COLONEL ASHWANI KUMAR RAM SINGH Vs. PRINCIPAL COMMISSIONER

JUDGEMENT

(1.) The petitioner before this Court, a retired Colonel of the Indian Army, has filed this present petition being aggrieved by the order dated 31.03.2019 passed by the Principal Commissioner, Income Tax, Indore rejecting his claim for refund of TDS on exempted disability pension along with interest.

(2.) The petitioner's contention is that he suffered a war disability, and finally, an order was passed by the Armed Forces Tribunal, Principal Bench, New Delhi on 03.08.2017 holding that the petitioner is entitled for disability pension.

(3.) The Director General, Personal Service, Ministry of Defence has finally passed an order on 17.11.2017 granting disability pension to the petitioner w.e.f. 01.01.2006 and the aforesaid facts are not disputed.