AUTHORGEN TECHNOLOGIES PVT. LTD.,MOHALI vs. ITO, WARD 6(1), CHANDIGARH

In ITA No. 171/Chd/2021, the assessee has raised the following grounds of appeal:

In ITA No. 212/Chd/2023, the assessee has raised the following grounds of appeal:

At the outset, it is noted that there is delay in filing the appeal by the Assessee against the order passed by the Ld. Pr. CIT under section 263 dt. 23/03/2021. The appeal has been filed by the assessee on 05/07/2021 after a delay of 44 days as pointed out by the Registry. In this regard, the assessee in its application has submitted that the reasons for not filing the appeal within stipulated time period was due to the second wave of COVID-19 pandemic in the country at the relevant point in time whereby nationwide lockdown was imposed which has resulted in delay in filing the present appeal. Further, reliance was also placed on the decision of Hon’ble Supreme Court wherein the period of limitation has been extended. It was accordingly submitted that the delay in filing the present appeal is beyond the control of the assessee and hence there was a reasonable cause for the delay and the same may be condoned and the appeal be admitted to be heard on merits of the case.

The Ld. DR is heard, who has not raised any specific objection.

After hearing both the parties and considering the material available on the record, we find that there was a reasonable cause for the delay in filing the present appeal due to COVID-19 pandemic, hence, the delay is hereby condoned and the appeal of the assessee is admitted for adjudication.

Briefly the facts of the case are that the assessee filed its return of income on 28/11/2015 declaring a loss of Rs. 29,47,80,832/-. Subsequently, the case of the assessee was selected for complete scrutiny under CASS and one of the reasons for complete scrutiny was to examine matter relating to large share premium amount received by the assessee company during the financial year relevant to impugned assessment year. Subsequently, after issuance of notice and calling for the information and submissions from the assessee, the assessment proceedings were completed and assessed income was determined by the AO at a loss of Rs. 20,99,12,982/- by making an adjustment on account of transfer pricing amounting to Rs. 8,21,51,007/-, addition on account

1 The assessee company thereafter carried the matter in appeal before the Ld. CIT(A) by filing an appeal on 23/01/2019. In the meantime, before the appeal could be taken up for adjudication by the ld CIT(A), the assessee opted for Vivad Se Vishwas (VSV) Scheme 2020 and filed Form No. 1 on 29/01/2021 before the Competent authority. Thereafter after issuance of Form No. 3 dt. 09/02/2021 by the Competent authority, the assessee informed the same to the Ld. CIT(A) and the Ld. CIT(A) granted leave to the assessee to withdraw its appeal against the adjustment and other matters relating to disallowances so made by the AO while passing the assessment order passed under section 143(3) and accordingly, the appeal so filed by the assessee was treated as withdrawn and dismissed by the ld CIT(A) vide order dated 05/03/2021. 7.2 The assessment records were, subsequently, called for and examined by the Ld. Pr. CIT and a show cause u/s 263 dt. 10/03/2021 was issued to the assessee company. In the show cause, the Ld. Pr. CIT has stated that basis perusal of the assessment records and in particular, reasons for selection of case for scrutiny, the notice issued by the AO under section 142(1) dt. 14/06/2017 and questionnaire of even date wherein the AO requisitioned the detail of share capital issued during the year and in response to which, the assessee furnished the information, it is noted that the company has received share premium amounting to Rs. 8,99,63,752/- on issuance of 24,28,827/- Compulsorily Convertible Preference Shares (CCPS) at an premium of Rs. 37.04 per share from non-resident companies based out of Netherlands and Mauritius, during the Financial Year 2014-15 relevant to Assessment Year 2015-16. The Ld. Pr. CIT further stated that on examination of records, it is observed that the method adopted to arrive at the face value of more than Rs. 10/- per share or the valuation report to substantiate the Fair Market Value (FMV) adopted by the company or such other document to confirm the claim were not furnished during the assessment proceedings. Therefore, the identity, genuineness and credit worthiness of the person / companies from whom the assessee received share capital and premium had not been established. It was accordingly held that the order so passed by the AO under section 143(3) r.w.s. 144C(1) is prima facie erroneous and prejudicial to the interest of the Revenue and the assessee was asked to show cause as to why the order may not be revised under the provisions of Section 263 of the Act. In response, there was no reply/ submissions from the assessee company, thereafter, another notice dt. 17/03/2021 was issued to the assessee company and in response, the assessee company submitted that amount towards share capital is received from foreign parties / non residents i.e; companies registered in Netherlands & Mauritius and these transactions are duly governed and monitored by RBI and all necessary FEMA compliances have been done by the assessee company along with compliances made before the