(1.) IN this reference under s. 256(1) of the IT Act, 1961, the facts of the case are that the assessee moved an application
(2.)
(3.) THE question of law that has been framed for our consideration is as follows :
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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