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“speaking order”

Natural JusticeReasoned OrderReasoned Order6,856 judgments

The decision most relied on for speaking order is GKN Driveshafts (India) Ltd. v. ITO (259 ITR 19), cited in 1,349 judgments on BharatTax.

Leading authorities on speaking order

GKN Driveshafts (India) Ltd. v. ITO
259 ITR 19 · 2003 · Supreme Court
1,349
citing judgments

When a notice under Section 148 of the Income Tax Act is issued, the Assessing Officer is bound to furnish reasons for reopening upon the assessee's request and must dispose of the assessee's objections to the notice by passing a speaking order.

Kunhayammed v. State of Kerala
245 ITR 360 · 2000 · Supreme Court
361
citing judgments

An order refusing special leave to appeal to the Supreme Court, whether speaking or non-speaking, does not attract the doctrine of merger, meaning the order under challenge is not substituted.

M/s Sahara India (Farms) v. CIT & Anr.
300 ITR 403 · 2008 · Supreme Court
268
citing judgments

Administrative orders must be consistent with the rules of natural justice.

Kapurchand Shrimal v. CIT
131 ITR 451 · 1981 · Supreme Court
143
citing judgments

Appellate authorities in income-tax proceedings have the jurisdiction and duty to correct all errors of lower authorities. They must remit matters for proper or fresh adjudication and issue appropriate directions to ensure substantial justice, unless expressly forbidden by statute.

Bayer Material Science Pvt. Ltd. v. DCIT
382 ITR 333 · 2016 · High Court
89
citing judgments

Reassessment orders under Section 147/148 are without jurisdiction and invalid if the Assessing Officer fails to dispose of the assessee's objections to the reopening of assessment through a speaking order, as mandated by the GKN Driveshafts procedure.

Kunhayammed and Others v. State of Kerala
119 STC 505 · Reported
68
citing judgments

A Supreme Court speaking order dismissing a Special Leave Petition (SLP) has two implications: the statement of law contained therein constitutes a declaration of law under Article 141 of the Constitution, and its findings bind the parties and lower authorities.

PCIT v. Tupperware India Pvt. Ltd.
236 Taxmann 494 · 2016 · High Court
58
citing judgments

The incomplete disposal of an assessee's objections by the Assessing Officer makes the reassessment proceedings invalid. The Assessing Officer must dispose of the objections by a speaking order.

Home Finders Housing Ltd. v. ITO
404 ITR 611 · 2018 · High Court
56
citing judgments

Non-compliance with the GKN Driveshafts procedure, specifically not passing a speaking order on objections to reassessment before completing the assessment, is a curable procedural irregularity and does not nullify the assessment, particularly if the assessee did not request a speaking order.

Judgments citing speaking order

M/S. K S Technologies, Mahabubnagar vs. Income Tax Officer, Ward-1, Mahabubnagar

In the result, all the 3 appeals filed by the assessee are allowed for statistical purposes

ITA 685/HYD/2025[2018-19]Status: DisposedITAT Hyderabad13 Aug 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.683 To 685/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Ks Technologies Vs. Income Tax Officer Mahbubnagar Ward – 1 Pan:Aakfk4547L Mahbubnagar (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: N O N E राज" व "ारा/Revenue By:: Shri Siva Prasad, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 11/08/2025 घोषणा की तारीख/Pronouncement: 13/08/2025 आदेश/Order Per Vijay Pal Raothese 3 Appeals By The Assessee Are Directed Against The 3 Separate Orders Of The Learned Cit (A)-Nfac Delhi, Dated 21/02/2025 & 25/02/2025 Arising From The Penalty Orders Passed U/S 270A Of The I.T. Act For The A.Ys.2017-18 & 2018-19 & Assessment Order U/S 144 Of The Act For The A.Y 2018-19 Respectively.

For Appellant: N O N EFor Respondent: : Shri Siva Prasad, Sr. AR
Section 144Section 14ASection 250Section 270ASection 270A(9)

matters to the record of the learned CIT (A) for fresh adjudication after giving an appropriate opportunity of hearing to the assessee by passing speaking orders. Page 4 of 5 ITA Nos 683 to 685 of 2025 KS Technologies Mahbubnagar 7. In the result, all the 3 appeals filed

M/S.K S Technologies, Mahabubnagar vs. Income Tax Officer, Ward-1, Mahabubnagar

In the result, all the 3 appeals filed by the assessee are allowed for statistical purposes

ITA 684/HYD/2025[2018-19]Status: DisposedITAT Hyderabad13 Aug 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.683 To 685/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Ks Technologies Vs. Income Tax Officer Mahbubnagar Ward – 1 Pan:Aakfk4547L Mahbubnagar (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: N O N E राज" व "ारा/Revenue By:: Shri Siva Prasad, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 11/08/2025 घोषणा की तारीख/Pronouncement: 13/08/2025 आदेश/Order Per Vijay Pal Raothese 3 Appeals By The Assessee Are Directed Against The 3 Separate Orders Of The Learned Cit (A)-Nfac Delhi, Dated 21/02/2025 & 25/02/2025 Arising From The Penalty Orders Passed U/S 270A Of The I.T. Act For The A.Ys.2017-18 & 2018-19 & Assessment Order U/S 144 Of The Act For The A.Y 2018-19 Respectively.

For Appellant: N O N EFor Respondent: : Shri Siva Prasad, Sr. AR
Section 144Section 14ASection 250Section 270ASection 270A(9)

matters to the record of the learned CIT (A) for fresh adjudication after giving an appropriate opportunity of hearing to the assessee by passing speaking orders. Page 4 of 5 ITA Nos 683 to 685 of 2025 KS Technologies Mahbubnagar 7. In the result, all the 3 appeals filed

K S Technologies, Mahabubnagar vs. Income Tax Officer, Ward-1, Mahabubnagar

In the result, all the 3 appeals filed by the assessee are allowed for statistical purposes

ITA 683/HYD/2025[2017-18]Status: DisposedITAT Hyderabad13 Aug 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.683 To 685/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Ks Technologies Vs. Income Tax Officer Mahbubnagar Ward – 1 Pan:Aakfk4547L Mahbubnagar (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: N O N E राज" व "ारा/Revenue By:: Shri Siva Prasad, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 11/08/2025 घोषणा की तारीख/Pronouncement: 13/08/2025 आदेश/Order Per Vijay Pal Raothese 3 Appeals By The Assessee Are Directed Against The 3 Separate Orders Of The Learned Cit (A)-Nfac Delhi, Dated 21/02/2025 & 25/02/2025 Arising From The Penalty Orders Passed U/S 270A Of The I.T. Act For The A.Ys.2017-18 & 2018-19 & Assessment Order U/S 144 Of The Act For The A.Y 2018-19 Respectively.

For Appellant: N O N EFor Respondent: : Shri Siva Prasad, Sr. AR
Section 144Section 14ASection 250Section 270ASection 270A(9)

matters to the record of the learned CIT (A) for fresh adjudication after giving an appropriate opportunity of hearing to the assessee by passing speaking orders. Page 4 of 5 ITA Nos 683 to 685 of 2025 KS Technologies Mahbubnagar 7. In the result, all the 3 appeals filed

Samachar Manyata Association for Research & Training, Chennai vs. CIT, Exemptions, Chennai

In the result the appeal of the assessee in ITA

ITA 387/CHNY/2025[-]Status: DisposedITAT Chennai13 Aug 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.386/Chny/2025, Assessment Years: - आयकर अपील सं./Ita No.387/Chny/2025, Assessment Years: - Samachar Manyata Association For The Commissioner Of Income Tax Research & Training, (Exemptions), Old No.19, New No.72, Marshall Road, Chennai. Egmore, Chennai-600 008. [Pan: Abfcs2266P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri P.M.Kathir, Advocate प्रत्यर्थी की ओर से /Revenue By : Ms.E.Pavuna Sundari, Cit

For Appellant: Shri P.M.Kathir, AdvocateFor Respondent: Ms.E.Pavuna Sundari, CIT
Section 12ASection 80G

averments of the appellant assessee. We have also noted a case of apparent non- application of mind and passing of a non-speaking order by the Ld.CIT(E). We have noted that on page 7 of the order he has reproduced some fund flow analysis from which he has drawn ... readjudication of the matter afresh after due opportunity of being heard and by passing a Page - 3 - of 5 ITA No.386 & 387 /Chny/2025 speaking order, in accordance with law. It shall be bounden upon the assessee to comply with statutory notices and any non-compliance shall be adversely viewed. Accordingly

Samachar Manyata Association for Research & Training, Chennai vs. CIT, Exemptions, Chennai

In the result the appeal of the assessee in ITA

ITA 386/CHNY/2025[-]Status: DisposedITAT Chennai13 Aug 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.386/Chny/2025, Assessment Years: - आयकर अपील सं./Ita No.387/Chny/2025, Assessment Years: - Samachar Manyata Association For The Commissioner Of Income Tax Research & Training, (Exemptions), Old No.19, New No.72, Marshall Road, Chennai. Egmore, Chennai-600 008. [Pan: Abfcs2266P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri P.M.Kathir, Advocate प्रत्यर्थी की ओर से /Revenue By : Ms.E.Pavuna Sundari, Cit

For Appellant: Shri P.M.Kathir, AdvocateFor Respondent: Ms.E.Pavuna Sundari, CIT
Section 12ASection 80G

averments of the appellant assessee. We have also noted a case of apparent non- application of mind and passing of a non-speaking order by the Ld.CIT(E). We have noted that on page 7 of the order he has reproduced some fund flow analysis from which he has drawn ... readjudication of the matter afresh after due opportunity of being heard and by passing a Page - 3 - of 5 ITA No.386 & 387 /Chny/2025 speaking order, in accordance with law. It shall be bounden upon the assessee to comply with statutory notices and any non-compliance shall be adversely viewed. Accordingly