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HOARY PAST OF
THE HIGH COURT

OF ANDHRA PRADESH IN A GLIMPSE

The Andhra State was formed after separating from the erstwhile Madras State comprising
of eleven (11) Telugu Districts viz., Srikakulam, Visakhapatnam, East Godavari, West Godavari,

Krishna, Guntur, Nellore, Kurnool, Anantapur, Cuddapah, and Chittoor in 1953. The High Court
for the Andhra State, with its principal seat at Guntur, was established in 1954 with seven (7)

Hon'ble Judges and Hon'ble Sri Justice Koka Subba Rao as the first Chief Justice.

PRINCIPAL SEAT AT GUNTUR, 1954

In 1956, the Hyderabad State and the Andhra State were merged to form the State of

Andhra Pradesh. The High Court of Andhra Pradesh was established with its principal seat at

Hyderabad with eleven (11) Hon’ble Judges. Hon’ble Sri Justice Koka Subba Rao was the first
Chief Justice of this High Court. The State of Andhra Pradesh bifurcated, in the year 2014, into the

State of Telangana and Andhra Pradesh. The High Court at Hyderabad was designated as the

Common High Court for the States of Telangana and Andhra Pradesh w.e.f., 02.06.2014 and
continued to function from Hyderabad.

COMMON HIGH COURT FOR THE STATES OF ANDHRA PRADESH AND TELANGANA TILL 31.12.2018

High Court of Andhra Pradesh 3
Annual Report 2025