chancery

noun | \ ˈchan-sə-rē \ | chan·cery
  1. : the court having equity jurisdiction in England and Wales and presided over by the Lord Chancellor of Great Britain

    Note: Formerly a separate court, the Chancery is now a division of the Supreme Court of Judicature in England.

  1. a : court of equity cases decided in chancery

    b : the principles and practice of judicial equity court of chancery — see also equity — compare law

    Note: There are chancery courts in Arkansas, Delaware, Mississippi, New Jersey, and Tennessee.