(1.) This is an appeal against the order of the Income Tax Appellate Tribunal partly allowing the appeal of the assessee.
(2.) The matter pertains to the assessment year 2011-12.
(3.) According to the appellant, the following substantial questions of law arise in this appeal :-
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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