July 2026

Red Minimalist Fashion Presentation

Dressed by the Algorithm: Identifying the Liable Party for the Breach of registered trademarks when AI creates luxury fashion designs — A Multi-Jurisdictional Analysis of the US, EU, and International Framework

Authored By: Eshana Warsi University of Greater Manchester, RAK ABSTRACT The surge of generative artificial intelligence technologies that can create […]

Dressed by the Algorithm: Identifying the Liable Party for the Breach of registered trademarks when AI creates luxury fashion designs — A Multi-Jurisdictional Analysis of the US, EU, and International Framework Read More »

Red Minimalist Fashion Presentation

Code, Creativity, and Couture: Intellectual Property Rights in AI-Generated Fashion Designs – A Comparative Analysis of India, the United Kingdom, and the United States

Authored By: Hiba Bharati Vidhyapeet New Law College ABSTRACT AI tools can now create fashion designs on their own, which

Code, Creativity, and Couture: Intellectual Property Rights in AI-Generated Fashion Designs – A Comparative Analysis of India, the United Kingdom, and the United States Read More »

Red Minimalist Fashion Presentation

AUTHENTICITY WITHOUT INFRINGEMENT: HOW INDEPENDENT STREETWEAR LABELS CAN BUILD GENUINE BRAND IDENTITY WITHOUT INFRINGING ESTABLISHED IP RIGHTS

Authored By: Shobhinie Ganendiran King’s College London ABSTRACT Independent streetwear labels occupy a distinctive and legally precarious position in the

AUTHENTICITY WITHOUT INFRINGEMENT: HOW INDEPENDENT STREETWEAR LABELS CAN BUILD GENUINE BRAND IDENTITY WITHOUT INFRINGING ESTABLISHED IP RIGHTS Read More »

Red Minimalist Fashion Presentation

The Adequacy of Indian Copyright and Design Law in Protecting Fashion Designs: A Critical Analysis of Section 15 of the Copyright Act, 1957 and the Designs Act,2000

Authored By: Aarav Sachdeva National Law University Delhi Abstract Fashion designs occupy a unique position within intellectual property law because

The Adequacy of Indian Copyright and Design Law in Protecting Fashion Designs: A Critical Analysis of Section 15 of the Copyright Act, 1957 and the Designs Act,2000 Read More »

Red Minimalist Fashion Presentation

Protection of Fashion Designs under Intellectual Property Organization of Pakistan Act 2012: An Analysis of Legal Framework, Judicial Protection, and Enforcement Challenges

Authored By: Muhammad Rameez Amjad DITE Abstract:  This article is based mainly answering the question, Does Intellectual Property Organization of

Protection of Fashion Designs under Intellectual Property Organization of Pakistan Act 2012: An Analysis of Legal Framework, Judicial Protection, and Enforcement Challenges Read More »

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