(1.) The matter arises under the Provisions of the Karnataka Agricultural Income Tax Act, 1957 (hereinafter referred to as the 'Act' for short).
(2.) Facts in brief are:
(3.) Heard the learned counsel appearing for the petitioner as well as the Government Pleader.
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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