(1.) We see no reason to interfere with the decision of the High Court (see 2000 242 ITR 302). Accordingly, the civil appeal is dismissed. There shall be no order as to costs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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