(1.) This civil miscellaneous appeal has been preferred under Section 130 of the Customs Act, 1962 assailing the final order No.41288/15 dated 28.9.2015 passed by the Customs, Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai (hereinafter referred to as (CESTAT-SZ) confirming the Order-in-Original dated 21.8.2012 passed by the first respondent.
(2.) On 07.4.2016, while admitting this appeal, the following questions of law were framed:
(3.) The necessary facts which are required to be noticed for the disposal of this appeal 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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