Notifications
| S.No | Notification No. | Date | Description |
| 1 | S.O. 3203(E) | 14-12-2009 | |
| 2 | S.O. 2851(E) | 06-11-2009 | |
| 3 | G.S.R. 649(E) 08-09-09 | Re- Revision in Form NO. 24B and Form NO. 25A by Companies (Central Government’s) General Rules and Forms (Fifth Amendment) Rules, 2009. | |
| 4 | G.S.R. 643(E) 07-09-09 | Re- Companies (Central Government’s) General Rules and Forms (Fourth Amendment) Rules, 2009. | |
| 5 | G.S.R. 642(E) 07-09-09 | Re-Companies (Electronic Filing and Authentication of Documents) Amendment Rules,2009. | |
| 6 | S.O. 2276(E) 07-09-09 | Scheme for Filing of Statutory Documents and other Transactions by Companies in Electronic Mode. | |
| 7 | G.S.R. 620(E) | 31.08.2009 | |
| 8 | S.O 1800 (E) 21.07.2009 | Re-constitution of National Advisory Committee on Accounting Standards. | |
| 9 | G.S.R 540(E) | 21.07.2009 | |
| 10 | G.S.R 522(E) | 14.07.2009 | |
| 11 | S.O. 1357(E) | 27-05-2009 | |
| 12 | G.S.R 284 (E) 24.04.2009 | Companies (Central Government´s) General Rules and Forms (Third Amendment) Rules, 2009 (Notification of revised Forms 8, 10, 17 & 61) | |
| 13 | G.S.R 257 (E) 17.04.2009 | Companies (Central Government's) General Rules and Forms (Second Amendment) Rules, 2009 (Notification of revised Forms 19, 20, 20A, 44 & 49) | |
| 14 | G.S.R 251 (E) 15.04.2009 | Companies (Issue of Indian Depository Receipts)(Second Amendment) Rules, 2009. | |
| 15 | No. CWR (3) 2008 | 06.04.2009 | |
| 16 | S.O. 903(E) | 02-04-2009 | |
| 17 | G.S.R 226 (E) 31.03.2009 | Amendment to Schedule VI to the Companies Act, 1956 | |
| 18 | G.S.R 225 (E) 31.03.2009 | Amendment to Companies (Accounting Standards) Rules, 2006 | |
| 19 | G.S.R 183 (E) 20.03.2009 | Companies (Central Government´s) General Rules and Forms (Amendment) Rules, 2009 (Notification of revised Forms 1AA, 1AD, 23C & 24) | |
| 20 | S.O. 789(E) | 20.03.2009 | |
| 21 | S.O. 789(E) | 20.03.2009 | |
| 22 | G.S.R 163 (E) | 12.03.2009 | |
| 23 | G.S.R 152 (E) | 05.03.2009 | |
| 24 | G.S.R 70 (E) 03.02.2009 | Modifications in section 220, 303 and 594 of Companies Act, 1956. | |
| 25 | G.S.R 35 (E) 19.01.2009 | Companies (Issue of Indian Depository Receipts) (Amendment) Rules, 2009 (Amendment of Companies (Issue of IDRs) Rules, 2004) | |
| 26 | S.O 144 (E) 14.01.2009 | Modification in the notification relating to constitution of NACAS | |
| 27 | S.O. 143(E) | 14.01.2009 | |
| 28 | S.O. 110(E) | 09.01.2009 | |
| 29 | G.S.R 11 (E) 05.01.2009 | Companies ( Appointment and Qualifications of Secretary) Amendment Rules, 2009 | |
| 30 | G.S.R 4(E) | 02.01.2009 | |
| 31 | G.S.R 4(E) | 02.01.2009 |
