1. Mca Form Common Header
  2. Company, Order passed, SRN, Penalty & Special resolution, Amalgamation & share capital DetailsAttachmentReview & Submit
  3. Section Form Data First Panel
  4. Section form Data Second Panel
  5. Section form Data Third Panel
  6. INC28Basic Details
  7. Submit action modal
  8. Submit action modal
  9. Custom Validation Modal
  10. Submit SRN Popup
  11. Save action modal
  12. DSC INC 28 successfully completed!
  13. Error & warning modal
  14. Section
  17. HiddenPanel
  18. Upload & Verify DSC
  19. File Uploaded Message
  20. modal_successfulDSCResponse

FORM NO. INC-28

Notice of Order of the Court or Tribunal or any other competent authority

[Pursuant to Section 12(6),13(7),48(4),58(5),87,111(3),66(5), 230(8),232,233(7),234, 237,252(2),441 and others of the Companies Act, 2013 and Section 17(1),81(4),107(3),167,186,391, 394(1),396,397,398,445,466,481,518,559,621A,  Amalgamation- Others and others of the Companies Act, 1956 and Section  7,9,10,12A,22(3),31,33,54,59(8) and others of the Insolvency and Bankruptcy Code, 2016]

Refer instruction kit for filing the form

  • Company, Order passed, SRN, Penalty & Special resolution, Amalgamation & share capital Details
  • Winding up, Dissloution, Reduction & IRP/RP Details
  • Attachment & Declaration
  • Review & Submit

All fields marked in * are mandatory

Company Information

1 (a) *Corporate identity number (CIN) or foreign company registration number of company

 

 

 

OR

2 (a) *Name of the company

(b) *Address of the registered office of the company or of the principal place of business in India of the company

(c) *Email ID of the company

Description of order passed

3 (a) *Order passed by 

5 (a) *Relevant act under which order is passed

6  Number of days within which order is to be filed with Registrar 

(To be entered pursuant to aforesaid sections or in terms of court order or Tribunal order or order of the competent authority, as the case may be)

7 Date of application to court or Tribunal or the competent authority for issue of Certified copy of order

8  Date of issue of certified copy of order

9  *Due date by which order is to be filed with Registrar

SRN, Penalty & Special resolution details

10 (a) In case of compounding of offence, enter Service request number SRN(s) of Form 61

10 (b) SRN of the relevant form

Details of amalgamation

(d) Details of transferee company

Details of transferor company(s)

Category of transferor company

               

                (f) 

CIN or FCRN or any other registration number

 

                (g)

Name

 

 

                    (h) 

Appointed date of amalgamation

 

                (i) 

SRN of Form INC-28

 

 

                    (j) 

 

 

 

 

Details of share capital

13 Authorized Share capital details

13A Details of Authorized share capital of the Transferor company

Type of shares

Class of shares

Nominal value

Existing number of shares

Total
Total share capital

 

13B Details of Authorized share capital of the Transferee company

Before amalgamation

Before amalgamation

After amalgamation

After amalgamation
Type of shares
Class of shares
Nominal value
Existing number of shares
Total
Revised number of shares
Total
Unclassified Shares
Total share capital
Saved Successfully

Details of winding up

14 In case of winding up, provide following details

14 (a) Date of commencement of winding up under section 445 of The Companies Act, 1956

(b) Details of the liquidator

Address

15  Date with effect from which winding up proceedings have been stayed under section 466 of The Companies Act, 1956

Details of dissloution

16  Date of dissolution under section 481 of the Companies Act, 1956

17  (a) Date with effect from which dissolution has been declared as void under section 559 of The Companies Act, 1956 

If yes, provide details of the transferor company whose dissolution has been declared as void

Reduction in paid up share capital

18  The paid up share capital of the company has been reduced from

Type of shares

 

(a)

Class of shares

 

(b) 

Nominal value

 

(c) 

Existing number of shares

 

(d) 

Whether revision required

 

(e) 

Reduction in number of shares

 

(f) 

Revised number of shares

 

(g) 

Existing total value

 

(h) 

Revised total value

 

(i) 

Total value of reduction

 

(j) 

Details of IRP/RP

19 Details of Interim Resolution Professional (IRP)/ Details of Resolution Professional (RP)/Details of Liquidator

(f) Address

Saved Successfully

Attachments

      You have reached your max attachment limit.

      Declaration

      I am authorized by the Board of Directors of the Company  vide resolution no  *

      dated(DD/MM/YYYY) *

      to sign this form and I further declare that

       1  Whatever is stated in this form and in the attachments thereto is true, correct and complete and no information material to the subject matter of this form has been suppressed or concealed and is as per the original records maintained by the promoters subscribing to the Memorandum of Association and Articles of Association.

      2  All the required attachments have been completely, correctly and legibly attached to this form.

      *To be digitally signed by

      Particulars of person signing the form

      Certificate

      Certificate by practicing professional

      It is hereby certified that I have gone through the provisions of the Companies Act, 2013 and Rules thereunder for the subject matter of this form and matters incidental thereto and I have verified the above particulars (including attachment(s)) from the original records maintained by the Company which is subject matter of this form and found them to be true, correct and complete and no information material to this form has been suppressed.

      To be digitally signed by

      Whether Associate or Fellow

      Note: Attention is drawn to provisions of Section 448 and 449 which provide for punishment for false statement / certificate and punishment for false evidence respectively.

      Saved Successfully

      You have successfully Submitted the form. Your Service Request Number is {SRN}

      To proceed further with the process you need to affix the DSC of the authorised Company representative on the pdf of the generated form. To download the pdf, Click Download PDF

        The document has been successfully uploaded. You can now proceed with Resubmission.

        The document has been successfully uploaded. You can now proceed with payments.

        Digital Signature Verification failed. Please affix a valid DSC.