(1.) The question referred is whether the amount of Rs. 68,000/- was correctly brought to tax
(2.) Registrar will send a copy of this judgment under his signature and seal of the Court to the Income Tax Appellate Tribunal as required under S.66(5) of the Income Tax Act 1922.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN