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 366,314 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

Sections most often in play

Section 148Section 147Section 144BSection 148ASection 151ASection 144Section 124(3)Section 69A

Issues it is cited on

section 144(b)section 115wfsection 124(3)(a)section 115wdsection 115wesection 115whsection 124section 124(3)section 151aorder under section 148a(d)bona fide mistakefaceless assessment scheme

Judgments citing Yashnu Yasasvi Polucherla v. Income-tax Officer

Siva Sankara Reddy Tunga, Hyderabad vs. ITO., Ward - 14(1), Hyderabad

In the result, the appeal filed by the assessee is allowed in terms of our aforesaid observations

ITA 1060/HYD/2025[2016-17]Status: DisposedITAT Hyderabad10 Dec 2025AY 2016-17

Bench: Us:

Section 147Section 148Section 148ASection 69A

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ 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.1060/Hyd/2025 ("नधा"रणवष"/ Assessment Year: 2016-17) Siva Sankara Reddy Tunga, VS. Income Tax Officer, Hyderabad. Ward-14(1), PAN: APIPT1664C Hyderabad. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) करदाताका""त"न"ध"व/ : Shri K.A. Sai Prasad, CA Assessee Represented by राज"वका""त"न"ध"व/ : Dr. Sachin Kumar, Sr. AR Department Represen…

Madurai Tuticorin Expressways Limited, Hyderabad vs. ACIT., Circle - 5(1), Hyderabad

In the result, all three appeals of the assesssee, i

ITA 1143/HYD/2024[2017-18]Status: DisposedITAT Hyderabad07 Jan 2025AY 2017-18

Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

Section 147Section 148Section 148ASection 80PSection 80P(2)(d)

…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.1143/Hyd/2025 ("नधा"रणवष"/ Assessment Year:2015-16) The Ookal Farmers Service VS. ITO, Cooperative Society Limited, Ward-1, Warangal. Warangal. PAN: AACAT0993J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) आयकरअपीलसं./I.T.A. No.1144/Hyd/2025 ("नधा"रणवष"/ Assessment Year: 2016-17) The Ookal Farmers Service VS. ITO, Cooperative Societ…