LUXURY UNDER SIEGE: HOW IP LAW IS WINNING THE WAR AGAINST COUNTERFEIT FASHION IN THE DIGITAL AGE
Authored By: Nandini Vinayak Chaudhary Charan Singh University ABSTRACT The global luxury fashion industry faces an unprecedented crisis — not […]
Counterfeit Luxury Goods and the Law: A Critical Analysis of Intellectual Property Protection in Fashion
Authored By: Mampoetse Sarah Letsoaka University of South Africa Abstract Counterfeiting in the fashion and luxury industry undermines brand identity,
WHEN COPYRIGHT ENDS AND COPYING BEGINS: ACRITICAL ANALYSIS OF SECTION 15 OF THE COPYRIGHT ACT, 1957 AND FASHION DESIGN PROTECTION IN INDIA
Authored By: Malavika.P Nehru Academy of Law ABSTRACT The fashion industry is largely driven by innovation creativity and originality, making
When a GI tag meets the Metaverse: Can India’s Geographical Indications of Goods (Registration and Protection) Act, 1999 Protect Traditional textile NFTs from Digital Misappropriation.
Authored By: Sanskruti Jahagirdar DES Shri Navalmal Firodia Law College Pune I. ABSTRACT India’s Geographical Indications of Goods (Registration and
Who Owns a Pattern? Reimagining Intellectual Property Protection for South Africa’s Indigenous Fashion Heritage in the Age of Global Luxury Branding
Authored By: Reokopile Mokgobi Emeris University Abstract The significant legal and ethical concerns regarding ownership, commercial exploitation, and cultural preservation
Are Geographical Indications (GIs) Sufficient to Protect Traditional Indian Textiles Frommisuse and Imitation?
Authored By: Avantika Sirohi Amity University Noida Abstract India is a nation having rich textile heritage. Generally, every state has
Who Owns Heritage? Cultural Appropriation, Geographical Indications and Indian Traditional Fashion in the Luxury Industry
Authored By: Bhavanya E K Dhanalakshmi Srinivasan University Abstract This article examines how Indian traditional fashion crafts are increasingly borrowed,
GREENWASHING IN THE FASHION INDUSTRY: LEGAL RESPONSES AND THE ADEQUACY OF THE EXISTING FRAMEWORK UNDER INDIAN AND INTERNATIONAL LAW
Authored By: Riya Sinha Chandigarh University ABSTRACT The global fashion industry has increasingly co-opted the language of environmental sustainability as
Rebranding Tradition: The Appropriation of Indian Fashion Elements by Global Luxury Brands and the Need for Legal Reform
Authored By: Archita Sharma Bharati Vidyapeeth New Law College, Pune ABSTRACT The global fashion industry has been significantly influenced by
THE TRIPS AGREEMENT AND ITS IMPLICATION FOR FASHION LAW AND INTELLECTUAL PROPERTY LAW IN DEVELOPING COUNTRIES
Authored By: Nupur Rajesh Telavane Government Law College, Mumbai Abstract The Agreement on Trade-Related Aspects of Intellectual Property Rights (TRIPS)
Fashion Brand Protection: Domain Disputes & Social Media Infringement in Digital Era
Authored By: Yamini Kandpal Jigyasa University Abstract: The rapid extension of digital commerce and the social media platform has transformed
Fashion Brand Protection: Domain Disputes & Social Media Infringement in Digital Era Read More »
FASHION BRAND PROTECTION IN THE DIGITAL ERA: DOMAIN NAME DISPUTES AND THE CHALLENGES OF CYBERSPACE
Authored By: Mahfuz Alam Jamia Hamdard Abstract The digital transformation of the fashion industry has significantly expanded the commercial reach