LAWS(MAD)-2005-9-171

ASHOK KUMBHAT, PARTNER J M KHUMBHAT AND CO Vs. UNION OF INDIA, MINISTRY OF FINANCE, REP BY SECRETARY MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS, GOVERNMENT OF INDIA AND CENTRAL BOARD OF DIRECT TAXES GOVERNMENT OF INDIA MINISTRY OF FINANCE DEPARTMENT OF REVENUE REP BY ITS SECRETARY

Decided On September 10, 2005

Ashok Kumbhat, Partner J M Khumbhat And Co Appellant

V/S

Union Of India, Ministry Of Finance, Rep By Secretary Ministry Of Law, Justice And Company Affairs, Government Of India And Central Board Of Direct Taxes Government Of India Ministry Of Finance Department Of Revenue Rep By Its Secretary Respondents

JUDGEMENT

(1.) This petition coming on for orders upon perusing the petition and the affidavit filed in support thereof and upon hearing the arguments of V. S. JAYAKUMAR Advocate for the petitioner the court; made the following order :-

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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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