Table
| 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. | |
