(1.) THE Revenue has filed this appeal against the order of the Tribunal dated 15. 5. 2002 made in I. T. A. No. 1537/mds/94.
(2.) THE appeal was admitted on the following substantial question of law:
(3.) THE material facts for the purpose of disposal of the appeal is as follows:
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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