Authored By: Lindokuhle Hlongwane University of South Africa Abstract Luxury and Fashion Law in South Africa remains significantly underdeveloped despite […]
Authored By: Vidhi Kasliwal Marathwada Mitra Mandal Shankrrao Chavan Law College Pune Abstract India’s fashion industry conservatively valued at over
Authored By: Danae-Sha Govender Emeris Abstract The increase of counterfeit luxury goods poses significant challenges to trademark enforcement in South
Authored By: VARSHINI V S SRMIST, SCHOOL OF LAW ABSTRACT The fast-fashion sector, now worth more than USD 100 billion
Fast Fashion and Design Piracy: Legal Challenges in Protecting Luxury Fashion Designs Read More »
Authored By: Pamela Ntandela University of Fort Hare Abstract This research examines the legal protection of “trade dress” within the
Authored By: Charushila Pranavi A/P Sukumaran Advance Tertiary College KL Abstract Luxury fashion brands rely heavily on trademark reputation, exclusivity
Authored By: Eliza Stewart-Jones University of Leeds Abstract This article explores how trademark, copyright, and unfair competition rules internationally, namely
Authored By: Jeyan Vishnu Vardan SRM University, Chennai ABSTRACT The rapid rise of organised luxury resale markets, driven by digital
Authored By: Swethasree S SRM School of Law ABSTRACT India’s fashion industry is one of the fastest growing creative sectors
Authored By: Solin Rasouli The University of Law Abstract Fashion collaboration agreements, contractual arrangements between brands, designers, and creative partners,
FASHION COLLABORATION AGREEMENTS: IP OWNERSHIP LICENSING AND COMMERCIAL RIGHTS Read More »
Authored By: Juhi Symbiosis Law School Noida Abstract This paper will discuss the sufficiency of copyright protection for fashion designs
Authored By: Anam Turab Amjad Hassan Osmania University College of Law ABSTRACT Fashion-entertainment collaborations have emerged as a powerful commercial
