Section 15B in The Companies (Indian Accounting Standards) Rules, 2015
15B. The following is a list of events and transactions for which disclosures would be required if they are significant: the list is not exhaustive.
(a)the write-down of inventories to net realisable value and the reversal of such a write-down;(b)[ recognition of a loss from the impairment of financial assets, property, plant and equipment, intangible assets, assets arising from contracts with customers, or other assets, and the reversal of such an impairment loss;] [Substituted by Notification No. G.S.R. 310(E), dated 28.3.2018 (w.e.f. 16.2.2015).](c)the reversal of any provisions for the costs of restructuring;(d)acquisitions and disposals of items of property, plant and equipment;(e)commitments for the purchase of property, plant and equipment;(f)litigation settlements;(g)corrections of prior period errors;(h)changes in the business or economic circumstances that affect the fair value of the entity's financial assets and financial liabilities, whether those assets or liabilities are recognized at fair value or amortised cost;(i)any loan default or breach of a loan agreement that has not been remedied on or before the end of the reporting period;(j)related party transactions;(k)transfers between levels of the fair value hierarchy used in measuring the fair value of financial instruments;(l)changes in the classification of financial assets as a result of a change in the purpose or use of those assets; and(m)changes in contingent liabilities or contingent assets.
