The National Company Law Tribunal (NCLT), Jaipur Bench was established by the Ministry of Corporate Affairs vide Notification S.O. 3145(E) dated 28 June 2018, issued under Section 419(1) of the Companies Act, 2013. The notification established the National Company Law Tribunal, Jaipur Bench at Jaipur with territorial jurisdiction over the State of Rajasthan, with effect from 1 July 2018. The NCLT, Jaipur Bench commenced its functioning on 25 July 2018 and was inaugurated by Hon’ble Justice Shri M.M. Kumar, former Chief Justice of the Jammu & Kashmir High Court. The establishment of the Bench marked an important step towards providing accessible and expeditious adjudication of corporate and insolvency matters within the State of Rajasthan.The Bench exercises territorial jurisdiction over the entire State of Rajasthan. When the NCLT was established in 2016, Rajasthan did not have a dedicated NCLT Bench and corporate and insolvency matters arising from the State were dealt with by the NCLT, New Delhi Bench. For effective case management, specific days are earmarked for different categories of matters, with matters under Sections 7 and 9 of the IBC generally taken up from Monday to Wednesday, matters relating to disputes under the Companies Act, 2013 on Thursday, and matters under Section 10, Sections 94 and 95 of the IBC and bankruptcy matters on Friday.

The establishment of the Jaipur Bench in 2018 brought corporate and insolvency adjudication closer to stakeholders in Rajasthan and significantly reduced the logistical difficulties faced by litigants, companies, insolvency professionals and legal practitioners who earlier had to travel to New Delhi for proceedings. Rajasthan, with its expanding industrial, tourism, mining and textile sectors, has a diverse and growing corporate ecosystem, making accessible and time-bound corporate and insolvency adjudication particularly significant. The establishment of the Jaipur Bench has accordingly strengthened the institutional framework for corporate adjudication and insolvency resolution in the State by providing a dedicated forum closer to stakeholders and facilitating efficient and accessible resolution of corporate and insolvency disputes.