Expenditure-Tax Act, 1987

22. Appeals to the Commissioner (Appeals)

(1) Any person objecting to the amount of expenditure-tax for which he is assessed by the ¹⁶[Assessing] Officer, or denying his liability to be assessed under this Act, or objecting to an order levying penalty under this Act, may appeal to the Commissioner (Appeals).

²⁷ [(2) Every appeal shall be in the prescribed form and shall be verified in the prescribed manner²⁸ and in respect of appeals filed on or after the lst day of October, 1998, shall be accompanied by a fee of two hundred and fifty rupees.]

(3) Any appeal shall be presented within thirty days of the receipt of the notice of demand relating to tax, interest or penalty under this Act:

Provided that the Commissioner (Appeals) may admit an appeal after the expiration of the said period if he is satisfied that the appellant had sufficient cause for not presenting it within that period.

(4) The Commissioner (Appeals) shall hear and determine the appeal and, subject to the provisions of this Act, pass such orders as he thinks fit and such orders may include an order enhancing the assessment or penalty:

Provided that an order enhancing the assessment or penalty shall not be made unless the person affected thereby has been given a reasonable opportunity of showing cause against such enhancement.

²⁹ [(4A) In every appeal, the Commissioner (Appeals), where it is possible, may hear and determine such appeal within a period of one year from the end of the financial year in which such appeal is filed under sub-section (1).]

(5) The procedure to be adopted in the hearing and determination of the appeals shall, with any necessary modification, be in accordance with the procedure applicable in relation to income-tax.

Back

Index

Next