Fashion Dupes and Intellectual Property Protection: Balancing Consumer Choice and Brand Rights in the Digital Age
Authored By: Sumedha Patil Balaji Law College, Pune Abstract The increased usage of various social media networks has given a […]
The Copyright Conundrum: Legal Protection for Fashion Designs in India
Authored By: Yatharth Soni Gurugram University 1. Abstract This article examines the inadequacy of copyright law in protecting fashion designs
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FAST FASHION, SLOW JUSTICE: INTELLECTUAL PROPERTY CHALLENGES IN THE AGE OF INSTANT REPLICATION
Authored By: Anushka chauhan Bharati Vidyapeeth, New Delhi ABSTRACT With the advancement of technology and development, the fast fashion industry
Algorithmic Manipulation in Fast Fashion Retail: Gaps in India’s Consumer Protection Framework
Authored By: Garvita Kathuria Maharaja Agrasen Institute of Management Studies Abstract India’s fast fashion boom has quietly started a new
Weaving Legal Protection: Geographical Indications and the Safeguarding of Traditional Indian Textile Crafts
Authored By: Archita Khandelwal Narsee Monjee Institute of Management Studies Abstract Traditional Indian textile crafts such as Banarasi Silk, Kanjeevaram
TRADEMARK PROTECTION OF LUXURY FASHION BRANDS: A COMPARATIVE ANALYSIS OF INDIA, THE EUROPEAN UNION, AND THE UNITED STATES IN THE DIGITAL AGE
Authored By: Yasser Saad Hussaini Asian Law College ABSTRACT The luxury fashion industry is built upon exclusivity, prestige, and brand
Can a Machine Be a Fashion Designer? Legal Personality Crisis in AI-Generated Fashion
Authored By: Mrudula Kale University of Mumbai Abstract The mix of artificial intelligence and fashion design raises a significant legal
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PROTECTION OF TRADITIONAL TEXTILE DESIGNS AND INDIGENOUS FASHION UNDER INTELLECTUAL PROPERTY LAW: CHALLENGES AND THE NEED FOR STRONGER LEGAL SAFEGUARDS IN INDIA
Authored By: Subhiksha M Sathyabama Institute of Science and Technology, Chennai. Abstract India’s traditional textile heritage represents an invaluable repository
FROM ROYAL COURTS TO RUNWAYS: THE LEGAL EVOLUTION OF FASHION PRESTIGE AND THE CONSTRUCTION OF LUXURY
Authored By: Resham Jha Indian Law Institute Abstract The author proposes that rather than being preordained, luxury items have been
FROM RUNAWAY TO ALGORITHM: WHO OWNS AI- GENERATED FASHION DESIGNS?
Authored By: Debangan Malo The West Bengal National University of Juridical Sciences (NUJS), Kolkata, West Bengal, India ABSTRACT- The expanding
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Draped in Uncertainty: Navigating the Post-Brexit Cofemel Gap and Fast- Fashion Exploitation in UK and US Copyright Law.
Authored By: Kumba Jallow University of West London Abstract Fashion design represents a multi-billion-dollar creative industry that surprisingly lacks cohesive
Dressed to Litigate: Trade Dress, Counterfeiting and the Battle for Intellectual Property in Global Luxury Fashion
Authored By: Ayushman Banerjee Adamas University Abstract The counterfeit, trade dress infringement and brand dilution by online and other cross-border