(1.) THE relevant assessment year is 1990-91. The appeal is filed formulating the following substantial questions of law:
(2.) THE necessary facts as culled out from the statement of facts are as follows:
(3.) WE heard the counsel on either side and perused the materials on record.
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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