The National Company Law Tribunal (NCLT), Hyderabad 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 02.06.2016, initially with a single Court, while Court-2 commenced hearings on 28.02.2018. Presently, two Courts are functioning at the Hyderabad Bench. The Bench exercises jurisdiction over the State of Telangana and has a sanctioned strength of four Members, with two Members presently in position.

As per the usual listing schedule, matters under the Companies Act, 2013 are generally taken up on Thursdays in Court-1 and Fridays in Court-2, subject to the roster and administrative requirements. The Hyderabad 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 Telangana and Andhra Pradesh; following the establishment of the NCLT Amaravati Bench, matters pertaining to Andhra Pradesh were transferred to the Amaravati Bench in July 2019. Located in Corporate Bhawan, the Hyderabad Bench 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.