Ashok Kumar, J. - (1.) Heard Sri B.K. Pandey, learned Standing Counsel.
(2.) This is the Commercial Tax Revision arises out of the order passed by the Commercial Tax Tribunal, Moradabad Bench, Moradabad dated 05.05.2018 passed in Second Appeal No. 264 of 2018 assessment year (2012-13) under Section 28(2)(i).
(3.) Learned counsel for the revisionist has pointed out that the Assessing Authority has refused to grant the input tax credit of Rs. 1,20,67,590/- during the assessment year 2012-1;