Protecting the ‘Vibe’: A Legal Evaluation of Trade Dress Infringement in South African Fast-Fashion Retail
Authored By: Pamela Ntandela University of Fort Hare Abstract This research examines the legal protection of “trade dress” within the […]
Trademark Dilution and the Protection of Luxury Fashion Brands: A Comparative Legal Analysis
Authored By: Charushila Pranavi A/P Sukumaran Advance Tertiary College KL Abstract Luxury fashion brands rely heavily on trademark reputation, exclusivity
Balancing Intellectual Property Rights Internationally with Sustainability Repair and Reuse in the Luxury Fashion Industry
Authored By: Eliza Stewart-Jones University of Leeds Abstract This article explores how trademark, copyright, and unfair competition rules internationally, namely
The Rise of Luxury Resale Markets: Legal Challenges for Brand Control and Trade Mark Protection
Authored By: Jeyan Vishnu Vardan SRM University, Chennai ABSTRACT The rapid rise of organised luxury resale markets, driven by digital
Design Piracy in The Indian Fashion Industry: Legal Challenges Faced by Independent Fashion Designers Under Indian Law
Authored By: Swethasree S SRM School of Law ABSTRACT India’s fashion industry is one of the fastest growing creative sectors
FASHION COLLABORATION AGREEMENTS: IP OWNERSHIP LICENSING AND COMMERCIAL RIGHTS
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 »
The Protection of Fashion Designs Under Copyright Law: A Critical Analysis of the Originality Requirement in Comparative Perspective
Authored By: Juhi Symbiosis Law School Noida Abstract This paper will discuss the sufficiency of copyright protection for fashion designs
Trademark Licensing in Fashion–Entertainment Collaborations: Legal Implications for the Indian Luxury Market.
Authored By: Anam Turab Amjad Hassan Osmania University College of Law ABSTRACT Fashion-entertainment collaborations have emerged as a powerful commercial
Why Stricter Environmental Laws aren’t just Good for Consumers but also Designers: A Comparative Analysis Across Jurisdictions on Intellectual Property Protection and Regulations on Greenwashing
Authored By: Mary Tian University College London Abstract The fashion industry is increasingly confronted by legal scrutiny for its environmental
Kolhapuri Chappals: A Fashion Legacy of India
Authored By: Vaishanavi Ranjeet Powar Shahaji Law College Kolhapur Abstract: Kolhapuri Chappals, a traditional handcrafted leather footwear originating from Maharashtra
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THE PROTECTION OF LUXURY FASHION DESIGNERS AGAINST TRADEMARK INFRINGEMENT: A CASE STUDY OF UGANDA
Authored By: Edwongu Lekos Odidi Uganda Christian University ABSTRACT Trademark infringement has brought calamitous effects to registered trademark owners and
LUXURY LAW AND BRAND PROTECTION: ADDRESSING COUNTERFEITING AND TRADEMARK INFRINGEMENT IN THE LUXURY GOODS INDUSTRY
Authored By: Nikita Suthar S. S. Jain Subodh Law College, Jaipur ABSTRACT The rapid growth of the luxury goods industry