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
Authored By: Aarav Sachdeva National Law University Delhi Abstract Fashion designs occupy a unique position within intellectual property law because
Authored By: Shubha Sree H Damodaram Sanjivayya National Law University. ABSTRACT The rapid globalization and evolving Indian fashion industry is
Authored By: Kimberly Vargas Paima Universidad Privada Del Norte ABSTRACT This article analyzes crowdfunding as a participatory financing model, with
Authored By: Mikosi Fulufhelo Sharon University of South Africa ABSTRACT The expansion of digital commerce and social media platforms has
Authored By: Tamanna Ashra Renaissance Law College ABSTRACT The growth of the resale and vintage fashion market in India poses
Authored By: Jagashri Kumaran School of Law, Veltech University. Abstract: When a Mumbai Ateliers (artisan) hand-stitches embroidery destined for a Christian
