(1.) THE question referred to us under section 27 of the Wealth-tax Act, 1957, read thus :
(2.) THESE questions are to be answered in the affirmative and against the Revenue following the decision of this court rendered in CWT v. S. Jindal [1992] 194 ITR 539.
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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