total incorporation

noun
  1. : a doctrine in constitutional law: the Fourteenth Amendment's due process clause embraces all the guarantees in the Bill of Rights and applies them to cases under state law — compare selective incorporation

    Note: The total incorporation doctrine has never been adopted by a majority of the U.S. Supreme Court. The majority opinions of the Supreme Court have instead adhered to a fundamental fairness standard or applied selective incorporation in determining whether a state has violated the Fourteenth Amendment's due process clause.