Artificial Intelligence and Fashion Design: Ownership Authorship and Intellectual Property Challenges
Authored By: Adriana Peric The Open University UK Abstract Artificial intelligence is increasingly being used in the fashion industry to […]
Animal Skins in Luxury Fashion: Legality and International Regulation
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION Luxury fashion largely depends on exclusiveness, and animal skins such as crocodile, python, and ostrich have been for
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LUXURY AND FASHION LAW IN SOUTH AFRICA REMAINS AN UNDER DEVELOPED DISCOURSE DESPITE THE COUNTRY’S ABUNDANCE OF CREATIVE TALENT AND CULTURAL INNOVATION
Authored By: Lindokuhle Hlongwane University of South Africa Abstract Luxury and Fashion Law in South Africa remains significantly underdeveloped despite
Fashion Startups and Intellectual Property Protection in India: A Regional Study of Mumbai’s Fashion Ecosystem
Authored By: Vidhi Kasliwal Marathwada Mitra Mandal Shankrrao Chavan Law College Pune Abstract India’s fashion industry conservatively valued at over
Counterfeit Luxury Goods and Trademark Enforcement in South Africa: Evaluating the Effectiveness of the Counterfeit Goods Act and Trade Marks Act
Authored By: Danae-Sha Govender Emeris Abstract The increase of counterfeit luxury goods poses significant challenges to trademark enforcement in South
Fast Fashion and Design Piracy: Legal Challenges in Protecting Luxury Fashion Designs
Authored By: VARSHINI V S SRMIST, SCHOOL OF LAW ABSTRACT The fast-fashion sector, now worth more than USD 100 billion
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Protecting the ‘Vibe’: A Legal Evaluation of Trade Dress Infringement in South African Fast-Fashion Retail
Authored By: Pamela Ntandela University of Fort Hare Abstract This research examines the legal protection of “trade dress” within the
Trademark Dilution and the Protection of Luxury Fashion Brands: A Comparative Legal Analysis
Authored By: Charushila Pranavi A/P Sukumaran Advance Tertiary College KL Abstract Luxury fashion brands rely heavily on trademark reputation, exclusivity
Balancing Intellectual Property Rights Internationally with Sustainability Repair and Reuse in the Luxury Fashion Industry
Authored By: Eliza Stewart-Jones University of Leeds Abstract This article explores how trademark, copyright, and unfair competition rules internationally, namely
The Rise of Luxury Resale Markets: Legal Challenges for Brand Control and Trade Mark Protection
Authored By: Jeyan Vishnu Vardan SRM University, Chennai ABSTRACT The rapid rise of organised luxury resale markets, driven by digital
Design Piracy in The Indian Fashion Industry: Legal Challenges Faced by Independent Fashion Designers Under Indian Law
Authored By: Swethasree S SRM School of Law ABSTRACT India’s fashion industry is one of the fastest growing creative sectors
FASHION COLLABORATION AGREEMENTS: IP OWNERSHIP LICENSING AND COMMERCIAL RIGHTS
Authored By: Solin Rasouli The University of Law Abstract Fashion collaboration agreements, contractual arrangements between brands, designers, and creative partners,
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