Trademark Protection and Brand Enforcement in India: A Critical Analysis of the Trade Marks Act, 1999
Authored By: Pooja Gond Guru Gobind Singh Indraprasth University ABSTRACT This article discusses Indian law on trademarks and brand protection, […]
THE GREY AREA OF DEFECTION: BETWEEN DISSENT AND DISQUALIFICATION
Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION The evolving contours of defection under the Tenth Schedule of the
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CIRCULAR FASHION VS. TRADEMARK EXCLUSIVITY: NAVIGATING, UPCYCLING, SECOND HAND MARKETS, AND INFRINGEMENT
Authored By: Tanvi Bharat Jadhav Vighnaharata Trust, Shivajirao S. Jondhle College of Law and Research, Asangaon ABSTRACT The growth of
The Dematerialisation of Fashion: Creativity, Code, and Couture in the Metaverse From Intellectual Property to Informational Exclusivity in the Digital Fashion Economy
Authored By: Aditi Ananya Chanakya National Law University Abstract The rapid emergence of artificial intelligence, blockchain technologies, and immersive virtual
Style as Intellectual Property: Examining the Legal Protection of Fashion Design Under Copyright and Design Law in India And Beyond.
Authored By: Saisha Sinha Damodaram Sanjivayya National Law University ABSTRACT Fashion design sits at an uncomfortable crossroads between artistic expression
SCENT AS AN INTELLECTUAL PROPERTY:THE OLFACTORY FRONTIER IN LUXURY FASHION LAW
Authored By: Gulsheen Sodhi Birla Global University ABSTRACT One of the most jurisprudentially contested terrains of intellectual property law remains
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DATA AS THE NEW SILK: GDPR, NDPR, AND THE LEGAL RISKS OF BIOMETRIC SIZING TECH IN LUXURY E-COMMERCE
Authored By: Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria ABSTRACT This paper examines the legal risks of biometric
Trafficking in Counterfeits: Protecting Consumers from Physical Hazards of Fake Cosmetic Products under Intellectual Property Laws
Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Abstract: Global companies across all sectors strive to protect their trademarks through
Threads of Heritage, Gaps in Law: The Global Misappropriation of Indian Traditional Designs
Authored By: Yashasvi Rathore Manipal University Jaipur ABSTRACT The rapid integration of traditional cultural elements into global fashion has escalate
WHEN THE LOOM RUNS ITSELF: AUTHORSHIP, OWNERSHIP AND THE CRISIS OF HUMAN CAUSATION IN AI-GENERATED FASHION DESIGN UNDER INDIAN IP LAW
Authored By: Sanyameka Bhardwaj Amity University, Noida Abstract The integration of generative artificial intelligence into fashion design has outpaced the
The Enforcement of Trade Mark and Copyright Laws through South African Context
Authored By: Mamiki Khobotle University of South Africa Abstract Trade Mark and Copyright Laws form a core legislative framework and
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FROM INSPIRATION TO APPROPRIATION: RETHINKING INTELLECTUAL PROPERTY PROTECTION FOR AFRICANCULTURAL EXPRESSIONS IN THE GLOBAL FASHION INDUSTRY.
Authored By: Faith Otieno The Catholic University of Africa ABSTRACT African fashion has increasingly become a source of inspiration within