The High Court of Andhra Pradesh State has been established in the year 1954 consequent upon formation of the State of Andhra, separated from the erstwhile Madras Presidency with the Principal Seat at Guntur. In the year 1956, Hyderabad State and Andhra State had been merged and state of Andhra Pradesh formed. High Court of Andhra Pradesh had been established with Principal seat at Hyderabad and started functioning with the first team of 11 Hon’ble Judges. Hon’ble Justice Koka Subba Rao was the first Chief Justice of erstwhile High Court of Andhra Pradesh.

              In the year 2014, the State of Andhra Pradesh had been bifurcated and new States viz., State of Telangana and State of Andhra Pradesh at Hyderabad became the common High Court for the two states i.e. State of Telangana and the State of Andhra Pradesh as “High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh” w.e.f. 02/06/2014, by virtue of Section 30(1) of part IV of the Andhra Pradesh Reorganisation Act, 2014 and started functioning from the said date at Hyderabad.

As per the Order of the Government of India, dated 26/12/2018, the common High Court of Judicature at Hyderabad for the State of Telangana and the for the State of Andhra Pradesh has been bifurcated and new High Courts viz., High Court for the State of Telangana and High Court of Andhra Pradesh have been established and they have started functioning from 01/01/2019 High Court of Andhra Pradesh was established with Principal seat at Amaravati.

The High Court of Andhra Pradesh started functioning with the first team of 14 Hon’ble Judges. Hon’ble Sri Justice C. Praveen Kumar being the Acting Chief Justice of the High Court of Andhra Pradesh.

The Interim Judicial Complex at Amaravati from where the High Court of Andhra Pradesh is functioning now has been inaugurated on 03/02/2019 by the Hon’ble Sri Justice Ranjan Gogoi, Cheif Justice of India, 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, Former 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 Uttarakhand, other Hon’ble Judges of the High Court of Andhra Pradesh, High Court for the State of Telangana, Former Judges of the Supreme Court & High Court and Other diginitarties of the legal fraternity have participated in the inaugural function.

The High Court of Andhra Pradesh started its judicial and Administrative functions from the Interim judicial Complex, Nelapadu, Amaravati from 18/03/2019.