CAN AN ALGORITHM BE A FASHION DESIGNER? DEFENDING HUMAN AUTHORSHIP IN THE AGE OF AI-GENERATED FASHION
Authored By: KIRTI GAUTAM College of Law, IPS Academy, Indore, M.P. (Affiliated to DAVV, Indore) Abstract The increasing use of […]
Safeguarding the Visual Identity of Fashion through a Critical Evaluation of Trade Dress Protection and Counterfeit Enforcement Under South African Law.
Authored By: Lebogang Motswere University of South Africa Abstract: A fashion brand’s unique look includes its logos, shapes and packaging
FROM HANDMADE TO HIGH VALUE: LEGAL PROTECTION OF CROCHET FASHION BRANDS IN THE DIGITAL MARKETPLACE – A STUDY OF INTELLECTUAL PROPERTY, DESIGN RIGHTS, AND BRAND IDENTITY
Authored By: Nandini Shailendrasinh Rajput. MIT- World Peace University ABSTRACT The rise of handmade fashion businesses has transformed the global
Social Media, Influencers, and Fashion Marketing: Legal Friction and Regulatory Playbooks in India’s Digital Fashion Economy
Authored By: Sneha Mulani Indore Institute of Law Abstract:- Social media didn’t just “change” fashion marketing. It flipped the table.
COPYRIGHT AND AUTHORSHIP OF AI-GENERATED FASHION DESIGNS: A LEGAL REASSESSMENT
Authored By: Parul Panjab University ABSTRACT: Generative Artificial Intelligence is fundamentally reshaping fashion design by independently producing collections, patterns, and
COPYRIGHT AND AUTHORSHIP OF AI-GENERATED FASHION DESIGNS: A LEGAL REASSESSMENT Read More »
GAPS AND CHALLENGES IN THE COPYRIGHT PROTECTION OF FASHION DESINGNS UNDER NATIONAL LAW
Authored By: Muskan Kaur St. Wilfred College of Law, Jaipur This article examines the legal framework governing the intellectual property
GAPS AND CHALLENGES IN THE COPYRIGHT PROTECTION OF FASHION DESINGNS UNDER NATIONAL LAW Read More »
Contemporary Fashion Trends are Diminishing the Distinctiveness of Zulu Attire or evolving to Incorporate Elements of United South American Aesthetics
Authored By: Nsindiso Makhaye Stadio Higher Education Abstract This study investigates the systemic friction between fashion as an expressive medium
AI Fashion Models and Digital Influencers: The Adequacy of Canadian Personality Rights in the Age of Artificial Intelligence
Authored By: Gurveen Bains University of Leicester Abstract Artificial intelligence (AI) is increasingly transforming the fashion industry through the use
Defensive Licensing in Luxury Law: The Audemars Piguet x Swatch Royal Pop and the Limits of Trade Dress Protection
Authored By: Aditya Gautam University of Lucknow Abstract The May 2026 launch of the Audemars Piguet × Swatch “Royal Pop”
Eco or Ego? Unmasking Greenwashing in the Fashion Industry through the Lens of Law
Authored By: Muhammad Mussab Javed Abstract Greenwashing is significant in the fashion sector as brands now boast ‘environmentally friendly’ items
Eco or Ego? Unmasking Greenwashing in the Fashion Industry through the Lens of Law Read More »
ASPIRATIONAL MARKETS, INADEQUATE LAWS: INTELLECTUAL PROPERTY CHALLENGES FACING LUXURY FASHION BRANDS IN INDIA’S TIER 2 CITIES
Authored By: Aditya giri goswami Lloyd School of Law ABSTRACT The luxury fashion market in India is burgeoning at an
Stitched Out: The Inadequacy of Copyright Law in Protecting Independent Fashion Designers in the Age of Fast Fashion
Authored By: Sweekruthi S Maitri KLE Law College, Bengaluru ABSTRACT This article examines whether the existing copyright frameworks, with particular