- (1.) Heard learned Counsel for the assessee Sri Kunwar Saxena and Sri V. K. Pandey for the State.
(2.) This revision has been filed by the assessee being aggrieved by the order of the Tribunal dated February 16, 2002 passed for the assessment year 1993-94. The question of law referred to is hereunder: (1) Whether, on the facts and in the circumstances of the case, the rejection of accounts book was justified ? (2) Whether, on the facts and in the circumstances of the case, the estimate of turnover was justified ?
(3.) The facts of the case are that the assessee was a 100 per cent export oriented unit, which had its manufacturing unit in the State of U. P. at NOIDA. The assessee purchased leather, which was the raw material for manufacture of leather garments from a shop at Karolbag, Delhi on May 12, 1993.;