-10 in ITA No 486/JP/2017. The assessee has made detailed submission in AY 2009-10 for ITA No 486/JP/2017. In order to avoid repetition, we pray your honor kindly to consider the submission made for ITA No 486/JP/2017 for AY 2009-10 under para 2.01.2 above as also made for AY 2011-12 under Ground No 1 of ITA No 488/JP/2017.

4.6 We have heard the rival contentions and perused the materials