(1.) NOT on board. Mentioned. Taken up for hearing and final disposal by consent.
(2.) OFFICE objections waived.
(3.) IN this appeal by the Revenue for assessment year 2007 -08, following question of law has been proposed for our consideration.
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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