The Principal Bench and Regional Benches of the National Company Law Tribunal have been constituted by the Central Government under Section 419 of the Companies Act, 2013. The territorial jurisdiction of each Bench is specified through notifications published in the Gazette of India, as amended from time to time.
| S.No. | Bench | Jurisdiction |
|---|---|---|
| 1 | NCLT, Principal Bench |
Union Territory of Delhi |
| 2 | NCLT, Delhi Bench |
Union Territory of Delhi |
| 3 | NCLT, Ahmedabad Bench |
State of Gujarat Union Territory of Dadra and Nagar Haveli Union Territory of Daman and Diu |
| 4 | NCLT, Allahabad Bench |
State of Uttar Pradesh State of Uttarakhand |
| 5 | NCLT, Amravati Bench |
State of Andhra Pradesh |
| 6 | NCLT, Bengaluru Bench | State of Karnataka |
| 7 | NCLT, Chandigarh Bench |
State of Himachal Pradesh State of Jammu and Kashmir State of Punjab State of Haryana Union Territory of Chandigarh |
| 8 | NCLT, Chennai Bench |
State of Tamil Nadu Union Territory of Puducherry |
| 9 | NCLT, Cuttack Bench |
State of Chhattisgarh State of Odisha |
| 10 | NCLT, Guwahati Bench |
State of Arunchal Pradesh State of Assam State of Manipur State of Mizoram State of Meghalaya State of Nagaland State of Sikkim State of Tripura |
| 11 | NCLT, Hyderabad Bench |
State of Telangana |
| 12 | NCLT, Indore Bench |
State of Madhya Pradesh |
| 13 | NCLT, Jaipur Bench |
State of Rajasthan
|
| 14 | NCLT, Kochi Bench |
State of Kerala Union Territory of Lakshadweep |
| 15 | NCLT, Kolkata Bench |
State of Bihar State of Jharkhand State of West Bengal Union Territory of Andaman and Nicobar Island |
| 16 | NCLT, Mumbai Bench |
State of Maharashtra State of Goa |