← All Phrases

“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

Tamil Film Producers Council, Chennai vs. ITO, Exemption Ward-1, Chennai

ITA 254/CHNY/2025[2009-10]Status: DisposedITAT Chennai23 Jul 2025AY 2009-10

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.254/Chny/2025 ननिाारण वर्ा/Assessment Year: 2009-10 V. Tamil Film Producers Council, The Income Tax Officer, No.606, Anna Salai Exemptions Ward-1, Chennai-600 006. Chennai. [Pan: Aaatt5547M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.S.Seetharaman, C.A, प्रत्यर्थी की ओर से /Respondent By : Ms.R.Anitha, Addl.Cit : सुनवाईकीतारीख/Date Of Hearing 22.07.2025 : घोर्णाकीतारीख /Date Of Pronouncement 23.07.2025

For Appellant: Mr.S.Seetharaman, C.AFor Respondent: Ms.R.Anitha, Addl.CIT
Section 11Section 143(3)

Further, we also find that the impugned order of the ld.CIT(A) is cryptic, ambiguous and does not pass a parameter of a speaking order. Hence, we again set aside the impugned order and remand back the appeal to the file of the AO to follow the direction ... Tribunal in ITA No.2087/Mds/2013 dated 03.07.2015 in letter & spirit and pass a speaking order after affording proper opportunity to the assessee. The assessee is directed to substantiate its case forthwith without any fail, failing which Ld.AO shall be at liberty to proceed with the assessment proceedings

Rakesh Malhotra, Chandigarh vs. Income Tax Officer, Ward-2(1), Chandigarh

In the result, both the appeals are allowed for statistical purposes

ITA 392/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh22 Jul 2025AY 2018-19

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 391 & 392/Chd/2025 "नधा"रण वष" / Assessment Years : 2017-18 & 2018-19 Rakesh Malhotra, The Ito, बनाम C/O Tej Mohan Singh, Ward-2(1), Advocate, Chandigarh Vs. 527, Sector 10, Chandigarh 160011 "थायी लेखा सं./ Pan No: Aavpm7247C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Dr.Ranjit Kaur, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 21.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 22.07.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Separate Orders Each Dated 06.03.2025 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Sh. Tej Mohan Singh, AdvocateFor Respondent: Dr.Ranjit Kaur, Addl. CIT, Sr.DR
Section 144Section 147Section 69

Rakesh Malhotra, Chandigarh 4 compliance on the part of the assessee, the Ld. CIT(A) was required to pass a speaking order on merits on the basis of material available on record but that has not been done. 6. That the Ld. DR relied on the orders of the authorities

Rakesh Malhotra, Chandigarh vs. Income Tax Officer, Ward-2(1), Chandigarh

In the result, both the appeals are allowed for statistical purposes

ITA 391/CHANDI/2025[2017-18 ]Status: DisposedITAT Chandigarh22 Jul 2025

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 391 & 392/Chd/2025 "नधा"रण वष" / Assessment Years : 2017-18 & 2018-19 Rakesh Malhotra, The Ito, बनाम C/O Tej Mohan Singh, Ward-2(1), Advocate, Chandigarh Vs. 527, Sector 10, Chandigarh 160011 "थायी लेखा सं./ Pan No: Aavpm7247C अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Dr.Ranjit Kaur, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 21.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 22.07.2025 आदेश/Order Per Bench : Captioned Appeals Have Been Filed By The Assessee Against The Separate Orders Each Dated 06.03.2025 Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Sh. Tej Mohan Singh, AdvocateFor Respondent: Dr.Ranjit Kaur, Addl. CIT, Sr.DR
Section 144Section 147Section 69

Rakesh Malhotra, Chandigarh 4 compliance on the part of the assessee, the Ld. CIT(A) was required to pass a speaking order on merits on the basis of material available on record but that has not been done. 6. That the Ld. DR relied on the orders of the authorities