(1.) THE short point that arises for adjudication in these appeals is this:
(2.) THE common reasoning for the above conclusion in the words of the assessing authority is as follows:
(3.) AGGRIEVED , the appellant prefers these two appeals before us.
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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