AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 52 words
PER VIKAS AWASTHY, JUDICIAL MEMBER:
This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to as 'the CIT(A)') dated 11.09.2025, for AY 2016-17.
2.
The assessee in appeal has inter alia assailed validity of reopening of assessment.