de novo

adverb or adjective | \ dē-ˈnō-vō, dā- \ | de no·vo

1. a : allowing independent appellate determination of issues (as of fact or law) a de novo review

   b : allowing complete retrial upon new evidence — compare abuse of discretion, clearly erroneous

   Note: A de novo review is an in-depth review. Decisions of federal administrative agencies are generally subject to de novo review in the U.S. District Courts, and some lower state court decisions are subject to de novo review at the next level.