CLEARMEDI HEALTHCARE PVT LTD,NEW DELHI vs. ACIT CIRCLE 6(1), NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH, ‘B’: NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA
per share worked out to Rs.240/-. The Assessing Officer noted that the
assessee issued shares on two dates i,e. 18.04.2012 & 21.12.2012 during
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the year under consideration. Rule 11UA as. it was applicable on
18.04.2012, provided for only one method of valuation ie. book value
method. The assessee submitted the valuation report dated 18.04.2012
issued by M/s Anand Dua & Associates, Chartered Accountants, thereby
the value of per share was determined at Rs.250.19 per share. The CA
computed the value per share on the basis of discounted cash flow
method. The discounted cash flow method of valuation of shares was
allowed to be used by Income Tax (15" Amendment) Rules, 2012 w.e.f.
29.11.2012. Therefore, the Assessing Officer held that assessee was not
entitled to use discounted cash flow method at the time of first issue of
shares i.e. 18.04.2012 for the purposes of section 56 of the IT Act, 1961.
The Assessing Officer observed that the valuation report recommended
the valuation of shares at Rs.250.19 per share when it issued 57,910
shares. But the assessee used this valuation report for entire number of
shares i.e. 1,50,775. The projections in the valuation were not found to be
relist as the capital of the Assessee was only Rs.5,79,100/-. There was
negative net worth of Rs.33,69,683/- as on 31.03.2012. The company
came into existence only on 08.10.2010 and was incurring losses. In the
light of above facts, the Assessing Officer issued a show cause notice to
the assessee to explain the valuation of the shares. The assessee
submitted before the Assessing Officer that both the investors had
agreement on a particular share holding ratio, therefore, parameters for
the valuation could not be different, one in the case of resident and other
in the case of non-resident. The assessee referred to the non
discrimination clause existing in Double Taxation Avoidance Agreement
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signed between India & UK and India & Italy. The assessee further
submitted that section 56(2)(viib) of the Act became applicable on the
amounts which were received after 01.04.2012. The allotment of shares
on 18.04.2012 was related to the amounts received in FY 2011-12. Hence,
the assessee argued that provisions of section 56(2)(viib) of the IT Act are
not applicable on the issue of shares on 18.04.2012. The assessee also
submitted that the validity of the valuation report was for whole of the
Financial Year 2012-13 as stated in the valuation report. The Assessing
Officer cannot step into the valuation based on future projections. The
other argument of the assessee was that section 56(2)(viib) of the IT Act is
not applicable to non-resident. It was submitted that the allotment was
made to non-resident i.e. Medipass Group and the resident Clearview
Healthcare Pvt. Ltd. simultaneously. The assessee company could not
discriminate between the two. The Assessing Officer issued notice us
133(6) of the IT Act to the valuer Anand Dua, CA, Prop. M/s Anand Dua &
Associates. In a query asked by the Assessing Officer, he informed the
Assessing Officer that the projections for period 2013 to 2018 were
provided by the management of Clearmedi Halthcare. His scope of work
was limited to compute price of equity shares as per the information
submitted by the management. It was clearly stated that no comments
are offered upon the accuracy, reliability and achievability of said
business projections.
The Assessing Officer considered the reply of the assessee company
and the report received from the valuation authority. The Assessing
Officer agreed that share premium received from non-resident was outside
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the purview of section 56(2)(viib) of the IT Act. However, the shares issued
to Clearview Healthcare Pvt. Ltd., Delhi was hit by the provisions u/s
56(2)(viib) of the IT Act. The non discrimination clause as mentioned by
the assessee was not applicable in the case of provisions us 56(2)(viib) of
the IT Act. The Assessing Officer was also of the view that non
discriminatory clause in the agreements between the countries relate to
actions by the state governments and not to the private parties. While
dealing with the submission of the assessee company that application
money was received in FY 2011-12, the Assessing Officer noted that the
money claimed by the assessee was lying as share application money as
on 31.03.2012. The shares were issued on 18.04.2012. The incident of
taxing the excess amount cannot arise before the act of allotment of
shares. Therefore, the applicability of section 56(2)(viib) of the IT Act has
to be examined with reference to the allotment of the shares and not the
receipt of the money in some other form. The Assessing Officer analyzed
the interest cost in the projected year and observed that after taking into
account the same the value of the shares could reduce to Rs.39.63 per
share in place of Rs.250/- per share valued by the auditor. The Assessing
Officer also examined the projected cash inflow and computed the value
per share in negative. Based on his computation the Assessing Officer
found that the whole of the premium @ Rs.250/- per share was based on
incorrect report. He has, therefore, added premium paid by Clearview
Healthcare Pvt. Ltd. amounting to Rs.1,84,70,0007- to the total income.
Upon assessee’s appeal, the Ld. CIT(A) confirmed the additions by
holding as under:-
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“7.3. I have considered the facts of the case carefully. I agree with the Assessing Officer that provisions of section 56(2)(viib) of the IT Act are applicable in respect of the shares issued after 01.04.2012. It is immaterial that the money in this respect was received prior to this period. The other important factor is that Rule 1IUA of IT Rules which existed on 18.04.2012 did not provide the use of alternative methods. The discrimination clause is not contained in section 56(2)(viib) of the IT Act. It is the Assessee who has to address such issues amongst the parties. I also find that the valuation report submitted by the valuer was not realistic at all. He admitted in his response to the Assessing Officer that the projections were taken as indicated by the management. In view of the above facts and in the circumstances, I confirm the addition made by the Assessing. Officer and dismiss the ground of appeal taken by the Appellant.” 6. Against the above order, the assessee is in appeal before us. We
have heard both the parties and perused the record.
The Ld. Counsel for the assessee contended that in group concern
of the assessee, this Tribunal has deleted the addition on a finding that
those very shares are sold in next financial year at much higher amount.
The submissions of the ld. Counsel for the assessee are as under:-
“As noted by this hon'ble ITAT in case of associate company M/s Clearview Heathcare Pvt Itd vs ITO Ward 6(2) Delhi IT 2222/DEL/2019 AY 2014-2015 where same/identical addition W/s 56(2)(viib) excessive Share premium was made same is deleted by hon'ble ITAT on principal aspect that : on 01/12/2014 (FY 2014-2015 AY 2015-2016) share of clearview healthcare pt ltd (who is investor in present company and is subject matter of addition u/s 56(2) (viib)) were sold to foreign investor Medipass SRL Italy @ 380.53 per share where while valuing shares of said company, valuation was made of shares of instant assessee company (being underlying investment in hands of clearview healthcare pt ltd) @, 615 /share which is more than double of instant valuation of share @ 250 per share; is accepted as valid ground to delete the addition made u/s 56(2) (viib) we refer to para 3 &5 of said order); notably seller of shares shashi baliyan (director of instant company) is assessed in India qua capital gains arising from said share sale @ 380.53 per shares.”
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Per contra, Ld. DR has relied upon the orders of the authorities
below.
The Tribunal in ITA No.2222/Del/2019, for Assessment Year 2014-
15 vide order dated 03.01.2020 has concluded as under:-
“5.2 Keeping in view of the facts and circumstances of the case and by applying the principles from the aforesaid decision and legislative intent behind insertion of section 56(2)(viib), I hold that addition made by Assessing Officer on account of alleged excess share premium is unjustified when those very shares are sold in next financial year at much higher amount after proper due diligence, that to a non resident buyer and further there is no case of unaccounted money being brought in garb of stated share premium, hence, addition made u/s 56(2)(vii) of the Act is hereby deleted.” 10. Upon careful consideration, we find that the order of the Ld. CIT(A)
was an ex-parte order. Moreover, the case law now referred was not put
up before the authorities below. Hence, in the interest of justice, we remit
this issue to the file of the Assessing Officer. The Assessing Officer shall
examine the issue afresh in the light of our observation hereinabove duly
verifying the factual veracity of the assessee’s submission.
In the result, this appeal of the assessee stands allowed for
statistical purposes.
Order pronounced in the open court on 22nd September, 2023.
Sd/- Sd/- [ANUBHAV SHARMA] [SHAMIM YAHYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Delhi; Dated: 22.09.2023. f{x~{tÜ f{x~{tÜ f{x~{tÜ f{x~{tÜ Copy forwarded to: 1. Appellant 2. Respondent 3. CIT
7 ITA No.2221/Del/2019
CIT(A) 5. DR Asst. Registrar, ITAT, New Delhi
