KEMFIN SERVICES PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(3), BENGALURU
What did the Tribunal hold?
The assessee's advocate filed a letter withdrawing all the pending appeals before the tribunal. Consequently, the tribunal dismissed all seven appeals as withdrawn.
What were the facts?
The assessee, Kemfin Services Private Limited, filed seven appeals against the assessment orders for Assessment Years 2010-11 to 2016-17. The appeals were filed after the Commissioner of Income Tax (Appeals) dismissed the assessee's earlier appeals.
What were the issues?
The primary issue was the withdrawal of the appeals by the assessee. No substantive legal issues were adjudicated upon.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE
Before: HON’BLE SHRI PRASHANT MAHARISHI & HON’BLE SHRI KESHAV DUBEY
आदेश / ORDER
PER BENCH
ITA Nos.398 to 404/BANG/2026 filed by KEMFIN SERVICES PRIVATE LIMITED (the Assessee/Appellant) against the order of Ld. Commissioner of Income Tax (Appeals)-15, Bengaluru dated 24-Nov-2025 for the Assessment Years 2010-11 to
ITA 398 to 404/BANG/2026 KEMFIN SERVICES PRIVATE LTD.
2016-17 wherein the appeals filed by the assessee against the assessment order passed by ACIT, Central Circle 2(3), Bengaluru were dismissed.
At the time of hearing today, the ld. Advocate, Ms. T H M Sahana on behalf of Kutsa Legal, Advocates, filed a letter withdrawing all these appeals. In view of this, all the 7 appeals filed by the assessee are dismissed as withdrawn.
Order pronounced in the open court on 28.042026.
Sd/- Sd/-
KESHAV DUBEY PRASHANT MAHARISHI JUDICIAL MEMBER VICE PRESIDENT
Bangalore Dated: the 28th April, 2026. Copy to: 1 KEMFIN SERVICES PRIVATE LIMITED, B-02, 2ND FLOOR, JAIN HEIGHTS SOLUS-01, 1ST CROSS J C ROAD, BENGALURU, BENGALURU-560027, KARNATAKA 2 DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BMTC BUILDING, 80 FEET ROAD, 6TH BLOCK, KORAMANGALA, BANGALORE-560095, KARNATAKA 3 THE PCIT / CIT 4 THE CIT(APPEALS) 5 THE D.R., ITAT, BANGALORE BENCH ’A’
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