BLP VAYU (PROJECT-1) P.LTD,GURGAON vs. PR.CIT , GURGAON

The assessment records of the aforesaid assessee company for the A.Y. 2014-15 were examined. On perusal of the assessment records, it was noticed that the case was selected under scrutiny through CASS with the reasons "Large Share premium received during the year". During the year under consideration, the assessee company has issued total 513978 share @ Rs. 1284.10/- per share to various parties against the face value of Rs. 10/- each and received share premium to the tune of Rs. 65,18,59,370/-. During the course of assessment proceedings, the AO was required Yo examine the justification of share premium with regard to the FMV and the creditworthiness of the subscriber to whom the said shares have been allotted at a huge premium. It is observed that the AO failed to examine the same but completed the assessment, accepting the FMV of shares as submitted by the assessee. The FMV adopted by the assessee at huge premium of Rs. 1274.10/- is apparently on a higher side in view of the financial statement of the assessee.

Failure of the AO to examine the genuineness of the transactions, creditworthiness of the persons from which share premium has allegedly received and their identity rendered the assessment erroneous and prejudicial to the interest of the revenue.

You are, therefore, provided an opportunity to show cause as to why the assessment order passed by the ITO, Ward 1(3)Gurgaon, dated 15.12.2016 for the A.Y.2014-15 in your case should not be revised u/s. 263 of the Act. You are requested to attended my office on 18.12.2018 at 10:30 AM either in person or by representative duly authorized in writing on your behalf or produce or cause to be produced at the said time, any documents or any other evidence on which your rely in your support. In case of no reply/non-attendance as per above, it shall be assumed that your do not wish to say anything in the matter and the matter would be decided as per material available on record without any further notice/intimation to you. Yours faithfully,

As per the show cause notice, on the basis of perusal of case records the Pr.CIT observed that the assessee has issued 513978 shares @ Rs.1284.10 per share against the face value of Rs.10/- each and received a premium to the tune of Rs.65.48 crore. The case was selected for scrutiny for verification of large share premium received during the year. The Assessing Officer however in the course of the assessment has completed the assessment and accepted the Fair Market Value (FMV) of shares submitted by the assessee without carrying out examination on justification of the share premium and also the creditworthiness of the subscriber to whom shares have been allotted on such a huge premium. As per show cause notice, the Pr.CIT thus alleged that the failure of the Assessing Officer to examine the genuineness of the transaction, creditworthiness of the persons from whom share premium have been received has rendered, the assessment erroneous and prejudicial to the interest of the Revenue.

The Pr.CIT did not find the reply of the assessee in response to the show cause notice to be satisfactory and concluded that the assessment order so passed is erroneous and prejudicial to the interest of the Revenue on the ground that the Assessing Officer has not pursued the inquiries to their logical end resulting in the assessment order erroneous and prejudicial to the interest of the Revenue. The Pr.CIT accordingly set aside the assessment order and directed the Assessing Officer to pass fresh assessment order after making thorough and detailed inquiries on the particular issue of issuance of shares at huge premium.

Aggrieved by the aforesaid action of the Pr.CIT, the assessee is in appeal before the Tribunal agitating the assumption of supervisory jurisdiction usurped by the Pr.CIT as well consequential order passed under Section 263 of the Act.

The ld. counsel for the assessee broadly reiterated its submissions made before the Pr.CIT and submitted that all relevant facts and evidences concerning the issue and allotment of shares and premium were placed before the Assessing Officer in pursuance of inquiries carried out under Section 142(1) of the Act in the course of assessment. The ld. counsel pointed out that the assessee company had issued 513978 shares only one entity and that too to ‘M/s. BLP Energy Pvt. Ltd.’ at a premium of Rs.1284.10 per shares having regard to the audited financial statement for F.Y. 2013-14. The aforesaid subscriber M/s. BLP Energy Pvt. Ltd. is 100% holding company and the shares have not been allotted to any third party investor. Delineating further, the ld. counsel referred to its reply dated 01.02.2019 placed before the Pr.CIT and submitted that the said amount of investment aggregating to Rs.66 crore was received by the assessee company in the preceeding Financial Year, i.e., F.Y. 2012-13 (A.Y. 2013- 14) in the form of share application money and the shares have been issued against such receipts in the subsequent year to the holding company resulting in securities premium amount of Rs.65,48,60,220/- being accounted for its books of account. The ld. counsel next submitted that while the share application money was received in preceding Assessment Year 2013-14 which was also subjected to scrutiny assessment under Section 143(3) of the Act, the compliance of Section 56(2)(viib) of the Act was also verified in the Assessment Year 2014-15 in question. Specific queries have been raised with regard to the aspects of the share premium and the concern expressed in the show cause notice of the Pr.CIT is thus totally unfounded. The ld. counsel thus submitted that the share application money was received in the preceding Assessment Year 2013-14 for which the allotment was carried out in the Assessment Year 2014-15 in question and most importantly, the shares were allotted to its 100% holding company and none else and therefore, there was no warrant to invoke the deeming fiction of Section 56(2)(viib) in the context of the case. It was thereafter submitted that the allotment have been carried out in tune with the valuation report towards calculation of fair market value of shares as per Rule 11UA(2)(b) of the Income Tax Rules. A copy of valuation report obtained in this regard was referred to and relied upon in respect of the case so made out. The ld. counsel thus submitted that requisite inquiries were diligently carried out by the Assessing Officer as warranted in the facts of the case and the Pr.CIT, on the other hand, has omitted to take note of the glaring facts of allotment of shares to its holding company carrying out substantial business in energy sector. It was thus alleged that the action of the Pr.CIT is perfunctory. The ld. counsel thus urged for cancellation of the revisional order and restoration of the stands of the Assessing Officer.

The ld. DR for the Revenue, on the other hand, referred to and relied upon the revisional order and submitted in furtherance that the Assessing Officer has failed to discharge its quasi judicial functions obligated under the statute and has perfunctorily accepted the position taken by the assessee without any meaningful inquiry. The ld. DR thus supported the action of the Pr.CIT and submitted that such blatant lack of inquiry has resulted in an erroneous order causing grave prejudice to the Revenue. It was submitted that the action of the Pr.CIT is covered by the wide amptitude of the revisional powers.

We have carefully and dispassionately considered the rival submissions and perused the revisional order and the assessment order together with other documents and material placed before us and adverted to. The Pr.CIT, in the instant case, has sought to cancel the assessment order on the pretext that large share premium received against allotment of shares have not been enquired into.

The Pr.CIT has controverted the propriety of assessment order on the ground that requisite inquiries have not been carried out with reference to the receipt of huge share premium on allotment of shares on the touchstone of Section 56(2)(viib) of the Act. The Pr.CIT also observed that the Assessing Officer has failed to examine the genuineness of the transaction of allotment of shares on the touchstone of Section 68 of the Act.

Preliminary enquiry, if undertaken, by Pr.CIT would have thus possibly changed the discourse in the present case.

As regards inquiry on the parameters of Section 68 is concerned, it is the case of the assessee that the money/credit has been entered in the books of the assessee in preceeding Assessment Year 2013-14 and therefore, Section 68 itself is not applicable qua AY 2014-15 in question. This notwithstanding, money has been received from holding company carrying substantial business activities and getting assessed year after year. On an enquiry from the Bench, the ld. counsel placed the assessment order dated 30.12.2019 passed by the Assessing Officer in pursuance of the impugned revisional order and submitted that the additions of Rs.65,48,60,220/- has been carried out under Section 56(2)(viib) of the Act by re-determining the Fair Market Value. The assessee thus contends that the Assessing Officer was thus also satisfied with the parameters of Section 68 of the Act towards such nature and source of such credits in the post revisional proceedings.

A revisional action of the Pr.CIT in the context of the facts of the case thus appears to be wholly unjustified and without meeting the jurisdictional requirement of Section 263 of the Act. We thus find wholesome merit in the plea of the assessee for cancellation of the revisional order and restoration of the order of the Assessing Officer. We do so accordingly.

In the result, the appeal of the assessee is allowed. Order pronounced in the open Court on 31/05/2023