(1)In disposing of an appeal, the [* * *] [ Omitted by Act 21 of 1998, Section 65 (w.e.f. 1.10.1998).] [Commissioner (Appeals)] [ Inserted by Act 29 of 1977, Section 39 and Schedule V (w.e.f. 10.7.1978).] shall have the following powers-(a)in an appeal against an order of assessment, he may confirm, reduce, enhance or annul the assessment [* * *] [ Certain words omitted by Act 14 of 2001, Section 83 (w.e.f. 1.6.2001).];(aa)[ in an appeal against the order of assessment in respect of which the proceeding before the Settlement Commission abates under section 245-HA, he may, after taking into consideration all the material and other information produced by the assessee before, or the results of the inquiry held or evidence recorded by, the Settlement Commission, in the course of the proceeding before it and such other material as may be brought on his record, confirm, reduce, enhance or annul the assessment;] [ Inserted by Act 18 of 2008, Section 49 (w.e.f. 1.4.2008).](b)in an appeal against an order imposing a penalty, he may confirm or cancel such order or vary it so as either to enhance or to reduce the penalty;(c)in any other case, he may pass such orders in the appeal as he thinks fit.
