VISION

The vision of the National Company Law Tribunal (NCLT) is to emerge as an efficient judicial institution that ensures the timely and effective adjudication of disputes relating to company law, corporate insolvency, and individual insolvency, including insolvency of personal guarantors.

MISSION

a. To act as an efficient judicial body for the fair and timely adjudication of matters under the Companies Act and the Insolvency and Bankruptcy Code.

b. To provide a speedy and efficient mechanism for the resolution of corporate disputes, thereby fostering a legally secure environment that supports good corporate governance and instils confidence among stakeholders.

MANDATE

a. To provide an efficient and unified forum for the resolution of disputes and matters arising under the Companies Act and the Insolvency and Bankruptcy Code.

b. To promote corporate governance and legal compliance while safeguarding the interests of shareholders, creditors, employees, and other stakeholders in the corporate ecosystem.

c. To facilitate the revival and rehabilitation of financially distressed companies through a timely insolvency resolution process, thereby ensuring the maximisation of asset value, promoting entrepreneurship and the availability of credit, and balancing the interests of stakeholders.

d. To contribute to the broader objective of strengthening India’s corporate regulatory framework and fostering trust and discipline in the corporate ecosystem, thereby advancing the ease of doing business in the Indian economy.

e. To facilitate the resolution of insolvency of individual debtors, including personal guarantors, and enable them to rebuild their lives and utilise their entrepreneurial abilities and expertise, free from the burden of financial distress.

f. To contribute to the substantial reduction of non-performing assets (NPAs) as an ancillary outcome of the effective discharge of functions under the Insolvency and Bankruptcy Code.