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ARTIFICIAL INTELLIGENCE
The AI/Translation Section plays a vital role in enhancing access to justice by ensuring the
availability of judgments in regional languages. This initiative promotes transparency in

the justice delivery system and strengthens public understanding of judicial functioning. The

translated landmark and reportable judgments serve as an authoritative resource for law
graduates, junior advocates, and practitioners at the Bar by supporting them in their professional
engagements. Making judgments accessible in Telugu further enables the common man to

comprehend constitutional and legal principles with greater clarity.

The High Court of Andhra Pradesh has successfully translated 1,875 judgments into Telugu

with the help of AI tools and the services of learned Advocates, which are replicated on the
eAPHCR Portal, thereby enabling the general public to understand judgments in their mother

tongue. All translated reportable judgments are accessible to citizens in a digitized format and at
free of cost. For better viewing and accessing the translated judgments of the Supreme Court and

High Court, the portal has been maintain in the Home Page of the Official Website of the High
Court.

Further, the State Government has allocated a budget of Rs.8.27 crore for translation
activities under G.O.Rt.No.1088 dated 05.10.2023. At present, the expenditure relating to

translations is being met from G.O.Ms.No.12 dated 31.03.2025.

1. As of now, 23 translators have been assigned 2,997 reportable judgments of the Hon'ble
Supreme Court. Of these, 1,875 judgments have been uploaded, and a total amount of
Rs.5,89,100/- has been disbursed to the translators.

2. Similarly, 13 translators have been allotted 1,659 reportable judgments of the High Court.

Out of these, 1,066 judgments have been uploaded, and an amount of Rs.11,41,500/- has
been paid to the translators.

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