supreme court

noun | su·preme court

1. : the highest court in a nation or state; specifically, capitalized S&C : the highest court in the judicial branch of the U.S. government that has original jurisdiction over controversies involving ambassadors or other ministers or consuls but whose main activity is as the court of last resort exercising appellate jurisdiction over cases involving federal law : the highest court in the judicial branch of the U.S. government that has original jurisdiction over controversies involving ambassadors or other ministers or consuls but whose main activity is as the court of last resort exercising appellate jurisdiction over cases involving federal law

2. : a court of original jurisdiction in New York

   Note: The court of last resort in New York is the Court of Appeals.