SANJEEV PREMKUMAR SAGGI,AHMEDABAD vs. THE ITO, WARD-1(1)(3), AHMEDABAD

This appeal has been filed by the assessee, Shri Sanjiv Premkumar Saggi, against the assessment order passed under section 147 read with section 144B of the Income Tax Act for the assessment year 2015–16. During the course of proceedings, the assessee has filed an application seeking permission to withdraw the appeal on the ground that he has opted to resolve the dispute under the Direct Tax Vivad se Vishwas Scheme, 2024 (DVSVS-2024). In support of this request, the assessee has submitted that Form-1 has been duly filed under the said Scheme and a copy of the same has been placed on record as Annexure-A. It has further been submitted that Form-2 has been issued by the Department, indicating the amount payable/refundable under the Scheme, a copy of which has been furnished as Annexure-B.

In view of the above and considering the fact that the assessee has opted to settle the dispute through the DVSVS-2024, the appeal filed by the assessee is permitted to be withdrawn. Accordingly, the appeal is dismissed as withdrawn.

The D.R. for the Revenue stated that he has no objection to withdraw the appeal.

At the outset, we observe that the appeal is time barred by 103 days. The delay of 103 days is condoned on due consideration of facts of assessee’s case and owing to causing no perceptible prejudice to other side.

In view of the submission by the assessee, the appeal filed by the assessee stands dismissed as withdrawn. This Order pronounced in Open Court on 04/08/2025