129. Appeal to Commissioner of Income-tax (Appeals).
(1)An assessee aggrieved by any assessment order made by the Assessing Officer under section 121 or any order under section 122, or denying his liability to be assessed under this Chapter, or by an order imposing penalty under this Chapter, may appeal to the Commissioner of Income-tax (Appeals) within thirty days from the date of receipt of the order of the Assessing Officer.(2)An appeal under sub-section (7) shall be in such form and verified in such manner as may be prescribed and shall be accompanied by a fee of one thousand rupees.(3)Where an appeal has been filed under sub-section (1), the provisions of sections 43 of 1961. 249 to 251 of the Income-tax Act, 1961, shall, as far as may be, apply to such appeal.
