Authored By: Dhaarna Shandilya The fashion industry is not merely about clothes; it represents creativity, brand legacy, and trust that […]
Fake vs. Fashion: Strengthening Legal Shields Against Counterfeits Read More »
Authored By: Manasvi Sharma National Law Institute University, Bhopal Abstract The integration of generative AI into fashion design, producing original
AI-Generated Fashion Designs and Copyright: Who Owns the Runway of the Future Read More »
Authored By: Vandana G S Sastra Deemed University ABSTRACT Generation Z control the digital narrative today, their aesthetic outlook,
Authored By: Adriana Peric The Open University UK Abstract Artificial intelligence is increasingly being used in the fashion industry to
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION Luxury fashion largely depends on exclusiveness, and animal skins such as crocodile, python, and ostrich have been for
Animal Skins in Luxury Fashion: Legality and International Regulation Read More »
Authored By: Lindokuhle Hlongwane University of South Africa Abstract Luxury and Fashion Law in South Africa remains significantly underdeveloped despite
Authored By: Vidhi Kasliwal Marathwada Mitra Mandal Shankrrao Chavan Law College Pune Abstract India’s fashion industry conservatively valued at over
Authored By: Danae-Sha Govender Emeris Abstract The increase of counterfeit luxury goods poses significant challenges to trademark enforcement in South
Authored By: VARSHINI V S SRMIST, SCHOOL OF LAW ABSTRACT The fast-fashion sector, now worth more than USD 100 billion
Fast Fashion and Design Piracy: Legal Challenges in Protecting Luxury Fashion Designs Read More »
Authored By: Pamela Ntandela University of Fort Hare Abstract This research examines the legal protection of “trade dress” within the
Authored By: Charushila Pranavi A/P Sukumaran Advance Tertiary College KL Abstract Luxury fashion brands rely heavily on trademark reputation, exclusivity
Authored By: Eliza Stewart-Jones University of Leeds Abstract This article explores how trademark, copyright, and unfair competition rules internationally, namely
