(1.) ISSUE notice. Sh. Kamal Nijhawan, Sr. Standing Counsel accepts notice. The substantial question of law urged is as follows:
(2.) THE appellant had succeeded in its appeal before the Commissioner of Customs.
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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