reversible error

noun | er·ror

1. : an act that through ignorance, deficiency, or accident departs from or fails to achieve what should be done procedural errors; especially : a mistake made by a lower court in conducting judicial proceedings or making findings in a case to compel to conclusion that a manifest error has been done —Moses v. Burgin, 445 F.2d 369 (1971) —often used without an article had been error to give the jury special interrogatories —K. A. Cohen ; — see also assignment of error, clearly erroneous : a mistake made by a lower court in conducting judicial proceedings or making findings in a case to compel to conclusion that a manifest error has been done —Moses v. Burgin, 445 F.2d 369 (1971) —often used without an article had been error to give the jury special interrogatories —K. A. Cohen ; — see also assignment of error, clearly erroneous

   Note: Generally a party must object to an error at trial in order to raise it as an issue on appeal.

   — clear error
   : an error made by a judge in his or her findings of fact which is such that it leaves the reviewing court with the firm and definite conviction that a mistake has been made Note: A clear error may or may not warrant reversal.

   — fundamental error
   : plain error in this entry —used especially in criminal cases

   — harmless error
   : an error that does not affect a substantial right or change the outcome of a trial and does not warrant reversal or other modification of the lower court's decision on appeal

   — invited error
   : an error resulting from a party's own request for or encouragement of an action by the court Note: A party may not seek relief based on invited error that he or she has induced.

   — manifest error
   : an error that is obvious and indisputable and that warrants reversal on appeal

   — plain error
   : an obvious and prejudicial error that affects the substantial rights of the parties and that results or probably results in a miscarriage of justice Note: Plain error warrants reversal on appeal even in the absence of objection to the error at trial.

   — prejudicial error
   : an error that affects or presumptively affects the outcome of a trial

   — reversible error
   : a substantial and prejudicial error warranting reversal on appeal