dicta

noun | \ ˈdik-təm \ | dic·tum

1. : a view expressed by a judge in an opinion on a point not necessarily arising from or involved in a case or necessary for determining the rights of the parties involved — called also obiter dictum; compare holding, judgment, precedent, stare decisis

   Note: Dicta have persuasive value in making an argument, but they are not binding as precedent.