Authored By: Anshika Varshney UPES, Dehradun Introduction The enactment of the Protection of Children from Sexual Offences (POCSO) Act, 2012[2], […]
STATE OF UTTAR PRADESH V. ANURUDH 2026 SCC ONLINE SC 40 Read More »
Authored By: Radhika Verma UILS Panjab University CASE ANALYSIS CITATION (1997) 3 SCC 376 DATE JANUARY 14, 2019 COURT
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Authored By: Jaina Vora Saveetha School of Law ABSTRACT The global luxury fashion industry faces significant threats from the proliferation
Authored By: Dhaarna Shandilya The fashion industry is not merely about clothes; it represents creativity, brand legacy, and trust that
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Authored By: Manasvi Sharma National Law Institute University, Bhopal Abstract The integration of generative AI into fashion design, producing original
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Authored By: Vandana G S Sastra Deemed University ABSTRACT Generation Z control the digital narrative today, their aesthetic outlook,
Authored By: Adriana Peric The Open University UK Abstract Artificial intelligence is increasingly being used in the fashion industry to
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION Luxury fashion largely depends on exclusiveness, and animal skins such as crocodile, python, and ostrich have been for
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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 »
