³⁷Appeals to the Appellate Tribunal.

³⁸253. (1) Any assessee aggrieved by any of the following orders may appeal to the Appellate Tribunal against such order—

(a) an order passed by a ³⁹[Deputy Commissioner (Appeals)] ⁴⁰[before the 1st day of October, 1998] ⁴¹[or, as the case may be, a Commissioner (Appeals)] under ⁴²[***] ⁴³[section 154], ⁴⁴[***] section 250, ⁴⁵[section 271, section 271A or section 272A]; or

⁴⁶[(b) an order passed by an Assessing Officer under clause (c) of section 158BC, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132A, after the 30th day of June, 1995, but before the 1st day of January, 1997; or]

⁴⁷[(ba) an order passed by an Assessing Officer under sub-section (1) of section 115VZC; or]

(c) an order passed by a Commissioner ⁴⁸[under section 12AA ⁴⁹[or under clause (vi) of sub-section (5) of section 80G] or] under section 263 ⁵⁰[or under section 271] ⁵¹[or under section 272A] ⁵²[***] or an order passed by him under section 154 amending his order under section 263] ⁵³[or an order passed by a Chief Commissioner or a Director General or a Director under section 272A.]

(2) The Commissioner may, if he objects to any order passed by a ⁵⁴[Deputy Commissioner (Appeals)] ⁵⁵[before the 1st day of October, 1998] ⁵⁶[or, as the case may be, a Commissioner (Appeals)] under ⁵⁷[section 154 or] section 250, direct the ⁵⁸[Assessing] Officer to appeal to the Appellate Tribunal against the order.

(3) Every appeal under sub-section (1) or sub-section (2) shall be filed within sixty days of the date on which the order sought to be appealed against is communicated to the assessee or to the Commissioner, as the case may be :

⁵⁹[Provided that in respect of any appeal under clause (b) of sub-section (1), this sub-section shall have effect as if for the words “sixty days”, the words “thirty days” had been substituted.]

(4) The ⁶⁰[Assessing] Officer or the assessee, as the case may be, on receipt of notice that an appeal against the order of the ⁶¹[Deputy Commissioner (Appeals)] ⁶²[or, as the case may be, the Commissioner (Appeals)] has been preferred under sub-section (1) or sub-section (2) by the other party, may, notwithstanding that he may not have appealed against such order or any part thereof; within thirty days of the receipt of the notice, file a memorandum of cross-objections, verified in the prescribed manner, against any part of the order⁶³ of the ⁶⁴[Deputy Commissioner (Appeals)] ⁶⁵[or, as the case may be, the Commissioner (Appeals)], and such memorandum shall be disposed of by the Appellate Tribunal as if it were an appeal presented within the time specified in sub-section (3).

(5) The Appellate Tribunal may admit an appeal or permit the filing of a memorandum of cross-objections after the expiry of the relevant period referred to in sub-section (3) or sub-section (4), if it is satisfied that there was sufficient cause for not presenting it within that period.

⁶⁶[(6) An appeal to the Appellate Tribunal shall be in the prescribed form⁶⁷ and shall be verified in the prescribed manner and shall, in the case of an appeal made, on or after the 1st day of October, 1998, irrespective of the date of initiation of the assessment proceedings relating thereto, be accompanied by a fee of,—

(a) where the total income of the assessee as computed by the Assessing Officer, in the case to which the appeal relates, is one hundred thousand rupees or less, five hundred rupees,

(b) where the total income of the assessee, computed as aforesaid, in the case to which the appeal relates is more than one hundred thousand rupees but not more than two hundred thousand rupees, one thousand five hundred rupees,

(c) where the total income of the assessee, computed as aforesaid, in the case to which the appeal relates is more than two hundred thousand rupees, one per cent of the assessed income, subject to a maximum of ten thousand rupees,

⁶⁸[(d) where the subject matter of an appeal relates to any matter, other than those specified in clauses (a), (b) and (c), five hundred rupees:]

Provided that no such fee shall be payable in the case of an appeal referred to in sub-section (2) or a memorandum of cross-objections referred to in sub-section (4).

(7) An application for stay of demand shall be accompanied by a fee of five hundred rupees.]