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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

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbaotore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3142/CHNY/2024[2018-19]Status: DisposedITAT Chennai04 Apr 2025AY 2018-19

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices and any non-compliance shall be adversely viewed. Page

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbaotore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3141/CHNY/2024[2017-18]Status: DisposedITAT Chennai04 Apr 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices and any non-compliance shall be adversely viewed. Page

Arulmigu Aayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Chennai

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3140/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Apr 2025AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices and any non-compliance shall be adversely viewed. Page

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbatore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3139/CHNY/2024[2015-16]Status: DisposedITAT Chennai04 Apr 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices and any non-compliance shall be adversely viewed. Page

Kalichappan Baskaran, Pudukkottai vs. Income Tax Officer, Ward I, Income Tax Office

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

ITA 3008/CHNY/2024[2017-18]Status: DisposedITAT Chennai04 Apr 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3008/Chny/2024 निर्ाारण वर्ा /Assessment Years: 2017-18 Kalichiappan Baskaran, The Income Tax Officer, No.224 40D/4 Gandi Road, Ward-1, Alangudi, Pudukkottai, Pudukkottai Tamil Nadu-622301. [Pan: Baepb4621F] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Shri N.V.Narayanan, Advocate प्रत्यर्थी की ओर से /Revenue By : Dr. I.Roopa, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 26.02.2025 घोर्णा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri N.V.Narayanan, AdvocateFor Respondent: Dr. I.Roopa, Addl. CIT
Section 250

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