(1.) THE following question has been referred at the instance of the Revenue :
(2.) IN view of the decision in CIT v. R. Dhandayutham [1978] 113 ITR 602 (Mad), the question will have to be answered in the affirmative and in favour of the assessee and it is answered accordingly. 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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