jurisprudence constante

noun | \ -kȯn-ˈstänt \ | jurisprudence con·stante
  1. : a doctrine in the civil law of Louisiana: a long series of previous decisions applying a particular rule of law carries great weight and may be determinative in subsequent cases; also : the rule of law applied in the jurisprudence constante — compare stare decisis : the rule of law applied in the jurisprudence constante — compare stare decisis