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“audi alteram partem”

Natural JusticeAudi Alteram PartemAudi Alteram Partem490 judgments

The decision most relied on for audi alteram partem is 372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93 (1 SCC 248), cited in 176 judgments on BharatTax.

Leading authorities on audi alteram partem

372 92.(2019) 13 SCC 185: MEDICAL COUNCIL OF INDIA v. STATE OF KERALA AND OTHERS 93
1 SCC 248 · 1978 · Reported
176
citing judgments

Audi alteram partem, or the right to be heard, is a fundamental principle of natural justice that applies to all quasi-judicial proceedings, including those before tax authorities.

Rajesh Kumar v. DCIT
287 ITR 91 · 2006 · Supreme Court
121
citing judgments

When a statutory authority takes action that can lead to civil or adverse consequences for an individual, the principles of natural justice, particularly the right to be heard (audi alteram partem), must be implicitly followed, even if the relevant statute does not expressly provide for it.

GTC Industries Ltd. v. ACIT
65 ITD 380 · 1998 · ITAT
119
citing judgments

Formal cross-examination of witnesses who make adverse reports is not an invariable requirement of natural justice (audi alteram partem) in income tax proceedings. Assessees must have a fair opportunity to meet adverse evidence, but this does not mandate formal cross-examination.

Sahara India (Firm,) Lucknow v. Commissioner of Income Tax
14 SCC 151 · 2008 · Reported
106
citing judgments

This case establishes principles for determining the validity of a special audit direction issued under Section 142(2A) and its impact on the extended period of limitation under Section 153(3) Explanation 1(iii), often considered in the context of natural justice.

Director, ECIL v. B. Karunakar (1993) 4 SCC 727; Haryana Financial Corporation v. Kailash Chandra Ahuja
3 SCC 364 · 1996 · Reported
93
citing judgments

Procedural irregularities, especially where initiation was valid but completion was flawed, are often curable and may not automatically invalidate an entire order. This principle, tied to natural justice, means minor defects in procedure can be remedied without voiding the proceedings.

Maneka Gandhi v. Union of India
4 SCC 379 · 1980 · Reported
62
citing judgments

Even a purely administrative order that entails civil consequences must adhere to the principles of natural justice, particularly the rule of audi alteram partem, ensuring a fair hearing. The concept of 'civil consequences' broadly encompasses any impact on a citizen's civil life, beyond just property or personal rights.

International Forest Co. v. CIT
101 ITR 721 · 1975 · High Court
54
citing judgments

In a best judgment assessment, tax authorities cannot act arbitrarily or base conclusions solely on guesswork; additions must be supported by evidence or material on record, and principles of natural justice require communicating adverse material to the assessee.

Lalchand Bhagat Ambikaram v. CIT
83 ITR 508 · 1972 · High Court
53
citing judgments

The principle of natural justice, specifically the right to be heard (audi alteram partem), must be strictly followed in quasi-judicial proceedings. An assessment order is invalid if the assessee is denied the opportunity to cross-examine third parties whose statements or evidence form the basis for additions.

Judgments citing audi alteram partem

The Dastur Darab Pahalana Trust Funds, Surat vs. The CIT (Exemption), Ahmedabad

ITA 491/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT