(1.) THE respondent, though served, has not chosen to appear in person, or through Counsel.
(2.) HAVING heard Counsel for the Revenue, we are satisfied that a question requiring our consideration does arise.
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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