Hon'ble Sri Justice Syed Shah Mohammed Quadri, born on April 5, 1938; Education: B.A., LL.B from Osmania University, Hyderabad (A.P); LL.M from University of London; Specialization in Taxation, Company Law and Islamic Law; Bar at Law from Lincoln's Inn; Enrolled as an Advocate on 7th January, 1963; Practised both on original side in Trial Courts and on appellate side in the High Court of Andhra Pradesh; Was a Part Time Lecturer in College of Law, Osmania University from December, 1972 to October, 1981; Worked as Government Pleader in the High Court of Andhra Pradesh at Hyderabad from October, 1981 to July, 1986; Appointed Judge of High Court of Andhra Pradesh in July, 1986; Was for sometime Dean, Faculty of Law Kakatiya University, A.P. Was also a Member of the Board of Governors, Andhra Pradesh Judicial Academy; Was Executive Chairman, Andhra Pradesh State Legal Services Authority;
Worked as the Acting Chief Justice of High Court of Andhra Pradesh from November 3, 1997 to December 3, 1997; He delivered many judgements on consititutional law, taxation, civil law and criminal law.
Appointed as a Judge of Supreme Court of India on December 4, 1997. Is an Executive Member, National Academy of Legal Studies and Research University (NALSAR), Univerity of Law, Hyderabad. He has been a member of collegium of the Hon'ble Supreme Court. Held the position of the Chairman of the Supreme Court Legal Services Committee on January 1, 2003. Retired as the Judge of the Supreme Court of India on April 5, 2003.
Appointed as Chairman, Authority for Advance Rulings (Income-tax) with full additional charge of Chairperson for Authority for Advance Rulings (Customs & Central Excise) on 27th January, 2004 and working as such from February 4, 2004.