← 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

Rameshbhai Popatbhai Dakhra Legal Heir of Popatbhai Virabhai Dakhra, Surat vs. ITO, Ward 2(3)(3), Surat

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

ITA 170/SRT/2025[NA]Status: DisposedITAT Surat21 Nov 2025

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.170/Srt/2025 Assessment Year: 2017-18 (Physical Hearing) Rameshbhai Popatbhai Dakhra Income Tax Officer Ward-2(3)(3), बनाम/ Legal Heir Of Popatbhai Surat, Aayakar Bhavan, Surat-395 Vs. Virabhai Dakhra 001 Plot No.17,Ganesh Row House, Nr. Shyamdham Temple, Sarthana, Jakatnaka, Surat- 395 006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aknpd 3920 H (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Mehul Shah, Ca राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 01/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 21/11/2025

Section 143(2)Section 144Section 250Section 69A

circumstances of the case as well as law on the subject, the learned CIT(A) has erred in dismissing the appeal without passing speaking order. 3. On the facts and circumstances of the case as well as law on the subject, the learned Assessing Officer has erred in making addition ... contended that the CIT(A) erred in passing ex parte order and dismissing the appeal of the assessee without passing a speaking order. Ld. AR further submitted that all the hearing notices were sent through email inspite of opting to receive notices/letter through physical mode in Form- 35. Since

Manjeet Kaur Kamboj, Yamuna Nagar Haryana vs. ITO Ward-2, Yamuna Nagar Haryana

In the result, appeal of the Assessee is dismissed

ITA 550/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh21 Nov 2025AY 2012-13

Bench: Shri Laliet Kumat & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 550/Chd/2025 िनधा"रण वष" / Assessment Year : 2012-13 Manjit Kaur Kamboj, Ito Ward-2, Lotus Valley Public School, बनाम Yamuna Nagar, Sector – 18, Huda, Haryana Vs. Yamunanagar, Haryana "ायी लेखा सं./Pan No. Abmpk5213G अपीलाथ"/Appellant ""थ"/Respondent ( Physical Hearing ) िनधा""रती की ओर से/Assessee By : Ms. Meenal Goyal, Ca & Sh. Abhinav Jain, Adv. राज" की ओर से/ Revenue By : Dr. Ranjit Kaur, Addl. Cit, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 18.11.2025 उदघोषणा की तारीख/Date Of Pronouncement : 20.11.2025 आदेश/Order Shri Laliet Kumar: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 21.03.2024 Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi For A.Y. 2012-13. 2. Grounds Of Appeal, As Taken By The Assessee In Form 36, Are Reproduced As Under:

For Appellant: Ms. Meenal Goyal, CA and Sh. Abhinav Jain, AdvFor Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr. DR
Section 143(3)Section 148Section 2(14)Section 2(14)(iii)Section 250

Under the facts and in the circumstances of the case, the Learned Commissioner of Income Tax (Appeals) (“Act”) vide an erroneous and non- speaking order dated 21.03.2024 u/s. 250 of the Income Tax Act, 1961 (“Act”) (hereinafter referred to as 1st impugned order”) has erred in upholding the assessment order ... Srinivas Pandit (HUF) v. ITO [2010] 5 taxmann.com 38. 8. (4) For that the 1st impugned order passed by the Ld. CIT(A), & non-speaking order merely affirming the 2nd impugned order and is therefore liable to be quashed vide Rajkumar Anandchand Jain v. Dy Commissioner of Income

Dinesh Kumar and Sons, Chennai vs. Income Tax Officer Non-Corporate Ward 5(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 2511/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Nov 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2511/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Dinesh Kumar & Sons The Income Tax Officer, (Huf), Vs. Non-Corporate Ward 5(1), No.41, M.S.Koil Street, Chennai. Royapuram, Chennai – 600 013. Pan: Aamhr 9861G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Hitesh, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 21.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.11.2025

For Appellant: Shri Hitesh, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 144BSection 147Section 148Section 148ASection 250

therefore be applied to the former and not to the latter. (iv) An order refusing special leave to appeal may be a non- speaking order or a speaking one. In either case it does not attract the doctrine of merger. An order refusing special leave to appeal does not stand ... inclined to exercise its discretion so as to allow the appeal being filed. (v) If the order refusing leave to appeal is a speaking order, i.e., gives reasons for refusing the grant of leave, then the order has two implications. Firstly, the statement of law contained in the order

Assistant Commissioner of Incometax, Corporate Circle-1 1, Chennai vs. Flextronics Technologies India Private Limited, Chennai

In the result, the appeal of the Revenue in ITA

ITA 3016/CHNY/2024[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.3016/Chny/2024 Assessment Years: 2013-14 Assistant Commissioner Of Income Flextronics Technologies India Tax, Private Limited, Corporate Circle-1(1), Plot No.3, Phase Ii Sipcot Industrial Chennai. Park, Sandavellure C Village, Sriperumbudur Taluk, Chennai-602 106 [Pan: Aaacf5248E] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) आयकर अपील सं./Co No.5 /Chny/2025 Assessment Years: 2013-14 Flextronics Technologies India Private Assistant Commissioner Of Limited, Income Tax, Plot No.3, Phase Ii Sipcot Industrial Corporate Circle-1(1), Park, Sandavellure C Village, Chennai. Sriperumbudur Taluk, Chennai-602 106 [Pan: Aaacf5248E] अपीलार्थी की ओर से/ Assessee By : Mr.P.Lalith Kumar, Ca & Mr.S.Sripal, Ca प्रत्यर्थी की ओर से /Revenue By : Mr.Nathala Ravi Babu, Cit

For Appellant: Mr.P.Lalith Kumar, CA &For Respondent: Mr.Nathala Ravi Babu, CIT
Section 144Section 144C(1)

claim. Before concluding the appeal, the Ld.CIT(A) shall call for a remand report from the Ld.TPO. The Ld.CIT(A) shall pass a speaking order, in accordance with law, considering facts of the case and the judicial precedents cited hereinabove. 8.0 Before parting, it needs to be impressed that considerable