| Section |
Description of offence |
| I. Offences under the Indian Penal Code, 1860 (45 of 1860) |
| 120B read with any offence in this Schedule |
Punishment of criminal conspiracy. |
| 255 |
Counterfeiting Government stamp. |
| 257 |
Making or selling instrument for counterfeiting Government stamp. |
| 258 |
Sale of counterfeit Government stamp. |
| 259 |
Having possession of counterfeit Government stamp. |
| 260 |
Using as genuine a Government stamp known to be counterfeit. |
| 417 |
Punishment for cheating. |
| 418 |
Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect. |
| 420 |
Cheating and dishonestly inducing delivery of property. |
| 421 |
Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors. |
| 422 |
Dishonestly or fraudulently preventing debt being available for creditors. |
| 423 |
Dishonest or fraudulent execution of deed of transfer containing false statement
of consideration. |
| 424 |
Dishonest or fraudulent removal or concealment of property. |
| 467 |
Forgery of valuable security, will, etc. |
| 471 |
Using as genuine a forged [document or electronic record]. |
| 472 |
Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467. |
| 473 |
Making or possessing counterfeit seal, etc., intent to commit forgery punishable otherwise. |
| 475 |
Counterfeiting device or mark used for authenticating documents described in section 467, or possessing counterfeit marked material. |
| 476 |
Counterfeiting device or mark used for authenticating documents other than those described in section 467, or possessing counterfeit marked material. |
| 481 |
Using a false property mark. 482 Punishment for using a false property mark. |
| 483 |
Counterfeiting a property mark used by another. |
| 484 |
Counterfeiting a mark used by a public servant. |
| 485 |
Making or possession of any instrument for counterfeiting a property mark. |
| 486 |
Selling goods marked with a counterfeit property mark. |
| 487 |
Making a false mark upon any receptacle containing goods. |
| 488 |
Punishment for making use of any such false mark. |
| 489A |
Counterfeiting currency notes or bank notes. |
| 489B |
Using as genuine, forged or counterfeit currency notes or bank notes. |
| II. Offences under the Negotiable Instruments Act, 1881 (26 of 1881) |
| 138 |
Dishonour of cheque for insufficiency, etc., of funds in the account. |
| III. Offences under the Reserve Bank of India Act, 1934 (2 of 1934) |
| 58B |
Penalties. |
| IV. Offences under the Central Excise Act, 1944 (1 of 1944) |
| Section 9 |
Offences and Penalties. |
| V. Offences under the Customs Act, 1962 (52 of 1962) |
| 135 |
Evasion of duty or prohibitions. |
| VI. Offences under the Prohibition of Benami Property Transactions Act, 1988 (45 of 1988) |
| 3 |
Prohibition of benami transactions. |
| VII. Offences under the Prevention of Corruption Act, 1988 (49 of 1988) |
| 7 |
Public servant taking gratification other than legal remuneration in respect of an |
| 8 |
Taking gratification in order, by corrupt or illegal means, to influence public servant. |
| 9 |
Taking gratification for exercise of personal influence with public servant. |
| 10 |
Punishment for abetment by public servant of offences defined in section 8 or section 9 of the Prevention of Corruption Act, 1988. |
| 13 |
Criminal misconduct by a public servant. |
| VIII. Offences under the Securities and Exchange Board of India Act, 1992 (15 of 1992) |
| 12A read with section 24 |
Prohibition of manipulative and deceptive devices, insider trading and substantial acquisition of securities or control. |
| 24 |
Offences for contravention of the provisions of the Act. |
| IX. Offences under the Prevention of Money-laundering Act, 2002 (15 of 2003) |
| 3 |
Offence of money-laundering. |
| 4 |
Punishment for money-laundering. |
| X. Offences under the Limited Liability Partnership Act, 2008 (6 of 2009) |
| Sub-section (2) of section 30 |
Carrying on business with intent or purpose to defraud creditors of the Limited Liability Partnership or any other person or for any other fraudulent purpose. |
| XI. Offences under the Foreign Contribution (Regulation) Act, 2010 (42 of 2010) |
| 34 |
Penalty for article or currency or security obtained in contravention of section 10. |
| 35 |
Punishment for contravention of any provision of the Act. |
| XII. Offences under the Companies Act, 2013 (18 of 2013) |
| Sub-section (4) of section 42 of the Companies Act, 2013 read with section 24 of the Securities and Exchange Board of India Act, 1992 (15 of 1992) |
Offer or invitation for subscription of securities on private placement. |
| 74 |
Repayment of deposits, etc., accepted before commencement of the Companies Act, 2013. |
| 76A |
Punishment for contravention of section 73 or section 76 of the Companies Act, 2013. |
| Second proviso to sub-section (4) of section 206 |
Carrying on business of a company for a fraudulent or unlawful purpose. |
| Clause (b) of section 213 |
Conducting the business of a company with intent to defraud its creditors, members or any other persons or otherwise for a fraudulent or unlawful purpose, or in a manner oppressive to any of its members or that the company was formed for any fraudulent or unlawful purpose. |
| 447 |
Punishment for fraud. |
| 452 |
Punishment for wrongful withholding of property. |
| XIII. Offences under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015) |
| 51 |
Punishment for wilful attempt to evade tax. |
| XIV. Offences under the Insolvency and Bankruptcy Code, 2016 (31 of 2016) |
| 69 |
Punishment for transactions defrauding creditors. |
| XV. Offences under the Central Goods and Services Tax Act, 2017 (12 of 2017) |
| Sub-section (5) of section 132 |
Punishment for certain offences. |
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