(1.) THESE references are by the IT Appellate Tribunal, Cochin Bench, under Section 256(2) of the I.T. Act, 1961. The question of law referred for determination is ;
(2.) THE assessee was the Chief Justice of this court who retired in the year 1960. THE question raised in these references is the assessability to tax of the remuneration received by the assessee for his work either as arbitrator or as commission in certain Commissions of Enquiry, for settling disputes or investigating into facts. In the statement of the case sent up by the Tribunal it has furnished a tabular statement showing the assessment years during which the engagements in question were undertaken, the amounts received by the assessee, and the nature of the assignments. For the sake of convenience, we reproduce the said tabular statement :
(3.) COUNSEL for the assessee referred to the three questions settled for consideration by the Tribunal which were :