The Rise of Luxury Resale Markets: Legal Challenges for Brand Control and Trade Mark Protection
Authored By: Jeyan Vishnu Vardan SRM University, Chennai ABSTRACT The rapid rise of organised luxury resale markets, driven by digital […]
Design Piracy in The Indian Fashion Industry: Legal Challenges Faced by Independent Fashion Designers Under Indian Law
Authored By: Swethasree S SRM School of Law ABSTRACT India’s fashion industry is one of the fastest growing creative sectors
FASHION COLLABORATION AGREEMENTS: IP OWNERSHIP LICENSING AND COMMERCIAL RIGHTS
Authored By: Solin Rasouli The University of Law Abstract Fashion collaboration agreements, contractual arrangements between brands, designers, and creative partners,
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The Protection of Fashion Designs Under Copyright Law: A Critical Analysis of the Originality Requirement in Comparative Perspective
Authored By: Juhi Symbiosis Law School Noida Abstract This paper will discuss the sufficiency of copyright protection for fashion designs
Trademark Licensing in Fashion–Entertainment Collaborations: Legal Implications for the Indian Luxury Market.
Authored By: Anam Turab Amjad Hassan Osmania University College of Law ABSTRACT Fashion-entertainment collaborations have emerged as a powerful commercial
Why Stricter Environmental Laws aren’t just Good for Consumers but also Designers: A Comparative Analysis Across Jurisdictions on Intellectual Property Protection and Regulations on Greenwashing
Authored By: Mary Tian University College London Abstract The fashion industry is increasingly confronted by legal scrutiny for its environmental
Kolhapuri Chappals: A Fashion Legacy of India
Authored By: Vaishanavi Ranjeet Powar Shahaji Law College Kolhapur Abstract: Kolhapuri Chappals, a traditional handcrafted leather footwear originating from Maharashtra
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THE PROTECTION OF LUXURY FASHION DESIGNERS AGAINST TRADEMARK INFRINGEMENT: A CASE STUDY OF UGANDA
Authored By: Edwongu Lekos Odidi Uganda Christian University ABSTRACT Trademark infringement has brought calamitous effects to registered trademark owners and
LUXURY LAW AND BRAND PROTECTION: ADDRESSING COUNTERFEITING AND TRADEMARK INFRINGEMENT IN THE LUXURY GOODS INDUSTRY
Authored By: Nikita Suthar S. S. Jain Subodh Law College, Jaipur ABSTRACT The rapid growth of the luxury goods industry
The Counterfeit Corridor: Decoding the Structural Nexus Between Luxury Infringement Money Laundering and Transnational Terrorism
Authored By: Angelina Josephine C J Government law College Thiruvananthapuram ABSTACT This research explores an in-depth analysis of intellectual property
PIXELS TO PATTERNS: AUTHORSHIP BATTLES IN AI FASHION IP
Authored By: Sanjana S Tholoor Vaikunta Baliga College of Law Abstract The significance of AI in the 21st century, is
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A study on Intellectual Property, Celebrity Branding, and Cultural Identity in the Global Fashion Industry : Cultural Inspiration or Corporate Appropriation
Authored By: Reethikaa Saveetha School of Law Abstract The global fashion industry thrives on creativity, symbolism, and cultural exchange. However,