Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Abstract: Global companies across all sectors strive to protect their trademarks through
Authored By: Yashasvi Rathore Manipal University Jaipur ABSTRACT The rapid integration of traditional cultural elements into global fashion has escalate
Authored By: Furqan Haider University of Sargodha Case 1: The Judicial Review Landmark Case Component 1: Case Citation and Basic
William Marbury v. James Madison, Secretary of State of the United States Read More »
Authored By: Furqan Haider Furqan Haider Abstract The doctrine of Due Process of Law stands as one of the most
Authored By: Sanyameka Bhardwaj Amity University, Noida Abstract The integration of generative artificial intelligence into fashion design has outpaced the
Authored By: Mamiki Khobotle University of South Africa Abstract Trade Mark and Copyright Laws form a core legislative framework and
The Enforcement of Trade Mark and Copyright Laws through South African Context Read More »
Authored By: Faith Otieno The Catholic University of Eastern Africa ABSTRACT African fashion has increasingly become a source of inspiration
Authored By: Yasemin Bakir Durham University ABSTRACT Contemporary UK trade mark law is characterised by the rising tension of budget
Authored By: Mandu Fabian Catholic University of Eastern Africa ABSTRACT With the emergence of Artificial Intelligence (“AI”), numerous industries have
ARTIFICIAL INTELLIGENCE AND FASHION DESIGN: WHO OWNS AI- GENERATED FASHION CREATIONS? Read More »
Authored By: TARINISHA A/P MARIMUTHU BRICKFIELDS ASIA COLLEGE Abstract This article explores the legal implications of the use of generative
Authored By: Akansha Kumari CHANDIGARH UNIVERSITY ABSTRACT: The fashion industry, one of the most lucrative in worldwide business, has always
Authored By: Abhinanda Nandi The West Bengal National University of Juridical Sciences ABSTRACT Anti-trust laws or competition laws are regulations
