full faith and credit

noun
  1. : the recognition and enforcement of the public acts, records, and judicial proceedings of one state by another — compare choice of law, comity, federalism

    Note: Unlike comity, full faith and credit is a requirement created by the U.S. Constitution and the U.S. Code. A public law or a judicial decision may not, however, be entitled to full faith and credit for specific reasons (as for having been decided by a court not having jurisdiction). Full faith and credit is given only in civil cases; states recognize each other's criminal laws through the mechanism of extradition.