Beauty Expert alleges Copyright Infringement of his Eye Shadow Palette

August 14,2019:

Jeffree Star alias Jeffree Lynn Stringer is an American Internet celebrity, beauty guru, YouTuber, makeup artist, model, entrepreneur and singer-lyricist  He is the founder and owner of Jeffree Star Cosmetics.

Blood Sugar is the name of an eye shadow palette designed and marketed by Jeffree Star Cosmetics. Jeffree Star blamed Lunar Studios for infringing the copyright of the cosmetic brands. All his products are all copyrighted.

On May 30, Lunar Studios made a statement that they were working on a line of shoes called Star Fall. They stated that the designs were inspired by Jeffree’s cosmetics colour palettes. Later in July, they launched two designed shoes inspired by Jeffrey Star's eye shadow palette namely Blood Sugar and Jaw Breaker.

Jeffree decided to take legal actions as he claims that Lunar Studios are infringing the copyright of the colour palettes and their images. The conversations took place on Twitter.

Copyright is a collection of exclusive rights granted to an author or creator of original work, including the right to copy, distribute and adapt the work. Copyright owners are granted exclusive statutory rights to employ control over copying and the exploitation of the works for a specific period of time.

The Lunar Studios apologized to Jeffree Star. They claimed that they were unaware of the copyright issues of the cosmetic brands, colours and images. Further, they stated that they were instructed by the hired authority to use the items and was assured that it won’t create any trouble in future.

As Lunar Studios said, “they were inspired from the work of Jeffree Star” so it is assumed that they are fans of Jeffree Star. Fans create many fictional images, stories for their stars. Lunar Studios also expected that Jeffrey Star will love the designer shoes. Unfortunately, Jeffrey Star reacted in a negative way and so other fans of him.

The legality of fanfiction falls under copyright law and in the United States; it is classified as derivative work. Legally classifying fanfiction as a derivative work grants fans to do creativity overwork as long as the copyright laws of the original work permits. The fanfiction work should not breach the doctrine of fair use. Lunar Studios may get relief as their product is a shoe and not makeup items. Copyright protects the expression of ideas but not the ideas itself.

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