Threads of Heritage, Gaps in Law: The Global Misappropriation of Indian Traditional Designs
Authored By: Yashasvi Rathore Manipal University Jaipur ABSTRACT The rapid integration of traditional cultural elements into global fashion has escalate […]
William Marbury v. James Madison, Secretary of State of the United States
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 »
Due Process of Law in the World: Historical Origins, Comparative Constitutional Development, and Contemporary Significance
Authored By: Furqan Haider Furqan Haider Abstract The doctrine of Due Process of Law stands as one of the most
WHEN THE LOOM RUNS ITSELF: AUTHORSHIP, OWNERSHIP AND THE CRISIS OF HUMAN CAUSATION IN AI-GENERATED FASHION DESIGN UNDER INDIAN IP LAW
Authored By: Sanyameka Bhardwaj Amity University, Noida Abstract The integration of generative artificial intelligence into fashion design has outpaced the
The Enforcement of Trade Mark and Copyright Laws through South African Context
Authored By: Mamiki Khobotle University of South Africa Abstract Trade Mark and Copyright Laws form a core legislative framework and
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FROM INSPIRATION TO APPROPRIATION: RETHINKING INTELLECTUAL PROPERTY PROTECTION FOR AFRICANCULTURAL EXPRESSIONS IN THE GLOBAL FASHION INDUSTRY.
Authored By: Faith Otieno The Catholic University of Africa ABSTRACT African fashion has increasingly become a source of inspiration within
THE LOOKALIKE PROBLEM: THE ADEQUACY OF SECTION 10(3) OF THE TRADE MARKS ACT 1994 IN PROTECTING UK FASHION AND LUXURY BRANDS
Authored By: Yasemin Bakir Durham University ABSTRACT Contemporary UK trade mark law is characterised by the rising tension of budget
ARTIFICIAL INTELLIGENCE AND FASHION DESIGN: WHO OWNS AI- GENERATED FASHION CREATIONS?
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 »
Deconstructing Artificial Authorship: Generative AI, Copyright Ownership, and the Protection of Textile Designs in the Global Fashion Market
Authored By: TARINISHA A/P MARIMUTHU BRICKFIELDS ASIA COLLEGE Abstract This article explores the legal implications of the use of generative
The Legal Limits OF Borrowing Traditional Designs: Fashion Laws, Indigenous Rights and The Protection of Traditional Cultural Expressions.
Authored By: Akansha Kumari CHANDIGARH UNIVERSITY ABSTRACT: The fashion industry, one of the most lucrative in worldwide business, has always
ANTI-TRUST LAWS AND THE FASHION INDUSTRY : HOWHERMÈS DODGED CLASS ACTION OVER ACCESS TO THE ICONIC BIRKIN BAGS
Authored By: Abhinanda Nandi The West Bengal National University of Juridical Sciences ABSTRACT Anti-trust laws or competition laws are regulations
Your Face, Their Algorithm: Personality Rights and Generative Artificial Intelligence in India
Authored By: Muskan Virendra Lloyd Law College ABSTRACT The rapid proliferation of generative artificial intelligence technologies has exposed critical inadequacies