- (1.) HEARD Sri Kunwar Saxena, learned counsel for the revisionist and learned Standing Counsel for the respondents.
(2.) ALL these trade tax revisions, filed under Section 11(7) of U.P. Trade Tax Act, 1948 (hereinafter referred to as the "Act, 1948") involve common questions of law and fact, and, therefore, as requested and agreed by learned counsel for the parties, have been heard together and are being decided by this common judgment.
(3.) THE disputed year of assessments in these revisions are 1989 -90 (U.P.), 1989 -90 (Central), 1990 -91 (U.P.) and 1990 -91 (Central). The revisionist -applicant, M/s Super Fashion Fasteners Pvt. Ltd. Industrial Estate, Partapur, Meerut (hereinafter referred to as the "assessee") is a Company engaged in business of manufacturing and sale of Nylon Polyester and Zip Fasteners. Being a new unit, it claimed exemption under Section 4 -A of Act, 1948 for a period of five years commencing from 04.09.1989, the date of first sale. According to assessee, date of production was 01.09.1989. The exemption application was rejected by Divisional Level Committee, Meerut vide order dated 10.03.1992.;