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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

Osuran Rajamanickam, Chennai vs. ITO, Ward-2, Kancheepuram

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 871/CHNY/2025[2017-18]Status: DisposedITAT Chennai11 Jun 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.871/Chny/2025 Assessment Years: 2017-18 Osuran Rajamanickam, Income Tax Officer, No.1/A, Magalai Street, Ward-2, Mudichur Road , Old Perungalathur, Kanchipuram. Chennai-600 063. [Pan: Bzbpr0488N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Ms.Joshita Jothi, C.A. प्रत्यर्थी की ओर से /Revenue By : Ms.Gautham S.Mukundan, Irs सुनवाई की तारीख/Date Of Hearing : 04.06.2025 घोषणा की तारीख /Date Of Pronouncement : 11.06.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Ms.Joshita Jothi, C.AFor Respondent: Ms.Gautham S.Mukundan, IRS

assessee leading to his making the impugned addition. We have however noted that the order passed by the Ld. AO is not a speaking order and clear facts have not been brought on records before making the impugned addition. There are also indications of no enquiries conducted by the Ld.AO ... direct the Ld. AO to readjudicate the matter de novo by examining the matter afresh in accordance with law and by passing a speaking order. Reliance in this regard is placed upon the decision of Hon’ble Apex Court in the case

Sri Kannika Esakkiammal Charitable Trust, Madurai vs. CIT Exemtpions, Chennai

In the result, all the six appeals filed by the assessees are allowed for statistical purposes

ITA 732/CHNY/2025[-]Status: DisposedITAT Chennai11 Jun 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:727 & 728/Chny/2025 Slp Govindarajan Vijayalakshmi Cit (Exemptions), Educational Charitable Trust, Vs. Chennai. Plot No.2 Lovely Home, Bharathiyar Nagar, 3Rd Street Alagappan Nagar Extension, Madurai – 625 003. [Pan:Abgts-1299-A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:729 & 730/Chny/2025 M. Sundaram Educational Charitable Cit (Exemptions), Trust, Vs. Chennai. No -2B Kamala 2Nd Street, Chinna Chokkikulam, Sokkikulam S.O., Madurai – 625 002. [Pan:Aaitm-5247-K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:731 & 732/Chny/2025 Sri Kannika Esakkiammal Charitable Cit (Exemptions), Trust, Vs. Chennai. Tpk Road Andalpuram, Madurai – 625 003. [Pan:Abets-7218-K] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M.K.Biju, CIT–DR. by Virtual
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

with a direction to send notices on the assessee through registered email ID, eportal or as per provisions of the Act and pass speaking order after giving adequate opportunity to the assessee as per law. Needless to say the assessees should be diligent in responding to the notices and furnish

Sri Kannika Esakkiammal Charitable Trust, Madurai vs. CIT Exemptions, Chennai

In the result, all the six appeals filed by the assessees are allowed for statistical purposes

ITA 731/CHNY/2025[-]Status: DisposedITAT Chennai11 Jun 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:727 & 728/Chny/2025 Slp Govindarajan Vijayalakshmi Cit (Exemptions), Educational Charitable Trust, Vs. Chennai. Plot No.2 Lovely Home, Bharathiyar Nagar, 3Rd Street Alagappan Nagar Extension, Madurai – 625 003. [Pan:Abgts-1299-A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:729 & 730/Chny/2025 M. Sundaram Educational Charitable Cit (Exemptions), Trust, Vs. Chennai. No -2B Kamala 2Nd Street, Chinna Chokkikulam, Sokkikulam S.O., Madurai – 625 002. [Pan:Aaitm-5247-K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:731 & 732/Chny/2025 Sri Kannika Esakkiammal Charitable Cit (Exemptions), Trust, Vs. Chennai. Tpk Road Andalpuram, Madurai – 625 003. [Pan:Abets-7218-K] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M.K.Biju, CIT–DR. by Virtual
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

with a direction to send notices on the assessee through registered email ID, eportal or as per provisions of the Act and pass speaking order after giving adequate opportunity to the assessee as per law. Needless to say the assessees should be diligent in responding to the notices and furnish

M Sundaram Educational Charitable Trust, Madurai vs. CIT Exemptions, Chennai

In the result, all the six appeals filed by the assessees are allowed for statistical purposes

ITA 730/CHNY/2025[-]Status: DisposedITAT Chennai11 Jun 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:727 & 728/Chny/2025 Slp Govindarajan Vijayalakshmi Cit (Exemptions), Educational Charitable Trust, Vs. Chennai. Plot No.2 Lovely Home, Bharathiyar Nagar, 3Rd Street Alagappan Nagar Extension, Madurai – 625 003. [Pan:Abgts-1299-A] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:729 & 730/Chny/2025 M. Sundaram Educational Charitable Cit (Exemptions), Trust, Vs. Chennai. No -2B Kamala 2Nd Street, Chinna Chokkikulam, Sokkikulam S.O., Madurai – 625 002. [Pan:Aaitm-5247-K] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./Ita Nos.:731 & 732/Chny/2025 Sri Kannika Esakkiammal Charitable Cit (Exemptions), Trust, Vs. Chennai. Tpk Road Andalpuram, Madurai – 625 003. [Pan:Abets-7218-K] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. N. Arjun Raj, AdvocateFor Respondent: Shri. M.K.Biju, CIT–DR. by Virtual
Section 12ASection 12A(1)(ac)Section 80GSection 80G(5)

with a direction to send notices on the assessee through registered email ID, eportal or as per provisions of the Act and pass speaking order after giving adequate opportunity to the assessee as per law. Needless to say the assessees should be diligent in responding to the notices and furnish

Mahansaria Enterprises Pvt Ltd, Mumbai vs. Pr. CIT, Mumbai-5, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2158/MUM/2025[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2020-21 Mahansaria Enterprises Private The Principal Commissioner Of Limited, Income Tax (Pcit), 301-304, 3Rd Floor, Vs. Room No. 515, 5Th Floor, Peninsula Chambers, Aayakar Bhavan, Peninsula Corporate Park, Maharshi Karve Road, G.K. Marg, Lower Parel West, Mumbai-400020 Mumbai-400026 Pan : Aaacy1568L (Appellant) (Respondent) For Assessee : Shri Vipul Joshi, Adv. & Prashant Bhumare For Revenue : Shri Satyaprakash R. Singh, Cit-Dr Date Of Hearing : 14-05-2025 Date Of Pronouncement : 11-06-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Principal Commissioner Of Income Tax, Mumbai-5 [„Ld.Pcit‟] U/S. 263 Of The Income Tax Act, 1961 („The Act‟), Dated 17-03-2025, Pertaining To Assessment Year (Ay) 2020-21, Wherein The Assessee Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Vipul Joshi, Adv. &For Respondent: Shri Satyaprakash R. Singh, CIT-DR
Section 143(3)Section 263Section 37(1)Section 80G

necessarily required to give a final conclusion of the issue on hand and directing the AO to modify the assessment by passing a speaking order. 8. The PCIT erred in directing the AO to initiate the penalty proceedings as per the provisions of the Act. 9. The Appellant craves leave ... held as erroneous and prejudicial to the interest of the Revenue and the AO was directed to modify the assessment by passing a speaking order in terms of the reasoning adopted by the Ld. PCIT. 4. We refer to the findings of the ld PCIT which are contained in para