(1.) THIS reference made at the instance of the revenue, raises the following questions:
(2.) WHETHER the direction given to the Income-tax Officer at this stage that the said allowance may be granted to the assessee, on production of the books before the Income-tax Officer, is justified?
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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