COMMISSIONER OF INCOME TAX Vs. RAJALAKSHMI VENKATAKRISHNAN

JUDGEMENT

(1.) THE question of law referred to us at the instance of the Revenue in relation to the asst. yr. 1983- 84 of the assessee reads thus :

(2.) THE Tribunal has followed an earlier order rendered in the assessee's own case for the asst. yr. 1978-79 and held that the amount received by the assessee from M/s Royal Insurance Co., England, was not taxable.