KEMWELL BIOPHARMA PRIVATE LIMITED,BANGALORE vs. DCIT, CENTRAL CIRCLE-2(3), BANGALORE

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ITA 2398/BANG/2025Status: DisposedITAT Bangalore30 March 2026AY 2015-162 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee submitted a memo stating they no longer wished to pursue the appeals. In view of this submission, the Tribunal treated both appeals as withdrawn.

What were the facts?

The assessee, M/s. Kemwell Biopharma Private Limited, filed appeals for Assessment Years 2015-16 and 2016-17 against orders passed by the CIT(A). The appeals were against assessment orders passed under section 143(3) r.w.s. 153A and section 143(3) of the Act.

What were the issues?

Whether the assessee's appeals against the assessment orders should be dismissed as withdrawn based on their submission.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH: BANGALORE

Before: SHRI PRASHANT MAHARISHI, VICE – & SHRI KESHAV DUBEY

For Appellant: Ms. Shivangi, Advocate, Shri Shivananda H Kalkere, CIT

2399/Bang/2025 for Assessment Year 2015-16 and 2016-17 filed by M/s. Kemwell Biopharma Private Limited against the Appellate Order passed by the Commissioner of Income Tax (Appeals) – 15, Bengaluru (the Ld. CIT(A)) dated 26.08.2025 wherein the Appeal filed by the Assessee for Assessment Year 2015-16 against Assessment Order passed u/s. 143(3) r.w.s. 153A of the Act passed by Assistant Commissioner of Income Tax, Central Circle – 2(3), Bengaluru (the Ld. Assessing Officer) on 12.12.2017 and for Assessment Year 2016-17 u/s. 143(3) of the Act dated 12.12.2017 passed by the Ld. Assessing Officer were dismissed.

ITA Nos. 2398-2399/Bang/2025

2.

When the Appeals were called for hearing, the Assessee submitted a memo dated 06.03.2016 wherein the Counsel of the Assessee submitted a letter stating that the Assessee does not want to pursue the above Appeals. Hence, same may be treated as withdrawn.

3.

In view of the above facts, both the Appeals filed by the Assessee are treated as withdrawn and hence dismissed.

Order pronounced in the open court on 30th March, 2026.

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