Yashnu Yasasvi Polucherla v. Income-tax Officer

179 Taxmann.com 470High Court2025#5211 most cited

What is Yashnu Yasasvi Polucherla v. Income-tax Officer authority for?

A High Court's decision to allow a writ petition is subject to the outcome of a Supreme Court appeal on a related prior decision, and parties are granted liberty to approach the court further.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Also referred to as

Yashnu Yasasvi Polucherla v. ITO · 179 Taxmann.com 470 · Telangana HC · writ petition · Supreme Court appeal · SLP No.3574 of 2024 · Kankanala Ravindra Reddy v. ITO · liberty to parties

Issues it is cited on

Judgments citing Yashnu Yasasvi Polucherla v. Income-tax Officer

Income Tax Officer, Ward-8(1), Hyderabad vs. Dagumati Swathi, Hyderabad

In the result, the appeal filed by the revenue being devoid and bereft of any substance is dismissed in terms of our aforesaid observations

ITA 1638/HYD/2025[2013-14]Status: DisposedITAT Hyderabad30 Jan 2026AY 2013-14

Bench: SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)

Section 13Section 142(1)Section 144Section 147Section 148Section 148ASection 149(1)(b)Section 151A

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी मधुसूदन साव"डया, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No.1638/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2013-14) Income Tax Officer, VS. Dagumati Swathi, Ward-8(1), Hyderabad. Hyderabad. PAN: FBMPS4778H (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri Phaneedra Nag, CA Assessee Represented by राज"वका""त"न"ध"व/ : Shri A P Babu, Sr. AR Department Represented by सुनवाईसमा…

Yadiki Pacs, Anantapur vs. Income Tax Officer, Ward-1, Anantapur

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

ITA 926/HYD/2025[AY 2019-20]Status: DisposedITAT Hyderabad09 Jan 2026

Bench: the Andhra Pradesh High Court against the Order of the Chief Commissioner of Income Tax, Hyderabad rejecting the appellant's application filed u/s 119(2)(b) of the Act to condone the delay in filing the Income Tax Return for the subject AY 2019-20 is pending for disposal as on date. 7. For that the Learned Commissioner of Income Tax (Appeals) had erred in confirming the levy of interest u/s 234A of the Act in consequence to the above." 3

Section 119(2)(b)Section 139Section 147Section 148Section 148ASection 234ASection 80ASection 80P

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.926/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2019-20) Yadiki PACS, Yadiki Vil Pa, Vs. The Income Tax Officer, Yadiki Mandal, Anantapur. Ward – 1, Anantapur. PAN : AAATY3013H. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Ms. Lavanya, C.A. Assessee (Appeared through Hybrid Re…

Yashnu Yasasvi Polucherla v. Income-tax Officer (179 Taxmann.com 470) — Cited in 22 Judgments | BharatTax