(1.) ALL these cases have come up before this Court on reference being made by the Income Tax Tribunal.
(2.) THE substantial question of law which was referred to this Court reads as follows:
(3.) THE short facts giving rise to these references are as follows:
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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