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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

DCIT, CC-1, Ludhiana vs. M/S Punjab Wool Traders, Ludhiana

In the result, Revenue’s appeal is dismissed

ITA 960/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh24 Feb 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 960/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Dcit, M/S Punjab Wool Traders, बनाम Central Circle-1, 6515/14, Haibowal, Ludhiana Jassian Road, Vs. Ludhiana "थायी लेखा सं./Pan No: Aanfp9513G अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr (Virtual) सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 24.02.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Revenue Against The Order Dated 23.04.2018 Passed By The Ld. Commissioner Of Income Tax (Appeals)-2, Jalandhar [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2013-14. 2. Grounds Of Appeal Are As Under:

For Appellant: NoneFor Respondent: Shri Rohit Sharma, CIT DR
Section 127Section 132Section 153C

aside”. 7. Apart from the above facts filed in the form of written submissions, the ld. CIT DR also relied on the exhaustive and speaking order of the Assessing Officer. As already discussed above, no one appeared from the Assessee’s side, therefore, there was no rebuttal on the part

DCIT, CC-1, Ludhiana vs. M/S Gurdev Wool & Fibers, Ludhiana

In the result, Revenue’s appeal is dismissed

ITA 956/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh24 Feb 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 956/Chd/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Dcit, M/S Gurdev Wool & Fibers, बनाम Central Circle-1, 6515/14, Haibowal, Ludhiana Jassian Road, Vs. Ludhiana "थायी लेखा सं./Pan No: Aalfg2972Q अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : None राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr (Virtual) सुनवाई क" तार"ख/Date Of Hearing : 06.02.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 24.02.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Revenue Against The Order Dated 24.04.2018 Passed By The Ld. Commissioner Of Income Tax (Appeals)-2, Jalandhar [Hereinafter Referred To As ‘Cit(A)’], For The Assessment Year 2013-14. 2. Grounds Of Appeal Are As Under:

For Appellant: NoneFor Respondent: Shri Rohit Sharma, CIT DR
Section 127Section 132Section 153C

aside”. 7. Apart from the above facts filed in the form of written submissions, the ld. CIT DR also relied on the exhaustive and speaking order of the Assessing Officer. As already discussed above, no one appeared from the Assessee’s side, therefore, there was no rebuttal on the part