(1.) WE have heard Ms.Paurmi Sheth, learned counsel appearing for appellant.
(2.) THE questions proposed as substantial questions of law in this tax appeal are as under:
(3.) ACCORDINGLY, this Tax Appeal is dismissed.
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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