The National Company Law Tribunal (NCLT), Bengaluru Bench was constituted by the Ministry of Corporate Affairs vide Gazette Notification S.O. 1935(E) dated 1 June 2016, issued under Section 419(1) of the Companies Act, 2013. The Bench commenced functioning with effect from 1 June 2016 and exercises territorial jurisdiction over the entire State of Karnataka.. Bengaluru, being a prominent IT and start-up hub of India, the Bengaluru Bench handles a significant volume of matters relating to IT companies, start-ups, manufacturing and infrastructure sectors. The Bench plays an important role in facilitating the expeditious adjudication of corporate disputes and insolvency matters arising within the State of Karnataka.