Page 8 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT
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President Dr. Rajendra Prasad: Andhra Pradesh High Court
In 1956, by virtue of the state reorganization Act, 1956, the states of Andhra and Hyderabad were reorganized
into the state of Andhra Pradesh and the existing high courts of both the states were merged and the High Court
of Andhra Pradesh was Established.
High Court of Andhra at Guntur
After bifurcation of the State of Andhra Pradesh under the Andhra Pradesh Reorganization Act, 2014, the High
Court was then renamed as the High Court of Judicature at Hyderabad for the State of Telangana and the State
of Andhra Pradesh and served as a common High Court for both the states.
8 Annual Report - High Court of Andhra Pradesh
