jurisprudence

noun | \ ˌju̇r-əs-ˈprüd-ᵊns \ | ju·ris·pru·dence
  1. a : a system or body of law in the federal jurisprudence; especially : a body of law dealing with a specific issue or area labor jurisprudence : a body of law dealing with a specific issue or area labor jurisprudence

    b : the course of court decisions as distinguished from legislation and doctrine the jurisprudence decided under the source provisions —Louisiana Civil Code

  1. : the science or philosophy of law they have no theories of jurisprudence but…decide each case on its facts —R. H. Bork