(1.) THE revenue has preferred this appeal against the order passed by the Income Tax Tribunal following the order passed by the Tribunal earlier and dismissing the appeal filed by the revenue.
(2.) THE substantial questions of law which are raised in this appeal are as under:
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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