M/S. SAAHAS WASTE MANAGEMENT PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 6(1)(1), BANGALORE

The assessee has filed this appeal challenging the order passed by the Ld. CIT(A) confirming the addition made by the A.O. u/s 56(2)(viib) of the Income-tax Act,1961 ['the Act' for short] amounting to Rs.85,20,036/- for assessment year 2016-17.

We heard the parties and perused the record. During the year under consideration, the assessee had issued 2643 nos. of preference shares having a face value of Rs.2,225/- each at a premium of Rs.3,874.42 per preference share. Accordingly, the M/s. Saahas Waste Management (P) Ltd., Bangalore

The Ld. A.R. submitted that DCF method is one of the recognized methods of share valuation and the A.O. was not justified in rejecting the same without finding fault with the workings furnished by the assessee. He submitted that an identical issue was examined by the coordinate bench of the Tribunal in the following cases: a) Innoviti Payment Solutions (P) Ltd. Vs. ITO, Bangalore (2019) 102 taxmann.com 59 (Bangalore – Trib.) b) Valencia Nutrition Ltd. Vs. Deputy Commissioner of Income- tax (2020) 120 taxmann.com 238 (Bangalore – Trib.)

The Ld. A.R. submitted that in both the above said cases, the decision rendered by Hon’ble Bombay High Court in the case of Vodafone M.Paisa 92 taxmann.com 73 was followed and the issue was restored to the file of A.O. with the direction to examine the issue afresh under DCF method only.

The Ld. A.R. also submitted that the assessee is a “Startup company”. The CBDT, vide notification No.13/2019 dated 5.3.2019 and consolidated circular No.22/2019 dated 30.8.2019, has exempted startup companies from application of provisions of section 56(2)(viib) of the Act. Accordingly, he submitted that the impugned addition made by the A.O. is against the circular issued by CBDT and hence liable to be deleted.

On the contrary, the Ld. D.R. submitted that the matter may be restored to the file of the A.O. for examining the same afresh in view of the decision rendered by coordinate bench in the case of Innoviti Payment Solutions Pvt. Ltd. (supra). With regard to the claim of status of the company being “startup company”, the Ld. D.R. submitted that the assessee has not furnished any document in support of the said claim.

In the rejoinder, the Ld. A.R. agreed that he will furnish relevant documents before the bench within a week.

We heard the rival contentions and perused the record. As per the decision rendered by the coordinate bench in the case of Innoviti Payment Solutions (P) Ltd. Vs. ITO, Bangalore (supra), this matter needs to be restored to the file of the A.O. for examining it

However, the Ld. A.R. has submitted that the assessee is a startup company and hence it is exempted from the application of provisions of section 56(2)(viib) of the Act. However, till date, the assessee has not furnished any document in support of the said submissions. However, since the matter requires to be set aside to the file of the A.O., the assessee may furnish the required documents before the A.O. if it seeks to claim exemption from application of provisions of section 56(2)(viib) of the Act.

In view of the forgoing discussions, we set aside the order passed by Ld.CIT(A) and restore the issue to the file of the A.O. for examining it afresh.