Page 83 - ANNUAL REPORT 2025

FORMATION, STRUCTURE AND JURISDICTION

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The High Court of Andhra Pradesh formed on 5 November 1956 in the esrtwhile
independent State of Andhra Pradesh, on the sacred day of Deepavali, which represents the
victory of good over evil and of 'Dharma' over 'Adharma'. In the esrtwhile State, the High Court

functioned in a building constructed by Nizam VII in 1919, on the South-bank of River Musi, in
Saracenic style. The present High Court of Andhra Pradesh is functioning in a temporary building

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constructed at Nelapadu, Amaravathi, Guntur District from 3 February 2019.
The High Court does not have ordinary Original Civil Jurisdiction. However, it exercises

Original Civil Jurisdiction under the following Special Acts, viz., Company Cases under Companies
Act, 1956; Election Petitions under Representation of Peoples Act, 1951; Cases under Contempt of

Courts Act, 1971, etc and Admiralty Jurisdiction. In respect of matters under Parsi Marriages and
Divorce Act; Patents and Designs Act; Succession Act; Divorce Act; Indian Lunacy Act; Guardian

and Wards Act; Insolvency Act, etc.. The jurisdiction in respect of the above said matters is
concurrently exercised by the High Court and the District Court.

LAWS- GOVERNING THE APPOINTMENT, TERMINATION ETC., OF JUDICIAL OFFICER
AND STAFF OF HIGH COURT :
The Law regulating the appointments, terms and conditions of service of officers and staff

of the High court is embodied in Article 229 of the Constitution of India; Andhra Pradesh State

Judicial Service Rules 2007; High Court Judicial Ministerial Rules 2019; A.P. (Civil Services

Classification, Control and Appeal) Rules 1964, A.P. Revised Pension Rules, 1980, governing the

Pension and Payment of Gratuity Act and Fundamental Rules and Other Rules. In respect of

matters, which are not covered by above Acts and Rules, the A.P. State and Subordinate Service
Rules 1996 shall govern.

67 Annual Report 2025