Legal Challenges of Digital Fashion, Virtual Goods, and NFTs Under Intellectual Property Law
Authored By: P.SORUBAVINCY The Central Law College Abstract Digital fashion, virtual goods, and non-fungible tokens have created a multi-billion dollar […]
When the Brand Wears the Celebrity: Intellectual Property Disputes in Celebrity Fashion Use and Collaboration Agreements
Authored By: Dikshi Manigandan Shalini VIT Chennai Abstract The fashion industry’s advancement led to the amplification of the roles of
From Runway to Registration: Trademark Protection in the Fashion Law Industry
Authored By: Janvi Bagdee Kanoria School of Law for Women Abstract The fashion industry represents a dynamic intersection of creativity,
From Runway to Registration: Trademark Protection in the Fashion Law Industry Read More »
The Unauthorised Commercial Translation of Cultural Heritage in the Global Fashion Industry: Legal and Ethical Challenges
Auhored By:Yashoda Rajput Sage University Bhopal ABSTRACT The fashion industry has always been influenced by different cultures, traditions, and artistic
Fashioning Heritage: Can Geographical Indications Adequately Protect Traditional Indian Textiles Against Cultural Misappropriation in the Global Fashion Industry?
Authored By: Debjani Banerjee Calcutta University ABSTRACT Traditional Indian textiles such as Banarasi silk, Kanjeevaram silk, and Pochampally Ikat embody
LUXURY UNDER SIEGE: HOW IP LAW IS WINNING THE WAR AGAINST COUNTERFEIT FASHION IN THE DIGITAL AGE
Authored By: Nandini Vinayak Chaudhary Charan Singh University ABSTRACT The global luxury fashion industry faces an unprecedented crisis — not
Counterfeit Luxury Goods and the Law: A Critical Analysis of Intellectual Property Protection in Fashion
Authored By: Mampoetse Sarah Letsoaka University of South Africa Abstract Counterfeiting in the fashion and luxury industry undermines brand identity,
WHEN COPYRIGHT ENDS AND COPYING BEGINS: A CRITICAL ANALYSIS OF SECTION 15 OF THE COPYRIGHT ACT, 1957 AND FASHION DESIGN PROTECTION IN INDIA
Authored By: Malavika.P Nehru Academy of Law ABSTRACT The fashion industry is largely driven by innovation creativity and originality, making
When a GI tag meets the Metaverse: Can India’s Geographical Indications of Goods (Registration and Protection) Act, 1999 Protect Traditional textile NFTs from Digital Misappropriation.
Authored By: Sanskruti Jahagirdar DES Shri Navalmal Firodia Law College Pune I. ABSTRACT India’s Geographical Indications of Goods (Registration and
Who Owns a Pattern? Reimagining Intellectual Property Protection for South Africa’s Indigenous Fashion Heritage in the Age of Global Luxury Branding
Authored By: Reokopile Mokgobi Emeris University Abstract The significant legal and ethical concerns regarding ownership, commercial exploitation, and cultural preservation
Are Geographical Indications (GIs) Sufficient to Protect Traditional Indian Textiles From misuse and Imitation?
Authored By: Avantika Sirohi Amity University Noida Abstract India is a nation having rich textile heritage. Generally, every state has
Who Owns Heritage? Cultural Appropriation, Geographical Indications and Indian Traditional Fashion in the Luxury Industry
Authored By: Bhavanya E K Dhanalakshmi Srinivasan University Abstract This article examines how Indian traditional fashion crafts are increasingly borrowed,