indirect contempt

noun | \ kən-ˈtempt \ | con·tempt

1. : willful disobedience or open disrespect of the orders, authority, or dignity of a court or judge acting in a judicial capacity by disruptive language or conduct or by failure to obey the court's orders; also : the offense of contempt — called also contempt of court : the offense of contempt — called also contempt of court

   — civil contempt
   : contempt that consists of disobedience to a court order in favor of the opposing party Note: The sanctions for civil contempt end upon compliance with the order.

   — constructive contempt
   : indirect contempt in this entry

   — criminal contempt
   : contempt consisting of conduct that disrupts or opposes the proceedings or power of the court Note: The sanctions for criminal contempt are designed to punish as well as to coerce compliance.

   — direct contempt
   : contempt committed in the presence of the court or in a location close enough to disrupt the court's proceedings

   — indirect contempt
   : contempt (as disobedience of a court order) that occurs outside of the presence of the court

2. : willful disobedience to a lawful order of or willful obstruction of a legislative body in the course of exercising its powers contempt of Congress