New version of Form 23C and Form 23D will be available on the Portal, effective 21st April, 2012. All Stakeholders are requested to use new version w.e.f. 21st April, 2012 (6.00 AM) as the current version of these forms will be discontinued. New version of Form 32 will be available on the Portal, effective 12th February, 2012. All Stakeholders are requested to use new version w.e.f. 12th February, 2012 (6.00 AM) as the current version of this form will be discontinued. New version of Form 1A, 1, 18, 61, FTE, CLSS 2010 and EES 2011 will be available on the Portal, effective 13th November, 2011. All Stakeholders are requested to use new version w.e.f. 13th November, 2011 (6.00 AM) as the current version of these forms will be discontinued.  *For filing of financial statements in XBRL mode, new Form 23AC-XBRL and Form 23ACA-XBRL (vide Notification dated 05th October, 2011) will be available on the Portal, effective 6th October, 2011 (6.00 AM).  *Revised Form 5 (vide Notification dated 23rd September, 2011) will be available on the Portal, effective 25th September, 2011. All Stakeholders are requested to use new version w.e.f. 25th September, 2011 (6.00 AM) as the current version of these forms will be discontinued.  *Revised Form 23AC and Form 23ACA will be available on the Portal, effective 12th August, 2011. All Stakeholders are requested to use new version w.e.f. 12th August, 2011 (6.00 AM) as the current version of these forms will be discontinued.  *Please note that with effect from 24th July 2011, stamp duty payable on Form No. 1, Memorandum of Association, Articles of Association, Form 5 and Form No. 44 in respect of states of Goa, Daman and Diu, Nagaland and Dadra and Nagar Haveli should be compulsory paid electronically at the time of their e-filing through MCA portal.  *New Form 1A (refer notification dated 14 July, 2011) will be available on the Portal, effective 24th July, 2011 (6.00 AM). All Stake holders are requested to use new version w.e.f. 24th July, 2011 (6.00 AM) as the current version of this form will be discontinued.  *MCA launches "User Complaints & Grievances". Users are requested to use this in lieu of MCA21 Helpdesk to log any Complaint/Query/Suggestion.  *Ministry has come out with an Exposure Draft on XBRL taxonomy for Commercial and Industrial (C&I) entities for filing their Balance Sheet and Profit and Loss Account. Please click here for the taxonomy.  *It has been observed that since DIN was made online, some professionals are certifying DIN form and attachments without exercising due diligence. Actions is being initiated against such professionals. Applicants are requested to ensure that all due procedures are followed at the time of making DIN application.

Latest Happenings

XBRL Portal

Ministry of Corporate Affairs has mandated filing of Balance Sheet and Profit and Loss statement in XBRL format.

Company Growth

Ministry of Corporate Affairs has registered more than 3 lakh companies on-line since its implementation in 2006.


The Companies Bill 2011 as presented to the Parliament

Integration of LLP System into MCA-21

    The Ministry is in process of integration of LLP system into MCA-21 in the month of June 2012... View Detail  MCA New link


Stopping of Form 23AC and Form 23AC- XBRL for financial year starting on or after 01.04.2011

Please note that existing Form 23AC, Form 23ACA, Form 23AC-XBRL and Form 23ACA-XBRL can not be filed by those companies whose financial year is starting on or after 1.4.2011 as Revised Schedule VI is applicable for such period. New e-forms are undergoing revision to align with the Revised Schedule VI and new forms would be updated shortly.


Stopping of Form I- Cost Audit Report and Form A- Compliance Report

It has been decided by the Ministry of Corporate Affairs to mandate the cost auditors and the companies to file Cost Audit Reports (Form-I) and Compliance Reports (Form-A) for the year 2011-12 onwards (including the overdue reports relating to any previous year) in XBRL mode.
Therefore, filing of existing Form I- Cost Audit Report and Form A- Compliance Report shall not be allowed till 30.06.2012 by which time the new XBRL mode of filing will be ready and enabled.


DSC-role-check for Banks/Financial institutions

Public Search of Trademark

"In order to provide enhanced services to its stakeholders, MCA in a joined up service with the Trademark department has provided a facility for searching the trademark database before applying for Name availability.

You can now use the link 'Public Search of Trademark' available on the MCA21 portal before applying for a company name to verify that the name is not subjected to any trademark or pending for trademark registration."


Introducing NEFT in MCA

Ministry is introducing payment of MCA fees via NEFT (National Electronic Fund Transfer) mode, in addition to already exiting payment methods.To know more about the same please refer User Guide Click here to download Updated NEFT User Guide


Corporate Bank Account

Dear Corporates / Stakeholders,
MCA offers one more innovative service. Now you can open a bank account with participating banks. Click here for more info