Gajendragadkar, J.

1. The short question which arise in these appeals is whether the agricultural operations carried on by the two appellants respectively constitute an industry within the meaning of S. 2(j) of the Industrial Disputes Act. 1947 (No. 14 of 1947) (hereinafter called the Act). An industrials dispute raised by the workmen of the two respective appellants had been referred for adjudication by respondent No. 1 the State of Bihar, to an Industrial Tribunal under S. 10(1) of the Act. Both the appellants then moved the Patna High Court for an appropriate writ under Art 226 of the Constitution on the ground that the agricultural operations carried on by them did not constitute an industry under the Act and so, respondent No. 1 had no jurisdiction to make the impugned orders of reference under S. 10 of the Act. The High Court has repelled this contention and has held that the agricultural operations carried on by the appellants respectively constitute an industry, and so, the two impugned orders of reference are perfectly valid under S. 10. It is against these orders passed by the Patna High Court in the two petitions filed by the respective appellants that they have come to this Court by special leave; and the short question which falls for our decision is in regard to the applicability of S. 2(j) of the act to the appellants operations in question.

2. M/s Motipur Zamindari Co. (Pvt.) Ltd. which is the appellant in C. A. No. 31 of 1961 is a private limited company registered under the Indian Companies Act. It mainly produces sugar cane for sale to Motipur Sugar Factory Private Ltd., Motipur, Muzafarpur, in pursuance of an agreement under the provisions of the Bihar Sugar Factories Control Act, 1937, and the rules framed thereunder. It also produced wheat paddy and other articles for sale in the market either to the consumers or to wholesale dealers. Besides, it undertakes contract work of the Motipur Sugar Factory, such as maintaining tram-lines, maintaining weigh bridge at Paharchak, operating lake pumps, loading and unloading of canes and letting buildings on hire.

3. M/s Harinagar Cane Farm which is the appellant in C. A. No. 349 of 1962 had been purchased by the Harinagar Sugar Mills Ltd., in March, 1956 and since then is functioning as a department of the said Mills. It is a subsidiary concern of the Mills and a part of the organization of the Mills itself. Thus, the Mills through this section produces sugar for its own purpose. It is in the background of this character of the respective appellants that the question raised by the present appeals has to be determined.

4. Mr. Setalvad for the appellants contends that in determining the question as to whether S. 2(j) of the Act includes agricultural operations, it would be necessary to bear in mind certain general considerations. He concedes that the words used in S. 2(j), if they are liberally construed in their fullest amplitude, may perhaps be wide enough to include agriculture and agricultural operations; but he emphasises the fact that the legislative history for more than 50 years in this country shows that a sharp distinction is drawn between industry on the one hand and agriculture on the other. In this connection, he relies on the provisions of Art 43 of the Constitution which refers to workers classified as agricultural industrial or otherwise when it provides that the State shall endeavour to secure, by suitable legislation or economic organisation or in any other way, to all workers a living wage and other amenities specified in the said Article. The argument is when refering to workers, the Constitution has recognised a difference between agricultural workers on the one hand and industrial workers on the other. It is also pointed out that the same distinction is made in the relevant entries in the different Lists of the Seventh Schedule. Entries 14 and 18 in the State List, for instance, refer respectively to agriculture, including agricultural education and research, protection against pests and prevention of plant diseases, and land, that is to say, rights in or over land, land tenures including the relation of landlord and tenant, and the collection of rents; transfer and alienation of agricultural land; land improvement and agricultural loans; colonization whereas Entry 24 refers to industries subject to the provisions of Entries 7 and 52 of List 1. Reliance is also placed on Entry 22 in the Concurrent List which relates to Trade Unions; industrial and labour disputes. The argument is that agriculture has been left, in the main, to the jurisdiction of the State Legislatures and in doing so, a distinction has bee recognized between agriculture on the one hand and industry on the other. It is further suggested that where the legislature wants to include agriculture within the scope of its industrial legislation, it makes a specific and express provision in that behalf; and in support of this argument, reliance is placed on the provisos of S. 3 (19) of the Bombay Industrial Relations Act, 1946 (No XI of 1947). Section 3(19) which defines an industry, provides that industry means, inter alia, agriculture and agricultural operations. Mr. Setalvad, therefore, argues that if this broad distinction between agriculture and industry is borne in mind, it should not be difficult to exclude agricultural operations from the purview of S. 2 (j) of the Act. He has also asked us to take into account the fact that if we were to hold that all agriculture and agricultural operations fell within S. 2(j), it may have an incalculable impact upon the agricultural economy of this country. There is, no doubt, considerable force in this argument.

5. On the other hand, it has been urged by the respondents that it would be erroneous to suggest that the industrial law enacted by the Act intends to exclude from application of its beneficent provisions agriculture and agricultural operations. In support of this argument, reliance is placed on the provisions of the Minimum Wages Act (No. 11 of 1948). Section 2(g) of this Act defines "scheduled employment" as meaning an employment specified in the Schedule, or any process or branch of work forming part of such employment; and when we turn to Part II of the Schedule, it expressly provides employment in agriculture, that is to say, inter allia, in any form of farming, including the cultivation and tillage of the soil, dairy farming the production, cultivation, growing and harvesting of any agricultural or horticultural commodity. This shows that one of the important statutory enactments passed for the benefit of workers expressly includes within its purview workers employed in agriculture as defined in Part II of the Schedule.

6. Similarly, it is urged that where the legislature wants to exclude agriculture from the scope of industrial legislation, it sometimes takes care to make a specific provisions in that behalf; and this argument is sought to be supported by reference to S. 4 of the Australian Common wealth Conciliation and Arbitration Act. 1904, which defines an "industrial dispute" as meaning "a dispute in relation to industrial matters.....................extending beyond the limits of any one State including disputes in relation to employment upon State railway or to employment in industries carried on by or under the control of the Commonwealth or a State or any public authority constituted under the Commonwealth or a State; but it does not include dispute relating to employment in any agricultural , viticultural, horticultural, or dairying pursuit. " The argument that the word "industry" in its broadest connotation which is intended by Section 2(j) would include agriculture, and if the Legislature had intended that agriculture should be excluded from the scope of the said definition, it would have adopted the precedent of the Australian law while enacting S. 2(j). According to this argument the provisions of S. 3(19) of the Bombay Act are merely clarificatory and they indicate that the legislature made an express provision for including agriculture in order to avoid any doubt in the matter. The respondents, therefore, contend that there is no reason why the Court should limit or circumscribe the broad and wide meaning of the work "industry" as defined in S. 2(j).

7. The respondents also relied on the provisions contained in cl. (iii) of the explanation to S. 25A of the Act in support of the argument that agriculture must be deemed to be included within the meaning of S. 2(j). Section 25A occurs in Chapter V-A which deals with lay-off and retrenchment. It lays down that the provisions contained in Ss. 25C to 25E in the said Chapter will not apply to the industrial establishments specified by cls. (a) and (b) of S. 25A (1), and the explanation defines what an industrial establishment means in Ss. 25A, 25C, 25D and 25E. Clause (iii) of this explanation shows that the expression "industrial establishment" in the relevant provisions means a plantation as defined in cl. (f) of S. 2 of the Plantations Labour Act 1951 (69 of 1951). When we turn to the provisions of this section we find that a plantation means any plantation to which the said Act applies, either wholly or in part, and includes other establishments which it is unnecessary to refer Section 1, sub-sec. (4) indicates to what plantations the said Act applies. It is thus clear that the plantations to which the Plantations Labour Act, 1951 applies are expressly included within the expression "industrial establishment" as explained by the explanation to S. 25A of the Act. The arguments that this explanation indicates that agriculture of which plantations are a part, is not intended to be excluded from the operation of the Act.

8. In dealing with the present appeals, we do not propose to decide the large question as to whether all agriculture and operations connected with it are included within the definition of S. 2(j).As we have repeatedly emphasised, in dealing with industrial matters, industrial adjudication should refrain from enunciating any general principles or adopting any doctrinaire considerations. It is desirable that industrial adjudication should deal with problems as and when they arise and confine its decisions to the points which strictly arise on the pleadings between the parties. If in reaching any conclusion while dealing with the narrow aspect raised by the parties before it, industrial adjudication has to evolve some principle, it should and must, no doubt, attempt to do so, but in evolving the principle, care should be taken not to lay down an unduly general or broad proposition which may affect facts and circumstances which are not before industrial adjudication in the particular case with which it is concerned. Bearing in mind the importance of adopting this approach in dealing with industrial matters, we propose to deal with the narrow question as to whether agricultural operations carried on by the two appellants constitute an industry under S. 2(j) or not. There is not doubt that for carrying on the agricultural operations, the appellants have invested a large amount of capital and it is not disputed that the appellants have invested capital for carrying on their agricultural operations for the purpose of making profits. It is also common ground that the workmen employed by the appellants in their respective operations contribute to the production of agricultural commodities which bring in profit to the appellants. Therefore, even the narrow traditional requirements of the concept of trade or business are, in that sense, satisfied by the agricultural operations of the appellants.

9. What is more important in the present appeals is that the appellants are limited companies which have been formed, inter alia, for the express purpose of carrying on agricultural trade or business. We have noticed how the agricultural operations carried on by the appellants are within their objects and so, there is no difficulty whatever in holding that the said operations are organised by the appellants and carried on by them as a trade or business would be carried on by any trader or businessman. When a company is formed for the purpose of carrying on an agricultural operation, it is carrying on trade or business and a plea raised by it that this organised trade or business does not fall within S. 2(j) simply and solely for the reason that it is an agricultural operation, cannot be sustained. Incidentally, it may be relevant to refer to the fact that in resisting the argument urged by its workmen against the competence of Mr. Sinha to appear for it, the appellant Motipur Zamindari Co., Ltd., stated before the Tribunal that the Sugar Mills Association of which Mr. Sinha happens to be an office bearer is connected with the industry in which the Zamindari Co., is engaged, and so. Mr. Sinha had a right to represent the management of the appellant in the proceedings before the Tribunal. In other words, it is significant that the appellant expressly admitted that it was a part of the industry, the Association of which had employed Mr. Sinha as its office bearer. Apart from this aspect, however, we have no hesitation in holding that the High Court was right in coming to the conclusion that the agricultural operations carried on by the two respective appellants are an industry under S. 2(j).

10. Before we part with these appeals, we may refer to four decisions of this Court where this question has been considered. In D. N. Banerji v. P. R. Mukherjee, 1953 SCR 302 [LQ/SC/1952/85] at p. 307: (AIR 1953 SC 58 [LQ/SC/1952/85] at p. 60) this Court had occasion to examine the full significance and import of the words industry and industrial dispute as defined by S. 2(j) and (k) of the Act. It has been urged by the respondents that this decision supports their argument that S. 2(j) includes all agriculture and agricultural operations, and in support of this proposition, they have invited our attention to the statement in the judgment delivered by Chandrasekhara Aiyar J., where it is observed that the concept of industry in the ordinary non-technical sense applies even to agriculture horticulture, pisciculture and so on and so forth. We are not impressed by this argument. The context in which this sentence occurs shown that the Court was there dealing with the ordinary non-technical sense according to what is understood by the man in the street as the denotation of the word industry or business, and so, the observations made in that connection cannot be taken to amount to the broad and unqualified proposition that agriculture of all kinds is included in S. 2(j).The decision in that case was that disputes that might arise between municipalities and their employees in branches of work that can be said to be analogous to the carrying on of a trade or business, fall under S. 2(k) of the Act. It is in the light of this decision that the observations on which the respondents rely must be read.

11. In the State of Bombay v. The Hospital Mazdoor Sabha (1960) 2 SCR 866 [LQ/SC/1960/18] at p. 880: AIR 1960 SC 610 [LQ/SC/1960/18] at p. 616) this Court has had occasion to examine elaborately the implications of the concept of industry as defined by S. 2(j). But it may be point out that one of the considerations which weighed with this Court in dealing with the dispute raised by the appellant in that case was that in the First Schedule to the Act which enumerates industries which may be declared as public utility service under S. 2(a) (vi), three entries had been added by Act 36 of 1956. One of these was services in hospitals and dispensaries, and so, it was clear that after the addition of the relevant entry in the First Schedule it would not have been open to anybody to suggest that service in hospital does not fall under S. 2(j).

12. In The Ahmedabad Textile Industrys Research Association v. The State of Bombay, (1961) 2 SCR 480 [LQ/SC/1960/273] : (AIR 1961 SC 484 [LQ/SC/1960/273] ) this Court held that the activities of the Research Association amounted to an industry, because the manner in which the Association had been organised showed that the undertaking as a whole was in the nature of business and trade organised with the object of discovering ways and means by which member-mills may obtain larger profits in connection with their industries. In other words, though the work was one of research and in that sense of an intellectual type, it had been so organised as to form part of or a department of the textile industry itself. That is why it was held that the appellant in that case was an employer and his activity was an industrial activity within the meaning of S. 2(j).

13. On the other hand, the decision in the case of National Union of Commercial Employees v. M. R. Mehar, Industrial Tribunal, Bombay (1962) 2 SCA 587 : (AIR 1962 SC 1080 [LQ/SC/1962/66] ) was cited where this Court was called upon to consider whether the office of a solicitors firm was an employer and the work carried on in his office an industry under S. 2(j) : it was held that though the work of a solicitor is, in a loose sense, business, it could not be treated as an industry under S. 2(j) because the essential attribute of an industrial dispute was lacking in such a case; the essential basis of an industrial dispute, it was observed is that it is a dispute arising between capital and labour in enterprises where capital and labour combine to produce commodities or to render service and that could hardly be predicated about liberal profession like that of a Solicitor. A person following a liberal profession cannot be said to carry on his profession in any rational sense with the active co-operation of his employees, because it is well known that the man capital which a person following a liberal profession contributes is his special or peculiar intellectual and educational equipment. It is on these grounds that the Act was held to be inapplicable to a solicitors firm. We have referred to these decisions only to emphasise the point that this Court has consistently refrained from laying down unduly broad or categorical propositions in dealing with the somewhat difficult disputes which the definition contained in Section 2(j) raises before industrial adjudication. In the present case the dispute raised lies within a narrow compass and it is on that narrow basis that we have decided it.

14. In the result, the appeals fail and are dismissed with costs.

15. Appeals dismissed.