Virtual Try-On Tools in Fashion E-Commerce: Privacy Risks in the Collection of Facial and Body Data
Authored By: Ankita Vijay Faculty of Law, Banaras Hindu University ABSTRACT Virtual try-on tools deployed by fashion e-commerce platforms collect […]
Protecting Luxury Fashion Brands from Counterfeiting in the Digital Era: A Legal Analysis of Trademark Protection and International IP Frameworks
Authored By: Jagriti Garg University of Birmingham ABSTRACT The world fashion and luxury industry is facing an increased threat of
GUARDING THE AURA: RETHINKING DILUTION DOCTRINE FOR LUXURY BRANDS IN INDIA
Authored By: Milana.S VIT CHENNAI ABSTRACT The rise of consumer culture and economy in India have intensified with global expansion
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Legal Protection of Interns in the Fashion Industry in India: Examining Workplace Safeguards and the Role of the POSH Act.
Authored By: Khushi Saggu Asian Law College (CCSU) Abstract Internships have become an essential part of the fashion industry, providing
AI-Generated Fashion Designs: Ownership and Intellectual Property Challenges
Authored By: Pratyush Mahapatra Lajpat Rai Law College, Sambalpur University Abstract Fashion is being negatively impacted by artificial intelligence as
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CLICKS COUNTERFEITS AND COURTS: TRADEMARK PROTECTION OF LUXURY FASHION BRANDS IN INDIA’S DIGITAL MARKET PLACE
Authored By: Ipshita Sharma Modern Law College ABSTRACT The rise of digitalisation of commerce in India has dramatically transformed the
Legal Challenges of Digital Fashion Virtual Goods and NFTs Under Intellectual Property Law.
Authored By: Divyanshi Shukla United University , Prayagraj ABSTRACT : The Growth of digital technologies s has led to the
The Legal Status of AI-Generated Fashion Designs: Ownership Authorship and IP Protection
Authored By: Nikita Singh Lloyd Law College ABSTRACT Artificial intelligence is no longer a distant concept in the fashion industry
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THE PREVENTIVE LAW IN ACTION: HOW SMARTER CONTRACT DRAFTING AND NEGOTIATION REDUCE COMMERCIAL DISPUTES
Authored By: Phanuel Mahupete Marwadi University INTRODUCTION In the commercial world, corporations allocate significant budgets for dispute resolution on the
FROM RECOGNITION TO REALISATION: EVALUATING THE ENFORCEMENT OF TRANSGENDER RIGHTS IN INDIA
Authored By: Sinsa Elizabeth Christ Academy Institute of Law Bengaluru ABSTRACT The judicial recognition of transgender persons as a constitutionally
THE COMMERCIAL WISDOM DOCTRINE UNDER THE INSOLVENCY AND BANKRUPTCY CODE: JUDICIAL DEFERENCE OR ABDICATION OF REVIEW?
Authored By: Shreya S Nair Kristu Jayanti College of Law ABSTRACT The Insolvency and Bankruptcy Code, 2016 (IBC), has established
REGULATORY COMPLIANCE UNDER NIGERIA DATA PROTECTION REGIME: LEGAL OBLIGATIONS ENFORCEMENT TRENDS AND ORGANIZATIONAL RISK EXPOSURE
Authored By: Nwakile Onyinyechi Frances Nigerian Law School INTRODUCTION The Nigeria Data Protection Commission (NDPC) has stated that the country’s