| Form |
Form of application for approval for declaration of dividend out of reserves |
| Form |
Form for filing cost audit report and other documents with the Central Government |
| Form |
Form of annual return of a foreign company having a share capital |
| Form I |
Form of application for approval of the Central Government for the appointment of sole selling agents by the company |
| Form II |
Form of application for approval of the Central Government for the appointment of sole buying agent by a company |
| Form DD-B |
Report by a public company |
| Form DD-C |
Form of application for removal of disqualification of directors |
| Form 1 |
Application or declaration for incorporation of a company |
| Form 1 |
Statement of amounts credited to investor education and protection fund |
| Form 1A
|
Application form for availability or change of a name
Naming Guidelines
Common reasons for rejection of a Company Name
|
| Form 1B |
Application for approval of the Central Government for change of name or conversion of a public company into a private company |
| Form 1AA |
Particulars of person(s) or director(s) or changed or specified for the purpose of clause(f) or (g) of section 5 |
| Form 1AD |
Application for confirmation by Regional Director for change of registered office of the company within the state from the jurisdiction of one Registrar to the jurisdiction of another Registrar |
| Form 2 |
Return of allotment |
| Form 3 |
Particulars of contract relating to shares allotted as fully or partly paid-up otherwise than in cash |
| Form 4 |
Statement of amount or rate percent of the commission payable in respect of shares or debentures and the number of shares or debentures for which persons have agreed for a commission to subscribe for absolutely or conditionally |
| Form 4C |
Return in respect of buy Back of Shares |
| Form 5 |
Notice of consolidation, division, etc. or increase in share capital or increase in number of members |
| Form 8 |
Particulars for creation or modification of charges (other than those related to debentures |
| Form 10 |
Particulars for registration of charges for Debenture |
| Form 15 |
Appointment or cessation of receiver or manager |
| Form 17 |
Particulars for satisfaction of charges |
| Form 18 |
Notice of situation or change of situation of registered office |
| Form 19 |
Declaration of compliance with the provisions of section 149(i)(a), (b) and (c) of the Companies Act,1956 |
| Form 20 |
Declaration of compliance with the provisions of section 149(2)(b) of the Companies Act,1956 |
| Form 20A |
Declaration of the compliance with the provisions of section 149(2A) and (2B) |
| Form 20B |
Form for filing annual return by a company having a share capital with the Registrar of companies |
| Form 21 |
Notice of the court or the company law board order |
| Form 21A |
Particulars of annual return of the company not having share capital |
| Form 22 |
Statutory Report |
| Form 22B |
Form of return to be filed with the Registrar |
| Form 23 |
Registration of resolution(s) and agreement(s) |
| Form 23B |
Information by Auditor to Registrar |
| Form 23C |
Form of application to the Central Government for appointment of cost auditor |
| Form 23AA |
Notice of address at which books of account are maintained |
| Form 23AC |
Form for filing balance sheet, profit & loss account and other documents with the registrar |
| Form 23AAA |
Application to Central Government for modification in the matters to be stated in the company's balance sheet or profit and loss account |
| Form 23AAC |
Application to Central Government for not providing depreciation |
| Form 23AAB |
Application for exemption from attaching the annual accounts of the subsidiary companies |
| Form 23ACA |
Form for filing Profit and Loss account and other documents with the Registrar |
| Form 24 |
Form of application to the Central Government for increase in the number of directors of the company |
| Form 24B |
Form of application to the Central Government for obtaining prior consent for holding of any office or place of profit in the company by certain persons |
| Form 24A |
Form for filing application to Regional Director |
| Form 24AB |
Form for filing application for giving loan, providing security or guarantee in connection with a loan |
| Form 25A |
Form of application to the Central Government for approval of appointment or reappointment and remuneration or increase in remuneration or waiver for excess or over payment to managing or whole-time director(s) or manager and commission or remuneration or expression of opinion to directors |
| Form 25B |
Form of application to Central Government for approval to amendment of provisions relating to managing, whole time or non rotational director |
| Form 25C |
Return of appointment of managing director or whole time director or manager |
| Form 32 |
Particulars of appointment of managing director, directors, manager and secretary and the changes among them or consent of candidate to act as a managing director or director or manager or secretary of a company and/ or undertaking to take and pay for qualification shares |
| Form 32 Addendum |
Particulars of appointment of managing director, directors, manager and secretary and the changes among them or consent of candidate to act as a managing director or director or manager or secretary of a company and/ or undertaking to take and pay for qualification shares |
| Form 35A |
Information to be furnished in relation to any offer of a scheme or contract involving the transfer of shares or any class of shares in the transferor company to the transferee company |
| Form 36 |
Receiver's or manager's abstract of receipts and payments |
| Form 37 |
Application by an existing joint stock company or by an existing company (not being a joint stock company) for registration as a public limited or private limited or an unlimited company |
| Form 39 |
Registration of an existing company as a limited company |
| Form 44 |
Documents delivered for registration by a foreign company |
| Form 49 |
Return of alteration in the charter, statute or memorandum and articles of association, address of the registered or principal office and directors and secretary of a foreign company |
| Form 52 |
Notice of (A) alteration in names and addresses of persons resident in India authorized to accept service on behalf of a foreign company (B) alteration in the address of principal place of business in India of a foreign company (C) list of places of business established by a foreign company (D) cessation to have a place of business in India |
| Form 61 |
Form for filing an application with Registrar of Companies |
| Form 62 |
Form for submission of documents with Registrar of Companies |
| Form 63 |
Form for filing application for declaration as Nidhi Company |
| Form 64 |
Form for filing application for opening branch(s) by a nidhi company |
| Form 65 |
Form for filing application or documents with Central Government |
| Form 66 |
Form for submission of compliance certificate with the Registrar |
| Investor Complaint Form |
Form for filing complaint(s) against the company |
| Form 67 (Addendum) |
Form for filing addendum for rectification of defects or incompleteness |
| Form 14 |
Form for intimating to Registrar of Companies of conversion of the company into limited liability partnership (LLP). |
| Form 68 |
Application for rectification of mistakes apparent on record |
| Form EES, 2010 |
Application for striking off the name of company under the Easy Exit Scheme (EES), 2010 |
| Form CSR |
Voluntary reporting of Corporate Social Responsibility (CSR) |
| FORM |
Application for grant of immunity certificate under CLSS 2010 |
| Form EES, 2011 |
Application for striking off the name of company under the Easy Exit Scheme (EES), 2011 |
| Form DIN-1 |
Application for allotment of Director Identification Number |
| Form DIN-4 |
Intimation of change in particulars of Director to be given to the Central Government |
| Refund Form |
Application for requesting refund of fees paid |