(1.) This tax case (appeal), preferred by the Revenue against the order of the Tribunal, was admitted on the following substantial questions of law:--
(2.) Following the above judgment of this court, the tax case stands allowed. No costs.
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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