(1.) THE facts leading to this Second Appeal are as under: -
(2.) WHEN the appeal was admitted, the following substantial question of law was framed: -
(3.) AFTER discussing the law laid down in the judgment of V. Tulasamma and others case, the Court held as under:
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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