Mukherjee, J. - (1.) This is an appeal against judgment and order dated October 4,1999 passed by the Income- Tax Appellate Tribunal. 'B' Bench, Calcutta, in Income Tax Appeal Nos. 1259-1260 (Cal) of 1995 relating to assessment years 1990-1991 and 1991-1992.
(2.) The aforementioned appeals were heard analogously and the Appellate Tribunal, inter alia, held that the interest earned by the assessee by investing surplus fund of the business in short-term deposits was income from other sources and not business income.
(3.) The assessee was carrying on business of growing tea leaves by agricultural process in its own tea gardens in the States of Assam and West Bengal as, also, was manufacturing black tea out of the said green tea leaves grown in its tea gardens as well as acquired from other growers and selling the same both in the domestic and in the international markets.;