(1.) MR . Jetley, learned counsel for the Revenue, has fairly conceded that the question that arises for consideration in this reference made at the instance of the Revenue has to be decided against the Revenue in view of an earlier judgment of this Court.
(2.) THE question reads thus :
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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