Authored By: Faith Otieno The Catholic University of Africa ABSTRACT African fashion has increasingly become a source of inspiration within […]
Authored By: Yasemin Bakir Durham University ABSTRACT Contemporary UK trade mark law is characterised by the rising tension of budget
Authored By: Mandu Fabian Catholic University of Eastern Africa ABSTRACT With the emergence of Artificial Intelligence (“AI”), numerous industries have
ARTIFICIAL INTELLIGENCE AND FASHION DESIGN: WHO OWNS AI- GENERATED FASHION CREATIONS? Read More »
Authored By: TARINISHA A/P MARIMUTHU BRICKFIELDS ASIA COLLEGE Abstract This article explores the legal implications of the use of generative
Authored By: Akansha Kumari CHANDIGARH UNIVERSITY ABSTRACT: The fashion industry, one of the most lucrative in worldwide business, has always
Authored By: Abhinanda Nandi The West Bengal National University of Juridical Sciences ABSTRACT Anti-trust laws or competition laws are regulations
Authored By: Muskan Virendra Lloyd Law College ABSTRACT The rapid proliferation of generative artificial intelligence technologies has exposed critical inadequacies
Authored By: Abiola Olasoji University of Lagos ABSTRACT The global fashion industry is a major creative industry worth roughly $2.5
THE ROLE OF DESIGN PROTECTION LAWS IN PROTECTING INDEPENDENT FASHION DESIGNS Read More »
Authored By: Sillah Temai MARME Parul Institute of Law, Parul University Abstract Luxury brands derive their strength from intangible assets—heritage,
Authored By: Aanuoluwapo Olorunnipa University of Ilorin, Kwara State, Nigeria ABSTRACT Fashion, as one of the channels through which Nigerians
Authored By: Susmita Goswami Sister Nivedita University Abstract Social media has fundamentally reshaped the fashion industry over the past two
Social Media Influencer and Fashion Marketing Read More »
Authored By: Pragati Kumari University of Allahabad Introduction: Luxury Fashion’s Digital Migration The luxury fashion scene’s shifted big-time thanks to
