DCIT v. AIG Home Finance India Ltd.

13 Taxmann.com 168Reported decision2011#3069 most cited

What is DCIT v. AIG Home Finance India Ltd. authority for?

Securitisation income derived from the business of long-term housing finance is eligible for deduction under section 36(1)(viii) of the Income Tax Act, 1961, even if the assessee continues to bear the risk of default.

38

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Also referred to as

DCIT v. AIG Home Finance India Ltd. · section 36(1)(viii) · securitisation income · long-term housing finance · eligible business · deduction · ITAT Chennai

Issues it is cited on

Judgments citing DCIT v. AIG Home Finance India Ltd.

DCIT v. AIG Home Finance India Ltd. (13 Taxmann.com 168) — Cited in 38 Judgments | BharatTax