← 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

Subramanian, Arni vs. ITO, Ward-2, Tiruvannamalai

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

ITA 3106/CHNY/2024[2017-18]Status: DisposedITAT Chennai21 Feb 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3106/Chny/2024 निर्ाारण वर्ा /Assessment Years: 2017-18 Subramanian, Income Tax Officer No.1306/3 Rathinamangalam Road, Ward-2 Eb Nagar, Arni, Tiruvannamalai Tamil Nadu-632 301. [Pan: Atdps0357C] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.Girish Kumar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.R.Raghupathy, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 18.02.2025 घोर्णा की तारीख /Date Of Pronouncement : 21.02.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.Girish Kumar, AdvocateFor Respondent: Mr.R.Raghupathy, 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

Murali, Mayiladuthurai vs. ITO, Ward-2, Kumbakonam

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

ITA 3073/CHNY/2024[2017-18]Status: DisposedITAT Chennai21 Feb 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3073/Chny/2024 निर्ाारण वर्ा /Assessment Years: 2017-18 Murali, Income Tax Officer No.4/2, Villalar Kovil Sannathi Street, Ward-2 Mayiladuthurai. Kumbakonam. Tamil Nadu 609 001. [Pan: Bgtpm2496L] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr. Girish Kumar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.R.Raghupathy, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 18.02.2025 घोर्णा की तारीख /Date Of Pronouncement : 21.02.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Girish Kumar, AdvocateFor Respondent: Mr.R.Raghupathy, Addl. CIT
Section 250Section 69

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

Thippanayekar Nagamalai, Namakkal vs. ITO, Ward-2, Namakkal

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

ITA 3067/CHNY/2024[2010-11]Status: DisposedITAT Chennai21 Feb 2025AY 2010-11

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3067/Chny/2024 निर्ाारण वर्ा /Assessment Years: 2010-11 Thippanayekar Nagamalai, The Income Tax Officer No.44, Pullapanaikanoor, Ward-2, Chellappampatti, Namakkal. Namakkal Tamil Nadu-637 019. [Pan: Amwpn7181M] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr. Girish Kumar, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.R.Raghupathy, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 18.02.2025 घोर्णा की तारीख /Date Of Pronouncement : 21.02.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Girish Kumar, AdvocateFor Respondent: Mr.R.Raghupathy, 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

St. Antonys Convent, Thalavadi vs. ACIT, Exemption Ward, Coimbatore

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

ITA 3066/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 Feb 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3065/Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./Ita No. 3066/Chny/2024, Assessment Years: 2015-16 St. Antonys Convent, Asst. Commissioner Of Income Tax, Thalavadi, Exemptions Ward, Tamil Nadu-689 572. Coimbatore. [Pan: Aakts4830N] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr. Girish Kumar, Advocate, प्रत्यर्थी की ओर से /Revenue By : Mr.R.Raghupathy, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 18.02.2025 घोषणा की तारीख /Date Of Pronouncement : 21.02.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Girish Kumar, AdvocateFor Respondent: Mr.R.Raghupathy, 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 Page - 3 - of 6 ITA No.3065 & 3066 /Chny/2024 ... 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

St. Antonys Convent, Thalavadi vs. ACIT, Exemptions, Coimbatore

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

ITA 3065/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 Feb 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3065/Chny/2024, Assessment Years: 2015-16 आयकर अपील सं./Ita No. 3066/Chny/2024, Assessment Years: 2015-16 St. Antonys Convent, Asst. Commissioner Of Income Tax, Thalavadi, Exemptions Ward, Tamil Nadu-689 572. Coimbatore. [Pan: Aakts4830N] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr. Girish Kumar, Advocate, प्रत्यर्थी की ओर से /Revenue By : Mr.R.Raghupathy, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 18.02.2025 घोषणा की तारीख /Date Of Pronouncement : 21.02.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Girish Kumar, AdvocateFor Respondent: Mr.R.Raghupathy, 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 Page - 3 - of 6 ITA No.3065 & 3066 /Chny/2024 ... 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