right

noun | \ ˈrīt \
  1. a : qualities (as adherence to duty or obedience to lawful authority) that together constitute the ideal of moral propriety or merit moral approval

    b : a power, privilege, immunity, or capacity the enjoyment of which is secured to a person by law one's constitutional rights

    a : a power, privilege, or condition of existence to which one has a natural claim of enjoyment or possession the right of liberty that all men…are endowed by their Creator with certain unalienable rights —Declaration of Independence — see also natural right

    b : a power, privilege, immunity, or capacity the enjoyment of which is secured to a person by law one's constitutional rights

    c : a legally enforceable claim against another that the other will do or will not do a given act the defendant may be under a legal duty…to exercise reasonable care for the plaintiff's safety, so that the plaintiff has a corresponding legal right to insist on that care —W. L. Prosser and W. P. Keeton

    d : the interest that one has in property : a claim or title to property —often used in pl. leasing mineral rights — see also real right

    e : the interest in property possessed (as under copyright law) in an intangible thing and especially an item of intellectual property obtained publishing rights

  1. : a privilege given stockholders to subscribe pro rata to a new issue of securities generally below market price