justice

noun | \ ˈjəs-təs \ | jus·tice

1. a : the quality of being just, impartial, or fair it is not the province of the court to decide upon the justice or injustice…of these laws —Scott v. Sanford, 60 U.S. 393 (1857)

   b : fair, just, or impartial legal process courts or tribunals…for the administration of international justice —G. R. Winters

2. a : the administration of law a fugitive from justice; especially : the establishment or determination of rights according to law or equity system of justice : the establishment or determination of rights according to law or equity system of justice

   b : fair, just, or impartial legal process courts or tribunals…for the administration of international justice —G. R. Winters

3. : judge; especially : a judge of an appellate court or court of last resort (as a supreme court) insults to particular justices and threats of civil disobedience were bandied freely —R. H. Bork : a judge of an appellate court or court of last resort (as a supreme court) insults to particular justices and threats of civil disobedience were bandied freely —R. H. Bork