The National Company Law Tribunal (NCLT), New Delhi Bench was constituted by the Ministry of Corporate Affairs vide Gazette Notification S.O. 1935(E) dated 01.06.2016, issued under Section 419(1) of the Companies Act, 2013. Initially, the Bench exercised territorial jurisdiction over the State of Haryana, the State of Rajasthan and the Union Territory of Delhi. Subsequently, vide Gazette Notification S.O. 345(E) dated 03.02.2017, the jurisdiction in respect of the State of Haryana was transferred to the NCLT Bench at Chandigarh. Further, vide Gazette Notification S.O. 3145(E) dated 28.06.2018, the NCLT Jaipur Bench was constituted and territorial jurisdiction over the State of Rajasthan was conferred upon the Jaipur Bench. The NCLT, New Delhi Bench thereafter continued to exercise jurisdiction over matters within its assigned territorial jurisdiction, including the National Capital Territory of Delhi. Consequent to Gazette Notification S.O. 1935(E) dated 01.06.2016, criteria were laid down for listing matters before the NCLT, Principal Bench and NCLT, New Delhi Bench.

Matters before the Principal Bench and the New Delhi Bench are taken up in accordance with the applicable jurisdictional and administrative arrangements. With effect from 13.02.2023, Company Cases before the Principal Bench and New Delhi Bench at New Delhi are heard on the respective days, with Supplementary Matters and matters under the Insolvency and Bankruptcy Code, 2016, also being taken up as per the Cause List and directions of the respective Courts. Company Cases are heard on Monday before Court III, Tuesday before Court IV, Wednesday before Court V, Thursday before Court VI and the Principal Bench, and Friday before Court II.

The NCLT, New Delhi Bench stands at the forefront of the evolving landscape of corporate adjudication, with a commitment to efficient, transparent and timely delivery of justice. Recognising the increasing importance of technology in modern judicial administration, the Bench has embraced technology-enabled processes to facilitate the effective management, listing and hearing of matters. Digital systems and technology-enabled hearings have enhanced accessibility and efficiency for litigants, advocates and other stakeholders, while supporting seamless interaction with the judicial process. The Bench continues to embrace technological advancement as an important enabler of a modern, accessible, transparent and responsive judicial institution, while upholding the core values of fairness, judicial independence and access to justice.