(1.) On an application under Section 256(1) of the IT Act, the Tribunal has referred the following questions for our opinion :
(2.) Heard learned counsel for the parties.
(3.) We have considered similar question in the case of CIT v. Mangalam Cement Ltd (DB IT Ref. No. 10/1999)
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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