identity

noun | iden·ti·ty
  1. : sameness of essential character or aspect collateral estoppel requires identity of the issues and the parties

  1. a : separate or distinct existence when movables lose their identity or become an integral part of the immovable —Louisiana Civil Code

    b : distinguishing character of a person; especially : information (as a name or address) that distinguishes a person is required to reveal the identity of an informer but for a mistake concerning the proper party's identity —Federal Rules of Civil Procedure Rule 15(c) : information (as a name or address) that distinguishes a person is required to reveal the identity of an informer but for a mistake concerning the proper party's identity —Federal Rules of Civil Procedure Rule 15(c)

  1. : the condition of being the same as a thing or person described, claimed, or accused character evidence of a suspect's past crimes may be admitted to prove the identity of a crime's perpetrator