- (1.) Heard learned counsel for the p ies.
(2.) This appeal is directed against the judgment and order passed by the High Court in Trade Tax Revisions in exercise of its revisional jurisdiction under Section 11 of U.P. Trade Tax Act, 1948(hereinafter referred to as the "Act"). The order of the Tribunal dated 22nd April, 1996 relating to assessment years 1988-89 and 1989-90 was impugned in Revisions before the High Court.
(3.) The case of the appellant, who was the dealer is that it purchased burnt mobil oil and refined the same mobil oil, but the assessing authority levied tax on the said burnt mobil oil under Section 3-AAAA of the Act treating the said oil as "old discarded unserviceable store".;