(1.) IN this case the assessee is the Managing Director of a private limited company doing Automobile business, in which his joint family had a controlling interest.
(2.) AS ordered by the High Court the Tribunal has stated a case on the following questions of law--
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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