(1.) THE Revenue is aggrieved by the setting aside of penalties imposed under the provisions of Sections 76, 77 and 78 of the Finance Act, 1994 by the lower appellate authority, who has however upheld the service tax together with interest against the Respondents.
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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