Phase-III of the eCourts Project – High Court – Provision of Video Conferencing Infrastructure to Court Establishments, District Jails and District Headquarters Hospitals in the State of Andhra Pradesh – Publication and implementation of the Andhra Pradesh Electronic Communication and Video Conferencing Rules, 2026 – Monitoring of Virtual/Hybrid Hearings – Submission of monthly statistical information – Instructions – Issued - Circular.
05/11/2026
C Section
Public Services - Circular - A.P. Civil Services (Conduct) Rules - Instructions issued by the Government requiring prior permission to pursue further studies (by way of correspondence course) by Government Employees - Communicated - Further instructions issued - Regarding.
31/10/2026
Juvenile Justice Cell
High Court of Andhra Pradesh - Circular - Effective implementation of the Juvenile Justice (Care and Protection of Children) Act, 2015 - Periodical inspection of the Observation Homes and Children Homes- Certain Instructions- Regarding.
13/10/2026
Computer Sec.
CIRCULAR – HIGH COURT OF ANDHRA PRADESH – COMPUTER SECTION – Meetings eScheduler Portal – Instructions regarding scheduling and management of meetings – Regarding.
23/09/2026
Special officers Sec.
High Court of Andhra Pradesh- Circular - Order dt.20.08.2026 in M.A.No. 2689-2690 of 2025 in Crl. Appeal No. 132-133 of 2017 of Hon'ble Supreme Court of India - Certain directions issued for expeditious disposal of cases filed under Section 304-B and 498-A of IPC (Sections 80 and 85 of BNS, 2023) - Issued -- Reg.
08/09/2026
Establishment Sec.
Vacancy Circular received from the Hon'ble Supreme Court of India New Delhi Inviting applications from sutable and eligible officers for the post of Assistant Registrar (Computer), on deputation basis.
31/08/2026
Computer Sec.
eCourts Project – High Court of Andhra Pradesh – District Judiciary – Implementation of eSummons in all Courts in the State – Generation and issuance of eSummons through DC-CIS 4.0, integrated with CCTNS through ICJS – Implementation through Police in Criminal Cases – Instructions to the Unit Heads and Judicial Officers – Issued – Regarding. - CIRCULAR
24/08/2026
Special officers Sec.
CIRCULAR - High Court of Andhra Pradesh – Order dt.16.10.2025 in Miscellaneous Application No. 1889-1891 of 2025 in Civil Appeal NOs. 3640-3642 of 2025 of Hon’ble Supreme Court of India – Directed all the High Court to evolve procedure and guide their respective District Judiciary for effective and expeditious disposal of the Execution Petitions which are pending as on date - Guidelines/suggestions framed by the High Court of Andhra Pradesh for early disposal of Execution Petitions – Communicated for strict compliance – Reg.
31/07/2026
Computer Sec.
Circular - High Court — Computer Section — Neutral Citation Portal — Publication of Neutral Citation for final orders/judgments of the High Court — Maintenance of the Neutral Citation Portal with correct Bench IDs, dates of disposal, Coram details and final orders/judgments — Instructions to Personal Secretaries, Court Masters and other concerned officers — Issued.
28/07/2026
Computer Sec.
Circular - High Court of Andhra Pradesh – eCourts Project Phase-III – Online e-Filing Version 3.0 – Implementation in the District Judiciary – Scanning and Digitization of Newly Instituted Cases – Commencement with effect from 15.06.2026 – Instructions – Issued.
28/07/2026
Computer Sec.
CIRCULAR - HIGH COURT — COMPUTER SECTION — ADALAT.AI - Mandatory use of the Adalat.AI Platform for recording of court proceedings, recording evidence, and dictation of orders or judgments in the District Judiciary of Andhra Pradesh — Instructions issued — Regarding.
22/07/2026
Judicial Sec.
Circular - Regarding PWs and DWs - HIgh Court of Andhra Pradesh - Roc.No.115/JUDL/2026, dated 21.07.2026
08/07/2026
Special officers Sec.
High Court of Andhra Pradesh - Circular - Order dt.09.04.2026 in Criminal Appeal No. 1836 of 2026 (arising out of SLP (Criminal) No. 5486 of 2026) of Hon'ble Supreme Court of India - Explore the need to implement the practice of "Recording remarks on various facets of Judgment/Orders passed by the officers in the District Judiciary"- Accepted by the High Court Necessary instructions issued - Reg.
25/06/2026
Computer Sec.
Circular - High Court of Andhra Pradesh — eCourts Project Phase-III — Online e-Filing Version 3.0 — Implementation in the High Court with effect from 01.07.2026 for all categories of civil cases excluding Writ Petitions and Writ Appeals — Instructions — Issued.
24/06/2026
Establishment Sec.
Circular received from the Armed Forces Tribunal, Principal Bench, New Delhi, inviting applications from suitable candidates for filling-up various posts in the Armed Forces Tribunal, Principal Bench, New Delhi, on deputation basis.
12/06/2026
Establishment Section.
Vacancy Circular received from the Debts Recovery Appellate Tribunal, Kolkata inviting applications from suitable candidates, for filling up various posts in Debts Recovery Appellate Tribunal (DRAT), Kolkata/ Debts Recovery Tribunals (DRTs) under the jurisdiction of DRAT, Kolkata, on deputation basis.
04/06/2026
Establishment Sec.
Circular received from the India International Arbitration Centre (IIAC), New Delhi inviting applications for filling up of various posts in International Arbitration Centre (IIAC), New Delhi, from amongst suitable and eligible officers, on deputation basis.
25/05/2026
Computer Sec.
Circular - High Court of Andhra Pradesh — eCourts Project Phase-III — Online e-Filing Version 3.0 — Implementation in the District Judiciary with effect from 01.07.2026 for all types of Criminal Cases including Bail Petitions — Scanning and Digitization of Newly Instituted Cases in thirteen (13) existing and three (3) proposed Court Complexes — Instructions — Issued.
25/05/2026
Computer Sec.
Circular - High Court of Andhra Pradesh — eCourts Project Phase-III — Online e-Filing Version 3.0 — Implementation in the District Judiciary — Scanning and Digitization of Newly Instituted Cases — Commencement with effect from 15.06.2026 — Instructions — Issued.
18/05/2026
Special officers Sec.
High Court of Andhra Pradesh - Order dt. 09.03.2026 in Writ Petition (Civil) No. 1112 of 2025 of Hon'ble Supreme Court of India, directed to fix timeline(s) for the trial Courts regarding trials in acid attack cases - Minutes of the Committee meeting of Hon'ble Judges for "Ensuring the Implementation of the Decisions of the Apex Court" held on 29.04.2026 and 05.05.2026 - Timelines fixed for disposal of acid attack cases Communicated for strict compliance - Circular Issued - Reg.
