(1.) THE question referred for the decision of this Court at the instance of the Revenue is :
(2.) WITH the consent of both sides we have reframed the question as follows :
(3.) IN CWT vs. G. M. Omar Khan (1981) 127 ITR 543, the same Division Bench held (p. 548) :
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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