The National Company Law Tribunal (NCLT), Chandigarh Bench was established by the Ministry of Corporate Affairs vide Notification S.O. 1935(E) dated 1 June 2016. At its inception, the Bench comprised a single Court. With effect from 21 August 2023, it was expanded to two Courts, thereby strengthening its adjudicatory capacity. The Chandigarh Bench has jurisdiction over the States of Himachal Pradesh, Punjab and Haryana, and the Union Territories of Chandigarh, Jammu & Kashmir and Ladakh.

The State of Haryana was brought within the territorial jurisdiction of the Bench vide Notification S.O. 345(E) dated 3 February 2017. Subsequently, following the reorganisation of the erstwhile State of Jammu & Kashmir, its jurisdiction was revised to include the Union Territories of Jammu & Kashmir and Ladakh vide Notification S.O. 654(E) dated 12 February 2021.

For Companies Act matters, Court-I sits on Fridays, while Court-II sits on Thursdays as their designated sitting days. The Chandigarh Bench has modernised courtrooms equipped with the latest technological advancements, providing enhanced facilities for the efficient and seamless conduct of proceedings and a more accessible experience for Members, advocates, litigants and other stakeholders.

Serving a wide and strategically significant territorial jurisdiction in northern India, the NCLT, Chandigarh Bench plays an important role in adjudication of matters arising under the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016.