@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 Commissioner of Income Tax Vs. Vr. S.R.M. Firm and others,
. Accordingly, following the said decision, the question of law referred to us is answered in the affirmative in favour of the assessee and against the
revenue. In the circumstances of the case, there shall be no order as to the cost.