National Company Law Tribunal

NCLT is a quasi-judicial authority incorporated for dealing with corporate disputes that are of civil nature arising under the Companies Act.

 

Objectives

      Initiated before the Company Law Board under the previous act (the Companies Act 1956)


     Pending before the Board for Industrial and Financial Reconstruction (BIFR), including those pending under the Sick                              Industrial Companies (Special Provisions) Act, 1985;


      Pending before the Appellate Authority for Industrial and Financial Reconstruction

     Pertaining to claims of oppression and mismanagement of a company, winding up of companies and all other                                   powers prescribed under the Companies Act.

 

    For more information visit National Company Law Tribunal