(1.) With the consent of the learned counsel for the parties, matter is finally heard.
(2.) The Tribunal was in seisin with the following two issues:-
(3.) As regards issue No.(i), the Tribunal observed in paragraphs 17, 18 and 19 as under:-
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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