notices & circulars
- eForm AOC-04 for filing Annual Financial Statement is likely to be amended w.r.t filing of CSR expenditure details. The revised AOC-04 eForm is likely to be available on MCA portal by 3rd week of Jul-2016. Stakeholders are requested to note that filing CSR details are mandatory. Therefore, Annual filing may be planned as per revised AOC-04.
- Corporate Seva Kendra (0124-4832500) - Stakeholders are requested to select Option '1' for queries related to Name Reservation and Company Incorporation, and Option '2' for all other queries.
- Kindly click here to refer the FAQs for Name Reservation and Company Incorporation
- Annual filing forms for Companies Act, 1956 - 23AC, 23ACA, 23B, 20B, 21A are likely to be available on MCA21 portal by mid-August 2016. Stakeholders are requested to plan accordingly.
- Stakeholders are requested to select Type/category "CRC" while creating any new service complaint (Helpdesk ticket) for Name Reservation or Company Incorporation related problems.
- The Central Government has notified the constitution of National Company Law Tribunal (NCLT) and National Company Law Appellate Tribunal (NCLAT) on 1st June, 2016. The Company Law Board (CLB) stands dissolved with the constitution of these bodies.
- Relaxation of additional fees and extension of time and filing of e-Forms by the Companies under Companies Act, 2013 and for filing of Annual Return (Form 11) by the LLPs under the Limited Liability Partnership Act, 2008
- Please click here for useful instructions to optimize the PDF file size while affixing the Digital Signature Certificate(DSC).
- The Company e-Forms have been revised on MCA portal effective 27th March 2016. You are advised to download the latest version of forms from Company Forms Download page on the MCA portal. The previous version of Company e-forms will not be compatible with the new MCA21 portal. Click here for details.
- Assessment Order under sub-section (3) of section 396 of the Companies Act, 1956 read with rule 12-A of the Companies(Central Government's) General Rules and Forms,1956 in the matter of proposed amalgamation of National Spot Exchange Limited(dissolved company) with its holding company, Financial Technologies (India) Limited(transferee company) Click here to view
- MCA-ebook
news & updates
- <strong>Notice inviting comments on the draft rules w.r.t. NCLT related provisions under the Companies Act, 2013 </strong>
- <strong>All donations towards the Prime Ministers National Relief Fund(PMNRF) are notified for 100% deduction from taxable income under Section 80G of the Income Tax Act, 1961.</strong><img alt="New" src="/mca/images/New.png"/>
- Recent Initiatives of MCA on <strong>Good Governance</strong>
- RBI Guidelines for Registration of NBFI/NBFC company <img title="External Link" alt="External Link" src="/mca/images/ext.png" border="0"><img alt="New" src="/mca/images/New.png">
- Press releases
- "List of LLPs under striking off <img alt="LTR" src="/mca/images/New.png"/>
quotations & tenders
- Tender Notice inviting sealed quotations for disposal of old staff car(Maruti Esteem). <span class="datetext">21.12.2015</span>
- Sale Notice: In the matter of M/s Food and Hospitality Concepts India Private Ltd. (In Liqn.) <span class="datetext">14.12.2015</span>
- Sale Notice: In the matter of M/s Parasrampuria Industries Ltd. (In Liqn.) <span class="datetext">10.12.2015</span>