The National Company Law Tribunal (NCLT), Indore Bench was established by the Central Government under the provisions of the Companies Act, 2013, as part of the institutional framework of the National Company Law Tribunal. The Bench was notified vide Gazette Notification No. 1082 dated 08 March 2019, issued by the Ministry of Corporate Affairs, Government of India.

The Bench exercises territorial jurisdiction over the State of Madhya Pradesh and adjudicates matters arising within its jurisdiction in accordance with the provisions of the Companies Act, 2013, the Insolvency and Bankruptcy Code, 2016, and other applicable laws. The NCLT, Indore Bench functions for a minimum of 220 sitting days in a year, with matters being taken up for hearing in accordance with the Cause List and the directions of the Bench. Thursday of every week is dedicated to Company Matters. The Indore Bench serves as an important adjudicatory forum for corporate and insolvency matters in the State of Madhya Pradesh.

It contributes to the expeditious resolution of matters arising under the Companies Act, 2013 and the Insolvency and Bankruptcy Code, 2016, and facilitates efficient, transparent and timely adjudication through its judicial and administrative infrastructure.