K.S.JHAVERI,J. - (1.) Since both these appeals arise out of the same order, they are being decided by this common order.
(2.) By way of these appeals, the appellant has challenged the judgment and order of the Tribunal whereby the Tribunal has dismissed the appeal of the department confirming the order of CIT(A).
(3.) This Court while admitting the Income Tax Appeal No. 385/2011 on 14.03.2012 has framed following substantial question of law: "Whether the Tribunal as well as CIT(A) were justified in deleting the addition of Rs. 98,56,872/- made by the Assessing Officer on account of bogus share transaction, which were nearly accommodation entries, made through one Shri P.K. Agarwal, who was found to be an entry provider, ignoring that the assessee in her deposition during survey specifically denying having made any share transactions in last 5 years? denying having made any share transactions in last 5 years?;