Instruction kit
| 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 |
| 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 charge (other than those related to debentures) including particulars of modification of charge by asset reconstruction companies in terms of Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002(SARFASI) |
| 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 23AC-XBRL | Form for filing XBRL document in respect of balance sheet 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 23ACA-XBRL | Form for filing XBRL document in respect of 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 |
| Form 23D | Form for Information by Cost Auditor to Central Government |
| Form FTE | Application for striking off the name of company under the Fast Track Exit(FTE) Mode |
| Form BankACC | Application for simplifying bank account opening process as user shall not be required to submit any physical application form |