(1.) Heard rival parties.
(2.) In this appeal, following 3 substantial questions of law are raised :
(3.) The dispute in this appeal pertains to denial of credit on chillers brought in to the factory during the period from July, September and December 1997 and used as capital goods.
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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