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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

Ramesh Babulal Patel, Mehsana vs. The ITO, Ward-1, Mehsana

In the result, the appeal of the assessee in ITA No

ITA 853/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad08 Sept 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita Nos.853/Ahd/2025 & 854/Ahd/2025 िनधा"रण वष" /Assessment Years : 2016-17 & 2017-18 Respectively Ramesh Babulal Patel The Ito बनाम/ C/O. Gayatri Industries, Ward-1 V/S. 271, Gidc Phase-2 Mehsana – 384 002 Mehsana – 384 002 "थायी लेखा सं./Pan: Ahhpp 4902 E (अपीलाथ'/ Appellant) (!( यथ'/ Respondent) Assessee By : Shri Jinesh Shah, Ar Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 04/09/2025 घोषणा की तारीख /Date Of Pronouncement: 08/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri Jinesh Shah, ARFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 148Section 250Section 68

additional evidences, if any, furnished by the assessee, thereafter will decide the appeal of the assessee on merits by way of speaking order in accordance with law. 8. In the result, the appeal of the assessee in ITA No.853/Ahd/2025 for AY 2016-17 is treated as allowed for statistical purposes ... Asst. Years : 2016-17 & 2017-18 furnished by the assessee, thereafter will decide the appeal of the assessee on merits by way of speaking order in accordance with law. 10. In the result, both the appeals of the assessee are treated as allowed for statistical purposes. Order pronounced

DCIT, Circle- 24(2), New Delhi vs. Superstar Innovation Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 834/DEL/2018[2009-10]Status: DisposedITAT Delhi04 Sept 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.834/िद"ी/2018(िन.व. 2009-10) Deputy Commissioner Of Income Tax, Circle-24(2), R. No. 328, C.R Building, I.P Estate, ...... अपीलाथ"/Appellant New Delhi बनाम Vs. M/S. Superstar Innovation Pvt. Ltd., D-6/6032/2, Ground Floor, Vasant Kunj, New Delhi 110070 ..... "ितवादी/Respondent Pan: Aabcs 7795 Q Co No. 141/Del/2023 (A.Y.2009-10) In Ita No. 834/Del/2018 M/S. Superstar Innovation Pvt. Ltd., D-6/6032/2, Ground Floor, Vasant Kunj, New Delhi 110070 ...... अपीलाथ"/Appellant Pan: Aabcs 7795 Q बनाम Vs. Deputy Commissioner Of Income Tax, Circle-24(2), R. No. 328, C.R Building, I.P Estate, ..... "ितवादी/Respondent New Delhi अपीलाथ" "ारा/ Appellant By : Dr. Rakesh Gupta, S/Shri Somil Agarwal, Deepesh Garg & Shrey Jain, Advocates "ितवादी"ारा/Respondent By : Ms. Maninder Kaur & Ms. Neeju Gupta, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 06/06/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 04/09/2025

For Appellant: Dr. Rakesh Gupta, S/Shri Somil AgarwalFor Respondent: Ms. Maninder Kaur &
Section 143(3)Section 147Section 148

Counsel for the assessee submits that the AO was required to decide objections of the assessee against reopening by passing a separate speaking order in accordance with the law expounded by Hon’ble Apex Court in the case of GKN Driveshafts (India) Ltd., vs. ITO, 259 ITR 19. The assessee

The Karnataka Multipurpose Souharda Sahakari Niyamit, Chikodi vs. E Assessment, Nipnai

ITA 122/PAN/2025[2018-2019]Status: DisposedITAT Panaji03 Sept 2025AY 2018-2019

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 122/Pan/2025 Assessment Year : 2018-19 The Karnataka Multipurpose Souharda Sahakari Niyamit. Bhagyalaxmi Nagar, Chikodi, Belgavi-591201. Pan : Aaaat4824A . . . . . . . Appellant V/S National Faceless E-Asstt Centre, Delhi . . . . . . . . Respondent Appearances Assessee By : Mr Chetan Chougule [‘Ld. Ar’] Revenue By : Ms Rijjula Uniyal [‘Ld. Dr’] Date Of Conclusive Hearing : 03/09/2025 Date Of Pronouncement : 03/09/2025 Order Per G. D. Padmahshali; The Captioned Appeal Of The Assessee Impugns Din & Order Itba/Apl/S/250/2023-24/1057730634(1) Dt. 06/11/2023 Passed By Addl./Jt. Commissioner Of Income Tax Appeals-1, Coimbatore, [‘Ld. Nfac’] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’] Which In Turn Arisen Out Of Rectification Order Dt. 28/05/2021 Passed U/S 154 Of The Act By The Central Processing Centre, Bengaluru [‘Ld. Cpc’] Anent To Assessment Year 2018-19 [‘Ay’].

For Appellant: Mr Chetan Chougule [‘Ld. AR’]For Respondent: Ms Rijjula Uniyal [‘Ld. DR’]
Section 143(1)Section 154Section 246ASection 249Section 250Section 253(3)

consequential admission or dismissal of appeal (ii) if admitted deal therewith de-novo on merits in accordance with applicable law and pass a speaking order in terms of section 250(6) of the Act. 8. The appeal in result stands allowed for statistical purposes. In terms of rule

Aditi Gupta, Ludhiana vs. Income Tax Officer, Ward VII(1), Ludhiana

In the result, Assessee’s appeal is allowed for Statistical Purposes

ITA 195/CHANDI/2025[2023-24]Status: DisposedITAT Chandigarh03 Sept 2025AY 2023-24

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 195/Chd/2025 "नधा"रण वष" / Assessment Year : 2023-24 Aditi Gupta, Ito, 144,Greeen Park, बनाम Ward Vii(1), Civil Lines, Ludhiana Vs. Ludhiana "थायी लेखा सं./Pan No: Bcjpg0439B अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Satish Gupta, Advocate, राज"व क" ओर से/ Revenue By : Sh. Vivek Varadhan, Addl. Cit, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 03.07.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 03.09.2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 10.01.2025 Of Addl./Jcit(A)-7, Kochi For A.Y. 2023-24. 2. Grounds Of Appeal Are As Under: -

For Appellant: Sh. Satish Gupta, AdvocateFor Respondent: Sh. Vivek Varadhan, Addl. CIT, Sr.DR
Section 115BSection 115JSection 139(1)Section 143(1)Section 80C

facts on the file. The CPC has failed to provide the details of deemed income assessed u/s 115JC. It is a non- speaking order which has no legality in the eye of law. 4. The Addl. CIT(A)/JCIT(A) in his appellate order has given his findings

Arumugam Pavalakkodi, Villupuram vs. ITO, Ward-2, Villupuram

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

ITA 1822/CHNY/2025[2011-12]Status: DisposedITAT Chennai03 Sept 2025AY 2011-12

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.1822/Chny/2025 Assessment Years: 2011-12 Arumugam Pavalakkodi, Income Tax Officer, No.76 Salem Main Road, Chinnasalem, Ward-2, Kallakkurichi, Villupuram, Villupuram. Tamil Nadu-606 201. [Pan: Brupp8511R] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.S.Sridhar, Advocate. प्रत्यर्थी की ओर से /Revenue By : Shri Veeramany K, Irs सुनवाई की तारीख/Date Of Hearing : 25.08.2025 घोषणा की तारीख /Date Of Pronouncement : 03.09.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed By The Assessee Against The Order Bearing Din & Order No.Itba / Nfac / S / 250 / 2022-23 / 1051051140(1) Dated 21.03.2023 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A), National Faceless Appeal Center[Nfac], Delhi, For The Assessment Year 2011-12. The Reference To The Word “Act” In This Order Hereinafter Shall Mean The Income Tax Act, 1961 As Amended From Time To Time.

For Appellant: Mr.S.Sridhar, AdvocateFor Respondent: Shri Veeramany K, IRS

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