Section 9 in Income-Tax (Appellate Tribunal) Rules, 1963
9. What to accompany memorandum of appeal - [(1) Every memorandum of appeal shall be in triplicate and shall be accompanied by two copies (at least one of which shall be a certified copy) of the order appealed against, two copies of the order of the Income-tax Officer, two copies of the grounds of appeal before the first appellate authority and two copies of the statement of facts, if any, filed before the said appellate authority.] [Substitued by the Income-Tax (Appellate Tribunal) Amendment Rules, 1984 (w.e.f. 1st April, 1984)]
(2)[ (i) In the case of appeal against the order of penalty, the memorandum of appeal shall also be accompanied by two copies of the assessment order;] [Inserted by the Income-tax (Appellate Tribunal) Amendment Rules, 1984 (w.e.f. 1st April, 1984)](ii)In the case of appeal against the assessment under section 143(3) read with section 144B, the memorandum of appeal shall also be accompanied by two copies of the draft assessment order and two copies of the Inspecting Assistant Commissioner's directions under section 144B ;(iii)In the case of assessment under section 143(3) read with section 144A, the memorandum of appeal shall also be accompanied by two copies of the Inspecting Assistant Commissioner's directions under section 144A ; and(iv)In the case of assessment under section 143 read with section 147, the memorandum of appeal shall also be accompanied by two copies of the original assessment order, if any.](3)[] [Sub-rule (2) renumbered as sub-rule (3), by the Income-tax (Appellate Tribunal) Amendment Rules, 1984 (w.e.f. 1st April, 1984)] The Tribunal may in its discretion accept a memorandum of appeal which is not accompanied by all or any of the documents referred to in sub-rule (1).[Explanation [Inserted by the Income-tax (Appellate Tribunal) Amendment Rules, 1987 (w.e.f. 1st August, 1987)] : For the purpose of this rule, "certified copy" will include the copy which was originally supplied to the appellant as well as a photostat copy thereof duly authenticated by the appellant or his authorised representative as a true copy.]
