M/S KALPTARU AGRO FOREST ENTERPRISES PVT.LTD.RAEBARELI Vs. THE COMMISSIONER COMMERCIAL TAX U.P.GOMTI NAGAR

JUDGEMENT

(1.) Heard.

(2.) This is a revision filed by a businessman under Section 58 of the U.P. Value Added Tax Act of 2008 (hereinafter referred as 'Act of 2008') which lies 'on any question of law involved'.

(3.) The revisionist herein carries on a business of sale and purchase of Eucalyptus wood and bamboo within the State. The revisionist filed a return claiming benefit of Input Tax Credit (I.T.C.) under Section 13 of the Act of 2008 relating to the year 2009-10, which was disallowed by the Assessing Authority. In the first appeal which was partly allowed the claim to I.T.C. carried forwarded was accepted, but the claim of I.T.C. to the extent of Rs. 33,73,939/- was disallowed against which a second appeal was filed before the Commercial Tax Tribunal at Lucknow which has upheld the judgment of the first appellate authority and rejected the appeal of the revisionist whereby the matter has been carried forward further to this court by way of this revision.