Loading judgment…
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.
Held
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 In view of this submission, the Tribunal treated both appeals as withdrawn.
Key Issues
Whether the assessee's appeals against the assessment orders should be dismissed as withdrawn based on their submission.
Sections Cited
143(3), 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
and 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
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 Hence, same may be treated as withdrawn.
In view of the above facts, both the Appeals filed by the Assessee are treated as withdrawn and hence dismissed.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.