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Citedby 36 docs - [View All]
S. Srikantiah & Ors vs The Regional Transport ... on 7 May, 1971
Thakurlal Shivprakash Poddar vs Commissioner Of Income-Tax on 15 February, 1978
Commissioner Of Income-Tax vs Sri Venkateswara Rice And Oil ... on 26 October, 1984
First Leasing Company Of India ... vs Assistant Commissioner Of Income ... on 22 February, 2005
Dgp Windsor (India) Ltd. vs Deputy Commissioner Of Income Tax on 17 April, 2001

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[Complete Act]
Central Government Act
Section 43 in The Sale Of Goods Act, 1930
43. Buyer not bound to return rejected goods.- Unless otherwise agreed, where goods are delivered to the buyer and he refuses to accept them, having the right so to do, he is not bound to return them to the seller, but it is sufficient if he intimates to the seller that he refuses to accept them.