Authored By: Arshiya Alji Middlesex University Dubai ABSTRACT This article examines whether UK trademark law adequately protects single-colour marks in
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Authored By: Nitika Mehta GGSIPU, Maharaja Surajmal Institute Abstract: The immense emergence of Artificial Intelligence (AI) into commercial brand development
Authored By: Roshni Panda Soa National Institute Of Law Abstract In the past, it has been a gesture to lend
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Authored By: Theertha Shibu Government Law College, Kozhikode ABSTRACT Luxury resale platforms are located in a particularly legally complicated area
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Authored By: Moupiya Chatterjee Shyambazar Law College(University of Calcutta) Abstract The rapid expansion of fashion e-commerce has fundamentally transformed consumer
Authored By: Ayesha Salma Yusoof Middlesex University Dubai Abstract This article examines the scope of the UK’s copyright in the
Authored By: Ritika Singh Sister Nivedita University, Kolkata ABSTRACT Fashion design exists between artistic expression and functional utility, yet Indian
Authored By: Lehlohonolo Hilda Dube University of South Africa 1. ABSTRACT This article critically analyzes the structural inadequacies of the
Authured By: Tejas Agarwal Lloyd School Of Law ABSTRACT Artificial intelligence is reshaping fashion design by independently generating fabric patterns,
Authored By: Dhanashree Dhanraj Meshram Dr. Babasaheb Ambedkar school of law Main branch, Nagpur University. Abstract: The Paris Convention was
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Authored By: Kayam Kumar Sahoo Symbiosis Law School, Noida Abstract The global fashion industry thrives on creativity, yet the rapid
Authored By: Aakanksha Pandey I.P.E.M Law Academy Abstract The emergence of digital fashion, virtual goods, and non-fungible tokens (NFTs) has
