The National Company Law Tribunal (NCLT), Ahmedabad Bench was established pursuant to Gazette Notification S.O. 1935(E) dated 01.06.2016 issued by the Government of India. The Bench commenced its functioning with hearings in Court-1 on 01.08.2016, initially with a single Court. The Bench exercises jurisdiction over the State of Gujarat and the union territories of Dadra and Nagar Haveli and Daman and Diu. As per the usual listing schedule, matters under the Companies Act, 2013 are generally taken up on Thursdays, subject to the roster and administrative requirements. The Ahmedabad Bench has played an important role in adjudicating matters relating to Corporate Law, Insolvency and other matters falling within the jurisdiction of the Tribunal. Initially, the Bench exercised jurisdiction over matters pertaining to both Gujarat and Madhya Pradesh; following the establishment of the NCLT Indore Bench, matters pertaining to Madhya Pradesh were transferred to the Indore Bench in 2019. Having relocated from its previous premises in October 2019, Ahmedabad Bench is presently functioning in Corporate Bhawan, and is supported by good physical and technological infrastructure and facilities, enabling the Tribunal to discharge its judicial and administrative functions effectively and facilitate efficient access to justice for litigants, advocates, insolvency professionals, companies and other stakeholders.