(1.) THIS is an appeal filed by the Revenue. Whether rebate on excise duty in terms of Notification No. 115/86 for increased use of certain specified raw materials is includible in the assessable value or not is an issue to be considered in this case. Heard both sides.
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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