@JUDGMENTTAG-ORDER
N.V. Balasubramanian, J.@mdashAt the instance of the revenue, the income tax Appellate Tribunal has stated the case and referred the following question of law for our consideration u/s 256(1) of the income tax Act, 1961 :
Whether on the facts and in the circumstances of the case, the Appellate Tribunal''s decision that income from Malaysia cannot be subjected to tax in India is in accordance with the agreement for Avoidance of Double Taxation of income and the prevention of fiscal evasion of tax, entered into between the Government of India and Govt. of Malaysia (Notification No. G.S.R. 167(E) dated 1-4-1977 (vide 107 ITR 36 Statutes) ?
The assessment year involved is 1986-87. Learned Counsel appearing for the Revenue fairly submitted that the issues involved in the question were considered and answered against the Revenue by this Court in the decision in
