Policy Specific FAQs


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The following class of companies shall file their financial statements and other documents under section 137 of the Act with the Registrar in e-form AOC-4 XBRL:-

  1. (i) companies listed with stock exchanges in India and their Indian subsidiaries;
  2. (ii) companies having paid up capital of five crore rupees or above;
  3. (iii) companies having turnover of one hundred crore rupees or above;
  4. (iv) all companies which are required to prepare their financial statements in accordance with Companies (Indian Accounting Standards) Rules, 2015:
Provided further that non-banking financial companies, housing finance companies and companies engaged in the business of banking and insurance sector are exempted from filing of financial statements under these rules.”.

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Indian subsidiaries of a listed company are required to file in XBRL format, irrespective of their paid up capital or turnover.

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If the holding company is mandated to file in XBRL, details of all subsidiaries (including foreign subsidiaries) need to be given as per “Notes - Subsidiary information” in the XBRL instance document of the holding company.

In case of Indian subsidiaries, their financial statements are not required to be separately attached in the e-form of the holding company. SRN details of the (e-Form 23AC or e-Form 23AC-XBRL)/AOC-4 XBRL, as applicable, filed by Indian subsidiary needs to be mentioned in the instance document of the holding company. In case these e-Forms have not been filed by Indian subsidiaries, then reason of not filing also needs to be provided (For e.g: Different financial year followed by subsidiary, Extension of Financial Year or AGM taken by subsidiary, etc.)

In case of foreign subsidiaries, annual accounts need to be attached as a separate PDF document in the e-Form 23AC-XBRL/AOC-4 XBRL of the holding company. In the XBRL document, in the element, you may mention 'Whether subsidiary has filed balance sheet' as NO and reason for not filing can be mentioned as 'Not applicable as it is a foreign subsidiary'.

Note: Attaching of annual accounts of foreign subsidiaries is not required in case exemption u/s 212 of the Companies Act, 1956/section 129 of Companies act 2013 has been taken by the holding company.

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There is no separate element for unclassified shares in the taxonomy. It needs to be provided either as equity or preference shares only. Necessary details/ clarifications can be provided as a footnote.

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• Due date for filing of AOC-XBRL (IND AS) is extended upto 31th Mar 2018 for FY 2016-17.

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All NBFCs (including Housing Financing Company) that are registered with RBI or exempt from registration with RBI but registered with other regulators like SEBI, IRDA, National Housing Bank, etc are exempted from XBRL filings.

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Gross turnover (i.e. inclusive of duties and taxes) is to be considered for determining Rs. 100 crores turnover threshold for eligibility of a company for XBRL filings.

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Power Sector Companies are excluded from exemption list vide Companies (Filing of Documents and Forms in Extensible Business Reporting Language), Amendment, Rules, 2017 Dated 6th November 2017. So all Power Sector companies are now required to file their financials and other documents as per XBRL Taxonomy.

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Standalone financial statement of the holding company is to be filed mandatorily in XBRL. It will also contain details on information of its subsidiaries. Consolidated financials, if applicable, may also be filed with MCA as the taxonomy has elements for consolidation as well.

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The details in ‘Notes - Related party’ are applicable for the previous year in case the same are entered for the current year. However, in case the related party was not a related party in the previous year then, the company can enter zero (0) in respect of the financial elements for that related party. In element for CIN of related party, CIN as per the current year should be entered. Suitable footnote with respect to the same should also be included in the instance document.

Above shall also be applicable for cases where the related party was related for the previous year and is no more a related party in the current year.

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