(1.) HEARD learned counsel for the parties and perused the order passed by the Income-tax Appellate Tribunal, Jaipur Bench, Jaipur.
(2.) WE are satisfied that no substantial question of law arises for consideration of this court in this appeal under Section 260A of the Income-tax Act, 1961.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN