Gretta Joffy, Chittattukara vs. ITO Ward 1 & Tps, Guruvayoor
In the result, the appeal filed by the assessee stands dismissed
ITA 734/COCH/2025[2017-18]Status: DisposedITAT Cochin20 Nov 2025AY 2017-18
Bench: Shri Inturi Rama Rao, Am Assessment Year: 2017-18 Gretta Joffy .......... Appellant Vadukkoot Kooriyal House, Elavally Chittattukara, Thrissur 680511 [Pan: Avwpg3387P] Vs. Ito, Ward -1 & Tps, Guruvayoor .......... Respondent Assessee By: Shri Preetha Shenoy, Ca Revenue By: Smt. Leena Lal, Sr. D.R. Date Of Hearing: 06.11.2025 Date Of Pronouncement: 20.11.2025 O R D E R This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 29.12.2023 For Assessment Year (Ay) 2017-18. 2. Brief Facts Of The Case Are That The Appellant Is An Individual Carrying On The Business Of Running Petrol Pump Under The Name & Style Of “Koorial Fuels”. No Regular Return Of Income For Ay 2017- 18 Was Filed By The Appellant. Therefore, The Ao Issued Notice U/S. 142(1) Of The Income Tax Act, 1961 (The Act) On 15.01.2018 Calling Upon The Appellant To File The Return Of Income. In Response To The Notice U/S. 142(1), The Appellant Filed Return Of Income Disclosing
For Appellant: Shri Preetha Shenoy, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 142(1)Section 144
…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM Assessment Year: 2017-18 Gretta Joffy .......... Appellant Vadukkoot Kooriyal House, Elavally Chittattukara, Thrissur 680511 [PAN: AVWPG3387P] vs. ITO, Ward -1 & TPS, Guruvayoor .......... Respondent Assessee by: Shri Preetha Shenoy, CA Revenue by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 06.11.2025 Date of Pronouncement: 20.11.2025 O R D E R This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 29.12.2023 for Assessment Year (AY) 2017-18. 2. Brief facts of the…
