RAJES KUMAR, J. - (1.) PRESENT revision under Section 11 of the U.P. Trade Tax Act, 1948 (hereinafter referred to as 'the Act') is directed against the order of the Tribunal dated March 3, 2001 relating to the assessment year 1987 -88.
(2.) . At the instance of the Revenue following questions have been raised: A. Whether on the facts and in the circumstances of the case, the Trade Tax Tribunal is legally justified to hold that the tarbuj seeds sold by the dealer were exempt under Notification No. 7038 dated January 31, 1985 despite the honourable High Court has taken contrary view in the cases of Jagannath Prasad Raghunandan Prasad v. Commissioner of Sales Tax [1992] UPTC 716 and Deepak Brothers v. Commissioner of Trade Tax [2000] 16 NTN 144? B. Whether the Trade Tax Tribunal is legally justified to hold that the coconut powder is taxable as oil seeds despite the dealer has sold the coconut powder to the sweet meat makers who have used as it as dry fruit and this powder could not be used as oil seeds? C. Whether the Trade Tax Tribunal is legally justified to allow the exemption on the stock of Rs. 37,598 despite the dealer has failed to submit any evidence to prove his contention? Heard learned Counsel for the parties.
(3.) I have perused the order of Tribunal and the authorities below.;