CA No. 123 of 1989
1. In this case, the expenditure relates to acquisition of a leasehold right for setting up of a sugar factory. The expenditure is clearly of a capital nature. The appeal is dismissed. There shall be no order as to costs.
CA No. 20 of 1985
2. In view of the order passed in CA No. 123 of 1989, this appeal is dismissed. There shall be no order as to costs.