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LAWS(BOM)-1989-9-86

COMMISSIONER OF INCOME TAX Vs. PERMANENT MAGNETS LIMITED

Decided On September 27, 1989
COMMISSIONER OF INCOME TAX Appellant
V/S
PERMANENT MAGNETS LTD. Respondents

Referred Judgements :-

VAZIR SULTAN TOBACCO CO LIMITED HYDERABAD BALLARPUR INDUSTRIES LIMITED CALCUTTA BENGAL PAPER MILLS CO LIMITED CALCUTTA ECHJAY INDUSTRIES PRIVATE LIMITED BOMBAY HYCO PRODUCTS PRIVATE LIMITED BOMBAY VS. COMMISSIONER OF INCOME TAX ANDHRA PRADESH HYDERABAD:COMMISSIONER OF INCOME TAX:COMMISSIONER OF INCOME TAX:COMMISSIONER OF INCOME TAX:COMMISSIONER OF INCOME TAX CITY V BOMBAY [REFERRED TO]
ADDL COMMISSIONER OF GIFT-TAX VS. KANSHI RAM DOONGARSHI DASS [REFERRED TO]

JUDGEMENT

(1.) TWO questions arise for consideration in this reference at the instance of the Revenue. They read thus :

(2.) NO order as to costs.

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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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