(1.) THE following two questions are referred to this court by the Income -tax Appellate Tribunal at the instance of the Revenue under section 256(1) of the Income -tax Act, 1961 :
(2.) IN Sunil Siddharthbhai v. CIT : [1985]156ITR509(SC) the Supreme Court has held (headnote) :
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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