Whats New

Whats New ?

Notifications, Circulars, Clarifications

• Notification under section 465 of CA 2013 Dated 30.01.2019(374 KB )
• Companies (Prospectus and Allotment of Securities) Amendment Rules, 2019.(298 KB )
• Companies (Furnishing of information about payment to micro and small enterprise suppliers) Order,2019(523 KB )
• Companies (Acceptance of Deposits),Amendment Rules, 2019(5688 KB )
• NCLT Amendment Rules, 2019 Dated 15.01.2019(523 KB )
• The Companies (Amendment) Ordinance, 2019(3276 KB )
• Notification regarding Delegation of powers to Regional Directors-dated 18.12.2018(438 KB )
• Companies (Incorporation) 4th Amendment Rules,2018 (8509 KB )
• Companies (Registration of Charges) 2nd Amendment Rules,2018 (2665 KB )
• Companies (Incorporation) Rules, 2014 –Amendment in Rules (218 KB )
• Relaxation of additional fees and extension of last date of ln filing of CRA-4 (Cost Audit Report in XBRL format)(235KB )
• Extension of Last Date of filing of Forms NFRA-1.(366 KB )
• Companies (cost records and audit) Amendment Rules, 2018(4071 MB)
• Companies (Registered Valuers and Valuation) Fourth Amendment Rules, 2018. dated 13.11.2018(1.92 MB)
• National Financial Reporting Authority Rules(NFRA) 2018 Dated 13.11.2018(5.06 MB)
• The Companies (Amendment) Ordinance, 2018 (9 of 2018) Dated 02.11.2018(1864 KB)
• The additional fee waiver vide circular No.10 dated 29th October 2018 has been implemented w.e.f 31st October midnight. Stakeholders may please take note(319 KB)
• Notification under section 396 of CA 2013 – ROC Vijayawada dated 26.10.2018 (439 KB)
• Notification under section 396 of CA 2013 – ROC-cum-OL at Dehradun dated 26.10.2018(452 KB)
• Notification under section 454 of CA 2013 dated 26.10.2018(513 KB)
• Regarding amendments in Schedule III to the Companies Act, 2013-reg.(1080 KB)
• Relaxation of additional fees and extension of last date of in filling of forms MGT-7(Annual Return) and AOC-4 Financial Statement Under the companies Act,2013-State of Kerala- reg.(235KB)
• Commencement Notifications Dated 01.10.2018.(308 KB)
• Constitution of NFRA Notifications Dated 01.10.2018(302 KB)
• Companies (Registered valuers and Valuation) Third Amendment Rules, 2018. (632 KB)
• Companies (Indian Accounting Standards) Second Amendment Rules,2018(2796 KB)
• Companies (Appointment and Qualification of Directors)6th Amendment Rule,2018(850KB)
• Companies (Registration office and Fees) 5th Amendment Rules,2018(737 KB)
• Companies ( CSR) Amendment Rules, 2018 (941 KB)
• Commencement notification dated 19.09.2018. (338 KB)
• LLP Amendment Rules 2018 (15 MB)
• Filling up of posts in the office of Director General, CCI on deputation basis(1238 KB)
• General Circular 07/2018: Relaxation of additional fees and extension of last date of filing Form BEN-2.(266 KB)
• Notification regarding Designation of Special Court Dated 05.09.2018(1646 KB)
• Companies (Registration Offices and Fees) fourth Amendment Rules, 2018 dated 21.08.2018(2135 KB)
• Companies (Appointment and Qualification of Directors) Fifth Amendment Rules, 2018 dated 21.08.2018(616 KB)
• Commencement notification dated 07.08.2018(325 KB)
• Companies (Prospectus and Allotment of Securities) Second Amendment Rules, 2018 dated 07.08.2018(6.09 MB)
• Commencement notification dated 31.07.2018(321 KB)
• Companies (Accounts) Amendment Rules, 2018 dated 31.07.2018(1.09 MB)
• Commencement notification dated 27.07.2018(374 KB)
• Companies (Incorporation) 3rd Amendment Rules 2018(1.04 MB)
• Notification regarding Corrigendum to the commencement notification of the Companies Amendment Act 2017 .(486 KB)
• Companies (Accounting Standards) Amendment Rules, 2018(1.67 MB)
• Companies (Appointment and Qualification of Directors) 3rd Amendment Rules, 2018.(1.06 MB)
• Limited Liability Partnership (Amendment) Rules, 2018.(5.22 MB)
• Genearl Circular regarding Clarification with regard to provisions under section 135 (5) of the Companies Act, 2013.(332 KB)
• Corrigendum related to Companies (Audit and Auditors) Second Amendment Rules, 2018(1294 KB)
• General Circular 05/2018 regarding Clarification-Condonation of Delay Scheme, 2018-reg.(416 KB)
• Notification regarding designation of special court for the state of Uttar Pradesh. -dated 23.04.2018(1294 KB)
• Companies (Share Capital and Debentures) Amendment Rules, 2018 -dated 10.04.2018(996 KB)
• Notification for Amendment in Schedule I of the Companies Act, 2013 -dated 10.04.2018(924 KB)
• Notification dated 02.04.2018 regarding amendment in the notification number S.O.529(E)(987 KB)
• General Circular No.01/2018 regarding Relaxation of additional fees and extension of last date of filing of AOC-4 XBRL E-Forms using Ind AS under the Companies Act, 2013 (601 KB)
• General Circular No.02/2018 regarding Condonation of Delay Scheme 2018 (223 KB)
• Companies (Indian Accounting Standards) Amendment Rules, 2018 (1.08 MB)
• Companies (Incorporation) Second Amendment Rules, 2018 dated 23.03.2018. (427 KB)
• The National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members) Rules, 2018 dated 21.03.2018. (1.63 MB)
• Commencement Notification dated 21.03.2018 (1.63 MB)
• Companies (Filing of Documents and Forms in Extensible Business Reporting Language) Amendment Rules, 2018 1.63 MB)
• Companies (Accounts) Amendment Rules, 2018 (2757 KB)
• Notification dated 23.02.2018 regarding Exemption for segment reporting.(548 KB)
• Companies ( Removal of Difficulties) Order, 2018 (1264 KB)
• Companies (Audit and Auditors) Amendment Rules, 2018 (4.05 MB)
• Companies (Management and Administration) Amendment Rules, 2018 (5.60 MB)
• Companies (Authorised to Register ) Amendment Rules, 2018 (2.57 MB)
• Companies ( Registered Valuers and Valuation) Amendment Rules, 2018. (461 KB)
• Commencement Notification dated 09.02.2018 (743 KB)
• Notification regarding Exemption to Government Companies under section 129(6) of Companies Act, 2013 from recognizing Deferred Tax Assets/ Deferred Tax Liability under AS-22/Ind AS-12(1657 KB)
• Notification dated 05 Feb, 2018 regarding Designation of Special Court.(1655 KB)
• Notification dated 23 January, 2018 regarding commencement of Companies Amendment Act 2017 (319 KB)
• Companies (cost records and audit) Second Amendment Rules, 2017 (819 KB)
• General Circular 15/2017 regarding relaxation of additional fees and extension of last date of filing of Form CRA.4 under the Companies Act, 2013 (234 KB)
• Companies (Filing of Documents and Forms in Extensible Business Reporting Language), Amendment, Rules, 2017.(9.14 MB)
• Companies (Accounts) Amendment Rules, 2017.(11.2 MB)
• Designation of Special Court(452 KB)
• Relaxation of additional fee and extension of last date of filing of AOC-4 and AOC-4(XBRL non-IndAS) under the Companies Act,2013(267 KB)
• Clarification regarding approval of resolution plans under section 30 and 31 of Insolvency and Bankruptcy Code, 2016 (642 KB)
• Relaxation of additional fees and extension of last date of filing of AOC-4 XBRL E-Forms using Ind AS under the Companies Act, 2013 (870 KB)
• Companies (Removal of Difficulties) 2nd Order 2017 (1125 KB)
• Notification for delegation of powers under section 247 of CA 2013 to Insolvency and Bankruptcy Board of India(403 KB)
• Notification for Commencement of section 247 of Companies Act 2017(316 KB)
• Clarification regarding the timelines for making applicable/available new Form DPT-3 issued vide the Companies (Acceptance of Deposits) Second Amendment Rules, 2017 (284 KB)
• Commencement of proviso to section 2(87) of CA 2013(330 KB)
• National Advisory Committee on Accounting Standards(1385 KB)
• Companies (Restriction on number of layers)Rules 2017(2141 KB)
• Companies (Acceptance of Deposit) Second Amendment Rules, 2017(3382 KB)
• Delegation of powers to RDs under section 458 of CA 2013 dt 06.09.2017(424 KB)
• Designation of Special Court (1.2 MB)
• Companies (Incorporation) Second Amendment rules, 2017 (5294 KB)
• Constitution of two Review Committee(s) for reviewing the 10 year old and above cases of different regions and in Office of SFIO for withdrawal of prosecutions Act, 2013(1270 KB)
• Clarification regarding applicability of exemption given to certain private companies under section 143(3)(i) of the Companies Act, 2013(234 KB)
• Companies(Meetings of Board and its Powers) Second Amendment Rules 2017(954 KB)
• Exemption to Private Company(corrigendum)(290 KB)
• Companies (Audit and Auditors) Second Amendment Rules, 2017(1833 KB)
• Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017(1.5 MB)
• Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017(1.4 MB)
• Commencement of sections related to Fast Track Corporate Insolvency Resolution Process and notification u/s 55(2) of the Code(1.5 MB)
• Insolvency and Bankruptcy Code (Removal of Difficulties) Order, 2017(1455 KB)
• Appointment of Sh. Shashank Saksena as Ex-officio Member of IBBI(29 KB)
• Clarification regarding transmission of Securities by Operation of Law(156 KB)
• Limited Liability Partnership (Amendment) Rules, 2017(1.2 MB)
• Clarification regarding due date of transfer of shares to IEPF Authority(194 KB)
• Applicability of provisions of clause (a) to clause (d) of section 2 of the Code relating to voluntary liquidation or bankruptcy(1.2 MB)
• Appointment of Ms Suman Saxena, Dr Navrang Saini and Dr Mukulita Vijayawargiya as whole-time members in Insolvency and Bankruptcy Board of India.(1.2 MB)
• Clarification regarding applicability of section 16(1)(a) of the CA 2013 with reference to cases under corresponding provisions of Companies Act, 1956(120 KB)
• Transfer of shares to IEPF Authority(169 KB)
• Companies (Acceptance of Deposits) Amendment Rules, 2017 (315 KB)
• File Formats for Transfer of Shares to the demat account of Investor Education and Protection Fund (IEPF) Authority (164 KB)
• Companies (Compromises, Arrangements and Amalgamations) Amendment Rules, 2017 dated 13.04.2017(1.6 MB)
• Companies (Removal of Names of Companies from the Register of Companies) Amendment Rules, 2017 dated 12.04.2017(432 KB)
• Companies (Registration of Charges) Amendment Rules, 2017 dated 07.04.2017(3.8 MB)
• Notification – commencement of section 234 of Companies Act 2013 dated 13.04.2017(333 KB)
• Substitution of RBI nominee (1.9 MB)
• Companies (Incorporation) Amendment Rules, 2017 (619 KB)
• Companies (Registration Offices and Fees) Second Amendment Rules, 2016   (981KB)
• Relaxation of additional Fees and extension of last date for filing AOC-4, AOC-4 (XBRL), AOC-4 (CFS) and MGT-7 eforms under the Companies Act, 2013   (97KB)
• Constitution of Steering Committee for conducting 'National Corporate Social Responsibility Award' of Ministry of Corporate Affairs.   (35KB)
• Companies (Incorporation) Fourth Amendment Rules, 2016   (1775KB)
• Companies (Management and Administration) Amendment Rules, 2016   (1902KB)
• Companies (Mediation and Conciliation) Rules   (269KB)
• commencement notification dated 09.09.2016   (229KB)
• Relaxation of additional Fees and extension of last date of in filing AOC-4, AOC-4 (XBRL), AOC-4(CFS) and MGT-7 under the Companies Act, 2013   (3115KB)
• Companies (Share Capital and Debentures) Fourth Amendment Rules, 2016   (70KB)
• Issuance of rupee bonds to overseas investors by Indian companies - Clarification regarding applicability of provisions of Chapter III of the Companies Act, 2013   (129KB)
• Relaxation of additional Fees and extension of last date of in filing AOC-4, AOC-4(XBRL), AOC-4(CFS) and MGT-7 under the Companies Act, 2013   (3115KB)
• Companies (Incorporation) Third Amendment Rules, 2016   (220KB)
• Companies (Accounts) Amendment Rules, 2016   (401KB)
• Special Court under section 435 of the Companies Act, 2013   (59KB)
• LLP(Amendment)Rules, 2016 (GSR 418(E) dated 13th April, 2016)   (1082KB)