IN THE HIGH COURT OF DELHI AT NEW DELHI 
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  30.11.2009 
 11# 
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 Present:       Mr. Sanjeev Sabharwal for the appellant. 
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 + 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 
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 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. 
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 A.K. SIKRI, J. 
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 SIDDHARTH MRIDUL, J. 
 November 30, 2009 
 nsk 
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