exception

noun | ex·cep·tion

1. : something that is excepted or excluded; especially : a situation to which a rule does not apply the Supreme Court shall have appellate jurisdiction, both as to law and fact, with such exceptions, and under such regulations as the Congress shall make —U.S. Constitution art. III : a situation to which a rule does not apply the Supreme Court shall have appellate jurisdiction, both as to law and fact, with such exceptions, and under such regulations as the Congress shall make —U.S. Constitution art. III

2. : an act of excepting; especially : exclusion of a section of real property from a conveyance — compare reservation : exclusion of a section of real property from a conveyance — compare reservation

3. : a usually written objection especially to a judge's ruling filed an exception raising a question regarding jury instructions —used especially in equity proceedings — see also bill of exceptions at bill 3a