COMMISSIONER OF INCOME TAX Vs. RAMA RANI GHAI

JUDGEMENT

(1.) IN this reference pertaining to the asst. yr. 1976 -77, the following two questions of law have been referred under s. 256(1) of the IT Act, 1961 ('Act') by the Income -tax Appellate Tribunal ('Tribunal') for our opinion :

(2.) WHETHER on the facts and in the circumstances of the case, the Tribunal was correct in law in upholding that the amount of Rs. 1,80,000 received from the Director of Bihar State Lotteries was not assessable in the asst. yr. 1976 -77

(3.) LEARNED counsel for the assessee has informed us that pursuant to the order passed by the CIT(A), which was upheld including the amount in that assessment year. This order passed by the AO had since been accepted by the assessee and, therefore, nothing further survives in the matter.