(1.) AT the instance of the Revenue, the Tribunal Delhi Bench-E has referred under S. 256(1) of the IT Act, the following question for the opinion of this Court :
(2.) WE have heard learned counsel for the parties.
(3.) THE reference stands disposed of with 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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