NITIN PAHADIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an appeal filed by the assesses under Section 260a of the IT Act against a common order, dt. 7th Sept. , 2001 (Annex. P-2), passed by Tribunal in ITA No. 253/ind/1996 and ITA No. 512/ind/1996. The appeal was admitted for final hearing on following substantial question of law : Whether the payments made to the agriculturists in the facts and circumstances of the case, would fall under Section 69c of the IT Act ?

(2.) IN order to appreciate the issue involved, few relevant facts need to be mentioned.

(3.) THE appellant-an assessee is a proprietor of one concern known as Mahavir Ginning Factory at Kukshi. He is engaged in the business of ginning. In his manufacturing activity, the appellant is required to purchase cotton.