ASPIRATIONAL MARKETS, INADEQUATE LAWS: INTELLECTUAL PROPERTY CHALLENGES FACING LUXURY FASHION BRANDS IN INDIA’S TIER 2 CITIES
Authored By: Aditya giri goswami Lloyd School of Law ABSTRACT The luxury fashion market in India is burgeoning at an […]
Stitched Out: The Inadequacy of Copyright Law in Protecting Independent Fashion Designers in the Age of Fast Fashion
Authored By: Sweekruthi S Maitri KLE Law College, Bengaluru ABSTRACT This article examines whether the existing copyright frameworks, with particular
ARTIFICIAL INTELLIGENCE AND FASHION DESIGN: REASSESSING OWNERSHIP, AUTHORSHIP, AND INTELLECTUAL PROPERTY PROTECTION FOR AI-GENERATED FASHION DESIGNS
Authored By: Mili Aggarwal Gitarattan international Business School, GGSIPU Abstract The advent of AI in the fashion industry has revolutionized
Smell as Memory, Memory as Property: Rethinking Intellectual Property Protection of Indigenous Olfactory Heritage Against Luxury Biopiracy
Authored By: Dipa Saha Priya University of Rajshahi Abostract: Traditional scents are more than aromatic compounds; they are repositories of
The Digital Thread: A Blockchain Blueprint for Securing Community Heritage in the AI Era
Authored By: Shreya S Chandra ABSTRACT The rapid proliferation of generative artificial intelligence poses unprecedented risks to the authenticity and
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ARTIFICIAL INTELLIGENCE AND FASHION DESIGN: RETHINKING OWNERHIP AND AUTHORSHIP IN AI-GENERATED CREATIVE WORKS
Authored By: Gunjan Ukey Kalinga University ABSTRACT As AI practice in fashion design becomes widespread, difficult questions surrounding the authorship
The Sole Survivor: How Christian Louboutin Fights to Own a Colour Under UK Law
Authored By: Arshiya Alji Middlesex University Dubai ABSTRACT This article examines whether UK trademark law adequately protects single-colour marks in
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The Originality Crisis of AI-Generated Trademarks: Trademark Law in the Trends of Algorithm Based Labelling
Authored By: Nitika Mehta GGSIPU, Maharaja Surajmal Institute Abstract: The immense emergence of Artificial Intelligence (AI) into commercial brand development
The legal Aspects of Borrowed Fashion—THE BUSINESS OF BORROWED FASHION.
Authored By: Roshni Panda Soa National Institute Of Law Abstract In the past, it has been a gesture to lend
The legal Aspects of Borrowed Fashion—THE BUSINESS OF BORROWED FASHION. Read More »
SECOND HAND LUXURY, FIRST HAND LEGAL ISSUES: THE LEGALITY OF LUXURY RESALE PLATFORMS
Authored By: Theertha Shibu Government Law College, Kozhikode ABSTRACT Luxury resale platforms are located in a particularly legally complicated area
SECOND HAND LUXURY, FIRST HAND LEGAL ISSUES: THE LEGALITY OF LUXURY RESALE PLATFORMS Read More »
Data Privacy Laws and Fashion E-Commerce Platforms: Legal Challenges and Consumer Protection
Authored By: Moupiya Chatterjee Shyambazar Law College(University of Calcutta) Abstract The rapid expansion of fashion e-commerce has fundamentally transformed consumer
Stitched in the Law, Unravelling in Algorithm: How AI Challenges Design Protection in Fashion Law.
Authored By: Ayesha Salma Yusoof Middlesex University Dubai Abstract This article examines the scope of the UK’s copyright in the