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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

Chenniappan Ramadurai, Erode vs. DCIT, Central Circle-2, Coimbatore

In the result the appeal is dismissed

ITA 1337/CHNY/2023[2018-19]Status: DisposedITAT Chennai12 Jun 2024AY 2018-19

Bench: Shri Ss Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1337/Chny/2023 & Ita Nos.1340/Chny/2023 निर्धारण वर्ा /Assessment Years: 2018-19 & Ay-2019-20 Shri Chenniappan Ramadurai, Dy. Commissioner Of Income Tax, No.56, Nms Compound, Erode, Central Circle-2, Coimbatore. Tamil Nadu-638001. [Pan: Aelpr2706M] & Ita Nos.1343/Chny/2023 For Ay 2019-20 Smt. Ramadurai Amutha, No.56, Nms Compound, Erode, Dy. Commissioner Of Income Tax, Tamil Nadu-638001. Central Circle-2, Coimbatore. [Pan: Afvpa4816L] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.S.Sridhar, Advocate प्रत्यर्थी की ओर से /Respondent By : Shri Arv Srinivasan, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 30.05.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024

For Appellant: Mr.S.Sridhar, AdvocateFor Respondent: Shri ARV Srinivasan, Addl.CIT
Section 133ASection 147Section 148Section 148(1)Section 250Section 270ASection 270A(6)Section 270A(8)Section 270A(9)

provisions of section 270A(6) etc. ITA No.1337, 1340 & 1343/Chny/2023 :- 4 -: 7.0 The Ld.CIT(A) dismissed the appeal of the assessee through her speaking order by effectively analyzing the facts of the case in light of extant statutory provisions, judicial pronouncements on the matter and concluded that the arguments

Skywards Kanakraj Developer, Pune vs. Income Tax Officer, Ward 3(1), Pune

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

ITA 725/PUN/2024[2018-19]Status: DisposedITAT Pune11 Jun 2024AY 2018-19

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.725/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Skywards Kanakraj Vs. Ito, Ward-3(1), Pune. Developer, Office No.704, Vb Capital, Range Hills Road, Opp. Symphony Restaurant Shivaji Nagar, Pune- 411007. Pan : Acafs3003P Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Sourabh Nayak Date Of Hearing : 31.05.2024 Date Of Pronouncement : 11.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.03.2024 Passed By Ld Cit(A)/Nfac For The Assessment Year 2018-19. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & The Circumstances Of The Case & In Law, Lower Authorities Erred In Passing Ex-Parte Order & Erred In Not Deciding The Issue On The Merits Of The Case, This Action Is Being Violative Of Principal Of Natural Justice. Your Appellant Prays For Granting Opportunity Of Hearing Before Lower Authorities.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Sourabh Nayak
Section 115BSection 143(3)Section 40aSection 43B

/NFAC was duty bound as per section 250(6) of the IT Act to decide each ground of appeal by a speaking order but LD CIT(A)/NFAC failed to decide each ground of appeal by a speaking order. The counsel of the assesse therefore requested before the bench ... appeal of the assessee in his absence. We also find that LD CIT(A)/NFAC has not decided each ground of appeal by a speaking order which is mandated by section 250(6) of the IT Act. In our considered opinion LD CIT(A)/NFAC erred in not adjourning

Sunil Landmark LLP, Pune vs. ACIT, Circle-2, Pune

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

ITA 662/PUN/2024[2017-18]Status: DisposedITAT Pune11 Jun 2024AY 2017-18

Bench: Shri Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.662/Pun/2024 िनधा"रण वष" / Assessment Year : 2017-18 Sunil Landmark Llp, Vs. Acit, Circle-2, Pune. 562/9, Opp. Savarkar Bhavan, Shivajinagar, Pune- 411005. Pan : Aczfs2579P Appellant Respondent Assessee By : Shri Suhas Bora Revenue By : Shri Sourabh Nayak Date Of Hearing : 31.05.2024 Date Of Pronouncement : 11.06.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 13.02.2024 Passed By Ld Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. The Learned Cit(A) Has Erred In Confirming The Addition Made By The Ao Without Considering Detailed Submissions Made By The Appellant In Respect Of Ground No.L To 5 & Deciding The Case In Summary Manner Without Any Speaking Order On The Legal Issues Raised Which Goes To Root Of The Assessment Proceedings By Deciding Ground No. 1 & 4 As General Grounds. 2. The Learned Cit(A) Has Failed To Appreciate That The Assessment Order Passed By The Ao Is Bad In Law As Same Has Been Passed Without Considering The Submission Made By The Appellant Firm Within Appointed Date To The Show-Cause Notice Issued By The Ao

For Appellant: Shri Suhas BoraFor Respondent: Shri Sourabh Nayak
Section 142(1)Section 143(2)Section 68

without considering detailed submissions made by the appellant in respect of Ground No.l to 5 and deciding the case in summary manner without any speaking order on the legal issues raised which goes to root of the assessment proceedings by deciding Ground No. 1 and 4 as general grounds

Kalyan Pal, Kolkata vs. ITO, Ward-40(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 708/KOL/2023[2015-16]Status: DisposedITAT Kolkata07 Jun 2024AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 708/Kol/2023 Assessment Year: 2016-2017 Kalyan Pal,…………………………………..……….Appellant C/O. S.N. Ghosh & Associates, Advocates, 2, Garstin Place, 2Nd Floor, Suite No. 203, Off Hare Street, Kolkata-700001 [Pan:Aacpp5347B] -Vs.- Income Tax Officer,…………………………...…Respondent Ward-40(1), Kolkata, 3, Government Place (West). Council House Street, 1St Floor, Kolkata-700001 Appearances By: Shri Somnath Ghosh, Advocate, Appeared On Behalf Of The Assessee Shri Loviesh Shelley, Jcit, D.R. Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : May 30, 2024 Date Of Pronouncing The Order : June 07, 2024 O R D E R

Section 143(2)Section 48Section 50CSection 50C(2)Section 54F

sufficient to set aside the assessment order and remit the issue to the file of the ld. Assessing Officer. However, after considering the non-speaking order of both the authorities, we deem it appropriate to remit the issues to the file of ld. Assessing Officer for re-adjudication ... acquisition. (c) The ld. Assessing Officer shall decide whether the assessee is entitled for the benefit of section 54F or not by passing a speaking order. 9. With the above direction, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open Court on 07/06/2024. (Manish