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LAWS(APH)-1987-2-21

COMMISSIONER OF GIFT TAX Vs. BANDI SUBBA RAO

Decided On February 24, 1987
COMMISSIONER OF GIFT-TAX Appellant
V/S
BANDI SUBBA RAO Respondents

Referred Judgements :-

KAMLA DEVI VS. BACHULAL QUPTO [REFERRED TO]
GURAMMA BHRATAR CHANBASAPPA DESHMUKH NAGAMMA BHRATAR GHANBASAPPA DESHMUKH VS. MALLAPPA CHANBASAPPA:GURAMMA BHRATAR CHANBASAPPA [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. CHANDRASEKHARA REDDY [REFERRED TO]
COMMISSIONER OF GIFT TAX VS. BANDLAMUDI SUBBAIAH [REFERRED TO]

JUDGEMENT

(1.) THIS reference under section of the Gift-tax Act, 1958, (Act 18 of 1958) (for short "the Act"), has arisen at the instance of the Revenue for our opinion on the question posed thus :

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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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