The National Company Law Tribunal (NCLT), Guwahati Bench was constituted by the Central Government under Section 419 of the Companies Act, 2013, with effect from 1 June 2016, vide Notification S.O. 1934(E) dated 1 June 2016. The NCLT itself was constituted under Section 408 of the Companies Act, 2013.

The Guwahati Bench functions as a Regional Bench of the NCLT and exercises jurisdiction over the North-Eastern Region of India extends over eight North-Eastern States, namely Assam, Arunachal Pradesh, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim and Tripura. The Guwahati Bench functions on all five working days of the week and hears matters arising under the Insolvency and Bankruptcy Code, 2016, the Companies Act, 2013, and other applicable laws, in accordance with the notified roster and Cause List issued by the Tribunal from time to time.

The Guwahati Bench holds particular significance for corporate law and insolvency administration in the North-Eastern Region of India. With territorial jurisdiction extending across eight North-Eastern States, it serves as a key forum for adjudication of corporate and insolvency matters in the region. Its wide territorial jurisdiction facilitates access to specialized corporate adjudication for companies, creditors and other stakeholders across the North-Eastern States and contributes to the effective and efficient administration of corporate and insolvency laws in the region.