LAWS(KAR)-2016-6-178

COMMISSIONER OF INCOME-TAX AND ANOTHER Vs. SIDDESHWAR

Decided On June 22, 2016

COMMISSIONER OF INCOME-TAX AND ANOTHER Appellant

V/S

Siddeshwar Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX VS. CHHOTABHAI JETHABHAI PATEL TOBACCO PRODUCTS COMPANY LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX CENTRAL I VS. EASTERN SPINNING MILLS LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. KARNATAKA ELECTRICITY BOARD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CANFIN HOMES LTD [REFERRED TO]

JUDGEMENT

(1.) These appeals are heard and disposed of together.

(2.) There is one substantial question of law which is common in all the appeals namely :-

(3.) The further substantial question of law that arises for consideration in I.T. A. No. 200002 of 2015 and I. T. A. No. 200004 of 2014 is,

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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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