INDAG RUBBER LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) The Assessee entered into an agreement on 24th July, 1991 with the Rajasthan State Road Transport Corporation for supply of cold process retreading plant and retreading material for retreading the old tyres of the buses of the Corporation.

(2.) Some disputes arose between the Assessee and the Corporation with the result that they were referred to the Chairman of the Corporation for arbitration.

(3.) On 4th April, 1997, the Chairman gave his Award but since that was not acceptable to the Assessee, objections were filed under Sections 30 and 33 of the Arbitration Act, 1940 before the District Judge, Jaipur.