Authored By: Dhanashree Dhanraj Meshram Dr. Babasaheb Ambedkar school of law Main branch, Nagpur University. Abstract: The Paris Convention was
The Paris Convention and Global Fashion: An Indian Legal Perspective Read More »
Authored By: Kayam Kumar Sahoo Symbiosis Law School, Noida Abstract The global fashion industry thrives on creativity, yet the rapid
Authored By: Aakanksha Pandey I.P.E.M Law Academy Abstract The emergence of digital fashion, virtual goods, and non-fungible tokens (NFTs) has
Authored By: Tayyaba Sajida ICFAI LAW SCHOOL, HYDERABAD 1. ABSTRACT This article examines the legal friction at the intersection of
Authored By: H.Mohammed Abdul Razak Saad ICFAI Hyderabad ABSTRACT India’s Digital Personal Data Protection Act, 2023 is a legislation of
Authored By: Blessing Oniyamire Joseph University of Lagos, Akoka-Yaba, Lagos, Nigeria. ABSTRACT The Nigerian Fashion industry is rapidly projecting the
Authored By: Vuyiswa Khoza Eduvos Abstract: This is an analytical study that explores the protection of international intellectual property laws
Authored By: NAYMUL ISLAM SHIBLY Fareast International University 1. Abstract Fashion design occupies a precarious position within most national copyright
Copyright Protection of Fashion Designs: Gaps and Challenges Under National Law Read More »
Authored By: Shubham Mathur University of Delhi ABSTRACT When we think about luxury fashion brands, we usually think about their
Authored By: Eshana Warsi University of Greater Manchester, RAK ABSTRACT The surge of generative artificial intelligence technologies that can create
Authored By: Hiba Bharati Vidhyapeet New Law College ABSTRACT AI tools can now create fashion designs on their own, which
Authored By: Shobhinie Ganendiran King’s College London ABSTRACT Independent streetwear labels occupy a distinctive and legally precarious position in the
