TSHC – High Court for the State of Telangana – History

The High Court was founded by the 7 th Nizam H.E.H. Mir Osman Ali Khan. Initially the High Court was set up as High Court of Hyderabad for the then Princely State of Hyderabad Deccan in the year 1919 with six Judges.

India attained Independence on 15 August 1947, but Hyderabad State acceded to the Indian Union only on 17 September 1948. Appeals against the decisions of the High Court pending before the Judicial Committee stood transferred to the Indian Supreme Court under Article 374 (4) of the Constitution of India.

After formation of the State of Andhra Pradesh under States Reorganization Act, 1956 on linguistic basis, the High Court was renamed as the High Court of Andhra Pradesh, and was set up on 5 th November, 1956. The High Court served the united Stateof Andhra Pradesh from 1956 to 2014 with principal seat at Hyderabad. During this period, the number of Judges rose from 12 in 1956 to 61 in 2014.

The High Court celebrated its 50 years of establishment, ‘the Golden Jubilee celebrations’, in the year 2006. Hon’ble the President of India Sri A.P.J. Abdul Kalam and other distinguished dignitaries joined the High Court in these celebrations.

After bifurcation of the State of Andhra Pradesh under the Andhra Pradesh Reorganization Act, 2014, the High Court was renamed as the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, and served as the common High Court for both the States. The President of India, on 26 th December, 2018 issued orders bifurcating the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh into High Court for the State of Telangana with the principal seat at Hyderabad and High Court of Andhra Pradesh with the principal seat at Amaravati. The bifurcation and constitution of separate High Courts for Telangana and Andhra Pradesh came into effect from 1 st January, 2019.

Thus the High Court has served the people of three States – the Hyderabad state during the Nizam era, united Andhra Pradesh and now the State of Telangana.

The High Court has had the privilege and distinction of sending several of its celebrated Judicial personalities to the Supreme Court. The Judges of this High Court who adorned the Apex Court are Justice Koka Subba Rao, Justice P. Satyanarayana Raju, Justice P. Ramaswamy, Justice O. Chinnapa Reddy, Justice K. Ramaswamy, Justice K. Jayachandra Reddy, Justice B.P. Jeevan Reddy, Justice M. Jagannadha Rao, Justice Syed Shah Mohammed Quadri, Justice P. Venkatarama Reddi, Justice Sudershan Reddy, Justice Jasti Chelameshar, Justice N.V. Ramana and Justice R. Subhash Reddy.

Composition of Computer Committee of High Court for the State of Telangana

TSHC – Technical Initiatives and achievements of the High Court for the State of Telangana