The Andhra State was formed after seperating from the erstwhile Madras State in the year 1954. The High Court for the Andhra State, with its principal seat at Guntur, was established in the year 1954 with Hon’ble Sri Justice Koka Subba Rao as the first Chief Justice.
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 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 was bifurcated, in the year 2014, into the States 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.
The High Court for the State of Andhra Pradesh, came into existence by an order dated 26.12.2018. The High Court of Andhra Pradesh started functioning, with its principal seat at Amaravati, from 01.01.2019 with 14 Hon’ble Judges. Hon’ble Sri Justice C. Praveen Kumar was the acting Chief Justice of the High Court of Andhra Pradesh, at its inception.
The High Court, initially, functioned from a temporary accommodation in Vijayawada. On 03.02.2019, the Hon’ble the Chief Justice of India Sri Justice Ranjan Gogoi, in the presence of Hon’ble Sri Justice N.V. Ramana, Judge, Supreme Court of India, Hon’ble Sri Justice L. Nageswara Rao, Judge, Supreme Court of India and Hon’ble Sri Justice R. Subhash Reddy, Judge, Supreme Court of India, Hon’ble Sri Nara Chandrababu Naidu,the then Chief Minister of the State of Andhra Pradesh, Hon’ble Sri Justice T.B. Radhakrishnan, the then Chief Justice of the High Court for the State of Telangana, Hon’ble Sri Justice Ramesh Ranganathan, Chief Justice of Uttarakhand, other Hon’ble Judges of the High Court of Andhra Pradesh and High Court for the State of Telangana, former Judges of the Supreme Court and High Court and other dignitaries of the legal fraternity, had inaugurated the Interim Judicial Complex at Amaravati.
Thereafter, the High Court has been functioning from this Interim Judicial Complex from 18.03.2019.