sub nomine

preposition | \ ˌsəb-ˈnä-mə-nē, -ˌnā; ˈsu̇b-ˈnō-mē-ˌnā \ | sub nom·i·ne
  1. : under the name of the testator made him a trustee sub nomine “Charlie Smith” —often used in full or abbreviated form in legal citations to indicate the name under which the litigation continued Castro v. Beecher, 522 F. Supp. 873, 877 (D. Mass. 1981), aff'd sub nom. NAACP v. Beecher, 679 F.2d 965 (1st Cir. 1982)