COMMISSIONER OF INCOME TAX vs. M.J. INTERNATIONAL PVT LTD
ITA - 1265 / 2009HC Delhi30 November 20091 pages
For Petitioner: SANJEEV SABHARWAL
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 30.11.2009 11# .
Present: Mr. Sanjeev Sabharwal for the appellant. . . + ITA No. 1265/2009 The assessee had capitalized the expenses incurred on Dyes and Blocks and depreciation claimed thereupon. From the detailed discussion of the ITAT . . allowing this expenditure to be capitalized and granting depreciation thereon, we find that no question of law arises for consideration.
This appeal is accordingly dismissed. . A.K. SIKRI, J. . . . SIDDHARTH MRIDUL, J.
November 30, 2009 nsk .