(1.) - The question referred to us is :
(2.) WHETHER the decision of the Assistant commissioner that Rs. 11,775 is not deductible in arriving at the profits of the petitioners business is correct in law.
(3.) IN Smith & son v. Moore (1921) 2 A.C. 13, LORD SUMNER says :
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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