barrister

: a lawyer who argues cases before a British court; especially : one who is allowed to argue before a British high court — compare solicitor : one who is allowed to argue before a British high court — compare solicitor

Note: Many countries in the Commonwealth (as England and Australia) and the Republic of Ireland divide the legal profession into barristers and solicitors. In Canada, every lawyer is both a barrister and a solicitor, although individual lawyers may describe themselves as one or the other. Scotland uses the term advocate to refer to lawyers allowed to argue cases in its courts.